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State of Gujarat - Section

Section 15 in Gujarat District Mineral Foundation Rules, 2016

15. Time frame for preparation of Annual Plan.

(1)The first Annual Plan of the District Mineral Foundation shall be prepared within three months of the effective date and shall be valid till:
(a)end of the financial year-, if more than six months are remaining in such financial year; or
(b)end of the subsequent financial year-, if less than six months are remaining in such financial year. In such case, the first Annual Plan shall be for a period of more than one year.
(2)For the purposes of these rules, the "effective date" shall be the date of publication of notification establishing the District Mineral Foundation by the Government.
(3)The Annual Plan shall be prepared by the Executive Committee and shall be submitted to the Governing Council for Approval. Annual Plans for a financial year other than the first Annual Plan shall be prepared and approved by the end of the fourth quarter of the previous financial year in accordance with rule 16.