Section 33(2) in Punjab Rights of Persons with Disabilities Rules, 2019
(2)In particular, the annual report referred to in sub-rule (1) shall be in the form so that the details of separate matters be provided under separate heads inter-alia containing therein information in respect of each of the following matters, namely:-(a)names of officers and employees in the office of the State Commissioner and a chart showing the organizational set up;(b)The functions which the State Commissioner has been empowered under the Act and the highlights of the performance in this regard.(c)the main recommendations made by the State Commissioner;(d)progress made in the implementation of the Act in the State; and(e)Any other matter deemed appropriate for inclusion by the State Commissioner or specified by the State Government from time to time to be included in the report.
