Punjab act 0268 of 2016 : The PoA Amendment Rules, 2016

Useet Ao Sto Veto-33004/99 REGD. NO. D. L.-33004/99 Ao id ao rt Ista

Che Gazette of Gudia

EXTRAORDINARY

am I—wgve 3—s30-Wue (i) PART II—Section 3—Sub-section (i) Witten @ wearfira

PUBLISHED BY AUTHORITY

a. 268] we facet, aera, set 14, 2016 am 25, 1938 No. 268] NEW DELHI, THURSDAY, APRIL 14, 2016/ CHAITRA 25, 1938 aratera are ae aftrarfdtaarres

(annie are atc aferarfftaartr)

afererar

ae feeett, 14 ate, 2016

aLarft. 424(@).— seta aan, aqahrd orfa aie aqafad soit (cara frame) afeafara, 1989 (1989 aT 33) &t arer 23 At Sear (1) art yaad aherat ar var eed EU aqahad oifd ate aqahrat sari (acarare ferareor) fer, 1995 aT ate Sorta Hed & ferw faratafad faa aarct 2, eatt—

1. (1) ea Prova ar afered are aq ee orf site aad sora (acarare frareur) asitert Fra, 2016F |

(2) Fe cas F Ses HT At aretha BT Tact SUT |

2. apafad site aie aqaerd serft (eearare fraren) Fara, 1995 (ra sat sere agar Set FTA eT WaT z) fran 2 Fae (a) Fears oe Peafehad ae car sro, aata:-

(a) "area" & tifa & aft ar ott, ares, arar-ftar, are site sea afore Sot arta ate troy & few wa difsat ae Orda AT eT ATPAT S|

3. sat fare & fara 4 (*) sofa (1) & cara oz Peete car sre, rata:

"(1) cst aeere fret afsrece At rather ae 0a fates sace aferaearat Ft Cat area ar tert wets ret & fers dare aeatt St Ht a Ha ara at a fafa aaara F at seat ae fase sare ate wares fare eararerat F araett Bt aarfers area & fu aaaAAS |

(18) asa acare freon afsrarsrt ar afsatort arate a TTS A ite afsraroray aire ararer faere aire aftarsreet aay Oat seat ar tar At fafafece Sat ot ae aarfeafe fase sarareat aie ary Fase arava FATT aT aT art & re aaaAhAS |

1847 GI/2016 (1)

1

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2

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"ble Ide PlR|P p2l bie aie 1Po'Ph Pb? pol "QL,

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de [ekejibe pile [ebblbe Péih b B2h bb bike 2plbiel Ik kb) DIBhS ly 2G) Laie ly ep blbele & bbbi elie (ox),

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¢ IndlRibe Khi1s tDs2 [ME Soe—I LelieJ

3

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Woj BPb Re [ye D2P Hib Ie Bhp "BRe

SpDbBI ilIe»t BE L

[nel> (p)ZL beet)

[-BbIbS,

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'12 bebb JelteP|l llis ebi s

bejbbie bial aie pile Pejbbe bifob 'ublseblhe/elseb) "bleebli2h bblh 'bhib 2h 'bhjp rah — (Al) '12 be>b

Pejbb [bb Dhelh bike] 2ie Ik bib) pols "BBR DeIbR B Pilisbis Debbie pile bis Debbie (It!) '(212 babb aib2i bb b Usd | holy biigie db bBUIG Ph Zale)

ebb — [eb big ols Ide Bltbb| aie Inlbedb ob pilisbis PeiBBie eb pills PejBbie pile [lett Db) '[eehe (I) [Me 'OaS—I Lavd] AUVNIGUOVALXHA: VIGNI dO ALLAZVO AHL Vv

4

[am T-wave 3(i)] URI Al UIA ; STATIN 5

(iii) wae Tes art aie & srofr| Pew art Oe 25 Tae |

ST AT AT WT TATA ATA AT Sear ae [srferfaa AT arer tsa cata at we are eae | tare Pears Pear

3(1)(1)] STURT

Arta aT Ugerat AY steaite aT a ATT aT aT AT Grae A fer (i) TTA aT Pears (WHSAMS ATT) THAT TT 25 Waa; frat aca [atFt aerer 3r(1)(& .)]

10. aqarad site ar aqarad soft seer ar era A aaTS (ii) ares AT aT at AT FET BTA Tz 50 Tete | arava aT Ua wart & fer wa Feat ira Heat [afataare AT (ii) Tae FATTar e afs& rarpaftes rPeod a rt aT 3(1)(7)] Ot 25 Wage |

11. aqarad sift ar arqafadt scrote at eat ar Saareth a wT art Foret HT AT AAT aT dae He [fafa Ft art

31) ©)

12. Waa sa aT aafead area ee a fraka spear Asa caer ar caret sore eau) sare PTT [atataae At art 3(1)(5)] fear area :

13. Tasted at ame afar Hh Gah areH HY Hdea H Tea F HAAL BLAT AT AAS BAT AT SAG SITITAT STHAT (i) TTA aT Pears (WHSAMS ATT) THAT TT 25 Waa; [ataArT afrear 3a(1)e(S) ]

(ii) ararerAsT ara Tat AT Faw at Tz 50 era;

14. adart & aeaTq feat site arate car anise afeeare ar aferrr [stat atrti 3(s1)(2 )] (ii) Hat ares are afar H atafae Pew ar Ot 25 Wage |

15. Patt fates aereft a fer wearer Het AT Saat Haare aet ad > feu ca afar & aes are aoe wea [afar at aT 3(1)(71)]

16. rear, sgt at dr Het arefh fafaen arcareat afer wear Ase cae ar wart gare eau ar areata fafa [ata AT amet 3(1)(a)] aat ate qrarAit otfaaaht o r ft ea a warez

FrePrat esat :

(i) wa aaa Peaté (wHaTsae) THT Ie 25 TAT;

(ii) ararers AT ara Tat AT Faw at Tz 50 era;

