Section 9 in Haryana District Mineral Foundation Trust Rules, 2016
9. General Provisions regarding District Mineral Foundation.
(1)The developmental and welfare activities to be taken up under the District Mineral Foundation shall be, as far as possible, in the nature of complementing the ongoing schemes or projects being funded by the State as well as Central Government.(2)Activities meant to be taken up under the "polluter pays principle" shall not be taken up under the District Mineral Foundation.(3)Without prejudice to the powers of the Foundation, convergence shall be done with the State and the Districts plans so that the activities taken up by the Foundation supplement the development and welfare activities.(4)An amount not exceeding 5% of the annual receipts of the Foundation may be utilized for administrative, supervisory and overhead costs of the Foundation.(5)No permanent or temporary posts shall be created under the District Mineral Foundation without prior approval of the State Government.(6)Services that need to be procured for efficient functioning of the District Mineral Foundation shall be procured as contract service as per prevailing outsourcing policy of the State Government .(7)If the affected area of a mine in one district also falls in the jurisdiction of another district, such percentage of amount collected from the mine by the Foundation as may be decided by the State Government, shall be transferred to the Foundation of the other district concerned for taking up the activities in such areas:Provided that a project that is for benefit of the affected area or people, but stretches beyond the geographical boundary of the district shall be taken up under the District Mineral Foundation after obtaining prior approval of the State Government.(8)Projects for development of common infrastructure like construction of roads, bridges etc., in excess of limits specified in regard to the priority for fund utilization, on a case to case basis, may also be taken up for projects of importance to the District.Provided that prior approval of the State Government shall be taken before taking up such works in excess of the limits of fund utilization.(9)The District Mineral Foundation shall prepare an Annual Plan and Annual Budget for implementation of the Annual Plan by January of each year for implementation in the forthcoming financial year. Such Plan shall be prepared in consultation with all concerned departments of the State.
