Section 20(1) in The Punjab Ex-servicemen Corporation (General) Rules, 1982
(1)The report on the working of the Corporation during the financial year, required to be furnished to the Government, under sub- section (4) of Section 23 of the Act shall be with respect to :-(a)the state of the Corporation's affairs;(b)the amount, if any, which it proposes to carry to any reserves in such balance sheet;(c)material charge and commitments, if any, affecting the financial position of the Corporation which have occurred between the end of the financial year of the Corporation to which the balance sheet relates and the date of the report.
