(1)As soon as may be, after the first day of April in each year and not later than such date, as may be fixed by the Government in this behalf, the Municipality shall submit to, -(a)the Government, if it is a Municipal Corporation or a Class 'A' Municipal Council;(b)the Director, Local Government, if it is a Class 'B' Municipal Council; and(c)the Regional Deputy Director, Local Government, if it is a Class 'C' Municipal Council or a Nagar Panchayat,a detailed report of the Municipal Government of the Municipal area during the preceding year in such form as the Government may direct.(2)The Chief Officer of the Municipality shall prepare such report and the Municipality shall consider it and forward the same to the Government, or the Director, Local Government or the Regional Deputy Director, Local Government, as the case may be, with its resolution thereon, if any.(3)The Director, Local Government or the Regional Deputy Director, Local Government shall, not later than such date, as may be fixed by the Government, forward each such report received by him to the Government with his comments thereon.
