Section 6(1) in Bihar Victims of The Offence Welfare Trust Rules, 2013
(1)District level victims of the offence welfare committee shall be in each district chairman of which will be District Magistrate and Central/District Jail Superintendent of the concerned district shall be the Member secretary of the district level committee and the District welfare Officer, District Account Officer, District Prosecution Officer and The Principal Probation Officer/Senior Most Probation Officer of concern district all nominated by District Magistrates, shall be members of committee.
