Section 3 in Compensation Scheme for Women Victims/Survivors of Sexual Assault/other Crimes, 2019
3. Women Victims Compensation Fund.
(1)There shall be a fund namely, the Women Victim Compensation Fund from which the amount of compensation, as decided by the State Legal Services Authority or District Legal Services Authority, shall be paid to the women victim or her dependent(s) who have suffered loss or injury as a result of an offence and who require rehabilitation.(2)The 'Women Victim Compensation Fund' shall comprise the following:-(a)Contribution received from CVCF Scheme, 2015.(b)Budgetary allocation in the shape of Grants-in aid to SLSA for which necessary provision shall be made in the Annual Budget by the Government;(c)Any cost amount ordered by Civil/Criminal Tribunal to be deposited in this Fund;(d)Amount of compensation recovered from the wrong doer/accused under clause 14 of the Scheme;(e)Donation/contribution from international/National Philanthropist/ Charitable Institutions /Organizations and individuals permitted by State or Central Government.(f)Contributions from companies under CSR(Corporate Social Responsibility)(3)The said Fund shall be operated by the State Legal Services Authority(SLSA).
