Section 6 in Telangana State District Mineral Foundation (Trust) Rules, 2015
6. Power and functions of the Trust.
- 6.1. Powers of Governing Council. - The Governing Council shall be responsible for or vested with -6.1.1Voting on the annual account;6.1.2Coordinating with the Managing Committee on development of annual plan (through the involvement of the Planning Committee of the Governing Council) and passing of the annual plan of the Trust;6.1.3Nominating representatives from directly affected areas including the Co-chairperson, Coordinators (three in numbers, to be nominated from among the members of the Governing Council, for calling Requisition Meetings of the Governing Council, as and when required) and Treasurer to the Managing Committee.Explanation. - A Treasurer for the Managing Committee shall be appointed by Governing Council from among the members the officials of Managing Committee.6.1.4Constituting sub-committees such as Planning Committee for assisting in preparation of annual plans of the Trust, as found expedient from time to time, for smooth functioning of the Trust.6.1.5Ratifying the appointments of officers and auditors to run the Trust;6.1.6Ratifying the audit reports presented by the Managing Committee;6.1.7Deciding the salaries of appointed persons, excluding the Secretary of Managing Committee;6.1.8The power to remove any members of the Managing Committee (excluding official members) by simple majority, where the quorum for such meeting shall be at least 50 per cent of the members of the Governing Council, with at least 51 per cent representation from directly affected areas;6.1.9Conducting social-audits of the developmental schemes/works of the Gram Sabhas, with at least 10 per cent of all the Gram Sabhas social- audited in a year. The committee responsible for conducting the social- audit for each selected Gram Sabha shall comprise of five selected members of the Governing Council, excluding members from the Gram Sabhas which are to be social-audited in that year.6.1.10Allocating funds for the efficient working of the Ombudsman's office as and when it is established by the DMF in accordance to the decision of the Government.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)
