Section 6 in Compensation Scheme for Women Victims/Survivors of Sexual Assault/other Crimes, 2019
6. Place of Filing of Application.
- The application/recommendation for compensation can be moved either before the State Legal Services Authority or the concerned District Legal Services Authority or it can be filed online on a portal which shall be created by State Legal Services Authority. The Secretary of the respective DLSA shall decide the application/recommendation moved before him/her as per the Scheme.Explanation. - In case of acid attack victim the deciding authority shall be Criminal Injury Compensation Board as directed by Hon'ble Supreme Court in Laxmi VS Union of India W.P.CRML 129/2006 order dated 10.04.2015 which includes Ld. District & Session Judge, DM,SP, Civil Surgeon/CMO of the district.
