Section 3 in Telangana Victim Compensation Scheme, 2015
3. Victim Compensation Fund.
(1)There shall be constituted a Fund in the State by the Government namely the Victim Compensation Fund, under a separate Head of Account(2)There shall be credited to the Fund,-(a)the separate budget allotment made by the Government every year, for the purpose of the Scheme duly inking into account the expenses incurred during the previous year or the probable expenditure requested by the State Legal Services Authority;(b)all grants, subventions, donations, gifts, contributions made by the State / Central Government, any local authority, Charitable Institutions, Organisations, National or International Philanthropists, or individuals.(c)all other sums received by or on behalf of the Victim Compensation Fund from any other source whatsoever.(3)Except or otherwise directed by the Government all the moneys credited to the Victim Compensation Fund shall be Invested in any Scheduled Bank.
