Section 22 in Haryana District Mineral Foundation Trust Rules, 2016
22. Implementation of Works or Contracts.
(1)Works or goods or services may be procured by the District Mineral Foundation after following the due procedure as per State Government Policy.(2)As far as possible, the works undertaken by the trust shall be executed only through Government Departments, agencies and public sector undertakings normally undertaking such works which will follow the relevant norms and procurement procedures as may be applicable to the Government projects implemented by the organisation while executing or awarding contracts.(3)Technical approval and supervision of the work will be looked after by officers competent to do so under the administrative delegation of powers as applicable to the Department concerned.(4)In respect of such works which cannot be executed through Government Department, agencies or public sector undertakings, the Executive Committee may award the work to any other competent and sound agencies following a transparent process, after obtaining prior approval of the Board.
