Section 17 in The Orissa Housing Board Rules, 1970
17. Reports, statistics and returns to be furnished by the Board.
(1)The Board shall submit to the Government an annual report in the narrative form on the activities of the Board by the 15th July of the year following :The report shall contain particulars on the matters, namely-(i)Programme of schemes for the year;(ii)schemes under execution;(iii)particulars' of properties acquired;(iv)number of houses built under various categories;(v)receipts;(vi)expenditure;(vii)step taken to secure adequate finance for formulating fresh scheme;(viii)research undertaken in the matter of securing materials at cheap cost;(ix)programme of schemes for the next year;(x)assets and liabilities;(xi)general remarks.(2)The Board shall submit to Government the following statistics and returns :(i)a half-yearly report for the period ending on the 30th September and 31st March respectively in Form IX showing the progress of works under execution to reach the Government within sixty days from the close of the half-year to which the report relates;(ii)a half-yearly report for the period ending on the 30th September and the 31st March respectively in Form X showing the collection of rents and instalments in respect of the houses built by the Board to reach the Government within sixty days from the close of the half-year to which the report relates;(iii)minutes of each meeting of the Board as soon as they are confirmed by the Board.
