Section 3 in Bihar Victims of The Offence Welfare Trust Rules, 2013
3. Aims and object of the Victims of the offence welfare trust.
- There is a provision to give the wages to the convicted prisoner for rigorous imprisonment. Certain portion of the wages of the convicted prisoners shall be deducted and it is deposited in the Bank account of the trust for the benefit of the victims of the offence. To distribute such deposited amount among the victims of the offence, is the main aims and object of the victims of the offence welfare trust.
