Section 26 in The Maharashtra Industrial Development Rules, 1962
26. Annual report and other returns.
(1)The Corporation shall within three months of the date of closing of each year submit to the State Government an annual report.(2)The report shall contain inter alia particulars regarding the -(a)industrial areas/estates entrusted to the Corporation by the State Government;(b)programme of work for the year under report:(c)progress of work during the year with particular reference to the(i)land acquired,(ii)development carried out,(iii)amenities provided,(iv)industries established in the industrial areas/estates, and(v)details of any other activities entrusted to and undertaken by the Corporation under and in accordance with the Act;(d)finance for Corporation;(e)changes, if any, in the constitution of the Corporation;(f)establishment under the Corporation and administration of its business;(g)directions given by the State Government to the Corporation and their compliance;(h)[* * *] [Deleted by G. N. of 22.7.1966.](i)[* * *] [Deleted by G. N. of 22.7.1966.](3)[ The Corporation shall also submit to the State Government in April, July, October and January of each year, a progress report based on its working and accounts upto the end of the quarter immediately preceding the months aforesaid.] [Substituted by G. N. of 22.7.1966.]
