Section 122(1) in Rajasthan Panchayati Raj Act, 1994
(1)As soon as may be after the first day of April in every year and not later than such date as may be fixed by the Government, the Sarpanch, Vikas Adhikari and Chief Executive Officer, shall, place before the Panchayat, Panchayat Samiti or, as the case may be, Zila Parishad, a report on the administration of the Panchayat, Panchayat Samiti or, as the case may be, Zila Parishad during the preceding financial year in such form and with such details as the Government may direct and shall forward the report with the resolution of the respective Panchayati Raj Institution to the prescribed authority for onward transmission to the State Government.
