Section 2(1) in Jammu and Kashmir District Mineral Foundation (Composition, Contribution, Functioning, Funding and Trust) Rules, 2017
(1)In these rules, unless the context otherwise requires,-(a)"Act" means the Mines and Minerals (Development and Regulation) Act, 1957 (Central Act 67 of 1957) ;(b)"Affected areas" means the areas which are affected by mining related operations ;(c)"Affected persons" means the persons residing in affected areas ;(d)"Auditors" means the Auditor/Chartered Accountant appointed by the Trustees and shall include the Accountant General of the State or other Auditors nominated by the Settlor ;(e)"Beneficiaries" means the person and areas affected by mining ;(f)"Board" means the Board of Trustees of the Trust established under these rules ;(g)"Chairperson Executive Committee" means the Chairperson of the Executive Committee of the District Mineral Foundation Trust ;(h)"Chairperson Governing Body" means the Chairperson of the Governing Body of the District Mineral Foundation Trust ;(i)"Contribution Fund" means the Contribution Fund to be collected from the holders of-(a)mining lease or a prospecting licence-cum-mining lease under the provisions of sub-section (5) of section 9B of the Act ;(b)mining lease under the provisions of sub-section (6) of section 9B of the Act ; and(c)minor mineral concession under the provisions of section 15A of the Act.(j)"Department" means the Department of Geology and Mining, Jammu and Kashmir ;(k)"District Magistrate" means the head of the Revenue Administration at the District level whether designated as Deputy Commissioner or Collector ;(l)"District Mineral Foundation" means a trust established in terms of sub-section (1) of section 9B of the Act ;(m)"District Panchayat" means and includes District Council or any other authority entrusted with the similar functions in the areas under the Schedules of the Constitution of Jammu and Kashmir/India ;(n)"Executive Committee" means the Executive Committee of the Trust ;(o)"Financial Year" means a Year beginning on 1st of April and ending 31st of March of the following year or part period thereof ending on 31st March ;(p)"Government" means the Government of Jammu and Kashmir ;(q)"Governing Body" means the Governing Body of the Trust ;(r)"Member Executive Committee" means the member of the Executive Committee of the Trust ;(s)"Member Governing Body" means the member of the Governing Body of the Trust ;(t)"The Trust" means the (Anantnag, Pulwama, Kulgam, Shopian, Srinagar, Budgam, Ganderbal, Leh, Kargil, Baramulla, Kupwara , Bandipora, Jammu, Kathua, Samba Rajouri, Poonch, Udhampur, Reasi, Doda, Kishtwar, Ramban) District Mineral Foundation Trust created by the Settlor.
