Section 19 in Chhattisgarh District Mineral Foundation Trust Rules, 2015
19. The Contribution Fund.
(1)The Contribution Fund shall be maintained by the Managing Committee of the Trust. The Contribution Fund shall comprise of the funds collected through contribution from the holders of a mining lease or a composite licence (prospecting licence-cum-mining lease) in the case of Minerals or a mining lease or a quarry lease or a quarry permit or composite licence (prospecting licence-cum-mining lease) in the case of Minor Minerals in the District.(2)The Contribution Fund shall be kept in one or more scheduled commercial Banks approved by the Reserve Bank of India for keeping such public funds only in the name of the Trust and all accounts shall be operated under the joint signatures of the Chairperson of the Managing Committee and the Member-Secretary of the Managing Committee. The Managing Committee of the Trust shall maintain the books of accounts of this Fund.
