Section 26(1) in Haryana District Mineral Foundation Trust Rules, 2016
(1)Every year, within 09 months from the date of closure of the financial year, the Member Secretary of the District Mineral Foundation shall cause to prepare an Annual Report on its activities for the respective financial year and place it before the District Mineral Foundation. Provided that with prior approval of the State Government, this period of 09 months may be extended by a period of another 03 months.
