Section 26 in Jammu and Kashmir District Mineral Foundation (Composition, Contribution, Functioning, Funding and Trust) Rules, 2017
26. Administrative Arrangement.
(1)The State Government shall provide services to the personnel under their control for management of the Trust and for execution of the Annual Plan as may be required for the purpose.(2)The trust may request Settlor/State Government to provide required number of core personnel from its departments or from regular employees of the District Cadre or such other cadre, for providing administrative and technical assistance to the Trust. Services of such personnel shall continue to remain in their own respective cadres.(3)The Trust may also ask service providers to provide such services as may be needed for smooth functioning of the Trust and may provide for incurring contingent expenditure for its functioning.