(ii) Hat ares are afar H atafae Pew ar Oe 25 wea | 17. Pett cirenean ar are Fear ate Gee ara Sar [sifertarFet fsa sates ar us are eau aT arectan fafa Gat amet 3(1)(a)] ax qraiat ft ofeach, st at ae a aa FaearPreata SrTAeT : (i) wa aaa Peaté (wHaTTsHaT eIe) 25 TAT; (ii) ararers AT ara Tat AT Faw at Tz 50 era; (ii) Hat ares are afar H atafae Pew ar Oe 25 wea | 18. arp afte H art avert Pret ear Oe aT TATA aT aft tsa cata at we are eae | tare Pears Pear ape fer afsrara [afer At amet 3(1)(=)] Ta :

5

'DIBRLK OG 2h HK (QueBlPlihael tbbh hB)ek (1) [(ea)(Z)e Lets D Lira lis beh bib e [pbb |e bebitie] Sb Dbl bs [be well alte Jee} 21pBibth| blpb | bbe Bib 1b [Ye Belke Beh BS|pe weiel) (Gy le OOBL) PGE Lele Lye IW2lH SP t1Priis '9¢ | PPIs

GZ 2h LIZ Dilbb & Inribb| DIS kbllks > ble (II!)

*PIGRIK GZ 2b BUS DP) Js kh blolie Ye feb tele» (11)

'PIsRIs OG 2h Hus (aieSialbea}t bhbeh b)res (1) [(eA)(Z)LeB Pelh tlh & Lp bBie [ye > Leh Ls bebiblic] Inch Ie be bb iehite le lbb2 BS B kisle te bre

Jee} 21pBibth| blpb | bbe Bib 1b [Ye Belke Beh Ins Liss [ee Leo (Gy Ie O9BL)PGE Die [ye PZ} SP tl polis "GC | BIbRYS OG 2b bis 12 Balk de ple} 12] ee} (|!)

'PIsIRs OG 2h bes (ueZiienn)elhal bb brekK(!)

"satis rte} 21pBipeb| pipe aipBipe bbl & (1b) B (4%) be | Lire

Piebt| DA Dbl 2ibhe & Belre DEllh & bee te Bile bRUSK bo BB le 21> bh ko Bb>ip lie 2S | Dha 21is2 [Pleh |b '2 eB lois bee B DIEPLK OL 2ipls Ibis} "Beeps 22h 'BePlel leLbno (L e) 'Dha pis? 25h Bib 1b '2 ted Ibis b bib & DIBDIK O€ B PbRis O} 2iHs leis) |e Pelee PEllh bh (B) 'Dhe Ale2 Blboh Hild ile f 1s LY

bi} ie bbls eke B DIERIK OE th 2B Ie he B12 [(eh)(Z)E Lie Lefh belek 4 2h tiie wih 'bib 'pile Le 2 le2 Ibis weble kl & [pbhic je bebiiglic]l Lbsd bok Ide bueth Ie Lbdeth BRD Ip DIPIKZ Db le biol |e Pelre Peith BA (%) bre lbRabs (Gy le 098}) BOZE lls Ie 12) SP tel Paits 'VC | DIGBGZY 2 b

bls De] Pelni> Ppbinlie DIB bbltel2b eble (It!)

*PISRIG OG 2b BUS DP) Js kh bbolic [Ye feb Lte lea (11) (ee

'PIsRIs GZ bh Hus (aieS ehh) alba} bb btek (1) Dib Ye Pebble] lose |b BE Lee] Dib2b phe '12 > Leh Ls bS te felt te PIE welelle Lis dete Itlieh® Ib Lbeleliste Le [tele Jee} 21pBibth| blpb | bbe Bib 1b [Ye Belke Beh BO ible de [et |e piisbis Pe tbbie ie pills Patbbie [pel "EC (Ha) Le Dis le bbl B lie] Lb apibie B bE 1b bale | Bel

de LA Joly Ie Delbe Dieb>) [pee} bib bis bit B 1k, bile 'CC [(o)(LLau )edy e Heblele] le Slbiiic f Uelbelis [b phitk b lok '1pEls Le (ee Dip lp bebip ic] bod kbihie BS Ie IblaSh bi12 "Lp ode | DBRGZ} 2 b gab dee Bob [pee} PIE b 12 ks Bile Le [ple bis [lhe debt lite '0c bus De| Sein & bbRRYe DIS kblble bb! (III) *PISRIG OG 2b BUS DP) Js kh bbolic [Ye feb Lte lea (11) [(s)(L)e ee bye Beeb elie] lbp 'PIsRIs GZ bh Hus (aieS ehh) alba} bb btek (1) Jo\ble pile b bell de BULIS db Blt? peel Joie blie ft 2alé sell "6L [M¢ 'OaS—II Lavd] AUVNIGUOVALXHA: VIGNI dO ALLAZVO AHL

6

[am wars 3(i)] UNIT HT USA : STATA 7

afaate|

27. ande iafgaar $f are 3544(1860 ar 45) frter aed Hise cat ar at ara ea 1 dare ferraqare Pear aay a ct ae eae at araarfere aor eT aT [afer Ft TT :

ATFT arAa af St arey 3(2)(va)] (i) Tar rat Pare (THaTE AT) THA TT 50 Thera;

(ii) ararers AT are Tart HoT Faw TT Te 25 Were ;

(ii) wae saree art rarer AAT FA IT 25 ofeeret|

28. aredia és afeat FT arer 35471(1860 aT 45) aeaefeerar fsa satea ar at are eau | dara frerrqare fear [afatiae At aq ara afSeat are 3(2)(v)] TT :

(i) Tar rat Pare (THATS AT) THA TT 10 Theater;

(ii) ararers FT arerg Tart oT Faw aT Tz 50 There;

(ii) Fat =e are after saree at atofte feu ard 7z 40 wfetere|

29. ada ee afeat At art 3544(1860 ar 45) tran eA fsa satea ar at are eau | dara frerrqare fear [afatiae At aq ara afSeat are 3(2)(v)] TT :

(i) Tae Ha Pears (THATHTA TEX 1A0 T)het a;

(ii) ares AT aT Tr AT FET STA TT 50 Tea ;

(ii) Fat =e are after saree at atofte feu ard 7z 40 wfetere|

30. areded aifeaat Ft art 3764(1860 sr 45) aft art are fsa satea ar at are eau | dara frerrqare fear oot are geen stare Fae [sft FY ape arr TT :

aft ATT 3(2)(v>)] (i) FaPecat otter sic oftenrce Rafeeat fate a

Fea50r oeide;

