Section 9(3) in Protection of Children from Sexual Offences Rules, 2020
(3)Where the Special Court, under sub-section (8) of section 33 of the Act read with sub-sections (2) and (3) of section 357A of the Code of Criminal Procedure, 1973 (2 of 1974) makes a direction for the award of compensation to the victim, it shall take into account all relevant factors relating to the loss or injury caused to the victim, including the following:-(i)type of abuse, gravity of the offence and the severity of the mental or physical harm or injury suffered by the child;(ii)the expenditure incurred or likely to be incurred on child's medical treatment for physical or mental health or on both;(iii)loss of educational opportunity as a consequence of the offence, including absence from school due to mental trauma, bodily injury, medical treatment, investigation and trial of the offence, or any other reason;(iv)loss of employment as a result of the offence, including absence from place of employment due to mental trauma, bodily injury, medical treatment, investigation and trial of the offence, or any other reason;(v)the relationship of the child to the offender, if any;(vi)whether the abuse was a single isolated incidence or whether the abuse took place over a period of time;(vii)whether the child became pregnant as a result of the offence;(viii)whether the child contracted a sexually transmitted disease (STD) as a result of the offence;(ix)whether the child contracted human immunodeficiency virus (HIV) as a result of the offence;(x)any disability suffered by the child as a result of the offence;(xi)financial condition of the child against whom the offence has been committed so as to determine such child's need for rehabilitation;(xii)any other factor that the Special Court may consider to be relevant.
