Section 4 in Bihar Victims of The Offence Welfare Trust Rules, 2013
4. Property of the trust.
- The amount deducted from wages of the convicted prisoners of different jails of the State, shall be the property of the trust. Such amount shall be deposited in the Saving Account of the Nationalized bank, which will be in the joint name of the Principal Secretary/Secretary, Home Department-cum-Chairman Settler and Prisons Welfare Officer-cum-Trustee Treasurer. Deposited amount shall be withdrawn by joint signature of the settlement Chairman Settler and Trustee Treasurer.
