Section 15 in Telangana State District Mineral Foundation (Trust) Rules, 2015
15. Accounts and Audits.
- The accounts of the DMF shall be audited every year by the Chartered Accountant appointed by the DMF, or in such other manner as the Government may specify, and the report thereof shall be placed in the public domain alongwith the Annual Report.15.1The Trust shall maintain a register giving details of -(a)The list of holders of a mining lease in the district and the annual payments made by them to the Trust;(b)The list of welfare measures identified in the district;(c)The allocation/distribution of funds to the affected areas;(d)Annual audited accounts of the Trust.15.2The Trust shall maintain proper accounts and other relevant records and prepare an annual statement of accounts, income and expenditure and balance sheet in respect of the funds available with the Trust, in a manner as may be prescribed by the Government in consultation with the Accountant General of the State.15.3The accounts of the Trust shall be annually audited in a manner as may be prescribed by the Government in consultation with the Accountant General of the State.15.4In addition to the financial audit, there shall be an independent social-audit by the Governing Council under the provisions of Rule 6. The parameters of such social audit could include coverage of mining affected areas with respect to funds sharing, timeliness of payments, timeliness of developmental schemes/works undertaken, work completion rates, and any such related issues.15.5The Trust at the end of each year shall prepare an annual report on the activities it has undertaken and share it with the Government.15.6The accounts of the Trust together with the financial audit report, the social- audit report and the Annual Report shall be forwarded annually to the Government by the Trust. The Government shall cause the reports to be laid, as soon as it is received, before the State Legislature.15.7All information concerning the Trust, including accounts, fund disbursal and use, audit reports, annual report and meeting minutes, must be put in the public domain, which shall involve developing a website of the Trust for such purpose. The annual report shall be distributed to each Gram Panchayat in the local language.15.8The proceedings of the Gram Sabha meetings related to the Trust activities shall be certified by all Gram Sabha members and the original copy shall be kept with representatives of the Governing Council from each Gram Sabha. For other purposes, certified copies with the signature of the two representatives of Gram Sabha shall be made available as and when required by the Managing Committee.
