Section 2(1) in Bihar District Mineral Foundations Rules, 2018
(1)In these rules, unless the context otherwise requires,-(a)"Act" means the Mines and Minerals (Development and Regulation) Act, 1957 (Act 67 of 1957); as amended in 2015.(b)"Affected areas" means the area indentified in Sub-Rule (1) of Rule 15 of these Rules.(c)"Affected People" means the persons indentified in Sub-Rule (2) of Rule 15 of these Rules.(d)"Foundation" means the District Mineral Foundation of the respective district.(e)"Fund" means fund of the Foundation;(f)"Government" means the Government of Bihar.(g)"Rules" means the Bihar District Mineral Foundations Rules;(h)"Trust" means the District Minerals Foundation constituted under these rules;(i)"Year" means financial year commencing from the 1st April and ending on the 31st March.(j)"PMKKKY" means Pradhan Mantri Khanij Kshetra Kalyan Yojana.
