LexThe Chhattisgarh Mineral Development Fund Act, 2003
Chhattisgarh · state statute
Open in Lexace · Ask the AI about this act·•~,:jm t- 3RI'@ -.;r,i;
~ % ~ ~ (f.Rl -.;r,i;
~>%mtgeyf<I. ~
-;;ft, 2-22-0\fltl•lt; l!'ilV38 ij{. st .
. f~. ~30-5-2001."
( 3iftltil~0I ) ·
~ ~ !l cfi I f9 Id
lli'1'i<li 233-31 l ~. ~ ~ 25 ~ 2003-"!Ts: 18, i/f<i; 1925
fcl"Rl 3fr~ fcl'~ '<l>T<f fci''ITPT
li01IM<I, Gl\3', ibo'lllOI Ri6° 'lfcR, ~
~.~ 24~2003
..,_.._, . " ;ii ........ '-1'111~., ~ 0 lt14f41~•1/
.it. atr.lU'l'_iV17/2002."
lli'1'r<li 6107 /21-31/lITT'i'IVl/03.-U-,,1'1'14 f<rur-1 '!ilTT iliT ~ ~. ftm' tR ~ 20-9-2003
<1>1 <1;,,,q1o1 <lit~ llTll ITT~ t ~. wmT'-IRUI <f;l \iti'l<hl~ If; full ~ra ~ \itIBT t
o-(ll.,114 ll'i '<1;,,,q1"' If; 'ii'! '<) nm ->11~,111,m,
lit. <ft. " '"' ~ tfl , ;,q :.-.ffelq.
· 464 (1)
464 (2)
~-
~~
fllq;m f.rfll.
&'fflfl•l4 ~
(lli. 22 "'f. 2003)
s-dlti'14 -il!l-"~"-ui- ~q,l'fl ~31 -"'~>.1~;>._4-q, 2003
t1·tlh1'14 ~ 1)" ~ f<rij;ffl f.lfQ ~ f.Af111 ~ f.r~tf '31fiiQ' 'AA cJ?l'I ~ \Nl!l'T
~ ,r ~ <til m,;i cJ?l'I ~ lffilii:nai\· ~ f<rij;ffl ,r m ~11 3t~r.t .....
mi: 0"1""14 ,r;;zr if~ f<f<l;rn M ii; f.!.,fuJ ~ fclffi ~ 'l'"'!T<IT vlR! Rm ~
\Nlil'T = if~ <fit Wu! ~ ~ fflll;mai)" ii; f<rc/;m ~ ~ l:11 ->11:J~fll<li f<ltl<I')" ~ fll;!ri
vlRI ~ i.
.... ~I.-
"llffit ~ ii; ~ cr<I if u-tl'l'f1•14 fcMR ~ ffii f.t'"lfM't!ln "'" if <l'il" ~f.t<1llil'I
1. (~) ~ ~ ,i;i marn "11'1 o""M•i<! (!lf.!i;i f<rc/;m M ~. 2003 (lo. 22 "'f.
2003) t
2.
3.
4.
5.
(<ft) <l'il" ~ ~ if ll<lil~R <fit l'IRm ~ ~ m'T!.
~ ~ if, ;:;Ji! l'l'</i fll;- ~ ~ 3l=rl ~ 'l m.
(<ii) •
( 'Ill)
('1)
(~)
(.r-)
('<1)
(o)
(;:;J)
($1")
(1)
(2)
"r.t'f.." ~ 3lfi!w! t, = UTWI ,i;J 1l'J; '3lllli'I 0"11"1'1$ ~ f<rc/;m f.!'Ti! ~
~;
= ffi<liR, fcif.t4~w, mr ~ ~ ~ = M 31"4' ml'!~ alfm:A ;:rn
1l'J; M 'lfal'I 'IR'ft f'tm u-tl'l'fl'i<!. ~ f<f<l;rn M <iiITT ~-
lmr<li q<f, f<Rf q<f ii;~~ ~ ~ l); qt,;J ~~IB <lit~ ~T. M
~ ~ = ~ <lit ~- .
