Section 2(1) in Rajasthan District Mineral Foundation Trust Rules, 2016
(1)In these rules, unless the context otherwise requires,-(i)"Act" means the Mines and Minerals (Development and Regulation) Act, 1957 (Central Act No. G7 of 1957):(ii)"Auditors" means the author/chartered accountant appointed by the trust and includes the Accountant General of the State;(iii)"Beneficiaries" means the areas and persons affected by mining related operations undertaken in the area and includes the eligible patients and their legal heirs for ex-gratia payments under provisions of Rajasthan Environment and Health Administrative Board (REHAB);(iv)"Contribution" means the contribution to be collected from the holder of major or minor mineral concession in the district as may be prescribed by the Central or State Government, as the cast; may be;(v)"District Magistrate" means the District Magistrate of the District;(vi)"Governing Council" means the council consisting of all the trustees of the District Mineral Foundation Trust;(vii)"Government" means the Government of Rajasthan;(viii)"Trust" means the District Mineral Foundation Trust established by the State Government under sub-section (1) of section 9-B;(ix)"Year" means a financial year commencing from April 1st and ending March 31st of the following year or part period thereof ending on March 31st; and(x)"Zila Parishad" means the Zila Parishad constituted under the Rajasthan Panchayati Raj Act, 1994 (Act No. 13 of 1994).
