Section 10 in The Displaced Persons (Verification of Claims) Supplementary Rules, 1954
10. Persons abroad or in Armed Forces, etc.
(1)A claimant serving in the Armed Forces or residing outside India may in lieu of appearing in a proceeding either personally or through an authorised agent make a statement on oath-(a)in the case of a claimant serving in the Armed Forces, before the Commanding Officer of his Regiment;(b)in the case of a person residing in a country outside India, before the representative of the Government of India in that country or an officer nominated by such representative for the purpose.(2)The Commanding Officer or the representative of Indian or such nominated officer, as the case may be, shall forward to the Settlement Officer conducting the proceeding, the statements recorded, together with documents, if any, that may be produced by the claimant, and the depositions of the claimant and the documents produced by him shall form a part of the record of the case, notwithstanding anything contained in rule 8.
