Section 3(3) in Telangana State District Mineral Foundation (Trust) Rules, 2015
(3)Any other as appropriately identified by the concerned gram sabha.(b)Persons affected by mining should include people who have legal and occupational rights over the land being mined, and also those with usufruct and traditional rights(c)Affected families should be identified, as far as possible, in consultation with local/elected representatives of gram sabha.(d)The DMF shall prepare and maintain an updated list of such affected persons/local communities.(vi)"District Mineral Foundation" means a statutory trust established as a non-profit body by the Government in all districts affected by mining or mining related operations, in accordance with Section 9B of Act;(vii)"Government" means Government of Telangana State;(viii)"Gram Panchayat" means an institution of self-government for the rural areas as defined under Article 243(d) and 243B of the Constitution (Seventy-third Amendment) Act, 1992;(ix)"Gram Sabha" means a body consisting of persons registered in the electoral rolls relating to a village comprised within the area of Panchayat at the village level as defined under article 243(b) of the Constitution (Seventy-third Amendment) Act, 1992;(x)"Rules" means the District Mineral Foundation (Trust) Rules, 2015;(xi)"Trust" means the District Mineral Foundation, which is a statutory trust as notified by the Government of Telangana State to be governed by its own rules and regulations so notified under these Rules.
