Section 59 in The Orissa State Electricity (Supply) Rules, 1962
59. Submission of annual report.
(1)The Board shall, as soon as possible after the 31st day of March, in each year but not later than the 30th September, submit to the Government an annual report of the Board's operations during the financial year ending on the 31st March and the activities, if any, which are likely to be undertaken by the Board in the next financial year.(2)The annual report under Sub-rule (1) shall, in addition to matters of general interest, deal with the following matters, namely :(a)a map showing the jurisdiction of the Board indicating the location of its stations, transmission and distribution systems;(b)the names of members and Chief Officers of the Board, organisation of the various sections of the Board and a chart showing the Organisation;(c)details of the provisions of any inter-State agreement entered into with contiguous State under the provisions of Section 6;(d)review of the work of the State Electricity Council constituted under Section 16 and Local Advisory Committees constituted, if any, under Section 7;(e)details of any station or stations which the Board has closed down or over which the Board has assumed control;(f)details of any undertakings, stations or main transmission fines which the Board has acquired under the provisions of Section 23 or Section 37;(g)other activities of the Board, such as, manufacture of any electric or other machinery operated by electricity, hire or hire-purchase of appliances, show-room display, etc.;(h)the progress made in the planning or construction of any new power sources and any new transmission and distribution systems in urban and rural areas;(i)details of the tariff of the Board in force during the years;(j)matters referred to the Central Electricity Authority;(k)particulars of education, training facilities, welfare schemes for the staff and labour of the Board, etc.;(l)names of licensees for whom rating committees were set up by the Board under Section 57-A, the recommendations made by such rating committees and the order made thereon by the Government;(m)details of any direction given to licensees being local authorities in respect of their undertakings under the provisions of Section 58;(n)the annual statement of accounts of the Board as submitted to the Government in the form specified by the Government ,(o)general financial position of the Board indicating the profit or loss made during the year and the financial prospects for the ensuing year;(p)statistical dates in the form as may be specified by the Government in respect of the Board and in respect of licensees.Appendix 'A'[See Rule 28]Form of mortgageOrissa State Electricity BoardNo....................Rs..............By virtue of the Electricity (Supply) Act, 1948 (Central Act LIV of 1948), the Orissa State Electricity (Supply) Rules, 1961 and of all other powers enabling it on behalf the Orissa State Electricity Board (hereinafter referred to as "the Board") in consideration of the sum of Rs............... (hereinafter referred to as "the principal sum") paid to the Board by......... of......... (hereinafter referred to as "the mortgage") do hereby grant and assign-up to the mortgage (his) executors, administrators and assigns such proportion of the undertaking and revenues of the Board as the principal sum doth or shall beat to the whole sum which is or shall be charged on the said undertaking and revenues, to hold up to the mortgage (his) executors, administrators and assigns from the day of the date of these presents, until the principal sum shall be fully paid and satisfied with the interest for the same (subject as hereinafter provided) at the rate of............ per centum per annum from the.............day of.............nineteen hundred and .........until the payment of the principal sum, such interest to be paid half-yearly on the .............day of........ and the day of in each year, and it is hereby agreed that the principal sum shall be repaid at the principal office of the Registrar of mortgages of the Board on the day of............. nineteen hundred and ................ :Provided always and it is hereby agreed and declared that the above-mentioned period for payment may from time to time by agreement between the Board and the mortgagee be extended to a subsequent day and upon any such extension the above-mentioned rate of interest may be altered to such other rate or rates of interest as shall from time to time be agreed upon between the Board and the mortgagee and mentioned in an endorsement to be made hereon under the hand of the Chairman or Secretary of the Board for the time being and that upon any such endorsement being made whether relating to extension of time only or to extension of time with alteration of rate of Interest, the provision thereof shall be incorporated herewith and shall operate and take effect as though they had been originally inserted herein.In witness whereof the Board have caused its common seal to be hereunto affixed this..........day of...........nineteen hundred and .............Secretary of the Board.The endorsement within referred toThe within named............. consenting the within mentioned time tor repayment of the within mentioned principal sum of Rs............... is hereby extended to the day of............nineteen hundred and (and the interest to be paid thereon on and from the............day of ............ nineteen hundred and........... is hereby declared to be at the rate of centum per annum).Dated this...........day of............nineteen hundred and..............Chairman or Secretary of the Boardfor and on behalf of the Board.Appendix 'B'Powers of the ChairmanThe State Government may, from time to time, by order define the power of the Chairman.
