Section 56 in M.P. Rights of Persons with Disabilities Rules, 2017
56. Submission of Annual Report.
(1)The Commissioner, disability shall, after the end of Financial Year, prepare and submit to the State Government an annual report giving a correct and complete account of activities during the said financial year.(2)The annual report shall contain the information in respect of each of the following matters, namely :-(a)The names of officers and employees working in the office of the Commissioner, disability and a chart showing the organizational setup.(b)The functions under section 75 and 76 of the Act which are empowered to be discharged by the Commissioner, disability and execution of the other important matters in this respect.(c)The main recommendations made by the Commissioner, disability.(d)The progress made in the State after implementation of the provisions of the Act.(e)The information regarding any other subject included by the Commissioner, disability and subject specified by the State Government from time to time.
