Section 2 in Bihar Victims of The Offence Welfare Trust Rules, 2013
2. Interpretation-clause.
- (i) Government means State Government of Bihar,(ii)'Victims of the Offence Welfare Trust' means - Trust for the purpose of benefit of victims of the offence.(iii)'Settlement Chairman' means Principal Secretary/Secretary, Home Department.(iv)'Settlement Secretary' means Director, Probation Services.(v)'Trustee Treasurer' means Prison Welfare officer.(vi)'Trustee' means The person who accepts the confidence;(vii)'Trustee member' means Inspector General of Prisons; Internal Financial Adviser, Home Department; Representative of Social Welfare Department (not below the rank of the Joint Secretary); Central Jail Superintendent (yearly roster wise) and the senior most Probation Officer nominated by the I.G. Prison posted at Jail Inspectorate, Bihar, Patna ex- offico(viii)'Breach of Trust' means A breach of any duty imposed on a trustee as such by any law for the time being in force is called a breach of trust.(ix)'Assets of a Trust' means trust property, trust money or other material;(x)'Registered' means - registered under the Registration Act, 1908 (Act No 16 of 1908).(xi)'Saving Bank Account' means Saving Account of any Nationalized Bank.
