27. Forms of annual financial statement and supplementary financial statement.
(1)The Board shall prepare each year an Annual Financial statement for the ensuing year, as provided in Section 61 o the Act, in Form specified in Appendix-A to these rules.(2)A supplementary financial statement, if any, as provided under sub-section (5) of Section 61 of the Act shall also be prepared by the Board during the year to which the annual financial statement pertains in Form specified in Appendix-A to these rules.
