Section 3A in Bihar Victim Compensation Scheme, 2014
3A. [ District victim compensation fund. [Inserted by Bihar Notification No. L.G.-06-01/2011 Part 56/J, dated 19.6.2018 (w.e.f. 24.3.2014).]
(1)A fund shall be constituted in all districts in which costs imposed by courts of that district and directed to be deposited in The Victim Compensation Fund shall be credited.(2)All expenses made in providing immediate first aid facility to victims in accordance with section 357 A (6) shall be made out of this fund.(3)Maximum amount which may be kept in this account at a time shall be Rs.-2,50,000/- (Two Lakh Fifty Thousand) and the excess amount shall immediately be transferred to the account of State Victim Compensation Fund.(4)This fund shall be operated by the Secretary, DLSA on sanction made by Chairman of the concerned DLSA.]
