(1) The annual report of the University shall be prepared under the direction of the Board, which shall include, among other matters, the steps taken by the University towards the fulfilment of its objects and shall be submitted to the Board on or after such date as may be prescribed by the Statutes and the Board shall consider the report in its annual meeting. (2) The Board shall submit the annual report to the Visitor along with its comments, if any. (3) A copy of the annual report as prepared under sub-section (1) , shall also be submitted to the Central Government, which shall, as soon as may be, cause the same to be laid before both Houses of Parliament.Open in Lexace · Ask the AI about this section
Lexace India is a legal-information & technology platform — not a law firm. It does not advertise, solicit work, or provide legal advice, and no advocate–client relationship is created. Bare-act text for general information; verify against the official source.