Section 18 in Compensation Scheme for Women Victims/Survivors of Sexual Assault/other Crimes, 2019
18. Repeal & Saving.
(1)In case this Chapter is silent on any issue pertaining to Victim Compensation to Women, the provision of Victim Compensation Scheme of the State would be applicable.(2)Nothing in this Scheme shall prevent Victim or their dependents from instituting any Civil Suit or Claim against the perpetrator of offence or any other person indirectly responsible for the same.Explanation. - It is clarified that this Chapter does not apply to minor victim under POCSO Act, 2012 in so far as their compensation issue are to be dealt with only by the Ld.Special Courts under Section 33(8) of POCSO Act, 2012 and Rules (7) of the POCSO Rules, 2012.
