105. Annual report of State Commission.—
(1) The State Commission shall prepare once every year
in such form and at such time as may be prescribed, an annual report giving a summary of its activities
during the previous year and copies of the report shall be forwarded to the State Government.
(2) A copy of the report received under sub-section
(1) shall be laid, as soon as may be after it is
received, before the State Legislature.