Section 27 in Haryana District Mineral Foundation Trust Rules, 2016
27. Administrative arrangements.
(1)The State Governments shall provide services of the personnel working under their control for management of the Foundation and for execution of the Annual Plan as may be required for the purpose.(2)The Foundation may request the State Government to provide required number of core personnel from its departments/undertakings for providing administrative and technical assistance to the Foundation. Services of such personnel shall continue to remain in their won respective cadres.(3)The Foundation may also ask service providers to provide such services as may be needed for smooth functioning of the foundation and may provide for incurring contingent expenditure for its functioning.
