Section 24 in Chhattisgarh District Mineral Foundation Trust Rules, 2015
24. Charging of expenses.
- The Trustees shall be entitled to charge the Trust Fund with the following expenses :-(1)All expenses properly incurred in the operation or execution of the Trust and for the realization, preservation or benefit of the investments and assets comprising of the Trust Fund and for the protection of the interests of the Trust;(1a)[ Separate registers shall be maintained by trust according to the prescribed format issued by the Settlor for mining related activities in the districts, receipts of trust funds, expenditures from trust fund, list of beneficiaries, proposals received in trust, works approved by trust and complaints received in trust.] [Added by Notification No. No. F-7- 19/2015/XII, dated 14.8.2019 (w.e.f. 22.12.2015).](2)All expenses (including expenses incidental to execution and/or registration of any agreement or other deeds) incurred by the Trustees for obtaining the Contributions and/or any other resources, which may accrue;(3)all expenses in connection with any legal proceedings by or against the Trustees concerning the affairs of the Trust including professional fees and costs of any legal adviser;(4)All legal and statutory expenses incurred in the operation or execution of the Trust including all levies, duties and other charges paid/payable in connection with the affairs of the Trust; and(5)All expenses in connection with the holding of its meetings, and other proceedings and expenditure incurred on planning, execution, inspections, reviews and preparation of projects, hiring of consultants, third party inspections, auditors and such other expenses incidental thereof.(6)[ District Mineral Foundation Trust Cell will be constituted at the state level to monitor the functions of trusts, provide necessary consultation, guidance and coordination with Central Government and State Government and perform the other necessary works. The State Government with the approval of the State Level Monitoring Committee shall sanction the set-up and project monitoring unit for the state level District Mineral Foundation Trust cell.] [Added by Notification No. No. F-7- 19/2015/XII, dated 14.8.2019 (w.e.f. 22.12.2015).]
