Section 2(i) in Bihar Victim Compensation Scheme, 2014
(i)[ "District Criminal Injury Compensation Board" means a Board consisting of the District Judge as its Chairman and District Magistrate, Superintendent of Police and the Civil Surgeon or CMO of the district or their nominee as members.] [Added by Bihar Notification No. L.G.-06-01/2011 Part 56/J, dated 19.6.2018 (w.e.f. 24.3.2014).]
