Section 15 in Chhattisgarh District Mineral Foundation Trust Rules, 2015
15. Powers and Functions of the Managing Committee.
- The Managing Committee shall-(1)Exercise due diligence in carrying out its duties for protecting the interests of the Trust;(2)Ensure timely collection of Contribution Fund from the concerned Lease Holders in accordance with the provisions of the Act and in the manner provided by the Settlor;(3)Prepare the Master Plan/Vision Document for the activities of the Trust;(3a)[ Five-year Master Plan/Vision Document for activities of the Trust, shall be prepared according to the requirement of affected areas based on survey conducted by Empanelled Agency. The Master Plan/Vision Document shall be approved by Governing Council. Master Plan/Vision Document can be inspected by a third party at any point of time as per the directions of the settlor. The Annual Plan for the upcoming year shall be prepared by the Managing Committee and shall be approved by the Governing council in the last quarter of the financial year.] [Added by Notification No. No. F-7- 19/2015/XII, dated 14.8.2019 (w.e.f. 22.12.2015).](4)Receive proposals/projects from the Gram Panchayats, Janpad Panchayats, Zila Panchayats and the Urban Local Bodies in the District, Government Departments and Board, Corporations and State/Central Public Sector Undertakings etc. However in Scheduled areas the Managing Committee can receive proposals/projects from the Gram Sabhas of the affected areas;(5)Coordinate, consolidate and develop the Annual plan of the Trust and the Annual Budget of the Trust along with the proposed Schemes and Projects;(6)Supervise and ensure the execution of the Annual Plan and the approved Schemes and Projects;(7)Accord sanction orders to the projects, release and disburse the Trust Fund for the purpose;(8)Operate the Trust Fund and to invest the same in a diligent manner and to open Bank Accounts in scheduled commercial Banks approved by the Reserve Bank of India in the Name of the Trust and operate such accounts and investments;(9)Monitor the progress of the utilization of Trust funds.(10)Place the audited accounts along with an Annual Report before the Governing Council for its approval within 60 days of close of financial year.(11)Lay down and approve procedures for the functioning of the Trust.(12)Appointing employees and auditors as per the directions of the Settlor, however, these appointments shall require ratification by the Governing Council.(13)Prepare and maintain a website on which, inter-alia, following information will be hosted and kept updated :-(a)Details of composition of the Trust/bodies of Trust (if any);(b)List of areas and people affected by mining;(c)Quarterly details of all contributions received from lessees and others;(d)All meeting agenda, minutes and action taken reports of the Trust;(e)Annual Plans and budget, work orders, Annual Report;(f)Online status of ongoing works-implementation status/progress of all the projects/programs being undertaken should be made available on the website, including description of work, details of beneficiaries, estimated cost, name of implementing agencies, expected date of commencement and completion of work, financial and physical progress up to last quarter etc.;(g)List of beneficiaries under various welfare programs; and(h)Voluntary disclosure under Right to Information Act, 2005 (No. 22 of 2005).(14)Do all other things that are necessary for smooth functioning and management of the Trust.
