Section 2(1) in Haryana District Mineral Foundation Trust Rules, 2016
(1)In these rules, unless the context otherwise requires -(i)"Act" means the Mines and Minerals (Development and Regulation) Act, 1957 (Central Act No. 67 of 1957);(ii)"Affected area" means the area specified in sub rule 1 of rule 21.(iii)"Affected people" means the persons specified in sub rule 2 of rule 21.(iv)"Auditors" Means the auditor / Chartered Accountant appointed by the trust and include the Principal Accountant General of the State;(v)"Beneficiaries" means the area and persons affected by mining related operations undertaken in the area;(vi)"Chairman" means the Chairman of the foundation.(vii)"Contribution" means the Contribution collected or to be collected from the holders of major or minor mineral concessions in the district at such percentage of contract money/dead rent/royalty as may be prescribed by the Central or State Government, as the case may be;(viii)"Deputy Commissioner" means the Deputy Commissioner of the district;(ix)"Directly affected areas" means the areas specified in clause (a) of sub rule (1) of rule 21.(x)"Foundation" means the District Mineral Foundation established by the State Government under sub-section (1) of section 9B;(xi)"Fund" means fund of the foundation;(xii)"Governing Council" means the council consisting of all the trustees of the District Mineral Foundation Trust;(xiii)"Managing Committee" mean the trustees of the District Mineral Foundation Trust except the nominated non official members;(xiv)"Government" means Government of Haryana acting through its Administrative Secretary;(xv)"Holder of Mineral Concession" means the holder of the mining lease or mining contract or any mineral including minor mineral rights granted under the Act and Rules made thereunder;(xvi)"Indirectly Affected areas" means the areas specified in clause (b) of sub-rule(1) of rule 21.(xvii)"Rules" means the Haryana District Mineral Foundation Trust Rules, 2016.(xviii)"Year" means a financial year commencing from April 1st and ending on March 31st of the following year or part period there of ending on March 31st; and(xix)"Zila Parishad" means the Zila Parishad constituted under the Haryana Panchayati Raj Act, 1994 (Act No. 13 of 1994).
