(4)The amount of the compensation shall be fixed by the Committee at its meetings as per instructions issued by the Government in this behalf, from time to time and reasons shall be recorded in writing by the Committee for fixing such compensation and arrange payment of compensation amount to the victim or to his family member, as the case may be. If there are more than one victim or his legal heirs, the Committee shall also determine distribution of compensation amount proportionately amongst the victims or their legal heirs, as the case may be.
