Section 6(6) in Telangana State District Mineral Foundation (Trust) Rules, 2015
6.2Powers of the Managing Committee. - The Managing Committee shall be responsible for -6.2.1Coordinating, consolidating and developing the annual plan of the Trust as described under Rule 10;6.2.2Approving the lists of works as identified by the Gram Sabha;6.2.3Allocation and distribution of funds through bank transfer to the works identified by Gram Sabha.6.2.4Undertaking such other activities as are in furtherance of the objective of the Trust, including supporting essential services and maintenance of local infrastructure for socio-economic purposes in the affected areas;6.2.5Appointing officers to run the Trust and auditors; however, these appointments shall require ratification by the Governing Council;6.2.6Organizing meetings of the Trust;6.2.7Presenting audit reports for ratification to the Governing Council.6.2.8Shall initiate effective steps for strengthening the regulatory mechanism to curb the illegal mining/quarrying and transportation of minerals in the District.6.2.9Shall take effective steps curb the frequent disturbance and hindrances from the local unsocial elements (demanding money and other favors by locals in return for conduction of mining operations)
