Section 9(8) in Haryana District Mineral Foundation Trust Rules, 2016
(8)Projects for development of common infrastructure like construction of roads, bridges etc., in excess of limits specified in regard to the priority for fund utilization, on a case to case basis, may also be taken up for projects of importance to the District.Provided that prior approval of the State Government shall be taken before taking up such works in excess of the limits of fund utilization.