(ii) ares AT aT at AT FT TA Ie «25 Tare

(ii) Fat =e are after saree at atofte fou ard ze 25 sft ere |

31. adits de afeat FF art 3767(1860 ar 45) wifeere F Peet Sea sae at are are eae | tara fArarcaPreear aaa art fae [afar $f aqedt = ara wa art TT :

3(2)(v)] (i) FaPeeat wher atc oftenrce Pafeeat fare

Fea50r oeide;

(ii) ares AT aT at HT FET TA Te «25 OAT:

(ii) Fat saree art fare FH aura ae 25 ofeeret| 32. are¢ed atfeaat A T art 509(1860 FT 45) ste, atfrera at^Sea cat ar at ara eae 1 dare PerrqarPeear art ot Peet eat At case ar aarex wet Fh fore arate & TTT : [afatiaAet aq ara afSeat are 3(2)(v)] (i) TAH AAT Pare (WHATHAS I)T 2 5 Thea; (ii) ares AT aT eat AT FET BTA Tz 50 Theta ; (ii) Fat =e are after saree at atofte fou ard ze 25 sft ere | 33. wet HT Ett AT sar Hear [aahiarFst aver 3(1)(A)] ararea afaar rah stenta wa ort afta ax fear orat %, AY aare hoe, BT arte cert aT ET at aay UsT AH AT TT WsTasT VATA ST Tet Prat sear | sare afar are are deta eax At

7

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118 bbPiblka >be le DPR bis bIsRIK SZ (Ill)

'2 IPs Usk, [de bbiblbe kb bllie bis PisPIs 0 (|!)

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PULsee) D21BBu behs) p ie | bipBie

ie Dh? BIb eA |e Psilh Ale bee Jpi2b Lis

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DI bbibike pb le DebRUC bis PIbRIK GZ (Il!)

£2 1Dis List, Ie bbiblpe kh ble bls BIER IK OG (I!)

'PIBRJK GZ 2b (2eBiPilha}e tbb}h hte)k ( |)

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: DIG} OG 2h bls DP) Jot kh bie |e fbi teltes (|!)

'PIs GZ 2h Hus (aieS teh) lhe} bb btek (1)

Ushi ete) 2ibBipepbip| [2 Lele

42 2obje) Bite 'ope bh be Zip 2h Be [pier Iteb

b2le tp ihe Fille ten be Betke beth elle [elt LY

pipe lie te 22? Ip ka dh bite pele de Bib b| Lt Hlt [(e)(L)e Bus Lye

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Selby le Belro Pekilie LIB pbibibe bb (I!)

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lth blis kee} 2 ble

118 bbPiblka >be le DPR bis bIsRIK SZ (Ill)

'2 IPs Usk, [de bbiblbe kb bllie bis PisPIs 0 (|!)

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ie Dh? BIb eA |e Psilh Ale bee Jpi2b Lis

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bib le lbb2h Bb Db le ppl Ie Ibi2 albh BDL & Pip Le [bbleb| PPL b Ie bb2h Keb Ab te DUDE Ie

th be] 3ibe 22lit Uke bee |S 1h dh [blbed deba|inb le :(Lie) lbi2 2ibb 2h BelElh delit Ie bee /Sih 2h [ble eb lis bl b (lis)

lah bls kee} Phe)

DI bbibike pb le DebRUC bis PIbRIK GZ (Il!)

£2 1Dis List, Ie bbiblpe kh ble bls BIER IK OG (I!)

'PIBRJK GZ 2b (2eBiPilha}e tbb}h hte)k ( |)

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: DIG} OG 2h bls DP) Jot kh bie |e fbi teltes (|!)

'PIs GZ 2h Hus (aieS teh) lhe} bb btek (1)

Ushi ete) 2ibBipepbip| [2 Lele

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[M¢ 'OaS—II Lavd] AUVNIGUOVALXHA: VIGNI dO ALLAZVO AHL

8

£2 1Dis List, Ie bbiblpe kh ble bls BIER IK OG (I!) : DIGRIK GZ Bh (UeZlethnI)bee lbhe>h |(1 )

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118 bbPiblka >be le DPR bis bIsRIK SZ (Ill)

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' PIR GZ Bb (2ieSuethn[)bbe llbee>k |(1 )

Plies Hee] PBB be! bI| bDi BBie Jue

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ke bel bp lp 2ibab bol kp pielie 4 B2b [(aW)e (ause bkye B)eb(e l e]

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bo bb lk 21> bol> |b Inlehe o UeBeb Ip [bbb [(2)(ek)(L)€ Les

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6 IndlRibe Khi1s tDs2 [ME Soe—I LelieJ

9

10 THE GAZETTE OF INDIA : EXTRAORDINARY [PART II—SEC. 3(i)]

40. adr de afar (1860 ar 45) & aeitt sore Hea, ST ea fsa az ar sas arferat Ar are are SAT | Set THT ag a saa afer > arava 4 dete ¢ 1 [afafaae Ft art H HHS St AHA S are apa FH fatafeved aera 3(2)] suste Prat war at, tare Fears Pear STAT :

(i) Tam ae PRare(rHsrearWee 2)5 whee;

(ii) 50 Wheeret Sa AT Te ATA ATT AT AST TAT F;

(ii) 25 oftert wa afte FY sat =aresrsT Set araPeat aert F I

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[afatias At ape & ara ofS art 3(2)(va)] (i) Tae aaa Pare HATET)E 2 5 sea ;

(ii) 50 sftoret Sat aT TT ATA BT AT STAT

(iii) 25 ofteea wa aftr at sat TT ae araPrat aert a I

42. ate dae erat Uta wear | [afatere Ft aret 3(2)(vii)] isa ate ar san aferat at ay are eau t dart FaearFrAeT aSTrUReT :

(i) ware at Rare (rarsarTze )25 shee;

(ii) 50 sftoret Sat aT TT ATA BT AT STAT

(ii) 25 sitet sa after FY sae Tes aT araPeat aert F I

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(i) Freee air ait PRaPeear Rare Ft TA ear 50 ofasrc;

