Section 14 in Gujarat District Mineral Foundation Rules, 2016
14. Identification of Beneficiaries*.
(1)With respect to each plans, programmes and projects to be implemented as a part of the Annual Plan, the Executive Committee shall prepare a list of Beneficiaries. Such Beneficiaries may be:(a)specified individuals - in case of plans, programmes or projects targeted at individuals; or(b)a class of population - in case of plans, programmes or projects targeted for general welfare of a particular class of populations, such a people residing in a specified area.(2)In case of a Scheduled Area, approval of the Gram Sabha shall be required for identification of Beneficiaries.*Note. - The PMKKKY refers to affected persons, affected people and beneficiaries, the import of such expressions in the context of implementation to be discussed. Pending such discussion, the provisions are indicative.
