(1)The Committee shall annually prepare and submit to the State Govern¬ment through the Charity Commissioner a report on the administration of the affairs of the endowment and registered trusts within six months from the close of each year.(2)A gist of such report, together with the amounts of the endowment and registered trusts and the report of the auditor and the directions issued by the Charity Commissioner thereon, shall be published in the Official Gazette, and then laid on the table of each House of the State Legislature as soon as may be possible.
