Section 45 in Damodar Valley Corporation Act, 1948
45. Annual report.-
(1)The Corporation shall prepare, in such form as may be prescribed, aii annual report within six months after the end of each financial year giving a true and faithful account of its activities during the previous financial year, with particular reference to(i)irrigation;(ii)water-supply;(iii)electrical energy;(iv)flood control;(v)navigation;(vi)afforestation;(vii)soil erosion;(viii)use of lands;(ix)resettlement of displaced population;(x)sanitation and public health measures; and(xi)economic and social welfare of the people.(2)The annual report shall also give a true and faithful account of the income and expenditure during the previous financial year, the net account attributable to each of the three main objects and the distribution of the capital cost between the three participating Governments and show the progressive totals from the inception of the Corporation and the up-todate financial results.(3)The payments provisionally made by each of the three participating Government on the basis of the budget estimates shall be adjusted as soon as possible in accordance with the allocation made in the annual report.(4)Printed copies of the annual report shall be made available to each of the three participating Governments by the 15th day of October each year.(5)The annual report shall be laid before [Parliament] [ Sub. for the word the Central by A.L.O., 1950] and the [State] [Substituted for the word "Provincial" by A.L.O., 1950] Legislatures concerned as soon as may be after it is prepared.
