Section 5 in Bihar Victims of The Offence Welfare Trust Rules, 2013
5. Working System of the victims of the offence welfare trust.
(1)The meeting of the victims of the offence welfare trust shall generally be held twice in a year but in case of need an additional meeting also may be called up.(2)7 days prior notice will be necessary for the meeting of the victims of the offence welfare trust. But in special circumstances meeting may be called up at short notice.(3)The coram for the meeting of the victims of the offence welfare trust will be present with the five members in which the presence of the Chairman and the Secretary of the trust will be compulsory.(4)After receiving the proposal from the committee constituted at the district level for the welfare of the victims of the offence, victims of the offence welfare trust shall consider the proposal in its meeting and after due consideration shall take decision to give the benefit to the beneficiary.(5)The Limit of the the amount to be paid to victims of the offense's shall be within the limit to the portion of the wages deducted from the concerned convicted prisoners.(6)Payment to the beneficiary shall be made through account payee cheque.
