Section 8(2) in Haryana District Mineral Foundation Trust Rules, 2016
(2)Drawing up and approving of Annual Action Plan and the Annual Budget for Foundation. The annual Action Plan shall contain the list of schemes and projects with the tentative provisions thereof.Provided that if for any reason whatsoever, the Foundation does not prepare and accord approval to the Annual Plan and Budget within specified time, the Management Committee shall have Annual Action Plan and the Budget of the Foundation prepared and approve the same. The Budget so prepared and approved shall be deemed to have been duly prepared and approved by the Foundation.Provided also that while preparing the Annual Plan for the next financial year, the sum total of the past commitment and liabilities spilling over shall be assessed.Provided further to maintain financial discipline and timely completion of project the sum total of the past commitments and liabilities and the new schemes being proposed shall not in any case exceed three times the expected inflows for the next financial year.
