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State of Haryana - Section
Section 4 in Haryana District Mineral Foundation Trust Rules, 2016
4. Constitution of Foundation.
- The District Mineral Foundation Trust constituted for each district of the State, under section 9B of the Act, shall consist of the following trustees namely:-| Sr. No. | Name of the Trustee | Designation of the Trustees in The GoverningCouncil of Trust |
| 1 | Deputy Commissioner | Chairperson (Trustee) |
| 2 | Additional Deputy Commissioner | Vice-Chairperson (Trustee) |
| 3 | All members of Legislative Assembly in thedistrict | Legislators (Trustee) |
| 4 | Assistant Mining Engineer/ Mining Officer | Member Secretary (Trustee) |
| 5 | Divisional Forest Officer | Member (Trustee) |
| 6 | Executive Engineer, PWD (B&R) | Member (Trustee) |
| 7 | Executive Engineer, Panchayati Raj | Member (Trustee) |
| 8 | Chief Medical Officer of the district | Member (Trustee) |
| 9 | Regional Officer, Haryana State pollutionControl Board | Member (Trustee) |
| 10 | District Education Officer | Member (Trustee) |
| 11 | District Social Welfare Officer | Member (Trustee) |
| Nominated members ( Trustees) | ||
| 12 | Two Representatives, one from Major mineral andanother from Minor Mineral, Concession holders (nominated by theChairman) | Nominated Trustee |
| 13 | One Representatives, from mineral processingIndustries (nominated by the Chairman) | Nominated Trustee |
| 14 | Two Representatives from the community ofaffected person of affected areas (nominated by the Chairman) | Nominated Trustee |
| 15 | One Representative of mine workers (nominated bythe Chairman) | Nominated Trustee |
| 16 | Technical mining person working in the district(nominated by the Chairman) | Nominated Trustee |
| 17 | Any other officer/ person (nominated by theGovernment or Chairman) | Nominated Trustee |