Section 16 in Gujarat District Mineral Foundation Rules, 2016
16. Preparation of the Annual Plan.
(1)The Annual Plan shall be prepared in the format prescribed by the State Level Co-ordination Committee and shall contain particulars of plans, programmes and projects including, type, quantum, budget and time for completing the same: Provided that, in case of a Scheduled Area, approval of the Gram Sabha shall be required for formulation and implementation of all plans, programmes and projects.(2)Each Annual Plan shall contain measurable time bound performance benchmarks for its implementation.(3)Each Annual Plan would take into account local needs and priorities of the Affected Areas and also any directions issued by the State Level Co-ordination Committee.(4)Subject to the total expenditure (being aggregate expenditure for new schemes and spill over of past liabilities and commitments) not exceeding exceed 1.5 times, the available funds and the available funds under the Annual Plan shall be allocated in the following manner*, namely:-(a)at least sixty per cent, of the funds must be allocated towards "high priorities areas" as specified in clause (a) of sub-rule (5);(b)up to forty per cent, of the funds may be allocated towards "other priority areas" as specified in clause (b) of sub-rule 5;(c)a maximum of five per cent, of the funds may be allocated towards administrative, supervisory and overhead costs of the District Mineral Foundation; and*Note. - The provisions of PMKKKY have been incorporated in these rules. However, please note that such an approach would require amendment of these rules each time the PMKKKY is modified. To avoid the same, one approach could be to not include provisions of the PMKKKY and only refer to the PMKKKY. The DMF may be guided directly by PMKKKY.(5)Such per cent, of funds as may be specified by the State Level Coordination Committee must be allocated towards an endowment fund.(a)"high priority areas" means :(i)Centralized purification systems, water treatment plants, permanent/temporary water distribution network including standalone facilities for drinking water, laying of piped water supply system.(ii)Effluent treatment plants, prevention of pollution of streams, lakes, ponds, ground water, other water sources in the region, measure for controlling air and dust pollution caused by mining operations and dumps, mine drainage system, mine pollution prevention technologies, and measures for working or abandoned mines and other air, water and surface pollution control mechanisms required for environment-friendly and sustainable mine development.(iii)Creation of primary / secondary health care facilities in the affected areas. Provision of necessary staffing, equipment and supplies required for making such facilities effective. To supplement and work in convergence with the existing health care infrastructure of the local bodies, State and Central government. Consultations with the National Institute of Miners Health design special infrastructure needed to take care of mining related illnesses and diseases. Group Insurance Scheme for health care for mining affected persons.(iv)Construction of school buildings, additional class rooms, laboratories, libraries, art and crafts room, toilet blocks, drinking water provisions 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.) and nutrition related programs.(v)Special programs for addressing problems of maternal and child health, malnutrition, infectious diseases, etc.(vi)Special program for welfare of aged and disabled people.(vii)Skill development for livelihood support, income generation and economic activities for local eligible persons, including training, development of skill development center, self-employment schemes, support to self-help groups and provision of forward and backward linkages for such self-employment economic activities.(viii)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.(b)"other priority areas" means :(i)Providing required physical infrastructure - road, bridges, railways and waterways projects.(ii)Developing alternate sources of irrigation, adoption of suitable and advanced irrigation techniques, building check dams.(iii)Development of alternate source of energy (including micro-hydel) and rainwater harvesting system. Development of orchards, integrated farming and economic forestry and restoration of catchments.(iv)Any other measures for enhancing environmental quality in mining district.
