Section 22 in Gujarat District Mineral Foundation Rules, 2016
22. Expenditure.
(1)Any expenditure from the bank account of the District Mineral Foundation shall be solely to meet the objectives of the District Mineral Foundation or to meet its administrative, supervisory and overhead costs, as specified in the Annual Plan.(2)All such expenditure must be approved by the Governing Council, in the Annual Plan or a specific approval shall be required for an expenditure which has not been approved as a part of the Annual Plan.(3)With prior approval of the State Government and intimation to Central Government, projects for development of common infrastructure such as construction of roads, bridges. In excess of limits specified in this regard to the priority for funds utilisation, on a case to case basis, may also be taken up for projects of importance to the district, as specified by the State Level Co-ordination Committee,
