Section 21 in The Maharashtra Khadi and Village Industries Rules, 1970
21. Report and Returns.
(1)The annual report under section 23 shall be prepared by the Chief executive Officer under the direction of the Chairman and laid before the Board. After the report is approved by the Board, copies of the report and statements shall be forwarded to the State Government before the expiry of the period specified in section 23.(2)A quarterly progress report shall be prepared by the Chief Executive Officer in Form V and copies thereof shall be submitted to the State Government from time to time.(d)undertaking Board's construction programme;(e)financing the benefit fund of the staff; [* * *] [Deleted by G. N. of 10.5.1978.];(ee)[ giving loan to the employees of the Board for purchasing bicycles or motor-cycles; [Added by G. N. of 10.5.1978.](i)any co-operative housing society registered or deemed to have been registered under the Maharashtra Co-operative Societies Act, 1961; or(ii)the Maharashtra Housing and Area Development Authority constituted under the Maharashtra Housing and Area Development Act, 1976; and(eee)giving loan to the employees of the Board for constructing their own houses or for purchasing flats in premises belonging to,-(f)for such other purposes connected with the activities of the Board or for the benefits of the Board.]
