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State of Haryana - Section

Section 17 in Haryana District Mineral Foundation Trust Rules, 2016

17. Operation of the Foundation Fund.

- The District Mineral Foundation fund shall be kept in interest bearing account in scheduled commercial Nationalised Bank only in the name of trust, one for each district and account shall be operated under the joint signatures of the two designated authorized signatories including Member-Secretary. The Foundation shall maintain the books of accounts of this Fund.