(ii) 50 Whteret Sa AT Ta FATA AT AT ASAT TAT = (@) Set Herat srat-airart Ft HH Ss Pog Tare wieert F ster Hea a ake ae at aM se ea aa Zl Frere feat STURT:

(i) Fare ort ate Parfecat Reaté Ft Tet aa 50 ofterc; (ii) 50 sftoret Sat aT TT ATA BT AT STAT (4) Sat serra Tare weer HT eI ea et a ae at wae are ea aa Frere feat STUNT (i) FaRecat set aie FaPacar Pearé Ft get cea 50 ofterc; (ii) 50 Wheeret Se AT Ta FATA AT ASAT STAT = | 44, TAT AT ATS TATT isa a ars are eae dare freargqare Pear Sea : (i) Tare (ATs Ss Afeat (1860 ar 45) At aret 375) (i) Fare ort ate Parfecat Reaté Ft Tet aa 50 ofterc; (ii) 25 ofeert Sat ATT TT ATA BT AT STAT F

10

[am wars 3(i)] UR hl USA : SATA 11

(ii) arafen sarcett (arate ds afeat (1860 aT 45) At aver Ast HT ae are Gee sore way sare eae 37671) Pear STITT :

(i) Farrer ot ate Paice Pearé Fr Tet tea 50 sfeere;

(ii) 25 Wfeeret Sa ANTS Va aay BT AST STAT z

(ii) Fat sare art fear Ft aarfs ae 25 afaate|

45. mT AT Ast HT ae are Gee sore way sare eae fear sea :

(i) va Ta& tTSa Tq 50 These;

(ii) 50 Wheeret Sa ART Ta FATA AT AST ATT TE | A6. Sear, Aa, aafen sea, Tare, arafeH Toren, cart gare wat aefts tact aqare At cea afer TAA ie set H TtSat at afar aay | aqary ar acarare Ft arta & dia are & fax freavatre Pqeaar SrTAeT:

(i) aqahea soft ar aaqaghae srorfeat F ater cad ara yan safer At faaat ar ser anferat & oftare ahr Sore SIT AT Het Tart FH ATT SAqaTT AENTS AT, aT safest Usa AH aT AT Use ae he aa aaat Ht any Ss ate aH h ea H AeA Bl MTT ac aio aft, ax, afe dea wa aT aaa A, AT Bq ;

(ii) Afsa a arerat ft arc care on fore FY ANT AL ST ATT | areal BT ATHIT SRT raat feats arr epert ar arate spat F arffeear rSTe AStAT (iii) THAT, ATae, WE, aTat, eeteet arfe dia ara Ft arafert seaa t^47. at BT QOAAT TE BAT AT SATAT | at ar ceaet aa ee at ar fat ar aearst art Ut See Fal TIAST HAT Het Ses Waa Her fear WaT z aT ae He Far TAT Fz I"

[eT. &. 11012/1/2016-trattarz (Sh)

fec; qqe fyaa , sree aes, aaF ater a. ar aar.f. 316(a) ara 31 Art, 1995 art wenrisfrwa

Te Fy ae Saar AAs aera aTT.AA. 774(a) aretha 5 aarax, 2014 are fat WaT aT I

11

12 THE GAZETTE OF INDIA: EXTRAORDINARY [PART II—SEc. 3(i)]

MINISTRY OF SOCIAL JUSTICE AND EMPOWERMENT

(Department of Social Justice and Empowerment)

NOTIFICATION

New Delhi, the 14th April, 2016 G.S.R. 424 (E).—In exercise of the powers conferred by sub-section (1) of section 23 of the Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 (33 of 1989), the Central Government hereby makes the following rules further to amend the Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Rules, 1995, namely:-

1. (2) These rules may be called the Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Amendment Rules, 2016.

(2) They shall come into force on the date of their publication in the Official Gazette.

2. In the Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Rules, 1995 (hereinafter referred to as the said rules), in rule 2, for clause (b), the following clause shall be substituted, namely:-

'(b) " dependent" means the spouse, children, parents, brother and sister of the victim, who are dependent wholly or mainly on such victim for support and maintenance; *.

3. In the said rules, in rule 4, ——

(a) for sub-rule (1) , the following shall be substituted, namely:-

" (1) The State Government, on the recommendation of the District Magistrate , shall prepare for each District a panel of such number of eminent senior advocates who have been in practice for not less than seven years, as it may deem necessary for conducting cases in the Special Courts and Exclusive Special Courts.

(1A) The State Government in consultation with the Director Prosecution or in charge of the prosecution, shall also specify a panel of such number of Public Prosecutors and Exclusive Special Pubic Prosecutors, as it may deem necessary for conducting cases in the Special Courts and Exclusive Special Courts, as the case may be.

(1B) Both the panels referred to in sub-rule (1) and sub-rule (1A) shall be notified in the Official Gazette of the State and shall remain in force for a period of three years. " ;

(b) in sub-rule (2) , for the words " Special Public Prosecutors", the words "Special Public Prosecutors and Exclusive Special Public Prosecutors" shall be substituted;

u u

(c) in sub-rule (3) , for the words " a Special Public Prosecutor", the words " a Special Public Prosecutor or an Exclusive Special Public Prosecutor" shall be substituted;

(d) for sub-rule (4) of rule 4, the following sub-rule shall be substituted, namely:-

" (4) The District Magistrate and the officer-in-charge of the prosecution at the District level, shall review,——

(a) the position of cases registered under the Act ;

12

[art II—ave 3(1)] UNAl AUTA : STATE 13

(b) the implementation of the rights of victims and witnesses, specified under the provisions of Chapter IV A of the Act,

and submit a monthly report on or before 20" day of each subsequent month to the Director of Prosecution and the State Government, which shall specify the actions taken or proposed to be taken in respect of investigation and prosecution of each case. ";

(e) in sub-rule (5), for the words " conducting cases in the Special Courts", the words ™" conducting cases in the Special Courts or Exclusive Special Courts" shall be substituted;

(f) in sub-rule (6) , for the words " Special Public Prosecutor", the words "Special Public Prosecutor and Exclusive Special Public Prosecutor " shall be substituted.

