Section 3(2) in Compensation Scheme for Women Victims/Survivors of Sexual Assault/other Crimes, 2019
(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)
