Section 17 in The National Commission For Minority Educational Institutions Act, 2004
17. Annual report and audit report to be laid before Parliament
.The Central Government shall cause the annual report, together with a memorandum of action taken on the advice tendered by the Commission under section 11 and the reasons for the non-acceptance, if any, of any such advice, and the audit report to be laid as soon as may be after they are received before each House of Parliament.