4. Inthe said rules, in rule 7, ——

(a) for sub-rule (2), the following shall be substituted, namely:-

" (2) The investigating officer so appointed under sub-rule (1) shall complete the investigation on top priority, submit the report to the Superintendent of Police, who in turn shall immediately forward the report to the Director General of Police or Commissioner of Police of the State Government , and the officer in- charge of the concerned police station shall file the charge sheet in the Special Court or the Exclusive Special Court within a period of sixty days (the period is inclusive of investigation and filing of charge-sheet).

(2A) The delay, if any, in investigation or filing of charge-sheet in accordance with sub-rule (2) shall be explained in writing by the investigating officer.";

(b) for sub-rule (3), the following sub-rule shall be substituted, namely:-

" (3) The Secretary, Home Department and the Secretary , Scheduled Castes and Scheduled Tribes Development Department (the name of the Department may vary from State to State) of the State Government or Union territory Administration, Director of Prosecution, the officer in-charge of Prosecution and the Director General of Police or the Commissioner of Police in-charge of the concerned State or Union territory shall review by the end of every quarter the position of all investigations done by the investigating officer. ".

5. In the said rules, in rule 8, in sub-rule (1), after clause (vi), the following clause shall be inserted, namely:-

" (via) informing the nodal officer and the concerned District Magistrates about implementation of the rights of victims and witnesses specified under the provisions of Chapter IV A of the Act;".

6. In the said rules, in rule 9, after clause (vi), the following clause shall be inserted namely:-

" (vii) implementation of the rights of victims and witnesses specified under the provisions of Chapter IVA the Act. ".

7. In the said rules, in rule 10, after clause (iii), the following clause shall be inserted, namely:-

" (iv) implementation of the rights of victims and witnesses specified under the provisions of Chapter IVA of the Act, in the identified areas. ".

13

14 THE GAZETTE OF INDIA: EXTRAORDINARY [PART II—SEc. 3(i)]

8. In the said rules, in rule 12, —

(a) for sub-rule (4), the following shall be substituted , namely:-

" (4) The District Magistrate or the Sub- Divisional Magistrate or any other Executive Magistrate shall make necessary administrative and other arrangements and provide relief in cash or in kind or both within seven days to the victims of atrocity, their family members and dependents according to the scale as provided in Annexure-I read with Annexure-II of the Schedule annexed to these rules and such immediate relief shall also include food, water, clothing, shelter, medical aid, transport facilities and other essential items.

(4A) For immediate withdrawal of money from the treasury so as to timely provide the relief amount as specified in sub-rule (4), the concerned State Government or Union territory Administration may provide necessary authorisation and powers to the District Magistrate.

(4B) The Special Court or the Exclusive Special Court may also order socio-economic rehabilitation during investigation, inquiry and trial, as provided in clause (c) of sub-section 6 of section 15A of the Act. ";

(b) in sub-rule (7), for the words " Special Court" at both the places where they occur, the words

"Special Court or Exclusive Special Court" shall respectively be substituted.

9. Inthe said rules, for rule 14, the following rule shall be substituted, namely:-

"14. SPECIFIC RESPONSIBILITY OF STATE GOVERNMENT.—(1) The State Government shall make necessary provisions in its annual budget for providing relief and rehabilitation facilities to the victims of atrocity, as well as for implementing an appropriate scheme for the rights and entitlements of victims and witnesses in accessing justice as specified in sub-section (11) of section 15A of Chapter IV A of the Act.

(2) The State Government shall review at least twice in a calendar year, in the month of January and July the performance of the Special Public Prosecutor and Exclusive Special Public Prosecutor specified or appointed under section 15 of the Act, various reports received, investigation made and preventive steps taken by the District Magistrate, Sub-Divisional Magistrate and Superintendent of Police, relief and rehabilitation facilities provided to the victims and the reports in respect of lapses on behalf of the concerned officers. ".

10. Inthe said rules, in rule 15, —

(i) in sub-rule (1),—

(A) for the words "shall prepare a model contingency plan for implementing", the words "shall frame and implement a plan to effectively implement" shall be substituted;

(B) after clause (a), the following clause shall be inserted, namely:-

" (aa) an appropriate scheme for the rights and entitlements of victims and witnesses in accessing justice, as specified in sub-section (11) of section 15 A of Chapter IV A of the Act;

14

[art II—ave 3(1)] UNAl AUTA : STATE 15

(ii) in sub-rule (2), for the words " to the Central Government in the Ministry of Welfare", the words " to the Central Government in the Department of Social Justice and Empowerment, Ministry of Social Justice and Empowerment" shall be substituted.

11. In the said rules , for rule 16, the following rule shall be substituted, namely:-

"16. CONSTITUTION OF STATE-LEVEL VIGILANCE AND MONITORING COMMITTEE:

(1) The State Government shall constitute high power vigilance and monitoring committee of not more than twenty-five members consisting of the following, namely:--

(i) Chief Minister or Administrator — Chairman (in case of a State under President's Rule, the Governor shall be the Chairman);

(ii) Home Minister, Finance Minister and Minister(s) in-charge of welfare and development of the Scheduled Castes and the Scheduled Tribes - Members (in case of a State under the President's Rule, the Advisors shall be Members);

(iii) all elected Members of Parliament and State Legislative Assembly and Legislative Council from the State belonging to the Scheduled Castes and the Scheduled Tribes shall be Members;

(iv) Chief Secretary, the Home Secretary, the Director General of Police, Director/Deputy Director, the National Commission for the Scheduled Castes and the National Commission for the Scheduled Tribes shall be Members;

(v) the Secretary in-charge to the welfare and development of the Scheduled Castes and the Scheduled Tribes shall be Convener.

(2) The high power vigilance and monitoring committee shall meet at least twice in a calendar year, in the month of January and July to review the implementation of the provisions of the Act, scheme for the rights and entitlements of victims and witnesses in accessing justice, as specified in sub-section (11) of section 15A of Chapter IV A of the Act, relief and rehabilitation facilities provided to the victims and other matters connected therewith, prosecution of cases under the Act, role of different officers or agencies responsible for implementing the provisions of the Act and review of various reports received by the State Government including that of the nodal officer and special officer. "

12. In the said rules in rule 17, in sub-rule (1), after the words "review the implementation of the provisions of the Act, ", the words " scheme for the rights and entitlements of victims and witnesses in accessing justice, as specified in sub-section (11) of section 15A of Chapter IV A of the Act, " shall be inserted.

