Section 6 in State Mineral Exploration Trust Rules, 2015
6. Constitution of a Fund under the Trust.
(1)The State Government shall, by order, set up a fund under' the Trust to be called as the "State Mineral Exploration Trust Fund" to be managed by the Executive Committee of the Trust.(2)The Trust Fund shall receive monies to be paid in accordance with the provisions of Rule 5 and may also receive contributions from such other sources as may be approved by the State Government.
