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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Punjab - Subsection

Section 20(4) in The Punjab Ex-servicemen Corporation (General) Rules, 1982

(4)The Board's report and any addendum thereto shall be signed by its Chairman if he is authorised in that behalf by the Board; and where he is not so authorised shall be signed by two Directors authorised by the Board.]Form 'B'[Rule 17(2)]The Punjab Ex-Servicemen Corporation, ChandigarhFinancial Year :Statement of loans advanced/recoverable/recovered as on 31st March _______
S.No. Category of loan Amount recoverable at the beginning of the year Falling due for recovery during the year
    No of Cases Amount No of Cases Amountc
1 2 3 4 5 6
1 Agriculture Development        
2 Marketing and Processing        
3 Small Scale Industries        
4 Supply and Storage        
5 Building Construction        
6 Transport        
7 Miscellaneous        
Total :          
Amount recovered during the year Amount which recovered during the year through RecoveryCertificate Amount recoverable at the close ofthe year
No. of Cases Amount No. of Cases Amount No of Cases Amount
7 8 9 10 11 12
           
           
Form 'C'[Rule 17(2)]The Punjab Ex-Servicemen Corporation, ChandigarhFinancial Year :Statement of loans advanced/recoverable/recovered as on 31st March_______
S.No. Category of loan As at the beginning ofthe financial year During the year underreport
    Applications under rule 11 filedbefore the Sub-Divisional Officer (Civil) Recovery certificates granted bythe Collector under rule 12 but recovery yet to be effected Applications under rule 11 filedbefore the Sub-Divisional Officer (Civil) Recovery certificates granted bythe Collector under rule 12
    No. of cases Amount No. of cases Amount No. of cases Amount No. of cases Amount
1 2 3 4 5 6 7 8 9 10
1 Agriculture Development                
2 Marketing and Processing                
3 Small Scale Industries                
4 Supply and Storage                
5 Building Construction                
6 Transport                
7 Miscellaneous                
Total :                
    Age-wise classifications of recovery certificates
Recovery during the year against cases reportedin colum 5 and 9 Granted during the financial year immediatelypreceding year under report Granted during theearlier period
No. of cases Amount No. of cases Amount No. of cases Amount
11 12 13 14 15 16
           
           
Form 'D'[Rule 17(2)]The Punjab Ex-Servicemen Corporation, ChandigarhFinancial Year :Statement of loans in excess of Rs. 50,000/- advanced, outstanding, in default as on 31st March._____________
S.No. Name and Address of loan Purpose of loan Amount advanced Amount recovered Amount recoverable during the year Amount recovered during the year Cases which fell in to default Remarks
Whether application filed before the Sub-Divisional Officer(Civil) Whether recovery certificate granted by Collector  
1 2 3 4 5 6 7 8 9 10
                   
[Rules 15 to 20 added vide Punjab Government Notification No. G.S.R. 77/P.A. 33/78/Section 32/Amd. (5)/93, dated 27.9.1993.]