Section 2 in Telangana State District Mineral Foundation (Trust) Rules, 2015
2. Application.
- 2.1. These rules shall extend to the whole State of Telangana, and2.2They shall apply to all minerals, including minor minerals, as specified under the Mines and Minerals (Development and Regulation) Act, 1957 (including as amended in 2015), and any other minerals which the Central Government may by notification declare in the Official Gazette.2.3The District Mineral Foundation shall be established in all the (10) Districts of Telangana State viz., Adilabad, Karimnagar, Khammam, Warangal, Medak, Nizamabad, Nalgonda, Mahabubnagar, Ranga Reddy and Hyderabad. Every District Mineral Foundation will have a Governing Council and a Managing Committee.
