Section 30 in Haryana District Mineral Foundation Trust Rules, 2016
30. Powers of the State Government.
(1)In the interest of convergence with the State Plans, District Plans and the Fund of the Mines & Geology Department namely, the Mines and Mineral, Development, Restoration and Rehabilitation Fund and such other matters as deemed fit, the State Government shall have powers to issue guidelines and directions to the District Mineral Foundation.(2)The District Mineral Foundation shall abide by such guidelines or directions of the State Government.