~ W1iR f.rtl!l'I M ;m fcnrr.r im ~~~-uh fll;- ~<'I'll~ nm '!llf.!q;,f ~
thi'IWI~ ~ f<f<l;rn r.t'f.. <ii)~ ~T -3'!~ ~ ~ fcli ~ f<l;m iJITI!,
(<ii) mll"'11<'l'll ~ = '!llf.!q;,f l); </iT<ll ~ fll><ll</i<'Sl4~-l); Wtl'1G"I ~ fcl~Tl!<ffl' =
if ~ ~ l); 3Rltl1II l'lm Wu! cm ~- Rm
r o.,,~l'R'liJ m;rtr,i, ~ 25 ~ 2003 464 (3)
(~) f.r'fl! ·ll, fll>al<!ioll4Y ll; ~if~ <lil<if ii;~ ~. ~ ~ i'iil ~.
~ llllf.i't. if~. ~ if ->tt<)'Rf<l'il ~ <IRA COO~ <!lf.r;;i ~ ll;
~~if~ 311~ ~-i!II Q)f<11P.;1t ~ ~ w-R fll>a1q;o514)· w 'R'1iRra
-~-
6. (1) ~ ~. m;rtr,J if ->l~<j_il'il !ITT! M ll; ~ "'1'Q'rtr coo 3IJ<ic-l ~ ~- ~'!lfllflt.
~T ~ ii; ~~ W COO lam 5 ii;~~ ~ ll; ~ M W 3IJ<ic-l
~ 11<1> 'RHleQil'< "'1'l!f<I '11lm ~- 'RHle<!il'< ,.ffe!1a ~ 3RI <lil<if i'iil '1ft ~ ~
~ fl!; ~ lilt ulTII-
(2) ~ M i'iil ~ = llffl'R'OI fltllT'r ffll IDlJT ~ ~ ;;,im,, 'Rolle<!il'I ~ ll;
31:j'l)c;'i ~ fll;?IT m Wl1'11.
'l'l"i! ~ Ill;, ~ M i'iil '3tl?IFT -3'! ri ll; 3IFc!fffil M 3R1 i'iil'lf ~ .,;!I"
fll;QT ijfj Wl1'IT' ~ ~ ~ r.iiifoi fll;QT '1"111 ~-
(3) . 'R ol I eQi I'< tifllfa •f f.l"'l r,i ftl<t ~ 'R fAt f..l<t EYit-
(?j;) !,!<><l4:11 ~~~;
(w) ~ 'Rl<F! 4il ~~;
('T) fcffi 4il ~~;
(ti) <!lf.rijJ 'Rl<F! ~ 4il ~~;
(-s-) ~ 'Rf.r<I, Oifl'R'li$ ~TTWI ~~;
(ia) ~Tm'! ll; ~ 'Rf.rq' ~ 'Rl<F! fltllT'r ~~;
(o) ll$l ~. oiflw1~ ~ f<li'iil'R' f.r'fl! ~~;
(;;r) ~Tm'! ffll ~ <;) w.R at!' 11; f<l~m ~;
(~) ~. ~ = ~ Oifl'R'li$ ~ 'Rf.r<I.
(4) ;:J'l!laffi (3) ii;@!;; (;;r) 11; 3icrfa 'il<tifll><t ~'mf ~. ~ ~ W 3 q,f lilt I '
i'iil~ ii; f.ll1 ~ l'lT'!1II ffl ~ ~ <!ili:f<!ilol ~IIB'I ffll m if~ ffll
I
'<'l'l1l! .., fll;QT '1"111 i!t.
• (5) 'RHleQii'< ,.ffe!1a i'iil ~ 'lft m 31mTI 'liTlfcmlt, 'IT:! M ~ 31mTI M mmr
ll; ~ if M ~ ll; ~ ~ ~ .,;!I" fll;QT m Wl1'IT, ~ <rn qij,:f m
q;1,:f<11i!l 3Rlm ~ lll<lm'i)" ll; ~ i!t.
7. (1) "'R'!l!-"'R'!l! ~ M if w i3QT'I, 3irnful = «IQ' lilt~ '!lfiT i'iil ~ fltllT'r ffll ~ ,\<JI f.!fll.
~ w 'l'ffi ;;m),rr = qJ1llif; ~ f<mur if i3ll'!!<f<1 fll'll if ~lo fll;QT ulTl1lfl.
(2) fltllT'r ffll ~ ~ f<mur ~ ~ ll; q~ ?Jm~fur ~ f<lm"! <'NT ll; w,~
~ fll;m ulTl1'TT.
