30. Information to be furnished.-

(1) The 1[State] Council shall furnish such reports, copies of its minutes and of the minutes of the Executive Committee, and abstracts of its accounts to the 1[State] Government as the 1[State] Government may from time to time require and shall forward copies of all material so furnished to the 1[State] Government to the Council.

(2) The 1[State] Government may published in such manner as it thinks fit any report copy or abstract furnished to it under this section.