Section 20 in Gujarat Road Safety Authority Act, 2018
20. Annual report.
(1)The Authority shall, during each financial year, prepare in such form and at such time as may be prescribed, an annual report giving a true and full account of its activities in the previous year and submit such report to the State Government before such date as the State Government may by order specify.(2)The Government shall cause every such report to be laid before the State Legislature, as soon as may be, after the receipt of the same.
