Bare Acts Live

Telangana State District Mineral Foundation (Trust) Amendment Rules, 2018

Published vide Notification No. G.O. Ms. No.38, Industries and Commerce (Mines-I) Department, dated 31.5.2018 and Published in the Telangana Gazette, Extraordinary, dated 31.5.2018

tel028

(2.3.1) Any impact of mining or mining related activity in Hyderabad District shall be attended to by the District Mineral Foundations of the adjoining districts.

(iii)(a) shall be read as:

(iii)(b) shall be read as:

(iv) shall be read as:

(v)(a)(3) shall be read as:

(v)(c) shall be read as:

(vi) shall be added:

(x) shall be read as:

(xii) "District Mineral Foundation Committee" means the Committee which work for the interests, benefits and sustainable development of directly affected areas due to mining or mining related operations in particular and also the district as indirectly affected area in general, in such ways as may be prescribed by these Rules, in an effective, transparent and accountable manner.

(xiii) "Public Representative Members" means elected Member of Parliament, Lok Sabha or Rajya Sabha and State Legislative Assembly or Legislative Council.

(ii) The trust shall be a perpetual body and shall have a common seal.

The functions of District Mineral Foundation Committee.

The activities of Trust will be governed by the District Mineral Foundation Committee.

The authority to manage the Trust shall vest in the District Mineral Foundation Committee.

The District Mineral Foundation Committee shall be responsible for development of annual and passing of the annual plan of the Trust (the Planning Committee shall assist the District Mineral Foundation Committee in preparation of annual plan alongwith tentative distribution of District Mineral Foundation Fund).

The Planning Committee shall work under the Chairpersonship of Member-Secretary, District Mineral Foundation Committee. Depending upon the priority area welfare measures, the concerned District Head shall be the Member.
The role of planning committee is to assist the District Mineral Foundation Committee in preparation of budget for approved works or annual plans of the Trust, allocation of funds from time to time.
The Member-Secretary, District Mineral Foundation Committee shall from time to time through notification for empanelment of consultant(s) having expertise in relevant welfare measures as per Rule 10 for preparation of annual plans with tentative allocation and present it before the District Mineral Foundation Committee.

Approving the annual audit reports prepared and presented by the Charted Accountant/firm.
For the purpose of maintenance of accounts of the Trust and preparation of annual reports, the Member-Secretary, District Mineral Foundation Committee shall appoint a registered Charted Accountant/firm with the approval of District Mineral Foundation Committee.

To approve the remuneration to;
(6.1.7.1) The appointed persons working for District Mineral Foundation Office;
(6.1.7.2) Consultant(s) empanelled to assist the Planning Committee;
(6.1.7.3) Registered Chartered Accountant/firm for maintenance of accounts of the Trust and preparation of annual reports, as per established norms;
(6.1.7.4) Remuneration and allowance to ombudsman and for running ombudsman office;
(6.1.7.5) Reimbursement of local travel within the district and daily allowance at the State Government DA rate for attending the meetings as applicable to Group-A officers of the State to non-official members.
(6.1.7.6) Remuneration to recognized Civil Societies or Non-Governmental Organizations for conduct of social audit surveys.
(6.1.7.7) Remuneration to the empanelled auditors of Accountant General entrusted with the scrutiny of Trust accounts through Accountant General.
(6.1.7.8) Meeting the miscellaneous expenses for conduct of meetings etc.

Approving the list of works as proposed by the Public Representative Member(s).

The appointment of any officer(s) or consultant(s) or auditors to assist the Trust by the Member-Secretary shall be with the approval of District Mineral Foundation Committee.

The Meeting of the District Mineral Foundation Committee shall be held every month on a fixed schedule date as per calendar of meetings on intimation by the Member Secretary.

The Public Representative Members shall meticulously assess the impact of mining and mining-related activity and propose suitable developmental schemes/works for upliftment of the directly and indirectly affected areas to be taken-up through the Trust Fund, formulation of criteria for fixing the priorities and developing annual plans as described under Rule 10.
Provided that such proposed works shall not overlap with the works to be taken-up by the concern Government Departments as part of regular work.

The quorum of the Public Representative Members in the District Mineral Foundation Committee meetings shall not be less than fifty percent.

The passing of any resolution with respect to approval of work(s) in the directly and indirectly affected areas among Public Representative Members shall be by simple majority.

The grounding of approved work(s) and monitoring shall be by the concerned Government Department-Member of the District Mineral Foundation Committee as per timelines for completion duly ensuring quality norms as per established standards.

