Section 24 in Haryana District Mineral Foundation Trust Rules, 2016
24. Charging of Expenses.
- The trustees shall be entitled to charge the trust fund with the following expenses namely:-(a)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 the trust fund and for the protection of the interests of the trust.(b)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.(c)All expenses in connection with any legal proceedings by or against the trustee concerning the affairs of the trust including professional fees and costs of any legal advisor.(d)All legal 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.(e)All expenses in connection with the holding of its meetings and other proceedings as per norms of the State Government.(f)The operation of the Fund shall be 100% cash less and in no case shall any amount above Rs.5000/- be paid except electronically through RTGS/other valid and legal mode.
