Section 2(1) in The National Mineral Exploration Trust Rules, 2015
(1)In these rules, unless the context otherwise requires,-(a)"Act" means the Mines and Minerals (Development and Regulation) Act, 1957 (67 of 1957);(b)"Chairperson, Executive Committee" means the Chairperson of the Executive Committee of the National Mineral Exploration Trust established under sub-section (1) of section 9C of the Act;(c)"Chairperson, Governing Body" means the Chairperson of the Governing Body of the National Mineral Exploration Trust established under sub-section (1) of section 9C of the Act;(d)"Executive Committee" means the Executive Committee of the Trust;(e)"Fund" means the fund referred to in rule 6;(f)"Governing Body" means the Governing Body of the Trust;(g)"Member, Executive Committee" means the member of the Executive Committee of the Trust;(h)"Member, Governing Body" means the member of the Governing Body of the Trust;(i)"obvious geological potential areas" means the area identified by the Geological Survey of India from time to time; and(j)"Trust" means the National Mineral Exploration Trust established by the Central Government under subsection (1) of section 9C of the Act.
