Section 27(2) in The Aadhaar (Targeted Delivery of Financial and Other Subsidies, Benefits and Services) Act, 2016
(2)The Authority shall prepare, once in every year, and in such form and manner and at such time as may be prescribed, an annual report giving-(a)a description of all the activities of the Authority for the previous years;(b)the annual accounts for the previous year; and(c)the programmes of work for coming year.