8. ~ ~ ili 31'<lt., ~<IT~ 31J~W W lilt~ flirnl <!ili:f<11,!l iii~~~ 31mll 'Ill:_ 1fl'1'1T'l ,( 1W
ffnwi 31mll ~ ~ 11; ~<IT~ 3121<11 'Rillol'ilolQ q; ~<IT~ 31mll lfl'l'l"{~orr
f.r'fl! ii;~ <IT~ ii;~~ CIR, ~ 31mll ~"' <!ili:fclli!l ;r,!I° i/t1ft. ~S!UT.
9. ~ ~ ~ ii; llm!Rf ~ fll>al"'IQ'i if~ ~ ffl ~ ffi ~ ffi<iiR m if lf;ftr'!ql!l° $
~T ~IB ?j;'< ~ ~ qij,:f <o'< W1i<11 ~ ii!! ~ ii; llT<IQRT q· 'RfAlr.ict ➔ i/t 'l'l"ij r.m .. ,111 'Ill
~ ii; f.l'<lqi'<OI ii; !1mGA ii; f.ll1 311<1~~ 31'1!<!1 ~ l@@ ,mlt i!t. fTf.@.
. .
464 (4)
10.
o-,,M•i4 m;itfl!, ~ 25 ~ 2003
~ ~ ~ ~ ti, flli41Ri4'1 1);" ll?ITGR II;- fo!1; <!'1.11 ;nm mifuc, ll<l'roA'r" il;- fo!1;
f.r:lil'~.
'ml'!!<, ~ 24 ~. 2003
;!;'lfll; 6101/21-31/~/03.-'llffi! II;-~ II;-~ 348 $ ~ (3) $ ~ q' oiftw14 ~
flro;m f.!fsi ~. 2003 (w. 22 W( 2003) q;J 3iil;;fi 31:JclT~ %,<Nii! 11;- ~ ~ ~ ~@ fll;m o!ICil
t
Short title and
Conunencement.
J>efi11Ulo11s.
. ·,. , ..
:, ·. ,~: . :,?. ,;
·, }'("l~
-f~: -· ·.: •·.
' : :j·;;' · .
Oiftfl•i4 $ %i<l4ii! $ 'IJlf ~ mil 3!iil.~ii:i«I'<,
lit. 4'. iihiicldl, '31t-~.
CHHAITISGARH ACT
(No. 22 of 2003)
CHHATTISGARH MINERAL DEVELOPMENT FUND ACT, 2003
An Act to make special provisions for creation of Mineral ])evelopment Fund
for the State of Chhattisgarh and its utilisation towards mineral exploration
and development of mining activities in tlte State;
Whereas, it is expedient to make special provisions for creation of Mineral
Development Fund for the State of Chhattisgarh and its utilisation towards mineral
exploration and development of mining activities in the State and for matters connected
therewith or .incidental Uiereto.
Be it enacted by U1c Chhattisgarh legislature in Fifty fourth year of Uie Republic
of India as follows :-
I.
2.
(i) Tiiis Act may be called the Chhattisgarh Mineral Development Fund Act,
2003 (No. 22 of 2003).
(ii) It shall come into force from the date of its publication in the Official Gazette.
In this Act, l!l1less the context _otherwise requires;
(a) "Ad~isory Commit~ee" means the Advisory C~~-mittee constituted· under
(b)
section_ 6; ' ·
"Corporation" means 1be Cbhattisgarh Mineral Development Corporation
Ltd., Raipur, a Sfute Government Undertaking;
.. (c) , "Departinent" means the Mineral Resources Department 'of Government;
' .
(d) "Directorate" 1neans the Directorate of Geology ,md Mining;
•., (e)
_:,~ ·_;_';._/·.' _,· ..:-:·._,,'. .. .,,,-_·:·. _.-·.- _:·-,·· ,. ,.;_- .. ·~- - .. · · ..
"Pirecf9( .;',):l,eans_,.tl1e ;,Director of U1e Direci()raJe of· Geology and Mining;
,_·:.;r,fv-~~:~ ~-(fT°. ~- -.. ·:._~.: 1-:- ·-!~~-.:s;-~ 1 / :·
. •'. '>¥·-~. . .... . ~'.
