Section 20 in Rajasthan District Mineral Foundation Trust Rules, 2016
20. Liability of trustees.
(1)The trustees shall not be liable on account of anything done in good faith, bona fide with due diligence. The trustees shall also not be liable or responsible for any banker, broker, custodian or other person in whose hands, the same may, in good faith, be deposited or placed nor for the deficiency or insufficiency in the value of any investments of the trust fund nor otherwise for any involuntary loss.(2)The trustees and every attorney or, agent appointed by the trustees shall be entitled to be indemnified out of the trust fund in respect of all liabilities, losses and expenses incurred in execution of the trust or any of the powers, authorities, and discretion vested in or delegated to them other than those arising out of gross negligence and/or willful misconduct, provided however, that, such indemnity shall not in any event exceed the total of the contributions.
