Section 2 in Bihar Victim Compensation Scheme, 2014
2. Definition.
- In this scheme, unless the context otherwise requires :-(a)"Act" means the Code of Criminal Procedure, 1973 (2 of 1974);(b)"Schedule" means Schedule appended to this scheme;(c)"Crime" means illegal act of omission or commission or an offence committed against the human body of the victim;(d)"Dependents" means wife/husband, father, mother, unmarried, daughter, minor children, widow daughter, divorcee daughter, son and daughter-in-laws and includes other legal heir of the victim who, on providing sufficient proof, is found fully dependent on the victim by the District Legal Services Authority;(e)"Court" as defined under section-3 of the Indian Evidence Act, 1872.(f)"Family" means parents, children and includes all blood relations living in the same household;(g)"Victim" means victim as defined under section 2(wa) of the code od criminal procedure 1973 (2 of 1974);[Provided that victim of an occurrence which took place before date of enforcement of this Scheme shall be deemed to be a victim for getting benefit under this Scheme if his/her treatment or rehabilitation or both is still required in the opinion of the court making reference U/S. 357(A) (2) or (3) of Cr.P.C. or in the opinion of the concerned District Legal Services Authority on recommendation of District Criminal Injury Compensation Board.] [Added by Bihar Notification No. L.G.-06-01/2011 Part 56/J, dated 19.6.2018 (w.e.f. 24.3.2014).](h)"State" means the State of Bihar.(i)[ "District Criminal Injury Compensation Board" means a Board consisting of the District Judge as its Chairman and District Magistrate, Superintendent of Police and the Civil Surgeon or CMO of the district or their nominee as members.] [Added by Bihar Notification No. L.G.-06-01/2011 Part 56/J, dated 19.6.2018 (w.e.f. 24.3.2014).]