13. In the said rules, in rule 17A, in sub-rule(1), after the words, " review the implementation of the provisions of the Act", the words "scheme for the rights and entitlements of victims and witnesses in accessing justice, as specified in sub-section (11) of section 15A of Chapter IV A of the Act, ", shall be inserted.

14. In the said rules, in the Schedule, for Annexure-I, the following Annexure shall be substituted, namely:-

15

16 THE GAZETTE OF INDIA: EXTRAORDINARY [PART II—SEc. 3(i)]

"ANNEXURE-I [See rule 12(4)]

NORMS FOR RELIEF AMOUNT

1. Putting any inedible or obnoxious substance [Section 3(1a) ofthe Act One lakh rupees to the victim. Payment to then victim be made as follows:

2. Dumping excreta, sewage, carcasses or any other obnoxious substance | (i) 10 per cent. at First Information Report (FIR) [Section 3(1)(b) of the Act] stage for serial numbers (2) and (3) and 25 - percent at FIR stage for serial numbers (1), (4)

3. Dumping excreta, waste matter, an _ and (5);

carcasses with intent to cause injury, insult or annoyance [Section 3(1)c) of the Act]

(ii) 50 per cent. when the charge sheet is sent to

4. Garlanding with footwear or parading naked the court, or semi-naked[ Section 3(1\d) of the Act]

(iii) 40 per cent. when the accused are convicted

5. Forcibly commiting acts such as removing | by the lower court for serial numbers (2) and (3) clothes, forcible tonsuring of head, | and likewise 25 percent for serial numbers (1), removing moustaches, painting face or | (4) and (5).

body [Section 3(1Xe) of the Act]

6. Wrongful occupation or cultivation of land | One lakh rupees to the victim. The land or [Section 3(1)(f) of the Act] premises or water supply or irrigation facility shall be restored where necessary at Government cost

7. Wrongful dispossession of land or by the concerned State Government or Union premises or interfering with the rights, territory Administration. Payment to the victim including forest rights. [Section 3(1Xg) of the be made as follows: Ad] (i) 25 per cent. at First Information Report (FIR) stage; (ii) 50 per cent. when the charge sheet is sent to the court; (iii) 25 per cent. when the accused are convicted by the lower court.

16

[art II—ave 3(1)] FRATA UTA : ATARI 17

Municipality from performing duties

[Section 3(1)m) of the Act]

(ii) 50 per cent. when the charge sheet is sent to

14. After poll violence and imposition of social the court; and economic boycott [Section 3(1Xofn t)he Ad] (iii) 25 per cent. when the accused are convicted by the lower court.

15. Committing any offence under this Act for having voted or not having voted for a particular candidate [Section 3(1Xo) of the Ad] 16. Instituting false, malicious or vexatious Eighty-five thousand rupees to the victim or legal proceedings [Sedion 3(1o)f tphe )Act ] reimbursement of actual legal expenses and damages, whichever is less. Payment to be made as follows: (i) 25 per cent. at First Information Report (FIR) stage;

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18 THE GAZETTE OF INDIA : EXTRAORDINARY [PART II—SEC. 3(i)]

(iii) 25 per cent. when the accused are convicted by the lower court.

17. Giving false and frivolous information to a | One lakh rupees to the victim or reimbursement public servant [Sedion 3(1ofX tqhe )Ad ] of actual legal expenses and damages, whichever is less. Payment to be made as follows:

(i) 25 per cent. at First Information Report (FIR) stage;

(ii) 50 per cent. when the charge sheet is sent to the court;

(iii) 25 per cent. when the accused are convicted by the lower court.

18. Intentional insult or intimidation to | One lakh rupees to the victim. Payment to be humiliate in any place within public view | made as follows:

[Section 3(1of\ tNhe )Ac t]

19. Abusing by caste name in any place | (i) 25 per cent. at First Information Report (FIR) within public view [Section 3(1Xs) of the | stage;

Ad]

20. Destroying, damaging or defiling any | (ii) 50 per cent. when the charge sheet is sent to object held sacred or in high esteem [ | the court;

Section 3(1)\t} of the Act]

1. Promoting feelings of enmity, hatred or | (iii) 25 per cent. when the accused are convicted ill-will [ Section 3(1)of\ (theu A)d] by the lower court.

22. Disrespecting by words or any other means of any late person held in high esteem [ Section 3(1Xovf )th e Act]

23. Intentionally touching a Scheduled | Two lakh rupees to the victim. Payment to be Caste or a Scheduled Tribe woman | made as follows: without consent, using acts. or | (i) 25 per cent. at First Information Report (FIR) gestures, as an act of sexual nature, [ | stage; Section 3(1o)f twhe) Ad ] (ii) 50 per cent. when the charge sheet is sent to the court; (iii) 25 per cent. when the accused are convicted by the lower court. 24. Section 326B of the Indian Penal Code (45 | (a) Eight lakh and twenty-five thousand rupees to of 1860)--Voluntarily throwing' or the victim with burns exceeding and 2 per cent

18

[art II—ave 3(1)] FRATA UTA : STATA 19

burn injury on body exceeding 30 per cent;

(b) four lakh and fifteen thousand rupees to the victim with burns between 10 per cent. to 30 per cent. on the body;

(c) eighty-five thousand rupees to the victim with burns less than 10 per cent. on the body other than on face.

In addition, the State Government or Union territory Administration shall take _ full responsibility for the treatment of the victim of acid attack.

The payment in terms of items (a) to (c) are to be made as follows:

(i) 50 per cent. at First Information Report (FIR) stage;

(ii) 50 per cent. after receipt of medical report.

