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State of Punjab - Section

Section 20 in The Punjab Ex-servicemen Corporation (General) Rules, 1982

20. Board's report.

(1)The report on the working of the Corporation during the financial year, required to be furnished to the Government, under sub- section (4) of Section 23 of the Act shall be with respect to :-
(a)the state of the Corporation's affairs;
(b)the amount, if any, which it proposes to carry to any reserves in such balance sheet;
(c)material charge and commitments, if any, affecting the financial position of the Corporation which have occurred between the end of the financial year of the Corporation to which the balance sheet relates and the date of the report.
(2)
(a)The report of the Board of Directors shall also include a statement showing the name of every employee of the Corporation who, -
(i)if employed throughout the financial year, was in receipt of remuneration for that year, which in the aggregate was not less than rupees one lac; or
(ii)if employed for a part of the financial year, was in receipt of remuneration for any part of that year, at a rate which, in the aggregate, was not less than rupees six thousand; or
(iii)if employed throughout the financial year or part thereof, was in receipt of remuneration in that year which, in the aggregate, or, as the case may be, at a rate which, in the aggregate, is in excess of that drawn by the Managing Director.
(b)The statement referred to in clause (a) shall also indicate, -
(i)whether any such employee is a relative of any Director of the Corporation and if so, the name of such Director; and
(ii)any former names or name and surname in full, nationality, usual residential address, date of birth, educational qualifications, record of employment during the preceding ten years and terms of remuneration therefor date of appointment and date of cessation (if any);
Explanation. - For the purpose of sub-rule (2)(a), "renumeration" shall include any expenditure incurred by the Corporation, -
(a)in respect of any rent-free accommodation, or any other benefit or amenity, free of charge, in respect of the accommodation to the employee;
(b)in respect of any other benefit or amenity free of charge or at a concessional rate, to the employee;
(c)in respect of any obligation or service, which but for such expenditure by the Corporation, would have been incurred by the employee; and
(d)to effect any insurance on the life of, or to provide any pension Provident Fund, annuity or gratuity for, the employee or his spouse or child.
(3)The Board shall also be bound to give the complete information and explanation in its report as aforesaid, in an addendum to that report, on every remark contained in the auditors' report.
(4)The Board's report and any addendum thereto shall be signed by its Chairman if he is authorised in that behalf by the Board; and where he is not so authorised shall be signed by two Directors authorised by the Board.]Form 'B'[Rule 17(2)]The Punjab Ex-Servicemen Corporation, ChandigarhFinancial Year :Statement of loans advanced/recoverable/recovered as on 31st March _______
S.No. Category of loan Amount recoverable at the beginning of the year Falling due for recovery during the year
    No of Cases Amount No of Cases Amountc
1 2 3 4 5 6
1 Agriculture Development        
2 Marketing and Processing        
3 Small Scale Industries        
4 Supply and Storage        
5 Building Construction        
6 Transport        
7 Miscellaneous        
Total :          
Amount recovered during the year Amount which recovered during the year through RecoveryCertificate Amount recoverable at the close ofthe year
No. of Cases Amount No. of Cases Amount No of Cases Amount
7 8 9 10 11 12
           
           
Form 'C'[Rule 17(2)]The Punjab Ex-Servicemen Corporation, ChandigarhFinancial Year :Statement of loans advanced/recoverable/recovered as on 31st March_______
S.No. Category of loan As at the beginning ofthe financial year During the year underreport
    Applications under rule 11 filedbefore the Sub-Divisional Officer (Civil) Recovery certificates granted bythe Collector under rule 12 but recovery yet to be effected Applications under rule 11 filedbefore the Sub-Divisional Officer (Civil) Recovery certificates granted bythe Collector under rule 12
    No. of cases Amount No. of cases Amount No. of cases Amount No. of cases Amount
1 2 3 4 5 6 7 8 9 10
1 Agriculture Development                
2 Marketing and Processing                
3 Small Scale Industries                
4 Supply and Storage                
5 Building Construction                
6 Transport                
7 Miscellaneous                
Total :                
    Age-wise classifications of recovery certificates
Recovery during the year against cases reportedin colum 5 and 9 Granted during the financial year immediatelypreceding year under report Granted during theearlier period
No. of cases Amount No. of cases Amount No. of cases Amount
11 12 13 14 15 16
           
           
Form 'D'[Rule 17(2)]The Punjab Ex-Servicemen Corporation, ChandigarhFinancial Year :Statement of loans in excess of Rs. 50,000/- advanced, outstanding, in default as on 31st March._____________
S.No. Name and Address of loan Purpose of loan Amount advanced Amount recovered Amount recoverable during the year Amount recovered during the year Cases which fell in to default Remarks
Whether application filed before the Sub-Divisional Officer(Civil) Whether recovery certificate granted by Collector  
1 2 3 4 5 6 7 8 9 10
                   
[Rules 15 to 20 added vide Punjab Government Notification No. G.S.R. 77/P.A. 33/78/Section 32/Amd. (5)/93, dated 27.9.1993.]