Section 20 in Chhattisgarh District Mineral Foundation Trust Rules, 2015
20. The Trust Fund.
- The Trust Fund of the District Mineral Foundation Trust would include the following :-(1)The Initial Settlement made by the Settlor;(2)Any grant, contribution or other capital assistance received from the Settlor or from any other Agency, Institution or Person;(3)Such share of the Contribution Fund as defined in Rule 2 (1) (f) of these Rules from a mine or a cluster of mines as decided by the State Level Monitoring Committee.(4)Investments and other deposits and the interest accrued thereon and any other income derived therefrom;(5)All other Properties of the Trust and the Income derived therefrom or appreciation thereof; and(6)Funds received from the Contribution fund of other districts as decided by The State Level Monitoring Committee.
