Section 18 in Haryana District Mineral Foundation Trust Rules, 2016
18. Utilization of Funds.
- The fund shall be vested in Foundation and shall be utilised for carrying out the purposes of these rules in the following manner namely:-(1)20% of the fund of the District Mineral Foundation shall be kept aside as endowment for taking care of future expenses after mining activities have ended in the area.(2)High priority areas:- Out of the balance after reserving 20% of the fund as per sub rule(1), at least 60% of the District Mineral Foundation fund shall be utilised for the following:-(a)Drinking Water Supply- centralized purification systems, water treatment plants, permanent/temporary water distribution network including standalone facilities for drinking water, laying of piped water supply system.(b)Centralized preservation and pollution control measures- effluent treatment plants, prevention of pollution of streams, lakes, ponds, ground water, other water sources in the region, measure for controlling noise, air and dust pollution caused by mining operations and dumps, mine drainage system, mine pollution prevention technologies, and measures for working or abandoned mines, restoration, reclamation and rehabilitation of mined out areas and other air, water and surface pollution control mechanisms required for environment-friendly and sustainable mine development.(c)Health Care- Funds shall be utilised for welfare, improvement and protection of health conditions of local mine workers affected by mining operation related health hazards. Ex-gratia payment to the eligible patients/their legal heirs shall be made. Regular health check up camps shall be held. Group Insurance Scheme for health care shall be implemented for mining affected persons and for this purpose primary/secondary health care facilities in the affected areas and existing health care infrastructure of the local bodies, State and Central Government shall be updated.Projects and activities mentioned as above shall preferably be carried out either on built operate and transfer basis or on single point contractual services. No temporary or permanent post shall be created for this purpose.(d)Education- Construction of school building, additional class rooms, Laboratories, Libraries, Art and Crafts Room, Toilet blocks, Residential hostels for students/teachers in remote areas, sports infrastructure, engagement of teachers/other supporting staff, e-learning setup, other arrangement of transport facilities (bus/van/cycles/rickshaws/etc) shall be taken up and further nutrition related programs shall also be undertaken.(e)Welfare of Women and Child- Special programmes for addressing problems of maternal and child health, malnutrition, infectious diseases, etc shall be taken up.(f)Welfare of aged and disabled persons- Special program for welfare of aged and disabled people shall be undertaken.(g)Skill development- skill development for livelihood support, income generation and economic activities for local eligible persons shall be taken up. This will include training, development of skill development centre, self-employment schemes and support to self help groups and provision of forward and backward linkages for, such self-employment economic activities.(h)Sanitation- Collection, Transportation and Disposal of Waste, Cleaning of public places, provision of proper drainage and sewage treatment plant, provision for disposal of fecal sludge provision of toilets and other related activities shall be undertaken.(3)Other priority areas:- Out of the balance after reserving 20% as per sub rule (1) and 60% of the funds under sub section (2) remaining amount of the Fund shall be used for the following: -(a)Physical infrastructure- for providing roads, bridges, railways and waterways projects.(b)Irrigation- for developing alternate sources of irrigation, adoption of suitable and advanced irrigation techniques.(c)Energy and Watershed Development- for development of alternate sources of energy (including micro-hydel) and rainwater harvesting system, Development of plantation, orchard, integrated farming and economic forestry and restoration of catchments.Provided that while using funds as per sub rule (2) and (3) of Rule 18 at least 60% of the District Mineral Foundation Fund shall be spent on the directly affected areas.Provided further that the percent of funds to be spent on directly affected areas may be changed, with prior approval of the State Government, if the number of persons living in the directly affected areas is less and spending such funds in such area may, in the opinion of the District Mineral Foundation, become wasteful.(4)The 20% of the Fund kept aside as endowment shall be invested as per the guidelines issued by the State Government from time to time.
