Section 32 in The Khadi And Village Industries Commission Rules, 1957
32. Reports.
- The annual report to be submitted by the Commission to the Government under Section 24(2) of the Act regarding its activities during the previous financial year. [shall be submitted before the 31st December every year, and it] [Inserted by G.S.R. 125, dated 17th January, 1964] shall contain particulars amongst others, in respect of the following items and shall be in such form as the Government may from time to time direct, namely:(i)budget provision and expenditure;(ii)production and sale of Khadi both traditional and Ambar;(iii)production and sale of products of the village industries;(iv)production of chark has and other implements;(v)employment statistics for each industry;(vi)training of personnel.
