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State of Bihar - Section

Section 6 in Bihar Victims of The Offence Welfare Trust Rules, 2013

6. Proposal to the victims of the offence welfare trust from committee constituted at the district level.

(1)District level victims of the offence welfare committee shall be in each district chairman of which will be District Magistrate and Central/District Jail Superintendent of the concerned district shall be the Member secretary of the district level committee and the District welfare Officer, District Account Officer, District Prosecution Officer and The Principal Probation Officer/Senior Most Probation Officer of concern district all nominated by District Magistrates, shall be members of committee.
(2)The meeting of the Districts level Committee of the Victims of the offence welfare Trust shall be held at least once in every quarter.
(3)Secretary-cum-Jail Superintendent shall get the victims of the offence identified shall get through the Principal Probation Officer/Senior Probation Officer, before the meeting of the committee, all proposals which has to be put up before the committee in its meeting.
(4)For this purpose, Secretary shall maintain the individual file of the each convicted prisoner and for identification of the victims of the offence, the principal probation officers shall be provided with a copy of Judgment of the Hon'ble Court.
(5)The probation officer shall identify the victims of the offence in the light of the judgment of the court and submit the report whenever asked for, within a month. The probation officers shall also report about the where about of victims with their present address.
(6)The proposal which is received from the probation officer shall be put up before the District level victims welfare committee by the Secretary and the aforesaid committee shall decide the beneficial amount to be given to the victims of the offence in light of the Succession Act.
(7)The quorum of the meeting of the committee shall be present with of four members in which the presence of Chairman and Secretary is compulsory. In case of equal votes, will cast the chairman his casting vote final.