Section 7(2) in Gujarat District Mineral Foundation Rules, 2016
(2)Without prejudice to the generality of the foregoing powers, the Executive Committee shall have the following powers, namely:-(a)to prepare the implementation scheme, which may include the policy frame work, master plan, vision document for the activities of the District Mineral Foundation and submit to the State Level Co-ordination Committee for approval.(b)to prepare administrative procedures for functioning of the District Mineral Foundation and present to the State Level Coordination Committee/Governing Council for approval.(c)to prepare shelf of projects to be taken up and scheme of prioritisation of project implementation and present to the State Level Co-ordination Committee/Governing Council for approval.(d)to prepare the Annual Plan, as specified in rule 17.(e)to Supervise and ensure the execution of the Annual Plan and approved plans, programmes and projects.(f)to Accord sanctions to implementation of plans, programmes and projects approved under the Annual Plan and disburse funds of the District Mineral Foundation for implementation of such plans, programmes and projects.(g)to prepare, maintain and update a list of Affected Areas and Affected People.(h)to deploy and invest the District Mineral Foundation Fund in a diligent manner and as per the policies and instructions of the Government.(i)to open bank accounts in the name of the District Mineral Foundation and operate such accounts and investments.(j)to monitor the progress of the utilization of funds by the District Mineral Foundation.(k)to place the audited accounts along with an Annual Report before the Governing Council for approval.(l)to appoint staff on contractual basis for the affairs of the District Mineral Foundation in accordance with the policies and the instructions of the Government, in accordance with sub-rule (3) of rule 18.
