Section 5 in Compensation Scheme for Women Victims/Survivors of Sexual Assault/other Crimes, 2019
5. Procedure For Making Application Before The Slsa or Dlsa.
- Mandatory Reporting of FIRs: - SHO/SP/DCP shall mandatorily share soft/hard copy of FIR immediately after its registration with State Legal Services Authority/ District Legal Services Authority qua commission of offences covered in this Scheme which include Sections 326A, 354A to 354D, 376A to 376E, 304B, 498A (in case of physical injury covered in this Schedule), so that the SLSA/DLSA can, in deserving cases, may suo moto initiate preliminary verification of facts for the purpose of grant of interim compensation.An application for the award of interim/final compensation can be filed by the Victim and/or her Dependents or the SHO of the area before concerned SLSA or DLSA. It shall be submitted in form 'I' along with a copy of the First Information Report (FIR) or criminal complaint of which cognizance is taken by the Court and if available Medical Report, Death Certificate, Wherever applicable, copy of judgment/recommendation of Court if the trial is over.
