Section 9 in Bihar Victim Compensation Scheme, 2014
9. Appeal.
- Any victim aggrieved of the denial of compensation by the Distinct Legal Service Authority may file an appeal before the State Legal Services Authority within a period of 90(ninety) days;Provided that the State Legal Services Authority, if satisfied, for the reasons to be recorded in writing, may condone the delay in filing the appeal.[Explanation. - It is hereby clarified that the Executive Chairman of Bihar State Legal Services Authority shall hear and pass orders in connection with such appeals.] [Added by Bihar Notification No. L.G.-06-01/2011 Part 56/J, dated 19.6.2018 (w.e.f. 24.3.2014).]
