Section 2 in Telangana Victim Compensation Scheme, 2015
2. Definitions.
- In this Scheme, unless the context otherwise requires,(a)"Applicant" means a victim or the dependent of a victim who applies for compensation;(b)"Act" means the Code of Criminal Procedure, 1973 (Central Act 2 of 1974);(c)"Crime" means illegal act of commission or omission or an offence committed against tire human body of the victim;(d)"Dependent" includes wife, husband, father, mother, unmarried daughter and minor children of victim as determined by the authority empowered to issue dependency certificate or any other authority authorized by the Government in this regard and found fully dependent on the victim, by the District Legal Services Authority;(e)"Family" means parents, children and includes all blood relations living in the same household;(f)"Fund" means the Victim Compensation Fund constituted under paragraph-3;(g)"Government" means the State Government of Telangana;(h)"Legal Services Authority" means the State Legal Services Authority or the District Legal Services Authority in the State;(i)"Schedule" means Schedule appended to this Scheme:(j)"State" means the State of Telangana;(k)"Victim" means a person who has suffered any loss or injury caused by reason of the act or omission on the part of the accused and who requires rehabilitation under this Scheme and includes the guardian or legal heir of such person,
