Section 26 in Abkari Workers' Welfare Fund Act, 1989
26. Annual report and audited statement of accounts.
(1)The annual report of the Board shall be prepared under the direction of the Board and after approval by the Board, a copy of the report shall bed submitted to Government before the end of July every year.(2)The Government shall, as soon as the annual report is received, cause the same together with the audited statement of accounts to be laid on the Table of the Legislative Assembly.
