Section 49 in Jammu and Kashmir Persons With Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1998
49. Annual reports to be prepared by the [Commissioner] [Substituted for "Director" by Act XIII of 2005, dated 9.5.2005, w.e.f. 30.12.2004.].
- The Commissioner shall prepare in such form and at such time for each financial year as may be prescribed an annual report giving a full account of his activities during the previous financial year and forward a copy thereof to the Government.The Government shall cause the annual report to be laid before the State Legislature along with the recommendations explaining the action taken or pro-posed to be taken on the recommendations made therein insofar as they relate to the Government and the reasons for non-acceptance, if any, of any such recommendation or part.