The utility of the amount shall be subject to approval of the District Mineral Foundation Committee.

Provided that the District Mineral Foundation Committee may allocate spending as per the actual requirement.

(i) Not more than four per cent shall be used as administrative expenses of the Trust.

(ii)(a) One percent on total DMF Trust Fund already deposited by the lease holders shall be transferred at once by all the District Mineral Foundations and henceforth as well to be deposited by tenth of every month in the Bank Account maintained by the Director of Mines & Geology.

(b) The Director of Mines & Geology shall meet the expenditure for Administrative, Infrastructure and Information Technology & allied purposes.

(iii) The DMF Trust amount shall not be used for any Works/Schemes which are already under implementation as Flagship programmes of the State Government.

(iv) Wherever, any works/schemes already under implementation but facing resource crunch the DMF Trust amount shall be used as matching grant.

(ix) DMF Trust Fund shall not be misused in any manner whatsoever.

a. DMF accrued from Coal. - The DMF contribution on Coal remitted so far shall be distributed in an equitable manner covering 13 Coal bearing constituencies and incur expenditure on 30:70 equating to directly affected area is to indirectly affected area among the 13 Coal bearing constituencies.

b. DMF accrued from Non-Coal. - The Contribution accrued on Non-Coal minerals shall be remitted in the respective Districts DMF Bank Accounts and incur expenditure on 30:70 equating to directly affected area is to indirectly affected area within the respective Districts

The process of developing the annual plan shall strictly adhere to the principles of bottom-up approach, duly obtaining the views of Public Representative Members representing the directly and indirectly affected areas and after approval by the District Mineral Foundation Committee.

The Public Representative Members shall come-up with proposals for implementation of schemes/works as part of annual planning process at the beginning of the fourth financial quarter every year, to be executed in the following financial year.

In accordance with the funds provisionally earmarked, the Public Representative Members shall propose schemes/works for preparation of annual plan and implementation through deployment of Trust funds for various developmental schemes/works.

The Trust shall take initiatives for training and capacity building of one member from each affected family under skill development to be identified and proposed by Public Representative Member as part of preparation of such plans at the beginning of planning process.

The developmental schemes/works for which the funds to be used shall be identified in a manner such that local needs and priorities of the affected areas are reflected. Every proposed developmental scheme/work shall also have a verifiable and time bound outcome component.

The annual plan of the Trust shall include a compendium of plans proposed by the Public Representative Members for betterment of the directly and indirectly affected areas besides other planned activities of the Trust for the financial year. The consolidated annual plan of the Trust shall also be guided by the principles contained in Rule 9 of these Rules for allocating the Trust Fund.

The draft annual plan shall be finalized by the District Mineral Foundation Committee assisted by the Planning Committee by the end of the fourth financial quarter. The District Mineral Foundation Committee shall debate and pass the draft annual plan by simple majority.

"An amount equivalent to 30% on seigniorage fee shall be recovered by the Government Engineering/Consuming Departments alongwith seigniorage fee from contractor bills on the quantity of minor mineral consumed in the construction and remitted to DMF account for any engineering work(s) entered agreement for execution on or after First April, 2018".

The Trust shall operate all its account(s) under the joint signatures of two signatories, being the Member-Secretary and the Treasurer of the District Mineral Foundation Committee.

The accounts of the District Mineral Foundation shall be audited every year by the audit agencies under empanelment with the Accountant General. The State Government shall address the Accountant General, obtain list of empanelled audit agencies and allot districts for conduct of District Mineral Foundation audit annually.
The audit report alongwith the annual report thereof shall be placed in the public domain.

There shall be independent social-audit surveys every year on the outcome due to the development of the schemes/works through the Trust. Such surveys shall be taken-up by the recognized Civil Societies or Non-Governmental Organizations to be nominated by the Government, with atleast twenty five percent of the affected people so as to have feedback on the change in the living condition in the affected area.
The nominated recognized Civil Societies or Non-Governmental Organizations shall submit report(s) of the social audit to the Government as well as to the District Mineral Foundation Committee for examination on the effectiveness of the schemes/ works going to be proposed/under implementation and implemented for appraisal and taking corrective steps.
The best or worst practices shall be shared among the District Mineral Foundations as part of awareness and to avoid mis-utilization of District Mineral Foundation Fund.

Appointment shall be based on the recommendations of the Selection Committee consisting of the following three persons :-

The appointment of the Ombudsman should be based on consensus of the Committee members.