25. Section 354 of the Indian Penal Code (45 off Two lakh rupees to the victim. Payment to be 1860) -- Assault or criminal force to made as follows:

woman with intent to outrage her (i) 50 per cent. at First Information Report (FIR) modesty. stage;

(ii) 25 per cent. when the charge sheet is sent to [Section 3(2) (va) read with Schedule to | the court; the Act] (iii) 25 per cent. on conclusion of trial by the lower court. 26. Section 354A of the Indian Penal Code (45 | Two lakh rupees to the victim. Payment to be of 1860)--Sexual harassment and made as follows: punishment for sexual harassment. (i) 50 per cent. at First Information Report (FIR) [Section 32) (va) read with Schedule to stage; the Act] (ii) 25 per cent. when the charge sheet is sent to the court; (iii) 25 per cent. on conclusion of trial by the lower court.

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20 THE GAZETTE OF INDIA : EXTRAORDINARY [PART II—SEC. 3(i)]

the court;

(iii) 40 per cent. when the accused are convicted by the lower court.

30. Section 376B of the Indian Penal Code (45 | Two lakh rupees to the victim. Payment to be of 1860)-- Sexual intercourse by husband | made as follows:

upon his wife during separation. [Section | (i) 50 per cent. after medical examination and 3(2Xva) read with Schedule to the Act] confirmatory medical report;

(ii) 25 per cent. when the charge sheet is sent to the court; (iii) 25 per cent. when the accused are convicted by the lower court. 31. Section 376C of the Indian Penal Code (45 Four lakh rupees to the victim. Payment to be of 1860) -- Sexual intercourse by a person made as follows: in authority. [Section 3(2Xva) read with (i) 50 per cent. after medical examination and Schedule to the Act] confirmatory medical report; (ii) 25 per cent. when the charge sheet is sent to

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[art II—ave 3(1)] FRATA UTA : ATARI 21

lower court.

32. Section 509 of the Indian Penal Code (45 of Two lakh rupees to the victim. Payment to be 1860)-- Word, gesture or act intended to made as follows:

insult the modesty of a woman. [Section (i) 25 per cent. at First Information Report (FIR) 3(2Xva) read with Schedule to the Act] stage;

(ii) 50 per cent. when the charge sheet is sent to the court;

(iii) 25 per cent. when the accused are convicted by the lower court.

33. Fouling or corrupting of water [ Section Full cost of restoration of normal facility, 3(1)of (thxe A)ct ] including cleaning when the water is fouled, to be borne by the concerned State Government or

Union territory Administration. In addition, an

amount of eight lakh twenty-five thousand rupees

shall be deposited with the District Magistrate for

creating community assets of the nature to be

decided by the District Authority in consultation

with the Local Body.

34. Denial of customary right of passage to Four lakh twenty-five thousand rupees to the a place of public resort or obstruction victim and cost of restoration of right of passage from using or accessing public resort by the concerned State Government or Union [ Section 3(1o)f tyhe )Ad ] territory Administration. Payment to be made as follows:

(i) 25 per cent. at First Information Report (FIR) stage;

(ii) 50 per cent. when the charge sheet is sent to the court; (iii) 25 per cent. when the accused are convicted by the lower court. 35. Forcing of causing to leave house, Restoration of the site or right to stay in house, village, residence desert place of village or other place of residence by the residence [Section 3(1o)f tzhe )Ac t] concerned State Government or Union territory Administration and relief of one lakh rupees to the victim and reconstruction of the house at Government cost, if destroyed. Payment to be

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22 THE GAZETTE OF INDIA: EXTRAORDINARY [PART II—SEc. 3(4)]

stage;

(ii) 50 per cent. when the charge sheet is sent to the court;

(iii) 25 per cent. when the accused are convicted by the lower court.

36. Obstructing or preventing a member of a Scheduled Caste or a Scheduled Tribe in any manner with regard to—

(A) using common property (A): Restoration of the right using common resources of an area, or burial or property resources of an area, or burial or cremation ground equally with others or cremation ground equally with others or using using any river, stream, spring, well, any river, stream, spring, well, tank, cistern, tank, cistern, water-tap or other watering water-tap or other watering place, or any bathing place, or any bathing ghat, any public ghat, any public conveyance, any road, or conveyance, any road, or passage passage equally with others, by the concerned [Section 3(1)(za)(A) of the Act] State Government or Union _ Territory Administration and relief of one lakh rupees to

the victim. Payment to be made as follows:

(i) 25 per cent. at First Information Report (FIR) stage;

(ii) 50 per cent. when the charge sheet is sent to the court;

(iii) 25 per cent. when the accused are convicted by the lower court.

(8): Restoration of the right of mounting or (8) mounting or riding bicycles or motor riding bicycles or motor cycles or wearing cycles or wearing footwear or new footwear or new clothes in public places or taking clothes in public places or taking out out wedding procession, or mounting a horse or wedding procession, or mounting a horse any other vehicle during wedding processions, or any other vehicle during wedding equally with others by the concerned State processions [Section 3(1)(za)(B) of the Government or Union territory Administration and Act] relief of one lakh rupees to the victim. Payment

22

[art II—ave 3(1)] FRATA UTA : STATA 23 to be made as follows:

(i) Payment of 25 per cent. at First Information Report (FIR) stage;

(ii) 50 per cent. when the charge sheet is sent to the court;

(iii) 25 per cent. when the accused are convicted by the lower court;

(©) entering any place of worship which (C): Restoration of the right of entering any is Open to the public or other persons place of worship which is open to the public or professing the same religion or taking other persons professing the same religion or part in, or taking out, any religious, social taking part in, or taking out any religious or cultural processions including jatras procession or jatras, as is open to the public or [Section 3(1)(za)(C) of the Act] other persons professing the same religion, social or cultural processions including jatras, equally

with other persons, by the concerned State

Government or Union territory Administration and

relief of one lakh rupees to the victim. Payment

to be made as follows:

(i) 25 per cent. at First Information Report (FIR) stage

(ii) 50 per cent. when the charge sheet is sent to the court.

(iii) 25 per cent. when the accused are convicted by the lower court.

