Section 25 in Gujarat District Mineral Foundation Rules, 2016
25. Audit.
(1)The accounts of the District Mineral Foundation shall be audited annually upon completion of a financial year by Chartered Account an auditor appointed by the Governing Council, from a list of qualified auditors notified by the Accountant General.(2)In addition to the financial audit, there may be an independent social-audit by the Governing Council in the manner specified by the State Level Co-ordination Committee. The parameters of such social audit may include coverage of mining affected people and families with respect to benefit sharing, timeliness of benefit payments, timeliness of developmental schemes/works undertaken, work completion rates, and any such related issues.*Note. - Please consider if the format of such registers should be appended to these rules.(3)The District Mineral Foundation at the end of each year shall prepare an Annual Report. The annual report shall be prepared by the Executive Committee within three months of end of a financial year and shall presented before the Governing Council. Upon approval of the annual report by the Governing council, the annual report shall be submitted to the Government and also posted on the website of the District Mineral Foundation.(4)The accounts of the District Mineral Foundation together with the financial audit report, the social-audit report and the Annual Report shall be forwarded annually to the Government by the District Mineral Foundation. The Government shall cause the reports to be laid, as soon as it is received, before the State Legislative Assembly.(5)In case of scheduled area, a report of work undertaken by the District Mineral Foundation in the respective village shall be furnished to the Gram Sabha after completion of every financial year.Chapter-VII Miscellaneous