The Ombudsman shall be appointed for tenure of three years extendable by two years based on performance appraisal by the Chairperson, Ex-officio to the District Mineral Foundation Committee assisted by the Member-Secretary, or till the incumbent attains the age of 65 years, whichever is earlier. There shall be no re-appointment.

On unsatisfactory performance, the Ombudsman may be removed by the Government on the recommendation by the Chairperson, Ex-officio and Member-Secretary of the District Mineral Foundation Committee.

The salary and allowances allocated to the Ombudsman shall be determined by the Chairperson, Ex-officio and Member-Secretary of the District Mineral Foundation Committee, it shall not less than that paid to an officer of the rank of First Class Judicial Magistrate.

In case where an Ombudsman is appointed for more than one district, the salary and allowances shall be as determined by the Government in consultation with Chairperson, Ex-officio and Member-Secretary of the District Mineral Foundation Committees. In such a case, the salary and allowances shall be shared proportionately by the respective District Mineral Foundation Committees.

Ombudsman may employ or may keep on retainership, subject to approval by the Chairperson, Ex-officio and Member-Secretary of the District Mineral Foundation Committee.

To furnish a report every year containing a general review of activities of the office of the Ombudsman during the preceding financial year to the Chairperson, Ex-officio and Member-Secretary of the District Mineral Foundation Committee alongwith such other information that may be considered necessary. In the annual report, the Ombudsman, on the basis of grievances handled by him/her, will review the quality of the working of the District Mineral Foundation Committee Members/authorities/committees and make recommendations to improve functioning of the Trust and Trust Fund. The report shall be put on the website of the Government.

17.9.3.1 An appeal lies with the State Information Commission on the disposal of any complaint by the Ombudsman within 30 days.

(19.1)(xiv), authorized person having fair knowledge of schemes/works under implementation on behalf of executing agency.

Sub-rule (19.2)(i) shall be replaced as: Ensure that the programmes proposed by Public Representative Members and approved by District Mineral Foundation Committee are implemented in accordance with the guidelines.

Programmes to be covered by DISHA:
DISHA monitors all non-statutory schemes of Government of India as administrative body. The monitoring of schemes under PMKKKY shall also be monitored or reviewed by DISHA to facilitate coordinated solution and to remove constrains of any kind in implementation of schemes or worlds through District Mineral Foundation Funds under PMKKKY.

April - Planning and Co-ordination meeting where all the proposed and approved schemes by Public Representative Members with budgetary allocations from District Mineral Foundation shall be reviewed with reference to timelines and targets for implementation.
July, October and February remains as it is.
Member Secretary shall be personally responsible for convening meetings, the following shall be inserted:
Meeting notice should reach all Members atleast fifteen days prior to the meeting. Agenda notes should reach all Members atleast ten days prior to the meeting and proceedings of the meeting should be issued within ten days of the meeting.

District Level Heads/Nodal Functionaries of programmes under PMKKKY as per Rule 10.1.1 and 10.1.2 shall review the schemes under implementation with the executing agencies from time to time before review by the DISHA.
District Level Heads/Nodal Functionaries of all programmes under PMKKKY as per Rule 10.1.1 and 10.1.2 should assist DISHA in discharge of its functions, follow-up action on recommendations of the DISHA.
District Level Heads/Nodal Functionaries of all programmes under PMKKKY as per Rule 10.1.1 and 10.1.2 shall initiate action within thirty days of the meeting. Proceedings of the meeting shall be sent to relevant Department for action. Action Taken shall be monitored in DISHA meetings.
Regularity of the DISHA meetings and follow-up on its decisions will be regularly monitored at the time of making releases to States under Central and Centrally Sponsored Programmes, (stands deleted).

The District Administration may incur expenditure on holding the meeting of DISHA at District level adhering to the norms applicable. The total expenditure shall not exceed Rs.2.00 lakhs per meeting and the bills should cleared by the concerned State Government/DRDA or Zilla Parishad of the, the following shall be added:
District or whoever being the Treasurer of the District Mineral Foundation Committee based on actual. The norms of expenditure are:

Non-official Members shall be entitled, for reimbursement of expenditure on local travel within the district and daily allowance at the State Government DA rate for attending the meetings as applicable to Group-A officers of the State.

The records of expenditure should be maintained at the District level and claims should be made by DRDA or Zilla Parishad of the District or whoever being the Treasurer of the District Mineral Foundation Committee based on actual.

(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.