Section 41 in The Employees' State Insurance (Central) Rules, 1950
41. [ Authentication of annual accounts and reports.
- The annual accounts together with the [report of the Comptroller and Auditor General of India][thereon and the annual report on the work and activities of the Corporation as adopted by the Corporation shall be authenticated by affixing the common seal of the Corporation and four copies thereof [together with the comments of the Corporation on the report of the Comptroller and Auditor General] [Substituted by G.S.R. 1834, dated 18.12.1964. ][shall be submitted to the Central Government not later than the [twentieth of December] [Substituted by G.S.R. 1834, dated 18.12.1964. ][following the close of the financial year concerned for being placed before the Parliament:Provided that if the [report of the Comptroller and Auditor General of India] [Substituted by G.S.R. 1834, dated 18.12.1964. ][is not received by the [twentieth of November] [Substituted by G.S.R. 1834, dated 18.12.1964. ][following the financial year to which it pertains, the annual accounts together with the [report of the Comptroller and Auditor General of India] [Substituted by G.S.R. 1834, dated 18.12.1964. ][thereon shall be submitted to the Central Government separately from the annual report on the work and activities of the Corporation.] [Substituted by G.S.R. 1834, dated 18.12.1964. ]]
