Section 7 in The Displaced Persons (Compensation and Rehabilitation) Rules, 1955
7. Determination of public dues.
- The Settlement Officer shall make such enquiries as may be necessary from any officer or authority for the purpose of ascertaining whether any public dues of the following nature or recoverable from the applicant or any member of his family, namely:(a)arrears of rent in respect of Government built property including conveyance charges;(b)arrears of rent in respect of any evacuee property or any other dues payable to the Custodian in respect of such property;(c)small urban loans;(d)house building loans;(e)small urban loans;(f)rural loans;(g)unpaid instalments on account of any property purchased on instalment basis;(h)loans granted by the Rehabilitation Finance Administration constituted under the Rehabilitation Finance Administration Act, 1948 (XII of 1948).(i)amount spent on the maintenance of the applicant or any member of his family in any home or infirmary, which amounts the applicant has agreed in writing may be adjusted against the compensation payable to him;(j)loans advanced to a house building co-operative society out of the fund made available to such society by the Central Government or a State Government, together with any interest due thereon;(k)any other dues payable to the Central Government or a State Government of the Custodian which may be declared as public dues by the Central Government under sub-clause (iv) of clause (d) of section 2 of the Act.(2)The Settlement Officer shall ascertain the amount of public dues recoverable from the applicant and the members of his family and if the particulars supplied by the applicant in his application under section 4 of the Act are incorrect or incomplete or at variance with the facts as ascertained by the Settlement Officer, the Settlement Officer shall enquire into the matter in the manner hereinafter provided.(3)For the purposes of this rule, the expression 'member of family' means any of the following relatives of the applicant who is residing with him, or is wholly or partly defendant upon him:(a)father,(b)mother,(c)husband,(d)wife,(e)son,(f)Unmarried daughter:Provided that if the applicant proves to the satisfaction to the Settlement Officer that any member of his family was living separately from him before the 14th August, 1947, the applicant shall not be liable for payment of public dues recoverable from such member.
