Section 12 in Telangana State District Mineral Foundation (Trust) Rules, 2015
12. Annual Report.
(a)Every year, within three months from the date of closure of the financial year, the DMF shall cause to prepare an Annual Report on its activities for the respective financial year and place it before the DMF.(b)The Annual Report will be submitted to the Government within one month from the date of its approval by the DMF and will also be hosted on the website of the Foundation.(c)The Annual Report of each Foundation shall be laid before the State Legislative Assembly.
