Section 23 in Haryana District Mineral Foundation Trust Rules, 2016
23. Compliance of Transparency.
- The state shall develop a web-portal for Haryana District Mineral Foundation. Each of the DMFs shall host and keep updated the following informations namely: -(i)Details of Composition of the District Mineral Foundation(ii)List of areas and people affected by mining.(iii)Quarterly details of all contribution received from leases and contracts.(iv)All meeting agenda, minutes and action taken reports (ATRs) of the District Mineral Foundation.(v)Annual Plans and Budget(vi)Annual Report of the District Mineral Foundation.(vii)Status of ongoing works including description of work, details of beneficiaries, estimated cost, name of implementing agencies, expected date of commencement and completion of work and financial and physical progress up to last quarter.(viii)List of beneficiaries made under various welfare programs taken up by the District Mineral Foundation.(ix)Voluntary disclosures under Right to Information Act, 2005.
