Section 17(1) in The Orissa Housing Board Rules, 1970
(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.
