Section 20 in Tamil Nadu Heritage Commission Act, 2012
20. Annual report.
- The Commission shall, as soon as may be, after the end of each financial year, prepare and submit to the Government, before such date and in such form as may be prescribed, an annual report giving an account of its activities, during the previous year and the report shall also give an account of the activities, if any, which are likely to be undertaken by the Commission in the next financial year and the Government shall cause every such report to be laid before the Legislative Assembly as soon as may be after its receipt.
