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State of Rajasthan - Section

Section 14 in Rajasthan District Mineral Foundation Trust Rules, 2016

14. Operation of the Trust Fund.

- The trust fund shall be kept in [interest bearing PD account] [Substituted 'scheduled commercial nationalized bank only' by Rajasthan Notification No. G.S.R. 36, dated 1.6.2018 (w.e.f. 31.5.2017).] in the name of the trust and account shall be operated under the joint signatures of the Chairperson and Treasury Officer or any member of the managing committee to whom managing committee authorize. The Managing committee shall maintain the books of accounts of such fund.