Section 7 in Chhattisgarh District Mineral Foundation Trust Rules, 2015
7. Appointments and Declaration.
(1)The Settlor shall appoint the persons, as mentioned in Rule 10 of the District Mineral Foundation rules, as the trustees of the District Mineral Foundation Trust, that is created through the Trust Deed, and the Trustees shall accept such appointment on the terms and conditions mentioned in the Trust Deed.(2)The Trustees appointed by official designation shall continue as Trustees during the period they are holding the post and the designation and would be deemed to have ceased to be the Trustees once they cease to hold the office by virtue of which they were so appointed i.e. Ex-officio and their successors in office shall be deemed to have been appointed as Trustees in their place with effect from the date of their acquiring such official designation.(3)The term of appointment for the nominated Trustees shall be for three years with effect from the date of their appointment as Trustees and the Settlor may thereafter renew their appointment for another term or may nominate other persons in their place :Provided that the term of such nominated trustees shall in no case exceed two terms of three years each.(4)The Settlor may at any time increate the number of Trustees in any of the categories and for such term as might be deemed fit by the Settlor.(5)The Settlor may at any time remove any of the trustees and may appoint any other person as the Trustee at its sole discretion. The trustees so removed by the Settlor, shall cease to be a Trustee with effect from the date of such removal.(6)The Trustees shall have the possession of the Trust Fund which is subjected to the powers and provisions herein declared and contained concerning the same and the Trustees shall have the power at any time or times during the Trust Period to accept any Property from any person or persons by the provisions of any other trust or otherwise to the intent that the same shall be held by or on behalf of the Trustees as an accretion to the Trust Fund.Chapter-III Constitution of the Trust
