Section 24(1a) in Chhattisgarh District Mineral Foundation Trust Rules, 2015
(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).]
