Section 61(2) in Maharashtra Jeevan Authority Act, 1976
(2)[The Authority] [These words were substituted for the words 'the Board' by Maharashtra 25 of 1997, Section 5.] shall also furnish to the State Government at such times and in such form and manner as the State Government may direct such statistics and returns and such particulars in regard to any proposed or existing activities of [the Authority] [These words were substituted for the words 'the Board' by Maharashtra 25 of 1997, Section 5.] or any other matter under the control of [the Authority] [These words were substituted for the words 'the Board' by Maharashtra 25 of 1997, Section 5.] as the State Government may from time to time require.
