Section 19 in Telangana State District Mineral Foundation (Trust) Rules, 2015
19. [ Coordination and Monitoring of PMKKKY. [Inserted by Notification No. G.O. Ms. No.83, 8.11.2017.]
- In order to improve development coordination and monitoring of the schemes under Pradhan Mantri Khanij Kshetra Kaiyan Yojana (PMKKKY), District Development Coordination and Monitoring Committees (DISHA) in the Panchayat Raj and Rural Development Department is constituted as per the following:19.1Composition of DISHA. Chairperson: Shall be a Member of Parliament (Lok Sabha) elected from the District, nominated by the Ministry of Rural Development. The criteria for nomination should be the following:(i)Where there are more than one Member of Parliament (Lok Sabha) representing the district, the senior-most Member of Parliament (Lok Sabha) should be nominated as the Chairperson. However, the Warrant of Precedence maintained by the Ministry of Home Affairs should be followed, which may result in exceptions.(ii)If the district has more than one Parliamentary Constituency (Lok Sabha) as its segments and the senior-most Member of Parliament (Lok Sabha) is made Chairperson of DISHA in some other districts, the next senior-most Member of Parliament (Tx>k Sabha) should be the Chairperson.(iii)In case of same seniority7, the Chairperson should be the Member of Parliament in whose Parliamentary Constituency the largest geographical area of the district falls.Co-Chairperson: (i) The other Members of Parliament (Lok Sabha), representing the district should be designate as Co-Chairpersons.(ii)Rajya Sabha MP: One MP (Rajya Sabha) representing the State and exercising option to be associated with the DISHA of that districts (on first-cum-basis) to be designated as Co-Chairpersons by Ministry of Rural Development.Note: In case the MP from Rajya Sabha is senior following the Warrant of Precedence maintained by the Ministry of Home Affairs, he/she may be made as Chairperson of the Committee.Member Secretary: The Member Secretary of the District Development Coordination and Monitoring Committees (DISHA) should be the District Collector/District Magistrate/Deputy Commissioner except in case where specific exemption has been given by the Union Government. In very extraordinary7 circumstances, the District Magistrate/Deputy7 Commissioner could authorize the Chief Executive Officer, Zilla Parishad or a Senior Additional District Magistrate to be the Member Secretary for a particular meeting to ensure that meetings of DISHA are held as scheduled.Members: The other Members of the Committee should be as follows:(i)All Members of the State Legislative Assembly elected from the District.(ii)One representative of the State Government/Union Territory Administration.(iii)All Mayors/atleast the Chairpersons of Municipalities including one women and five elected heads of Gram Panchayat including two women.(iv)Chairperson of the Zilla Panchayat.(v)Head of the Autonomous District Council in districts having Schedule VI Areas.(vi)All Chairpersons of Intermediate Panchayats in the districts.(vii)Chief Executive Officer of the Zilla Panchayat.(viii)Project Director, DRDA/Poverty Alleviation Unit.(ix)One Member from a reputed NGO, to be nominated by the Chairperson and the other Members of Parliament in the Committee.(x)One representative each of SC, ST and Women to be nominated by the Chairperson and the other Members of Parliament in the Committee.(xi)Lead Bank Officer of the District.(xii)Senior Superintendent/Superintendent of the Postal Dept.(xiii)District Level Nodal Functionaries of all programmes as per amended Rules 10.1.1 and 10.1.2 under the purview of DISHA:
