Section 2 in Jammu and Kashmir District Mineral Foundation (Composition, Contribution, Functioning, Funding and Trust) Rules, 2017
2. Definitions.
(1)In these rules, unless the context otherwise requires,-(a)"Act" means the Mines and Minerals (Development and Regulation) Act, 1957 (Central Act 67 of 1957) ;(b)"Affected areas" means the areas which are affected by mining related operations ;(c)"Affected persons" means the persons residing in affected areas ;(d)"Auditors" means the Auditor/Chartered Accountant appointed by the Trustees and shall include the Accountant General of the State or other Auditors nominated by the Settlor ;(e)"Beneficiaries" means the person and areas affected by mining ;(f)"Board" means the Board of Trustees of the Trust established under these rules ;(g)"Chairperson Executive Committee" means the Chairperson of the Executive Committee of the District Mineral Foundation Trust ;(h)"Chairperson Governing Body" means the Chairperson of the Governing Body of the District Mineral Foundation Trust ;(i)"Contribution Fund" means the Contribution Fund to be collected from the holders of-(a)mining lease or a prospecting licence-cum-mining lease under the provisions of sub-section (5) of section 9B of the Act ;(b)mining lease under the provisions of sub-section (6) of section 9B of the Act ; and(c)minor mineral concession under the provisions of section 15A of the Act.(j)"Department" means the Department of Geology and Mining, Jammu and Kashmir ;(k)"District Magistrate" means the head of the Revenue Administration at the District level whether designated as Deputy Commissioner or Collector ;(l)"District Mineral Foundation" means a trust established in terms of sub-section (1) of section 9B of the Act ;(m)"District Panchayat" means and includes District Council or any other authority entrusted with the similar functions in the areas under the Schedules of the Constitution of Jammu and Kashmir/India ;(n)"Executive Committee" means the Executive Committee of the Trust ;(o)"Financial Year" means a Year beginning on 1st of April and ending 31st of March of the following year or part period thereof ending on 31st March ;(p)"Government" means the Government of Jammu and Kashmir ;(q)"Governing Body" means the Governing Body of the Trust ;(r)"Member Executive Committee" means the member of the Executive Committee of the Trust ;(s)"Member Governing Body" means the member of the Governing Body of the Trust ;(t)"The Trust" means the (Anantnag, Pulwama, Kulgam, Shopian, Srinagar, Budgam, Ganderbal, Leh, Kargil, Baramulla, Kupwara , Bandipora, Jammu, Kathua, Samba Rajouri, Poonch, Udhampur, Reasi, Doda, Kishtwar, Ramban) District Mineral Foundation Trust created by the Settlor.(2)Words and expressions used in these rules, but not defined, shall have the same meaning as respectively assigned to them in the Mines and Minerals ( Development and Regulation) Act 1957 (Act 67 of 1957) and rules made thereunder.(3)Words in the singular shall include words in the plural and words in the plural shall include the singular Words importing the masculine gender shall include female and neutral gender.
