Section 5(2) in Bihar Victim Compensation Scheme, 2014
(2)[ The District Criminal Injury Compensation Board of the district shall examine and verify the claims with regard to loss or injury, eligibility of claim/claimant, quantum of compensation and also about condonation of delay in reporting of the occurrence or filing of the claim and on its recommendation the Chairman, DLSA shall pass an order about claim/payment of compensation. The quantum of compensation shall be decided on taking into account the loss caused to victim, medical expenses to be incurred in treatment and minimum sustenance amount required for rehabilitation subject to minimum amount as mentioned in Schedule-1.] [Substituted by Bihar Notification No. L.G.-06-01/2011 Part 56/J, dated 19.6.2018 (w.e.f. 24.3.2014).]
