Section 69(1) in The Gujarat Water Supply and Sewerage Board Act, 1978
(1)The Board shall, as soon as may be after the end of such financial year, prepare and submit to the State Government before each date and in such form as the State Government may direct, a report giving an account of its activities during the previous financial year, and the report shall also give an account of the activities, if any, which are likely to be undertaken by the Board in the next financial year. The State Government shall cause every such report to be laid before the State Legislature, as soon as may be after it is received by the State Government.
