Section 26 in The Orissa Industrial Infrastructure Development Corporation Rules, 1981
26. Annual report and other returns.
(1)The Corporation shall, within a period of three months after the closing of every financial year, submit to the Government an annual report.(2)The annual report referred to in Sub-rule (1) shall contain inter alia particulars regarding the -(a)industrial areas/estates, entrusted to the Corporation by the Government;(b)programme of work for the year under report;(c)progress of work during the year with particular reference to the-(i)land acquired;(ii)developments carried out;(iii)amenities provided ;(iv)industries established in the industrial area/estates; and(v)details of any other activities entrusted to and undertaken by the Corporation under and in accordance with the Act;(d)finance for the Corporation;(e)change, if any, in the constitution of the Corporation;(f)the staff of the Corporation, the head-quarters work and field work, scheme-wise;(g)directions given by the Government to the Corporation and compliance thereof.
