Section 2(1) in Gujarat District Mineral Foundation Rules, 2016
(1)In these rules, unless the context otherwise requires -(a)"Act" means the Mines and Minerals (Development and Regulation)Act,1957 (67 of 1957);(b)"Affected Area" means the area affected by mining related operations comprising of Directly Affected Area and Indirectly Affected Area, identified in accordance with rule 13;(c)"Affected People" means people affected by mining related operations, identified in the manner provided in rule 14.(d)"Beneficiaries" means those Affected people who have been identified, as beneficiaries of plans, programmes or projects, in the manner specified in sub-rule (1) of rule 15;(e)"Annual Plan" means an annual plan prepared in accordance with rule 17;(f)"Annual Report" means annual report of the DMF-T prepared in accordance with these rules in the format specified by the State Level Co-ordination Committee;(g)"Directly Affected Area" means the areas directly affected by mining related operations, identified in accordance with clause (a) of sub-rule (1) of rule 13;(h)"DMF" means a District Mineral Foundation established by the State Government in districts affected by mining related operations, in accordance with Section 9B of Act;(i)"Indirectly Affected Area" means the areas indirectly affected by mining related operations, identified in accordance with clause (b) of sub-rule (1) of rule 13;(j)"Government" means Government of Gujarat;(k)"Governing Council" means governing council of the DMF constituted in accordance with rule 5;(l)"Executive Committee" means executive committee of the DMF constituted in accordance with rule 6;(m)"Village Panchayat" means Village Panchayat constituted under the Gujarat Panchayats Act, 1993;(n)"Gram Sabha" will have the same meaning as has been assigned to it in clause (b) of Article 243 of the Constitution of India;(o)"PMKKKY" means the Pradhan Mantri Khanij Kshetra Kalyan Yojana framed vide Order of the Ministry of Mines, Government of India, dated 16th September, 2015 of Government of India;(p)"rules" means the Gujarat District Mineral Foundation Rules, 2016;(q)"Scheduled Area" includes tribal areas, and the scheduled area as referred in clause (1) of Article 244 of the Constitution of India, and(r)"State Level Co-ordination Committee" means a committee established in accordance with rule 9.
