Section 26 in Haryana District Mineral Foundation Trust Rules, 2016
26. Annual Report.
(1)Every year, within 09 months from the date of closure of the financial year, the Member Secretary of the District Mineral Foundation shall cause to prepare an Annual Report on its activities for the respective financial year and place it before the District Mineral Foundation. Provided that with prior approval of the State Government, this period of 09 months may be extended by a period of another 03 months.(2)The Annual Report shall be submitted to the State Government within 01 month from the date of its approval by the District Mineral Foundation and shall also be hosted on the website of the Foundation.(3)The Annual Report of each Foundation shall be laid before the Houses of the State Legislature in its next session following the month in which the Annual Report is received by the State Government.
