Section 17(17) in Telangana State District Mineral Foundation (Trust) Rules, 2015
17.1Appointment, tenure and removal. - The Government shall appoint Ombudsman for the Trust. Depending on the scale of mining or mining related operations, the Government shall appoint one person as Ombudsman for one or more districts17.1.1There shall be a separate Ombudsman for each district where royalty collected on an average is equal or more than Rs. 20 Crore per year for the past three consecutive years.17.1.2The Government may appoint, as it deems appropriate, one Ombudsman for more than one district in cases where the royalty for each such district is less than Rs.20 Crore per year for the past three consecutive years, provided that the Government shall review such appointments every five years.
