Section 28 in The U.P. Avas Evam Vikas Parishad (Raising of Loans) Rules 1972
28. Annual statement by trustees.
- The two trustees referred to in rule 22 shall at the end of every year submit to the State Government and the Board a Statement showing -(a)the amount which has been invested during the year under rule 22;(b)the date of the last investment made previous to the transmission of the statement;(c)the aggregate amount of the securities held by them;(d)the aggregate amount which has, up to the date of the statement, been applied under sub-rule (3) of rule 20 or towards repaying loans; and(e)the aggregate amount already paid into each sinking fund.(2)Every such statement shall be laid before the Board and published in the Gazette.
