Section 24(6) in Chhattisgarh District Mineral Foundation Trust Rules, 2015
(6)[ District Mineral Foundation Trust Cell will be constituted at the state level to monitor the functions of trusts, provide necessary consultation, guidance and coordination with Central Government and State Government and perform the other necessary works. The State Government with the approval of the State Level Monitoring Committee shall sanction the set-up and project monitoring unit for the state level District Mineral Foundation Trust cell.] [Added by Notification No. No. F-7- 19/2015/XII, dated 14.8.2019 (w.e.f. 22.12.2015).]
