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State of Gujarat - Section

Section 3 in Gujarat District Mineral Foundation Rules, 2016

3. Establishment.

(1)District Mineral Foundation of the district shall be established through notification issued by the Government. The District Mineral Foundation shall be comprised of a Governing Council and an Executive Committee.
(2)Upon issuance of notification under sub-rule (1) the District Mineral Foundation shall be registered as a society for charitable purpose under the Societies Registration Act, 1860 and shall be a public trust under sub-section (13) of section 2 of the Gujarat Public Trusts Act, 1950.
(3)The memorandum of association of the District Mineral Foundation shall be in the format as prescribed by the State Level Co-ordination Committee and these rules shall govern the implementation of the District Mineral Foundation.