Section 26 in Chhattisgarh District Mineral Foundation Trust Rules, 2015
26. Arrangement of the Staff.
(1)Departments of the State Government shall provide services of the personnel under their control including employees working in the District in various departments for management of the Trust and for execution of the Annual Plan as may be required for the purpose.(2)The Trust may request the Settlor to provide required number of core personnel from its departments or from regular employees of the State Government or such other cadre, for providing administrative and technical assistance to the Trust. Services of such personnel shall continue to remain in their own respective cadres. This expenditure would be within the 5% given in these Rules for administrative and establishment expenses.(3)The Settlor shall have the power to determine the service conditions of officials and auditors to manage the day to day affairs of the trust. However these powers may be delegated by the Settlor to the Trust from time to time.(4)The Settlor shall have the power to decide the setup of the staff to run the trust in the District and decide whether to recruit the staff or take on deputation or appoint on contractual basis.(5)The Trust may also engage service providers to out source such services as may be needed for smooth functioning of the Trust and may provide for incurring contingent expenditure for its functioning.