. .. , \ _. . ' -.- . .:· "".: -~-•-·' °'f--' '"'/:>1._;,--:-j>,-. ·•- ~-...- -
'\
;.
3.
4.
5.
o,ll.1'14 ~. ~ 2s ~ 2003
(f) "Fund" means Chhattisgarh Mineral Development Fund constituted under section
3 of the Act;
(g) "Managing Director" means the Managing Director of the Chhattisgarh Mineral
Development Corporation;
(h) "Member" means the Member of the Advisory Committee;
(i) "Principal Secretary" means Principal Secretary Mineral Resources Department
of the Government of Chhattisgarh;
(I) The State Government shall constitute, by appropriation made out of its mineral
revenue and contribution from any other· source, a Fund to be called the
Chhattisgarh Mineral Development Fund.
(2) Every year an amount equivalent to five percent of mineral revenue collected
during the preceding financial year shall be earmarked and conlributed to the
Fund.
The Fund so created shall be assigned to the Department which shall make available
such sums, as may be re,quired, to the Directorate of Geology and Mining and the
Chhattisgarh Mineral Development Corporation.
The Fund may be utilised for :-
(a) carrying out the functions and activities of the Directorate of Geology and
Mining specially for investigation and exploration of mineral deposits in -tile
state, and
(b) carrying out the activities of the Corporation, such as exploitation of minerals,
partnership in Joint Ventures, providing infrastructures in mines and also for
other purposes connected with mining activities for functions for promoting
mineral based industries in the State in accordance with the State Mineral Policy.
6. . (I) The State Government shall by notification in the Official Gazette, constitu:e
an Advisory Committee for the purposes of giving directives for proper utilisation
of the Fund and allocation from the Fund for various purposes as per
Section 5. The Advisory Committee shall also perform such other functions
as may be prescribed.
(2) The Fund shall ~e regulated and auministered by the Department and its
utilisation shall be subject to the approval of the Advisory Committee.
Provided Iha~ the Fund shall not be utilized for any purposes other than
those for which it is created.
(3) The Advisory Committee shall consist of the following members :-
(a) Chief Minister Ex-officio; Chairman.
(b) Minister for Mineral Resources Ex-officio Member;
(c) Minister for Finance Ex-officio MLmber;
(d) State Minister for Mineral Resources Ex-officio Member;
(e) Chief Secretary Ex-officio Member;
(I) Principal Secretary to Government Mineral Ex-officio Member;
Resources Department.
464 ( 5)
Chhattisgarh
Mineral Develop•
ment fund.
Allotment of Fund.
Utilisation of Fund.
Advisory Commi
Uee.
464 (6)
Accounting Fund.
Protection of action
taken In good .faith.
Power lo rerirnvc
diffictlltics.
· Power tO make
nlles.
7.
8.
9.
(g) Managing Director, Chhatlisgarh Mineral
Development Corporation.
(h) Tow experts in the field of mining to be
appointed by the State Government.
(i) Director, Geology and Mining, Chhattisgarh
Ex-oflicio Member:
Member;
Member Secretary.
(4) A person appointed as an expert member under clause (h)' of sub-section (3)
shall hold office for a period of U1ree years from tl1e date of his appointment
unless his term of office is tenninated by tlic Government by notification in the
Official Gazette. .
(5) No act or proceeding of the Advisory Committee shall be invalid by reason only
of a vacancy therein, or any defect in nomination of any member, if such act
or proceeding is otherwise in accordance with Uie provision of tlie Act.
(1) 11,e accounts of the amount credited, witlidrawn and spent from.the Fund, from
time to time, shall be maintained by the Department in tlie prescribed manner
and shown under appropriate heads in the annual financial statement
(2) The annual financial 'statement shall be placed before the State Legislature, as
soon as may be, after it is prepared by the Department.
No suit, prosecution or legal proceeding shall lie against the Government or tlie
Department or an officer or an employee of Ille State Government or of the Directorate,
or of the Corporation for anything which is done in good faith or intended to be
done under Ibis Act.
If any difficulty arises in g1vmg effect to tlie prov1s10ns of this Act, Ille State
Government may, by an order published in the Gazette, do anything not included in
the provisions of Ibis Act, which appears to .it to be necessary or expedient for the
purpose of removing tlie difficulty.
