(1)As soon as may be after the first day of April in every year and not later than such date as may be fixed by the Government, the Panchayat Secretary shall place before the Gram Panchayat a report of the administration of the Gram Panchayat during the preceding year in such form and with such details as the Government may direct and shall forward the report with the resolution of the Gram Panchayat thereon to the Zila Parishad.(2)As soon as may be after the first day of April in every year and not later than such date as may be fixed by the Government, the Executive Officer shall place before the Panchayat Samiti a report of the administration of the Panchayat Samiti during the preceding year in such form and with such details as the Government may direct and shall forward the report with the resolution of the Panchayat Samiti thereon to the Zila Parishad.(3)Zila Parishad shall on receipt of the reports under sub-section (1) and (2) review the working of the Gram Panchayats and Panchayat Samitis and shall submit a consolidated report in this behalf to the Government.(4)As soon as may be after the first day of April in every year and not later than such date as may be fixed by the Government, the Chief Executive Officer of the Zila Parishad shall prepare a report on the administration of the Zila Parishad during the preceding year in such form and with such details as the Government may direct and submit the report to the Zila Parishad. After approval by the Zila Parishad the report shall be submitted to the Government.(5)The report submitted to the Government under sub-sections (3) and (4) shall together with a memorandum by the Government reviewing the working of the Gram Panchayats, PanchyaX Samiti and Zila Parishad be laid before both Houses of the State Legislature.