(D) entering any educational institution, (D): Restoration of the right of entering any hospital, dispensary, primary health educational institution, hospital, dispensary, centre, shop or place of public primary health centre, shop or place of public entertainment or any other public place; entertainment or any other public place; or using or using any utensils or articles meant for any utensils or articles meant for public use in public use in any place open to the any place open to the public, equally with other public[ Section 3(1)(za)(D) of the Act] persons by the concerned State Government or Union territory Administration and relief of one lakh rupees to the victim. Payment to be made as follows: (i) 25 per cent. at First Information Report (FIR)

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24 THE GAZETTE OF INDIA: EXTRAORDINARY [PART II—SEc. 3(i)]

37. Causing physical harm or mental agony One_ lakh rupees to the victim and also on the allegation of being a witch or commensurate with the indignity, insult, injury practicing witchcraft or being a witch and defamation suffered by the victim. Payment [Section 3(1)(zb) of the Act] to be made as follows: (i) 25 per cent. at First Information Report (FIR) stage; (ii) 50 per cent. when the charge sheet is sent to the court; (iii) 25 per cent. when the accused are convicted by the lower court.

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[art II—ave 3(1)] FRATA UTA : ATARI 25

the Act] concerned State Government or Union territory

Administration and relief of one lakh rupees to

the victim. To be paid in full when charge sheet

is sent to the lower court.

39. Giving or fabricating false evidence Four lakh fifteen thousand rupees to the victim. [Section 3(2\Xi) and (ii) of the Act] Payment to be made as follows:

(i) 25 per cent. at First Information Report (FIR) stage;

(ii) 50 per cent. when the charge sheet is sent to the court;

(iii) 25 per cent. when the accused are convicted by the lower court.

40. Committing offences under the Indian | Four lakh rupees to the victim and or his Penal Code (45 of 1860) punishable with | dependents. The amount would vary, _ if imprisonment for a term of ten years or | specifically otherwise provided in this Schedule. more [Section 3(2) of the Ad] Payment to be made as follows:

(i) 25 per cent. at First Information Report (FIR) stage;

(ii) 50 per cent. when the charge sheet is sent to the court;

(iii) 25 per cent. when the accused are convicted by the lower court.

41. Committing offences under the Indian | Two lakh rupees to the victim and or his Penal Code (45 of 1860) specified in the | dependents. The amount would vary _ if Schedule to the Act punishable with such | specifically otherwise provided in this Schedule. punishment as specified under the Indian | Payment to be made as follows: Penal Code for such offences[ Section | (i) 25 per cent. at First Information Report (FIR) 3(2) (va) read with the Schetdo uthle eAci ] stage; (ii) 50 per cent. when the charge sheet is sent to the court; (iii) 25 per cent. when the accused are convicted by the lower court; 42. Victimisation at the hands of a public} Two lakh rupees to the victim and or his servant[ Section 3(2) (vii) of the Ad] dependents. Payment to be made as follows:

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26 THE GAZETTE OF INDIA : EXTRAORDINARY [PART II—SEC. 3(i)]

(ii) 50 per cent. when the charge sheet is sent to the court;

(iii) 25 per cent. when the accused are convicted by the lower court.

43. Disability. Guidelines for evaluation of various disabilities and procedure for certification as contained in the Ministry of Social Justice and Empowerment Notification No. 16-18/97-NI, dated the 1% June, 2001. A copy of the notification is at Annexure-II.

(a) 100 per cent. incapacitation Eight lakh and twenty-five thousand rupees to the victim. Payment to be made as follows:

(i) 50 per cent. after medical examination and confirmatory medical report;

(ii) 50 per cent. when the charge sheet is sent to the court;

(b) where incapacitation is less than 100 | Four lakh and fifty thousand rupees to the victim. per cent. but more than 50 per cent. Payment to be made as follows:

(i) 50 per cent. after medical examination and confirmatory medical report;

(ii) 50 per cent. when the charge sheet is sent to the court;

Two lakh and fifty thousand rupees to the victim.

(c) where incapacitation is less than 50 | Payment to be made as follows: per cent. (i) 50 per cent. after medical examination and confirmatory medical report; (ii) 50 per cent. when the charge sheet is sent to the court. 44. Rape or Gang rape. (i) Rape[Section 375 of the Indian Penal Five lakh rupees to the victim. Payment to be Code(45 of 1860)] made as follows:

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[art II—ave 3(1)] URAl U T : ATARI 27

(ii) 25 per cent. when the charge sheet is sent to the court;

(iii) 25 per cent. on conclusion of trial by the lower court.

(ii) Gang rape [Section 376D of the Eight lakh and twenty-five thousand rupees to Indian Penal Code( 45 of 1860)] the victim. Payment to be made as follows:

(i) 50 per cent. after medical examination and confirmatory medical report;

(ii) 25 per cent. when the charge sheet is sent to the court;

(iii) 25 per cent. on conclusion of trial by the lower court.

45. Murder or Death. Eight lakh and twenty-five thousand rupees to the victim. Payment to be made as follows:

(i) 50 per cent. after post mortem report;

(ii) 50 per cent. when the charge sheet is sent to the court.

46. Additional relief to victims of murder, In addition to relief amounts paid under above death, massacre, rape, gang _ rape, items, relief may be arranged within three permanent incapacitation and dacoity. months of date of atrocity as follows:-

(i) Basic Pension to the widow or other dependents of deceased persons belonging to a Scheduled Caste or a Scheduled Tribe amounting to five thousand rupees per month, as applicable to a Government servant of the concerned State Government or Union territory Administration, with admissible dearness allowance and employment to one member of the family of the deceased, and provision of agricultural land, an house, if necessary by outright purchase; (ii) Full cost of the education up to graduation level and maintenance of the children of the victims. Children may be admitted to Ashram

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28 THE GAZETTE OF INDIA: EXTRAORDINARY [PART II—SEc. 3(i)]

(iii) Provision of utensils, rice, wheat, dals, pulses, etc., for a period of three months.

47. Complete destruction or burnt houses. Brick or stone masonary house to be constructed or provided at Government cost where it has been burnt or destroyed."

[F. No. 11012/1/2016-PCR(Desk)]

AINDRI ANURAG, Jt. Secy.

Note: The principal rules were published in the Gazette of India, Extraordinary, vide notification number G.S.R. 316(E), dated the 31% March, 1995 and last amended vide G.S.R. 774(E), dated the 5" November, 2014.

Uploaded by Dte. of Printing at Government of India Press, Ring Road, Mayapuri, New Delhi-110064 and Published by the Controller of Publications, Delhi- 110054.

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