Section 16 in The Punjab Health Systems Corporation Act, 1996
16. Annual Financial Statement.
(1)The Corporation shall prepare an annual financial statement on or before such date, as may be specified by the regulations, of the estimated capital and revenue receipt and expenditure for the ensuing year.(2)The statement referred to in sub-section (1) shall include a statement of salaries and allowances of members, officers and servants of the Corporation and of such other particulars, as may be specified by regulations.(3)The Government shall, as soon as may be, after receipt of the said statement, cause it to be laid on the table of the State Legislature.(4)The Corporation shall take into consideration any comments made on the said statement in the State Legislature.(5)The Corporation may submit at any time during the year in respect of which a statement under sub-section (1) has been prepared, to the Government, a supplementary statement, and all provisions of this section shall apply to such statement, as they apply to the statement under the said sub-section (1).
