Section 5(5) in Rajasthan Victim Compensation Scheme, 2011
(5)Compensation received by the victim from the State in relation to the crime in question, namely, insurance, ex-gratia and /or payment received under any other Act or scheme run by the State shall be considered as part of the compensation amount under this scheme and if the compensation amount granted under this scheme exceeds the payments received by the victim from collateral sources mentioned above the balance amount shall be paid out of Victim Compensation Fund.[Provided that nothing in this scheme shall prevent a child who is victim under the Protection of Children from Sexual Offences Act, 2012 or his parents or guardian or any other person in whom the child has trust and confidence from submitting an application for seeking relief under any other rules or scheme of the Central Government or State Government.] [Added by Notification No. F. 17(154) Home-10/2010, dated 8.4.2015 (w.e.f 5.1.2012).]
