Section 3 in Bihar Victim Compensation Scheme, 2011
3. Victim Compensation Fund.
(1)There shall be constituted a fund, namely, Victim Compensation Fund, from which amount of compensation under this Scheme shall be paid to the victim or his dependents who have suffered loss or injury as a result of the crime and who require rehabilitation.(2)The State Government shall allot a separate budget for the purpose of the Scheme every year.(3)The fund shall be operated by the Secretary, State Legal Services Authority.(4)The State Govt. may allocate such amount, as it think proper, out of victim compensation fund, to constitute a fund at Police Station level for providing quick and immediate Medical Assistance to the victim of road accident and other cases of grievous hurt. Such fund shall be operated by concerned Officer-in-charge.
