Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 29] [Entire Act]

Union of India - Subsection

Section 29(2) in The Inland Waterways Authority Of India Rules, 1986

(2)The annual report referred to in sub-rule (1) shall, inter alia include account of the activities of the Authority during the previous financial year on the following matters, namely
(i)a statement of corporate and operational goals and objectives of the Authority;
(ii)annual targets in physical and financial terms set for various activities in the background of (1) above together with a brief review of the actual performance with reference to those targets;
(iii)an administrative report on the activities of the Authority during the year just past and the current year and an account of the activities which are likely to be taken up during the next financial year;
(iv)a summary of the actual financial results during the previous year and year of report, as indicated by way of statements of (a) income and expenditure, (b) source and application of funds and (c) cash flow;
(v)important changes in policy and specific measures either taken or proposed to be taken, which have influenced or are likely to influence the profitability or functioning of the Authority;
(vi)new projects or expansion schemes contemplated together with their advantages, financial implications and programmes for execution;
(vii)important changes in the organisations set up of the Authority.
(viii)report on employer-employee relations and welfare activities of the Authority; and
(ix)report on such other miscellaneous subjects as deemed fit by the authority or the central Government for reporting to the latter.