Section 21 in The National Mineral Exploration Trust Rules, 2015
21. [ Approval of the Annual Plan and the Annual Budget. [Substituted by Notification No. G.S.R. 208(E), dated 7.3.2018 (w.e.f. 14.8.2015).]
(1)The annual plan and the annual budget shall be laid before the Governing Body for its approval thirty days before the beginning of each financial year.(2)Any amendment in the annual plan or the annual budget subsequent to the approval of the Governing Body may be done with the approval of the Executive Committee and informed to the Governing Body in its next meeting.]
