Section 28(1) in Haryana District Mineral Foundation Trust Rules, 2016
(1)The trustees shall not be liable on account of anything done in good faith, bonafide with due diligence. The trustees shall also not be liable or responsible for any banker, broker, custodian or other person in whose hands the same may, in good faith, be deposited or placed nor for the deficiency or insufficiency in the value of any investments of the trust fund nor otherwise for any involuntary loss.
