Section 33 in Kerala Construction Workers' Welfare Fund Act, 1989
33. Annual report and audited statement of accounts.
(1)The annual report of the Board shall be prepared under the direction of the Board and after approval by the Board, a copy of the report together with the audited statement of accounts shall be submitted to Government before the end of July every year.(2)The Government shall, as soon as the annual report is received, cause the same together with the audited statement of accounts to be laid on the table of the Legislative Assembly.
