Section 15(2) in Andhra Pradesh Women's Commission Act, 1998
(2)The Government shall cause the recommendations of the Commission under sub-Section (1) to be laid before the Legislative Assembly during its next session along with a memorandum of action taken or proposed to be taken on the said recommendations and the reasons for the non-acceptance, if any, of any of such recommendations and cause action to be taken thereon by the authority concerned within two months form the date of laying such recommendations.
