Section 22(1a) in Chhattisgarh District Mineral Foundation Trust Rules, 2015
(1a)[ At least 50 percent of the funds received in the trust fund shall be spent on directly affected area/people and remaining fund can be spent in the indirectly affected area/people. In special circumstances, additional 10 percent of fund can be spent on indirectly affected area/people with prior approval of the Governing Council: [Added by Notification No. No. F-7- 19/2015/XII, dated 14.8.2019 (w.e.f. 22.12.2015).]Provided that, if it is necessary and in the best interest of directly affected areas/people, Education, Health, and such others services/ schemes/project of public interest could be sanctioned anywhere else, fund may be utilized with prior approval from Governing Council, priority shall be necessary given to people of directly affected area such expenditure shall be treated as incurred on people of directly affected area.]
