283A. [ Annual report regarding grants. [Inserted by Act 14 of 1999, w.e.f. 24-3-1999.]
(1)The Chief Secretary of the State shall submit an annual report to the Governor, immediately after the expiry of each financial year, regarding any amount of grants to be received annually by the Municipality as per any law or otherwise, and the actual amount given to the Municipality and the criterion adopted by the Government for such payment.(2)Annual report under sub-section (1) shall be laid before the Legislative Assembly, within the first six months of the next financial year.]
