Section 5 in Telangana State District Mineral Foundation (Trust) Rules, 2015
5. The functions of Governing Council and Managing Committee.
- 5.1. The Trust shall consist of a Governing Council and a Managing Committee.5.2The authority to manage the Trust shall vest in the Governing Council.5.3At least 51 per cent of the members of the Governing Council shall be from villages of directly affected areas.5.4The tenure of members of the Governing Council shall be for a maximum of three years. Members and their immediate family members once elected can be re-elected only after a gap of 10 years.5.5The tenure of the Government representatives from the respective Department in the Governing Council shall be as long as she/he holds that office or transferred from that district.5.6The day to day functioning of the Trust shall vest with the Managing Committee.(1)The tenure of Members of the Governing Council shall be for a maximum of three years. Members and their immediate family members once elected can be re-elected only after a gap of 10 years.(2)The tenure of the Government representatives in the Managing Committee shall be three years or as long as she/he holds that office or till transferred from that District.(3)The tenure of the Secretary shall be for a maximum of three years, and may be renewed for an additional two years based on the decision of the Governing Council. It shall be non-renewable after tenure of three plus two years.
