(1)There shall be attached to every balance sheet laid before a company in general meeting, a report by its Board of Directors, with respect to-(a)the state of the company's affairs;(b)the amounts, if any, which it proposes to carry to any reserves [* * *] in such balance sheet [* * *] [ The words " or in a subsequent balance sheet; and" omitted by Act 65 of 1960, Section 65 (w.e.f. 28.12.1960).];(c)the amount, if any, which it recommends should be paid by way of dividend;(d)[material changes and commitments, if any, affecting the financial position of the company which have occurred between the end of the financial year of the company to which the balance sheet relates and the date of the report;] [ Inserted by Act 65 of 1960, Section 65 (w.e.f. 28.12.1960).](e)[ the conservation of energy, technology absorption, foreign exchange earnings and outgo, in such manner as may be prescribed.] [ Added by Act 31 of 1988, Section 30 (w.e.f. 1.4.1989).]
