Section 15 in Compensation Scheme for Women Victims/Survivors of Sexual Assault/other Crimes, 2019
15. Minor Victims.
- That in case the victim is an orphaned minor without any parent or legal guardian the immediate relief or the interim compensation shall be disbursed to the Bank Account of the Child, opened under the guardianship of the Superintendent, Child Care Institutions where the child is lodged or in absence thereof, DDO/SDM, as the case may be.
