Section 21 in The Jammu and Kashmir State Electricity Regulatory Commission Act, 2000
21. Annual report of the Commission.
(1)The Commission shall prepare once every year in such form and at such time as may be prescribed, an annual report giving a summary of its activities during the previous year and copies of the report shall be forwarded to the Government.(2)A copy of the report received under sub section (1) shall be laid, as soon as may be after it is received, before the State Legislature.Chapter-VI Miscellaneous
