State Agricultural Credit Corporations Act, 1968
44. Reserve Bank to submit report.
The Reserve Bank shall, on the
expiry of a period of three years, from the date of establishment of the
Agricultural Credit Corporation in a State or Union territory and thereafter at
an interval of three years and within such time as the Central Government may
specify, submit a report to that Government as to the working of the Corporation
and forward a copy thereof to the State Government concerned.