Section 8(5) in Gujarat District Mineral Foundation Rules, 2016
(5)Without prejudice to the generality of the foregoing powers, the State Level Coordination Committee shall have the following powers, namely:-(a)to apportion funds between more than one District Mineral Foundation when the Affected Area falls in more than one district;(b)to determine utilization of District Mineral Foundation funds on larger projects in the Affected Areas or projects common to more than one district;(c)to formulate methodology to be adopted by the District Mineral Foundations for determining the Directly Affected Areas, Indirectly Affected Areas and for identification of Affected People and Beneficiaries;(d)to formulate policy guidance of maintenance of records in electronic format; and(e)to specify minimum information required to be provided on the website of each District Mineral Foundation.Chapter-III Management of the District Mineral Foundation
