(ii)The entire revenue deposited under sub-rule (1) shall be made available for local development by the Panchayat and Social Justice Department after obtaining budget from the Finance Department. The unit for distribution of such revenue shall be the district and for distribution, a District Distribution Committee shall be constituted under the Chairmanship of the Minister Incharge of the district. Members of the Parliament and the Legislative Assembly of the concerned district and the President of the District Panchayat shall be the members of this committee. The District Collector shall be the Secretary of this committee. The District Distribution Committee shall distribute the entire revenue of minor minerals received from the Government for the financial year between the concerning Gram Panchayats and the Janpad Panchayats.
