Section 11 in Gujarat District Mineral Foundation Rules, 2016
11. Object of District Mineral Foundation.
(1)The District Mineral Foundation shall work for the interest and the benefits of persons, and areas affected by mining related operations in such manner as prescribed under these rules.(2)The District Mineral Foundation shall also implement the PMKKKY with the following overall objectives:(a)to implement various developmental and welfare projects and programs in areas affected by mining related operations, which projects and programs shall compliment the existing ongoing schemes or projects of State or Central Government;(b)to minimize/mitigate the adverse impacts, during and after mining, on the environment, health and socio-economics of people in mining districts; and(c)to ensure long-term sustainable livelihoods for the people in areas affected by mining related operations.(3)The District Mineral Foundation shall also undertake such other activities as may be necessary towards meeting the objects as specified in sub-section (2) of Section 9B of the Act.
