Section 18 in Chhattisgarh District Mineral Foundation Trust Rules, 2015
18. Power and Functions of the State Level Monitoring Committee.
- The State Level Monitoring Committee shall-(1)Supervise and monitor the functioning of trusts of all Districts in conformation with the objects of the Trust.(2)Distribute the Contribution Fund received from a mine or cluster of mines among the districts affected by mining related operations of that mine or cluster of mines.(3)Shall cause to make an online monitoring system through a portal that contains all the annual plans, sanctions and approvals given by the Trust.(4)Shall ensure maximum transparency through use of e-governance measures in the spending and monitoring of the Trust Fund.(5)[ Shall approve the setup related to the arrangement of staff for State Level District Mineral Foundation Trust Cell.] [Added by Notification No. No. F-7- 19/2015/XII, dated 14.8.2019 (w.e.f. 22.12.2015).]Chapter-V Management of the Contribution Fund and Trust Fund
