Section 15(4) in The Mines And Minerals (Development And Regulation) Act, 1957
(4)[ Without prejudice to sub-sections (1), (2) and sub-section (3), the State Government may, by notification, make rules for regulating the provisions of this Act for the following, namely:-(a)the manner in which the District Mineral Foundation shall work for the interest and benefit of persons and areas affected by mining under sub-section (2) of section 9B;(b)the composition and functions of the District Mineral Foundation under sub-section (3) of section 9B; and(c)the amount of payment to be made to the District Mineral Foundation by concession holders of minor minerals under section 15A.]
