Section 2(1) in State Mineral Exploration Trust Rules, 2015
(1)In these rules, unless the context otherwise requires-(a)"Act" means the Mines and Minerals (Development and Regulation) Act, 1957 (67of 1957);(b)"Chairperson, Executive Committee" means the Chairperson of the Executive Committee of the State · Mineral Exploration Trust;(c)"Chairperson, Governing Body" means the Chairperson of the Governing Body of the· State Mineral Exploration Trust;(d)"Executive Committee" means the Executive Committee of the Trust;(e)"Fund" means the fund referred to in Rule 5;(f)"Governing Body" means the Governing Body of the Trust;(g)"Member, Executive Committee" means the member of the Executive Committee of the Trust;(h)"Member, Governing Body" means the member of the Governing Body of the Trust;(i)"Obvious geological potential areas" means the area identified by the Geological Survey of India from time to time; and(j)"Trust" means the State Mineral Exploration Trust established by the State Government under Section 15 of the Mines and Minerals (Regulation and Development) Act, 1957.
