Section 5(1) in The Displaced Persons (Compensation and Rehabilitation) Rules, 1955
(1)On receipt of an application for payment of compensation under section 4 of the Act, the Settlement Officer shall scrutinise it and if he finds that the application is not in conformity with these rules, he shall return it to the applicant with a memorandum of objections as specified in Appendix IV requiring the applicant to comply with objections within the time specified by him:Provided that Settlement Officer may on sufficient cause being shown extend the time so specified by him:Provided further that if the applicant does not comply with the objections within the extended time given by the Settlement Officer, the payment of compensation to the applicant shall be postponed to such date as the Central Government may, by general or special order, specify.
