(c) where the victim is dead or minor or of unsound mind, by, or with the authorisation in writing of, the next- of- kin of the victim: Provided that no such authorisation shall be given by the next- of- kin to anybody other than the chairman or the secretary, by whatever name called, of any recognised welfare institution or organisation. Explanation.- For the purposes of this sub- section," recognised welfare institution or organisation" means a social welfare institution or organisation recognised in this behalf by the Central or State Government.