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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Chattisgarh - Subsection

Section 2(1)(t) in Chhattisgarh District Mineral Foundation Trust Rules, 2015

(t)[ "Empanelled Agency" shall mean an agency selected by Governing Council of District Mineral Foundation Trust through a transparent process. The agency shall be involved in carrying out survey as per requirement, identification of beneficiaries (directly affected and indirectly affected), project monitoring, preparation of Master plan/Vision document for the development of trust schemes and social audit."] [Added by Notification No. No. F-7- 19/2015/XII, dated 14.8.2019 (w.e.f. 22.12.2015).]