(1)The Board shall, as soon as possible after the 31st day of March, in each year but not later than the 30th September submit to the Government an annual report of the Board's operations during the financial year ending on the 31st March as provided in Section 75 of the Act.(2)The annual report under sub-rule (1) shall deal with matters of general interest as decided by the Board from time to time and also the details as mentioned in Section 75 of the Act, including the details specified in Appendix-B to these rules.
