Section 2(1) in Compensation Scheme for Women Victims/Survivors of Sexual Assault/other Crimes, 2019
(1)In this Chapter, unless the context otherwise requires:-(a)"Code" means the Code of Criminal Procedure, 1973 (2 of 1974);(b)"Dependent" includes husband, father, mother, grandparents, unmarried daughter and minor children of the victim as determined by the State Legal Services Authority or DLSA on the basis of the report of the Sub-Divisional Magistrate of the concerned area/Station House officer/Investigating officer or on the basis of material placed on record by the dependents by way of affidavit or on its own enquiry.(c)"District Legal Services Authority" means the District Legal Services Authority of Bihar (DLSA) constituted under section 9 of the Legal Services Authorities Act, 1987 (Act 39 of 1987), Bihar;(d)'Form' means form appended to the Scheme as applicable to this Chapter.(e)'Fund' means State fund i.e. victim compensation fund constituted under the State Victim Compensation Scheme.(f)'Central Fund' means funds received from CVCF Scheme, 2015.(g)'Women Victim Compensation Fund' - means a fund segregated for disbursement for women victim, out of State Victim Compensation Fund and Central Fund. [Within the State Victim Compensation Fund , a separate Bank Account shall be maintained as a portion of that larger fund which shall contain the funds contributed under CVCF Scheme by MHA, GOI contributed from Nirbhaya Fund apart from funds received from the State Victim Compensation Fund which shall be utilized only for Victim covered under this Chapter](h)'Government' means 'State Government' of Bihar wherever the State Victim Compensation Scheme or the State Victim Compensation Fund is in context and 'Central Government' wherever Central Government Victim Compensation Fund Scheme is in context and includes UTs.(i)'Injury' means any harm caused to body or mind of a female.(j)'Minor' means a girl child who has not completed the age of 18 years.(k)'Offence' means offence committed against women punishable under IPC or any other law.(l)'Penal Code' means Indian Penal Code, 1860 (45 of 1860);(m)'Schedule' means schedule applicable to the Chapter/Part of the scheme.(n)"State Legal Service Authority" means the Bihar State Legal Services Authority (BSLSA), as defined in Section 6 of the Legal Services Authorities Act, 1987 (39 of 1987)(o)"Sexual Assault Victims" means female who has suffered mental or physical injury or both as a result of sexual offence including Sections 376 (A) to (E), Section 354 (A) to (D), Section 509 IPC.(p)'Women Victim/survivor of other crime' means a women who has suffered physical or mental injury as a result of any offence mentioned in the attached Schedule including Section 304 B, Section 326A Section 498A IPC (in case of physical injury of the nature specified in the schedule) including the attempts and abetment.
