Section 15(1) in The Schedule Castes And the Scheduled Tribes (Prevention Of Atrocities) Rules, 1995
(1)The State Government [shall frame and implement a plan to effectively implement] [Substituted by Notification No. G.S.R. 424(E), dated 14.4.2016 (w.e.f. 31.3.1995).] the provisions of the Act and notify the same in the Official Gazette of the State Government. It should specify the role and responsibility of various departments and their officers at different levels, the role and responsibility of Rural/Urban Local Bodies and Non-Government Organisations. Inter alia this plan shall contain a package of relief measures including the following:-(a)scheme to provide immediate relief in cash or in kind or both;(aa)[ an appropriate scheme for the rights and entitlements of victims and witnesses in accessing justice, as specified in sub-section (11) of section 15 A of Chapter IV A of the Act;] [Inserted by Notification No. G.S.R. 424(E), dated 14.4.2016 (w.e.f. 31.3.1995).](b)allotment of agricultural land and house-sites;(c)the rehabilitation packages;(d)scheme for employment in Government or Government undertaking to the dependant or one of the family members of the victim;(e)pension scheme for widows, dependant children of the deceased, handicapped or old age victims of atrocity;(f)mandatory compensation for the victims;(g)scheme for strengthening the socio-economic condition of the victim;(h)provisions for providing brick/stone masonary house to the victims;(i)such other elements as health care, supply of essential commodities, electrification, adequate drinking water facility, burial/cremation ground and link road to the Scheduled Castes and the Scheduled Tribes habitats.
