Section 24(1) in Gujarat District Mineral Foundation Rules, 2016
(1)The District Mineral Foundation shall maintain proper accounts and other relevant records with respect to all its activities. Without prejudice to the generality of the foregoing, the District Mineral Foundation shall maintain the following registers8, namely:-(a)Register of mining related operations in district:- which shall contain particulars of, mining related operations in the district, mines, and persons holding any mineral concessions with respect to an area situated within the district.(b)Register of receipt:- which shall contain particulars of all payments made to the District Mineral Foundation, including payments made by persons holding mineral concessions.(c)Register of expenditure:- which shall contain particulars of all expenditure made by the District Mineral Foundation.(d)Register of beneficiary:- which shall contain particulars of all Affected People of the District Mineral Foundation, as identified in terms of these rules.(e)Register of Members of Various Committees:- list of members of Governing Council and Executive Committee.
