- The funds of the Trust shall comprise :(a)Payment to the Trust made by the holders of mineral concessions at the rates specified by Central/State Government.(b)Payments made to the trusts by any Settlee/licensee or any other person as required by the Central Government or the State Government.(c)All receipts and incomes including interest accrued on the deposits made in the Bank Account.(d)Voluntary contributions, if any, received by the Trust from any person or Organization.(e)Any other grant, subvention and/or financial assistance notified for this purpose by the Government.
