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State of Telangana - Section

Section 3 in State Mineral Exploration Trust Rules, 2015

3. Functions of Governing Body and Executive Committee.

(1)The Governing Body shall lay down the broad policy framework for the functioning of the Trust and review its working.
(2)The Governing Body shall approve the annual plan and annual budget of the Trust upon the recommendations of the Executive Committee and it shall meet at least once in a year.
(3)The Executive Committee shall manage, administer and supervise the Trust and shall also monitor and review the expenditure of the Trust fund at regular intervals.
(4)The Executive Committee shall, while discharging its functions, follow the policy framework and the directions of the Governing Body from time to time,
(5)The Chairperson of the Executive Committee may vary the term of office of any nominated member or remove him from the Executive Committee before the completion of his term.