Section 17 in Gujarat District Mineral Foundation Rules, 2016
17. Implementation of the Annual Plan.
(1)The Annual Plan shall be implemented in the manner specified in the Annual Plan.(2)Any procurement of goods or services by the District Mineral Foundation or for implementation of the Annual Plan shall comply with the procedure specified by the Government for such procurement.*(3)Any creation of temporary' or permanent positions, or purchase of vehicles by the District Mineral Foundation shall require prior approval of the Government. The District Mineral Foundation may engage the service of persons on a contract basis, if so required under the Annual Plan.(4)The compliance with performance benchmarks specified in the Annual Plan shall be measured and reported on a quarterly basis by the Executive Committee. If no measureable performance benchmarks have been provided, then the Executive Committee shall prepare a general report regarding implementation of the Annual Plan. Each such quarterly report shall be posted on the website of the District Mineral Foundation.(5)In case of Scheduled Area, after completion of every financial year, the report of the work undertaken in each village in each financial year shall be furnished to the respective Gram Sabha.*Note. - To be discussed if specific reference should be made to document akin to General Financial Rules in Gujarat, if any.
