Section 20(2) in The Punjab Ex-servicemen Corporation (General) Rules, 1982
(2)(a)The report of the Board of Directors shall also include a statement showing the name of every employee of the Corporation who, -(i)if employed throughout the financial year, was in receipt of remuneration for that year, which in the aggregate was not less than rupees one lac; or(ii)if employed for a part of the financial year, was in receipt of remuneration for any part of that year, at a rate which, in the aggregate, was not less than rupees six thousand; or(iii)if employed throughout the financial year or part thereof, was in receipt of remuneration in that year which, in the aggregate, or, as the case may be, at a rate which, in the aggregate, is in excess of that drawn by the Managing Director.(b)The statement referred to in clause (a) shall also indicate, -(i)whether any such employee is a relative of any Director of the Corporation and if so, the name of such Director; and(ii)any former names or name and surname in full, nationality, usual residential address, date of birth, educational qualifications, record of employment during the preceding ten years and terms of remuneration therefor date of appointment and date of cessation (if any);Explanation. - For the purpose of sub-rule (2)(a), "renumeration" shall include any expenditure incurred by the Corporation, -(a)in respect of any rent-free accommodation, or any other benefit or amenity, free of charge, in respect of the accommodation to the employee;(b)in respect of any other benefit or amenity free of charge or at a concessional rate, to the employee;(c)in respect of any obligation or service, which but for such expenditure by the Corporation, would have been incurred by the employee; and(d)to effect any insurance on the life of, or to provide any pension Provident Fund, annuity or gratuity for, the employee or his spouse or child.
