Section 50 in Kerala Clinical Establishments (Registration and Regulation) Act, 2018
50. Annual Report.
(1)The Council shall prepare for every year a report of its activities under this Act during that year and submit the report to the Government in such form and at such time as may be prescribed.(2)The Government shall, as soon as possible, after the receipt of the report under sub-section (1), cause the same to be laid before the Legislative Assembly.
