Section 22 in Chhattisgarh District Mineral Foundation Trust Rules, 2015
22. Expenditure from the Trust Fund.
- The Funds available with the Trust shall be used for :-(1)[The interest and benefit and overall development of affected area/people] [Substituted 'The overall development of the area affected' by Notification No. No. F-7- 19/2015/XII, dated 14.8.2019 (w.e.f. 22.12.2015).] by mining or mining related operations in accordance with the Annual Action Plan prepared by the Managing Committee and approved by the Governing Council of the Trust for the purpose;(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.](2)At least 60% of the funds available with the Trust shall be utilized for High Priority areas like :-(a)Drinking water supply. - centralized purification systems, water treatment plants, permanent/temporary water distribution network including standalone facilities for drinking water, laying of piped water supply system.[Solar energy based Drinking water project, in large drinking water schemes/projects village from indirectly affected areas/other areas can be included as per the geographical condition.] [Added by Notification No. No. F-7- 19/2015/XII, dated 14.8.2019 (w.e.f. 22.12.2015).](b)Environment preservation and pollution control measures. - effluent treatment plants, prevention of pollution of streams, lakes, ponds, ground water, other water sources in the region, measure for controlling air and dust pollution caused by mining operations and dumps, mine drainage system, mine pollution prevention technologies, and measures for working or abandoned mines and other air, water and surface pollution control mechanisms required for environment-friendly and sustainable mine development.[Intensive plantation on river banks and other public places, streams/rivulets (Narwa) improvement and conservation related works;] [Added by Notification No. No. F-7- 19/2015/XII, dated 14.8.2019 (w.e.f. 22.12.2015).](c)Health care. - the focus must be on creation of primary/secondary health care facilities in the affected areas. The emphasis should not be only on the creation of the health care infrastructure, but also on provision of necessary staffing, equipment and supplies required for making such facilities effective. To that extent, the effort should be to supplement and work in convergence with the existing health care infrastructure, the expertise available with the National Institute of Miners' Health may also be drawn upon to design special infrastructure needed to take care of mining related illnesses and diseases. Group Insurance Scheme for health care may be implemented for mining affected persons.[Upgradation of health related facilities in government hospitals, such as intensive care related facilities. Creation of infrastructure facilities and all other measures to make health services effective;] [Added by Notification No. No. F-7- 19/2015/XII, dated 14.8.2019 (w.e.f. 22.12.2015).](d)Education. - construction of educational institutes and vocational training centres, additional class rooms, laboratories, libraries, Art and crafts room, toilet blocks, drinking water provisions Residential Hostels for students/teachers in remote areas, sports infrastructure, engagement of teachers/other supporting staff, e-learning setup, other arrangement of transport facilities for students (bus/van/cycles/rickshaws etc.) and nutrition related programs.[Payment of educational fees and hostel fees in Universities/Government Colleges/ Government Institution for the nursing, medical, education, engineering, law, management, Higher Education, vocational courses, Technical education, skill development and arrangement of coaching classes/training with residential facilities for all competitive exams for family members of the directly affected areas;] [Added by Notification No. No. F-7- 19/2015/XII, dated 14.8.2019 (w.e.f. 22.12.2015).](e)Agriculture and allied activities. - Development of activities related to agriculture and allied activities and agro forestry. Assistance to farmers through provision of seed mini kits, financial assistance for agricultural implements and micro irrigation facilities including drip irrigation, financial assistance for bore wells and pump energisation. Assistance to farmers for allied activities of agriculture such as dairy, poultry, fisheries agro forestry etc. Forest right holders under the Scheduled Tribes and Other Traditional Forest Dwellers (Recognition of Forest Rights) Act, 2006 (No. 2 of 2007) shall also be eligible for these assistance.[Promotion of collection, storage and processing unit of agriculture produce, food processing, minor forest produce processing, processing of medicinal plant, works related to use of upgradation technique of the agriculture, Cattle breed improvement, fodder development, work of promotion of the animal husbandry, Gothan development, value addition, forward and backward linkages, Farmers' Producer Organization (FPO) works, kisan bazar, work related to training and capacity building of farmers. Measures to improve the standard of living and livelihood for the mining affected forest rights leaseholders, measures to increase the production / cultivation of coarse cereals, pulses, oilseeds, jowar, millet, maize, kodo kutki etc. and to promote organic farming, plantation of fruit bearing trees;] [Added by Notification No. No. F-7- 19/2015/XII, dated 14.8.2019 (w.e.f. 22.12.2015).](f)Welfare of Women and Children. - Special programmes for addressing problems of maternal and child health, malnutrition, infectious diseases, etc.