(1)There shall be a committee constituted under the provision of section 36A of the Act for fixing amount of the compensation to the deserving victims from the Common Victims Compensation Fund created for jails.(2)The committee for central jail, District jail, Subjail, Special prison, Civil prison shall consist of -(i)District Magistrate of the District - Chairman.(ii)Superintendent of Police of the District - Member.(iii)Superintendent of the concerned jail - Member Secretary:Provided that the District Magistrate and Superintendent of Police may nominate their representative for the Committee. Nominee of the District Magistrate shall be the Chairman.(3)The meeting of the Committee shall be held once in a quarter or at such intervals as decided by the Chairman of the Committee for identification and entitlement of payment of compensation to the deserving victim or in case of death of the victim, to his family members as decided by the Committee.(4)The amount of the compensation shall be fixed by the Committee at its meetings as per instructions issued by the Government in this behalf, from time to time and reasons shall be recorded in writing by the Committee for fixing such compensation and arrange payment of compensation amount to the victim or to his family member, as the case may be. If there are more than one victim or his legal heirs, the Committee shall also determine distribution of compensation amount proportionately amongst the victims or their legal heirs, as the case may be.(5)For determination of deserving victims as provided in section 36A of the Act, the Government shall issue instructions from time to time.
