Section 8 in Rajasthan District Mineral Foundation Trust Rules, 2016
8. Powers and Functions of the Governing Council.
- The Governing Council shall,-(i)laying down tin1 broad policy framework for the functioning of the trust and review its working from time to time;(ii)drawing up and approving of annual action plan and the annual budget for the trust. The annual action plan must be prepared and approved by the Governing Council at least one month before commencement of the year. The annual action plan shall contain the list of schemes and projects with the tentative provisions thereof:Provided that if for any reason whatsoever, the Governing Council does not prepare and accord approval to the annual plan and the budget within the specified time, the Chairperson shall get prepared the annual action plan and the budget of the trust and approve the same. The budget so prepared shall be deemed to have been duly prepared and approved by the Governing Council.Provided also that while preparing the annual plan for the next financial year, the sum total of the past commitment and liabilities spilling over shall be assessed. To maintain financial discipline and timely completion of project, the sum total of the past liabilities and commitments and the new schemes being proposed should not in any case exceed three times the expected inflows for the next financial year.(iii)approving such other expenditure, in furtherance of the objects of the trust from the available trust fund in such manner as may be specified by the Government.(iv)approving the recommendations of the Managing Committee.(v)approving the annual reports and audited accounts of the trust within sixty days of the close of the previous year.(vi)distributing monetary benefits to persons or families affected by mining related operations in the district.
