Section 33 in Punjab Rights of Persons with Disabilities Rules, 2019
33. Submission of annual reports.
(1)The State Commissioner shall as soon as may be possible after the end of the financial year, but not later than the 30th day of September in the next year ensuing, prepare and submit to the State Government, an annual report giving a complete account of his activities during the said financial year.(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.
