Section 9(1) in Compensation Scheme for Women Victims/Survivors of Sexual Assault/other Crimes, 2019
(1)Wherever, a recommendation is made by the court for compensation under sub-section (2) and/or (3) of Section 357A of the Code, or an application is made by any victim or her dependent(s) under sub-section (4) of Section 357A of the Code, to the State Legal Services Authority or District Legal Services Authority, for interim compensation it shall prima facie satisfy itself qua compensation needs and identity of the victim. As regards the final compensation, it shall examine the case and verify the contents of the claim with respect to the loss/injury and rehabilitation needs as a result of the crime and may also call for any other relevant information necessary for deciding the claim.Provided that in deserving cases and in all acid attack cases, at any time after commission of the offence, Secretary, SLSA or Secretary, DLSA may suo-moto or after preliminary verification of the facts proceed to grant interim relief as may be required in the circumstances of each case.
