Section 2 in U.P. Payment of Remuneration to Prisoners and Compensation to Victims Rules, 2005
2. Definitions.
- In these rules, unless the context otherwise requires,-(a)"remuneration" means the money earned by a prisoner for the labour assigned to him in prison by an officer authorised in this behalf by the Superintendent/Senior Superintendent of the Prison;(b)"Common Fund" means the fund created of a prison from the deduction made under Section 36-A of the Prisons Act, 1894 (Act No. 9 of 1894) and the Prisons (Uttar Pradesh Amendment) Act, 2002 (U.P. Act No. 16 of 2002) from the remuneration earned by convicted criminal prisoners for the purpose of giving compensation to the deserving victims;(c)"Committee" means the Committee constituted as prescribed under Rule 6 of these rules;(d)"Victim" means a person against whom the offence was committed by a convicted criminal prisoner for which such prisoner is undergoing imprisonment and includes legal heirs of victim(s).
