Section 3 in Bihar District Mineral Foundations Rules, 2018
3. Trust and its constitution.
- (i) There shall be constituted for each District of Bihar a Trust established in terms of sub-section (1) of section 9 (B) of the Act to be known as the District Mineral Foundation for the said District;(ii)The Trust shall be perpetual body and shall have a common seal.(iii)Each of the Foundation shall have its headquarter at the respective District Headquarter
