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[Cites 0, Cited by 0] [Section 49] [Entire Act]

State of Rajasthan - Subsection

Section 49(2) in Rajasthan Bhamashah (Direct Transfer of Public Welfare Benefits and Delivery of Services) Rules, 2018

(2)The annual report shall include an 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 and physical and financial terms set for various activities in the background of clause (i) 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 previous financial 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 financial year and year of report, as indicated by way of statement of (a) income and expenditure, (b) sources and applications 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 programme for execution;
(vii)important changes in the organizational 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 State Government for reporting to the later.