Section 23 — Annual report of National Authority.

(1) The National Authority shall prepare, its annual report, giving a full account of its activities during the previous financial year and forward a copy thereof to the Central Government, in such form and at such time, for each financial year, as may be prescribed. (2) The annual report shall, inter alia , provide for— (i) the summary of monitoring and evaluation of activities undertaken from amounts released from the National Fund and State Funds during the year; (ii) the summary of specific schemes specified in sub-clause (iii) of clause (b) of section 5 executed during the year; (iii) the amount of money received and expended.

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