Section 11 in Telangana State District Mineral Foundation (Trust) Rules, 2015
11. Development of annual plan.
- 11.1 The Trust shall develop an annual plan which shall be operational for a financial year.11.2The annual plan shall include the type and quantum of developmental schemes/ works for which the Trust Fund shall be used. Such developmental schemes/works shall be implemented within a defined time frame for the welfare of persons in the affected areas.11.3The fund allocation for various developmental schemes/works shall be as provided under Rule 9 and such allocations shall be guided by provisions made thereunder.11.4The process of developing the annual plan shall strictly adhere to the principles of bottom-up approach, involving the Gram Sabhas of affected areas. The Governing Council and the Managing Committee shall be involved in respective capacities as provided under these Rules.11.5The Trust shall commence the annual planning process at the beginning of the fourth financial quarter every year, for the developmental schemes/works to be executed in the following financial year.11.6The Managing Committee at the beginning of the fourth financial quarter, shall inform respective Gram Sabhas of affected areas about the funds available (provisional) for the year as provided under Rule 9.11.7In accordance with the funds provisionally earmarked, each Gram Sabha shall prepare an annual plan for the deployment of such funds for various developmental schemes/works.11.8The Trust shall take initiatives for training and capacity building of Gram Sabhas of affected areas for preparation of such plans at the beginning of planning process.11.9The developmental schemes/works for which the funds shall be used to identify in a manner such that local needs and priorities of the affected areas are reflected. Every identified developmental scheme/work shall also have a verifiable and time bound outcome component.11.10The Gram Sabhas shall submit their respective annual plans to the Managing Committee by the middle of the fourth financial quarter. The Managing Committee shall consolidate all the annual plans received from Gram Sabhas of affected areas and prepare a consolidated annual plan for the Trust by the end of fourth financial quarter of the year.11.11The annual plan of the Trust shall include a compendium of such plans submitted by Gram Sabhas of affected areas besides other planned activities of the Trust for the financial year. The consolidated annual plan of the Trust shall also be guided by the principles contained in Rule 9 of these Rules for allocating the Trust Fund to various affected persons and affected areas.11.12The annual plan shall be finalized by the Managing Committee in consultation with the Planning Committee of the Governing Council by the end of the fourth financial quarter and submitted to the Governing Council. The Governing Council shall review and pass the annual plan unanimously as provided under Rule 6.
