416. Management of wages and Common Victims Compensation Fund.
(1)Fifty percent of the wages earned by a prisoner in a month, under the provisions of sub-rule (5) of rule 210 shall be deposited in the Common Victims Compensation Fund and the remaining fifty per cent amount may be payable to the prisoner subject to deduction, if any.(2)The amount received by the prisoners, as wages under these rules, shall be distributed in the following manner:-(i)Fifty percent of wages earned by the prisoners in a month shall be deposited in the Common Victims Compensation Fund. Any interest credited against the Common Victim Compensation Fund shall be added to the fund.(ii)The fund shall be controlled and operated jointly by the Inspector General and the Superintendent.(iii)The amount of Common Victims Compensation Fund shall be deposited in a personal joint deposit account opened in any Nationalized bank in the name of Inspector General and the Superintendent of the Jail concerned.(iv)Such amount of compensation from the Common Victims Compensation Fund shall be paid once to a deserving victim of the offence and in the case of the death of the deserving victim, to the family member of the victim as decided by the Committee.