(g)Welfare of aged and disabled people. - Special program for welfare of aged and disabled people.[Provisions for expansion of facilities for elderly people and skill development and livelihood measure programmes for the disabled, corrective surgeries and equipment/instruments for the disabled;] [Added by Notification No. No. F-7- 19/2015/XII, dated 14.8.2019 (w.e.f. 22.12.2015).](h)Skill development and Employment. - skill development for livelihood support, income generation and economic activities for local eligible persons. The projects/schemes may include training, development of skill development centre, self employment schemes, support to Self Help Groups and provision of forward and backward linkages for such self-employment economic activities, promotion of Innovation, Entrepreneurship and Assistance to Incubation centre.(i)Sanitation. - collection, transportation and disposal of waste, cleaning of public places, provision of proper drainage and Sewage Treatment Plant, provision for disposal of faucal sludge, provision of toilets and other related activities.[(j) Public welfare : - Provision, as per the direction of State Government, for programmes and schemes related with public welfare activities of Central Government and State Government.] [Inserted by Notification No. No. F-7- 19/2015/XII, dated 30.6.2016 (w.e.f. 22.12.2015).][(k) Sustainable livelihood. - works related to measures to improve the income and standard of living of the local community in the directly affected areas, and various measures for livelihood and capacity building, rural industry and handicrafts, measures to improve the standard of living of forest rights holders; [Added by Notification No. No. F-7- 19/2015/XII, dated 14.8.2019 (w.e.f. 22.12.2015).](l)for works related to sub rule (2), for gap filling of human resources such as doctors, paramedics, nurses and teachers, etc. as per the government approved set-up.](3)Rest 40% of the Trust funds shall be spent on other priority areas like :-(a)Physical infrastructure. - providing required physical infrastructure such as roads, bridges, railways, waterways, airports, industrial parks/ clusters and other industrial infrastructure etc.;[Under the other priority areas, maximum 20 percent of the trust funds can be utilized in physical infrastructure such as construction of all types of building, roads, bridges, railways, waterways, airports, industrial parks/clusters and other industrial infrastructure etc.] [Added by Notification No. No. F-7- 19/2015/XII, dated 14.8.2019 (w.e.f. 22.12.2015).](b)Irrigation. - developing of irrigation, adoption of suitable and advanced irrigation techniques;[Minor irrigation projects, lift irrigation (including installation of solar power pumps), water shed, priority will be given to work related to sustainable irrigation facilities in the directly affected areas.] [Added by Notification No. No. F-7- 19/2015/XII, dated 14.8.2019 (w.e.f. 22.12.2015).](c)Energy and Watershed Development. - Electrification of households from conventional electricity and renewable sources of energy and strengthening of electricity infrastructure. Development of alternate source of energy (including micro-hydel) and rainwater harvesting system. Development of orchards, integrated farming and economic forestry and restoration of catchments.(d)Any other infrastructure work that the State Government may direct from time to time.[(e) Public Transport - expansion of transportation facility projects through individuals and societies of directly affected areas. [Added by Notification No. No. F-7- 19/2015/XII, dated 14.8.2019 (w.e.f. 22.12.2015).](f)Conservation of Cultural Values - measures for protection of basic cultural values of the communities and the residents of mining affected areas.(g)Promotion of Youth Activities - Work related to the promotionof social/economic/educational and other activities of the youth of the mining affected areas.(h)Training for capacity building of Gram Sabha for making and monitoring of various development schemes to be implemented under the trust fund.](4)Various development and infrastructure related projects of Government departments, Corporations and Boards through direct funding method, Public Private partnership mode;(5)Matching/gap filling of arrangement for qualified human resources like doctors, paramedics and teachers etc.;(6)Supplementing Government schemes/programmes related to areas mentioned in sub-rule (2) and (3);(7)Training and capacity building of Gram Sabhas for planning and monitoring of various developmental schemes executed under the Trust Funds;(8)An amount not exceeding 5% or Rs. One crore, whichever is less, of the Trust Fund actually received by the Trust in the financial year in a District may be spent by the Trust for meeting its administrative or establishment expenses in that financial Year :Provided that the upper limit for meeting its administrative or establishment expenses may be increased from time to time by the Settlor; and(9)A reasonable sum of annual receipt should be kept as endowment for providing sustainable livelihood.(10)[ Sanction order for the works approved by the Governing Council for expenditure from the Trust Fund shall be issued by the Ex-officio Chairperson of the Managing Committee.] [Added by Notification No. No. F-7- 19/2015/XII, dated 26.2.2019 (w.e.f. 22.12.2015).]
