Section 8(5) in Tamil Nadu Manual Workers (Regulation of Employment and Conditions of Work) Act, 1982
(5)The Board shall submit to the Government as soon as may be, after the first day of April every year, the annual report on the working of the scheme during the preceding year ending on thirty-first March of that year.Every report so received shall be laid as soon as may be after it is received before each House of the State Legislature if it is in session, or in the session immediately following the date of receipt of the report.
