LexSection 24 — Information to be furnished by Council and publication thereof.
The Rehabilitation Council of India Act, 1992
(1) The Council shall furnish such reports, copies of its minutes, abstracts of its accounts, and other information to the Central Government as that Government may require. (2) The Central Government may publish in such manner as it may think fit, any report, copy, abstract or other information furnished to it by the Council under this section or under section 16.Open in Lexace · Ask the AI about this section