Section 26(2) in The Goa Information Technology Development Rules, 2011
(2)The report shall contain inter alia particulars regarding,-(a)programme of work for the year under report;(b)finance for Corporation;(c)changes if any, in the constitution of the Corporation;(d)establishment under the Corporation and administration of its business;(e)directions given by the Government to the Corporation and their compliance;(f)programme of work for the succeeding year;(g)stock-taking of accounts showing expenditure, revenue liabilities and assets;(h)manpower recruitment - As per basic requirement (as per Basic Organization Chart) and to follow the norms of Government of Goa;(i)additional requirement of manpower on contract basis.(k)infrastructure projects such as IT Parks, for IT activity, IT promotion, etc.;(l)implementation of Information & Communication Technology (ICT) Project and e-Governance project, including in-house development of e-Government software, networking and maintenance of hardware.
