Section 24 in Gujarat District Mineral Foundation Rules, 2016
24. Records and Registers.
(1)The District Mineral Foundation shall maintain proper accounts and other relevant records with respect to all its activities. Without prejudice to the generality of the foregoing, the District Mineral Foundation shall maintain the following registers8, namely:-(a)Register of mining related operations in district:- which shall contain particulars of, mining related operations in the district, mines, and persons holding any mineral concessions with respect to an area situated within the district.(b)Register of receipt:- which shall contain particulars of all payments made to the District Mineral Foundation, including payments made by persons holding mineral concessions.(c)Register of expenditure:- which shall contain particulars of all expenditure made by the District Mineral Foundation.(d)Register of beneficiary:- which shall contain particulars of all Affected People of the District Mineral Foundation, as identified in terms of these rules.(e)Register of Members of Various Committees:- list of members of Governing Council and Executive Committee.(2)As a part of the Annual Report, the District Mineral Foundation shall also prepare an income and expenditure statement and a balance sheet for every financial year, commencing from April 01 and ending on March 31, in a manner as may be prescribed by the Government in consultation with the Accountant General of the State.(3)The records and registers may be maintained by the District Mineral Foundation in electronic format in the manner as approved by the Co-ordination Committee.
