Section 7 in Transfer of Evacuee Deposits Rules, 1955
7. Manner in which deposits and records relating thereto may be transferred to Pakistan under sub-section (2) of Section 4.
(1)With a view to satisfying itself that all persons interested in a deposit proposed to be transferred to Pakistan are evacuees, the court shall cause a notice of such deposit in Form I to be published on the notice board of the court and at such other places and in such newspapers as the court thinks fit and any objections or suggestions which may be received from any person with respect to the said deposit within a period of fifteen days of the date of publication of the notice shall be duly considered by the court before it passes any order directing the transfer of the deposit to Pakistan. A copy of every notice published under this sub-rule by the Court shall forthwith be forwarded by it to the Custodian.(2)Where after the publication of a notice under sub-rule (1) and hearing the parties, if any, the court is satisfied that a deposit should be transferred to Pakistan, it shall transfer the deposit along with the records relating thereto the authorised officer or Authority in Pakistan in such manner as the Custodian may by general or special order direct :Provided that where such deposit represents cash, the deposit together with the records relating thereto shall be transferred by the court to the Custodian for transmission to the authorised officer or authority in Pakistan.(3)A list of the deposits, whether cash or otherwise, transferred to Pakistan by the court, shall be furnished by it to the Custodian in Form II.
