(3)Every public sector company or a local authority or an association or institution, as the case may be, who issues a certificate referred to in sub-rule (1) or sub-rule (2) shall, in respect of the 31st March in each financial year, deliver or cause to be delivered to the Secretary, National Committee, an annual report indicating the progress of work relating to the project/scheme during the year as well as the following information (please specify the information in respect of each contributor separately) :-(i)Names of the contributors and their addresses.(ii)Permanent Account Number/G.I.R. Number of the contributors.(iii)Amount(s) of contribution.(iv)The project/scheme for which contribution was made.(v)Total amount of contribution received during the previous year.(vi)Total cost of the project approved by the National Committee (with date of Committee's approval).
