Section 3 in The Haryana Scheduled Castes (Prevention of Atrocities) Contingency Plan, 2006
3. Eligibility.
- Any person or group of persons or family of Scheduled Castes Community, who are in the opinion of the concerned District Magistrate/Superintendent of Police/Sub Divisional Magistrate/Deputy Superintendent of Police, victims of "atrocity" reported to have been committed under Section 3(1) or 3(2) of the Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act. 1989 (33 of 1989), shall be eligible under this plan.
