(1)The aforesaid trustees shall, at the end of every financial year, transmit to the Chairman a statement showing -(a)the amount which has been invested during the year under section 109,(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 section 110 in 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 by notification.
