Section 23 in The Compensatory Afforestation Fund Act, 2016
23. Annual report of National Authority.—
(1)The National Authority shall prepare, its annual report, giving a full account of its activities during the previous financial year and forward a copy thereof to the Central Government, in such form and at such time, for each financial year, as may be prescribed.(2)The annual report shall, inter alia, provide for—(i)the summary of monitoring and evaluation of activities undertaken from amounts released from the National Fund and State Funds during the year;(ii)the summary of specific schemes specified in sub-clause (iii) of clause (b) of section 5 executed during the year;(iii)the amount of money received and expended.