10. The State Government shall make rules for the purpose of implementation of this
Act and for purposes connected tberewitli.
'~~~~~~
~ W@R(f.r-rr ~~)~ ~
~ ~- ~ ~ -2-22-3ffi1fl•I~
'N1c / 38 fu. it. ~. ~
30-05-2001."
~~
"3dlfl•I~/ ~/ 09 / 2013-2015 ."
(1'11451
( ffl1 rtl I (O I )
Juff.tcfil( ~ !.lcfil~ld
~16] ~. ~. ~ 14 ~ 2016- tm 24, ~ 1937
~.~14~2016
~ 538/~- 16/2F!,T/~./u.lf ./ 16. - 0dlfl•I~ ~ m:IT<fil Pt'-IR'-tRsH-1 ~ flmlR ~ 1-01-2016 "11
~cfil ~m'<f m~i. ~~cfil~~fffi?Wfim@~~i.
31
3i11fl•I~ ~~~-m:r"?tom ~l~l(llj@.,
qft_ ~ -men. ~ ~-
32 giJl,t•lJI~ ~, ~ 14 -;;,;rcm 2016
0dlw1~ ~
(~3~2016)
mffi<H•I~ -~ mffl f;Jfu ~. 2003 (Sn. 22 ~ 2003) ctil 'ti:tilftia ~ ~
~ -
2.
3.
( 1)
[email protected]!rcornf.tfu~. 2003 (Sn. 22~2003), ("iT~~~~~
~~if~t), <ttum sif,-
(~) ~(~)if, ~m-rn~ "."~~1:R, ~m-rn~~~ ", om"~
fciml~ .
<~> -ci~ <~) if , q__uf fu-~ fu~ " ." ~ ~...-r ~ , cnl('{-;:r fu~" :" imi~fu
fciml~ .
"~~f<f; @l(\<til{ ~~ -3lUT~~ ~~fetlm~cfil ftc,11(\<til<
~<il-M~if fui)q~ (~~)~~if ~fciml\ll"T~ .''
32 (1)
~ . ~14~2016
~s3s/it . 16/21 -~/~./~.rr./ 16. - l:llm~~~~34s~~(J)~~riiwfcimrr<€1ftl-H:i@<ti
~~ 14-01 - 2016 cfiT ~ ~~~mftr<tiRit ~~m-rsif@Ti.
t.h1lft•1~~~~.fmitc'!m~ ,~:111:!f11<,
~- ~- ~. ~ ~ -
CHHATT ISGARH ACT
(No. 3 of 2016)
CHHATIISGARH MINERAL DEVELOPMENT FUND (AMENDMENT) ACT, 2015
An Act to amend the Chhattisgarh Min era l Deve lopment Fund Act, 2003
(No. 22 of2003) .
Be it enacted by the Chhattisgarh Legislatur e in the Sixty-sixth Year of the Republic of
India, as follo ws :-
1.
2.
3.
(1) This Act may be called the Chhatt isgarh Minera l Deve lopment Fund
(Amendment) Act, 201 5.
(2) It shall come into force from the date of its publication in the Offic ial Gazette.
In Section 5 of the Chhattisgarh Mineral Development Fund Act, 2003 (No. 22 of2003) ,
(hereinafter referred to as the Principal Act),-
(i) In clause (a), after the punctuation comma ",", the word "and" shall be
omitted.
(ii) in clause (b), for the punctuation full stop "." , the punctuation comma and
word ", and" shall substituted .
(iii) afte r clause (b), the following sha ll be added, namely: -
"(c) the deve lopment of trans port network in the State."
In sub-section (3) of Section 6 of the Principa l Act,-
(i) after clause (f), the following shall be inserted , name ly:-
"(ff) Secreta ry in-charge to
Governme nt, Finance
Departme nt.
Ex-officio
Member ;"
(ii") in clause (i), for the punctuat ion full sto p " .", the punct uation colon " :" shall
be substituted.
(iii) after clause (i), the following shall be inserte d, nam ely:-
"Provided that any person may be invited as Specia l Invitee for any
meeting of the Advisory Committee with the approva l of Cha irman of the
Advisory Committ ee."
Short title and
commen ce me nt.
Amendment of
Sect ion 5.
A mendment of
Sec ti o n 6.