Section 18(3) in Haryana District Mineral Foundation Trust Rules, 2016
(3)Other priority areas:- Out of the balance after reserving 20% as per sub rule (1) and 60% of the funds under sub section (2) remaining amount of the Fund shall be used for the following: -(a)Physical infrastructure- for providing roads, bridges, railways and waterways projects.(b)Irrigation- for developing alternate sources of irrigation, adoption of suitable and advanced irrigation techniques.(c)Energy and Watershed Development- for development of alternate sources of energy (including micro-hydel) and rainwater harvesting system, Development of plantation, orchard, integrated farming and economic forestry and restoration of catchments.Provided that while using funds as per sub rule (2) and (3) of Rule 18 at least 60% of the District Mineral Foundation Fund shall be spent on the directly affected areas.Provided further that the percent of funds to be spent on directly affected areas may be changed, with prior approval of the State Government, if the number of persons living in the directly affected areas is less and spending such funds in such area may, in the opinion of the District Mineral Foundation, become wasteful.
