Section 19 in The National Mineral Exploration Trust Rules, 2015
19. Annual Plan.
(1)The Member Secretary of the Executive Committee shall, [before the beginning] [Substituted 'at the beginning' by Notification No. G.S.R. 208(E), dated 7.3.2018 (w.e.f. 14.8.2015).] of each financial year, cause preparation of plans for short term projects and long term projects proposed to be undertaken by the Trust in the relevant financial year, to be referred as the annual Plan, together with details of the activities to be undertaken or completed by the Trust during such time, the expected time for completion of the projects and cost for such projects.(2)The annual plan shall contain all projects, programmes, activities proposed to be undertaken by the Trust for achieving its objective and shall have clearly demarcated milestones.
