Section 9 in Telangana State District Mineral Foundation (Trust) Rules, 2015
9. Trust Fund.
- 9.1 The total amount that the Trust Fund will receive in a year shall be earmarked specifically for various purposes as:(a)Five per cent of the total annual amount accrued to the Trust Fund shall be deposited in a Nationalized Bank for future use, when once the mining activity ceases in the affected areas, for mitigation of post- mining affects.(i)This amount must be strictly used towards the objective as stipulated herein or as well for emergency situations, such as natural calamities as may be considered necessary.(ii)The utility of the amount shall be subject to approval of the Governing Council on proposals from the Managing Committee.(b)Eighty-five per cent shall be spent in the following manner(i)Not less than 60 Per cent shall be spent on schemes laid for High Priority areas as laid in PMKKKY.(ii)Not more than 40 per cent shall be used in other priority areas as laid in PMKKKY.(c)Not more than five per cent shall be spent for paying the salary and allowance to ombudsman and for running ombudsman office;(d)Not more than five per cent shall be used as administrative expenses of the Trust.
