Section 21 in Telangana State District Mineral Foundation (Trust) Amendment Rules, 2018
21. Power of the State Government.
- (i) Notwithstanding in any provision contained in these rules, the State Government shall have power to issue district specific, demographic specific, scheduled area specific, DMF Rules, for proper administration working, as and when required.(ii)The State Government may, by an order, relax the operation of any of the provisions of this rules as may be specified therein in the interest of the public.
