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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Chattisgarh - Subsection

Section 15(3a) in Chhattisgarh District Mineral Foundation Trust Rules, 2015

(3a)[ Five-year Master Plan/Vision Document for activities of the Trust, shall be prepared according to the requirement of affected areas based on survey conducted by Empanelled Agency. The Master Plan/Vision Document shall be approved by Governing Council. Master Plan/Vision Document can be inspected by a third party at any point of time as per the directions of the settlor. The Annual Plan for the upcoming year shall be prepared by the Managing Committee and shall be approved by the Governing council in the last quarter of the financial year.] [Added by Notification No. No. F-7- 19/2015/XII, dated 14.8.2019 (w.e.f. 22.12.2015).]