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State of Rajasthan - Section

Section 19 in Rajasthan District Mineral Foundation Trust Rules, 2016

19. Administrative Arrangements.

(1)The Government shall provide services of the personnel working in the office of the concern Mining Engineer / Assistant Mining Engineer for management of the trust and for execution of the annual plan as may be required for the purpose.
(2)The Trust may request the government to provide required number of core personnel from its departments or from regular employees of such other cadre, for providing administrative and technical assistance to the trust. Services of such personnel shall continue to remain in their own respective cadres. [***] [Deleted 'The trust may bear expenditure up to three percentage of its accrued funds for this purpose' by Rajasthan Notification No. G.S.R. 36, dated 1.6.2018 (w.e.f. 31.5.2017).].
(3)The trust may also ask services provides to provide such services as may be needed for smooth functioning of the trust and may provide for incurring contingent expenditure for its functioning.