Section 16 in The Mental Healthcare (Central Mental Health Authority and Mental Health Review Boards) Rules, 2018
16. Annual report of the Central Authority.
(1)The Central Authority shall prepare its annual report in Form-E and forward it to the Central Government within nine months of the end of the financial year for being laid before each House of Parliament.(2)The annual report shall give full account of the activities of the Central Authority during the previous year and shall include the audited accounts of the year and the report of the Comptroller and Auditor General of India thereon.Chapter-V Mental Health Review Boards
