Section 29 in The Inland Waterways Authority Of India Rules, 1986
29. Preparation and submission of annual report and annual account.
(1)The Chairman shall prepare, as soon as may be after the commencement of each financial year:(a)the annual report referred to in Section 22 of the Act; and(b)annual statement of accounts referred to in sub-rule (2) of rule 28.(2)The annual report referred to in sub-rule (1) shall, inter alia include account of the activities of the Authority during the previous financial year on the following matters, namely(i)a statement of corporate and operational goals and objectives of the Authority;(ii)annual targets in physical and financial terms set for various activities in the background of (1) above together with a brief review of the actual performance with reference to those targets;(iii)an administrative report on the activities of the Authority during the year just past and the current year and an account of the activities which are likely to be taken up during the next financial year;(iv)a summary of the actual financial results during the previous year and year of report, as indicated by way of statements of (a) income and expenditure, (b) source and application of funds and (c) cash flow;(v)important changes in policy and specific measures either taken or proposed to be taken, which have influenced or are likely to influence the profitability or functioning of the Authority;(vi)new projects or expansion schemes contemplated together with their advantages, financial implications and programmes for execution;(vii)important changes in the organisations set up of the Authority.(viii)report on employer-employee relations and welfare activities of the Authority; and(ix)report on such other miscellaneous subjects as deemed fit by the authority or the central Government for reporting to the latter.(3)The annual report referred to in sub-rule (1) shall be placed for adoption in the meeting of the Authority and shall be signed by the members and authenticated by affixing the common seal of the Authority and one hundred copies thereof shall be submitted to the Central Government by the end of October of the following year.(4)[* * *] [Sub-rule (4) omitted by G.S.R. 551(E), dated 22nd May, 1992](5)The annual account signed by the members and authenticated affixing the common seal of the Authority after adoption by the Authority at its meeting together with the Auditor's certificate and report thereon shall be submitted to Government by end of October of the following year to which the accounts relate.[***] [Rule 30 omitted by ibid]
