Section 8(2) in Telangana Victim Compensation Scheme, 2015
(2)In the case of a victim who is a minor, the amount of compensation awarded shall he deposited in the account of the minor as fixed deposit, to be withdrawn only on attainment of his majority:Provided that the amount of compensation kept in fixed deposits In exceptional cases may be withdrawn for educational or medical needs of the beneficiary by the competent person as decided by the Distinct Legal Services Authority/Appellate Authorities,
