Section 5(1) in Rajasthan Victim Compensation Scheme, 2011
(1)Whenever a recommendation is made by the Court under sub-section (2) and (3) or an application is made by any victim or his/her dependent under sub-section (4) of section 357-A of the Code to the District Legal Service Authority or the State Legal Service Authority, as the case may be, the District Legal Service Authority or the State Legal Service Authority, as the case may be shall examine the case and verify the contents of the claim with regard to the loss or injury caused to victim/claimant and arising out of the reported criminal activity and may call for any other relevant information necessary in order to determine genuineness. The District Legal Service Authority or the State Legal Service Authority, as the case may be, shall award compensation within two months, in accordance with provisions of this Scheme.[Provided that the compensation awarded by the Special Court under the Protection of Children from Sexual Offences Act, 2012 shall be paid within 30 days from the date of receipt of the order of the Special Court.] [Added by Notification No. F. 17(154) Home-10/2010, dated 8.4.2015 (w.e.f 5.1.2012).]
