Section 29(2) in The National Oilseeds And Vegetable Oils Development Board Rules, 1984
(2)The annual accounts of the Board as mentioned in sub-rule (1) together with audit report thereon, as provided under sub-section (4) of Section 14 of the Act shall be submitted annually to the Central Government as soon as possible after the close of the year and in any case not later than the dates specified in this behalf by the Central Government for being laid on the table of both Houses of Parliament.
