Section 16(4) in Gujarat District Mineral Foundation Rules, 2016
(4)Subject to the total expenditure (being aggregate expenditure for new schemes and spill over of past liabilities and commitments) not exceeding exceed 1.5 times, the available funds and the available funds under the Annual Plan shall be allocated in the following manner*, namely:-(a)at least sixty per cent, of the funds must be allocated towards "high priorities areas" as specified in clause (a) of sub-rule (5);(b)up to forty per cent, of the funds may be allocated towards "other priority areas" as specified in clause (b) of sub-rule 5;(c)a maximum of five per cent, of the funds may be allocated towards administrative, supervisory and overhead costs of the District Mineral Foundation; and*Note. - The provisions of PMKKKY have been incorporated in these rules. However, please note that such an approach would require amendment of these rules each time the PMKKKY is modified. To avoid the same, one approach could be to not include provisions of the PMKKKY and only refer to the PMKKKY. The DMF may be guided directly by PMKKKY.
