Section 11 in The Haryana Scheduled Castes (Prevention of Atrocities) Contingency Plan, 2006
11. Other facilities.
(1)Immediate arrangements for food, water, clothing, shelter, medical and, transport facilities and other essential items will be made by the Deputy Commissioner concerned.(2)If the house is burnt then the immediate arrangement will be made by the Deputy Commissioner for housing the victims. In case the victim(s) leave their original place of living due to terror, immediate arrangements will be made in any safe place for their temporary stay by the Deputy Commissioner concerned till permanent arrangement is made by the Government under the provisions of Rule 12(4) of the Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Rules, 1995.(3)Where the source of drinking water is not available for the victims, then adequate and appropriate supply of drinking water will be arranged by the Deputy Commissioner through Public Health Department immediately.(4)In accordance with the provisions mentioned at serial number 22 of the Schedule, Annexure-1 of Rule 12(4) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Rules, 1995, in case of complete destruction or burning of house, the victim may be given benefit under Indra Awas Yojna on top priority. In case it is not possible to sanction grant under the aforesaid scheme, Rs. 50,000/- will be given for the construction of house by the Welfare of Scheduled Castes and Backward Classes Department immediately under the present Housing plan by giving due relaxation.
