Section 15 in Andhra Pradesh Commission for Backward Classes Act, 1993
15. Annual Report and audit report to be laid before Assembly.
- The Government shall cause the annual report together with a memorandum of action taken on the advice tendered by the Commission under section 9 and the reasons for the non-acceptance, if any, of any such advice and the audit report to be laid as soon as may be after they are received before the Legislative Assembly.
