Section 27(2) in Chhattisgarh District Mineral Foundation Trust Rules, 2015
(2)The Trustees and every attorney or agent appointed by the Trustees, shall be entitled to be indemnified out of the Trust Fund in respect of all liabilities, losses and expenses incurred in execution of the Trust, other than those arising out of gross negligence and/or willful misconduct, provided that such indemnity shall not in any event exceed the total of the Contributions.
