Section 26(2) in Gujarat District Mineral Foundation Rules, 2016
(2)The website of District Mineral Foundation shall be updated on a periodic basis and shall include the following information, namely:-(a)Particulars of composition of the District Mineral Foundation, including particulars of members of the Governing Council and the Executive Committee;(b)Particulars of Affected Area and Affected People, in case of Affected People, in the interest of privacy the State Level Co-ordination Committee may specify the manner in which the particulars of Affected People may be published.(c)Quarterly details of all contributions made to the District Mineral Foundation;(d)Agenda, minutes and action taken reports with respect to meetings of the Executive Committee and the Governing Council;(e)Annual Plan, Annual Report and audit report.(f)Implementation status or progress of all the plans, programmes and projects being undertaken by the District Mineral Foundation, including description of work, details of Beneficiaries, estimated cost, name of implementing agencies, expected date of commencement and completion.(g)Physical and financial progress report of the approved plans, Programmes and projects.
