(2)In particular, the annual report referred to in sub-rule (1) shall contain information in respect of each of the following matters, namely :(a)the names of members and chief officers of the Board and a chart showing its organisational set-up ;(b)the functions which the Board has been empowered by the Central Government to perform under Section 14, and the functions of each branch;(c)a map indicating the area of operation of the Board, and the places therein where the reservoirs, dams or other works relating to schemes prepared by it, are to belocated ;(d)a gist of the advice tendered by the Board to the Government interested in respect of the measures, if any, undertaken by them, for the development of the inter-State river or river valley;(e)particulars of the schemes prepared or proposed to be prepared by the Board.(f)the extent to which the schemes prepared by the Board have been accepted by the Central Government and the Governments interested ;(g)the financial assistance received by the Board from the Central Government and the Governments interested;(h)the activities of every advisory committee appointed by the Board under Section 10;(i)the matters in dispute referred to arbitration under Section 22, and the decision, if any of the arbitrator in respect of each matter;(j)an annual statement of the accounts of the Board, as submitted to the Central Government and the Governments interested, in the form specified in Annexure 'B'.
