Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Rajasthan - Subsection

Section 13(5) in Rajasthan District Mineral Foundation Trust Rules, 2016

(5)The Mining Engineer/Assistant Mining Engineer, concerned shall be responsible for collection, reconciliation and cross verification of contribution to the District Mineral Foundation Trust Fund and shall deposit the same in trust account opened in [interest bearing PD account. They shall send periodic information to the Additional Director (Administration), Directorate of Mines and Geology] [Substituted 'any scheduled bank as decided by the trust. They shall send periodic information to Financial Advisor,' by Rajasthan Notification No. G.S.R. 36, dated 1.6.2018 (w.e.f. 31.5.2017).] Nodal Officer for proper maintenance of accounting receipts and disbursement.