Section 57(2) in Kerala Agricultural University Act, 1971
(2)[ The General Council shall, after consideration of the annual report, ending on 31st March of the year forward it to the Government with comments as may be deemed necessary on or before the 15th day of September of the succeeding year and the Government shall immediately cause a copy of the report together with its comments to be laid on the table of the Legislative Assembly if it is session and if it is not in session in the next session immediately following such receipt.] [Substituted by Act 16 of 2001.]
