Section 5 in Haryana District Mineral Foundation Trust Rules, 2016
5. Terms and conditions of appointment and service of members.
(1)Subject to the pleasure of the State Government, the non-official members nominated by the State Government shall hold office for a period of three years.(2)Any non-official member may resign his office by writing under his hand addressed to the State Government but shall continue in office until his resignation is accepted.(3)The non-official members shall receive allowances to meet the expenses for attending the meetings in accordance with the Annexure-A to the Haryana Civil Services Rules.(4)The Ex-Officio members shall continue as members during the period they are holding the post and the designation and shall be deemed to have ceased to be the members once they cease to hold the office by virtue of which they were so appointed and their successors in office shall be deemed to have been appointed as members in their place with effect from the date of their acquiring such official designation.(5)The term of appointment of the non official members shall be for three years with effect from the date of their appointment as members and the nominating authority may thereafter renew their appointment for not more than another term or may nominate other persons in their place. Provided that the term of such nominated members shall in no case exceeds two terms of three years each.(6)The Government may at any time remove any of the non official member(s) and may appoint any other person at its sole discretion. The member(s) so removed shall cease to be a member with effect from the date of such removal.(7)The Government may at any time increase the number of trustees in any of the categories and for such term as it may deem fit.(8)Any vacancy in the non-official members position by virtue of initial appointment not having been done, expiration of term, resignation, removal, disqualification, death or any reasons whatsoever, shall not affect the functions of the Foundation and the Foundation shall function with the reduced membership.(9)The trustees shall have the possession of the trust fund which is subjected to the powers and provisions herein declared and contained concerning the same and the trustees shall have the power at any time or times during the tenure as trustee to accept any property from any person or persons by the provisions of any other trust or otherwise to the intent that the same shall be held by or on behalf of the trustees as an accretion to the trust fund.
