Section 8 in The Administration of Orissa States Orders, 1948
8. Claims against Rulers of the States.
(a)The Chief.Administrator, shall as soon as possible, publish a notification in the Gazette in English and in vernacular calling upon all persons having pecuniary claims, whether immediately enforceable or not, against any of the Orissa States or the Rulers of any such State in his capacity as Ruler of that State, to notify the same in writing to an officer authorised in this behalf by the Commissioner within three months from the date of the notification.Explanation. - A claim shall be deemed to be pecuniary for the purpose of this paragraph, notwithstanding that a suit for its enforcement or a reference of such claim to arbitration is pending or that a decree or award has been passed establishing the same.(b)The notice shall also be published at such places and in such other manner as the Chief Administrator may by special or general order direct.(c)Every such claimant shall, within the period specified in subparagraph (a) notify to the officer authorised by the Commissioner under sub-paragraph (a) in writing his claim with full particulars thereof and any claim presented after the expiration of such period shall be summarily rejected.(d)Every document including entries in books of account in the possession of or under the control of the claimant on which he finds his claim shall be produced before the Administrator along with the statement of the claim :Provided that if the claim relates to an amount secured by a decree or awards, it shall be sufficient for the claimant to produce before the Administrator a certified copy of the decree and certificate from the Court which passed or is executing the same declaring the amount recoverable thereunder or a true copy of the award and a statement of the sum recoverable thereunder, as the case may be, and if the claim is pending adjudication in any Court or has been referred to arbitration, it shall be sufficient for the claimant to produce a certified copy of the plaint or a true copy of the reference to arbitration as the case may be.(e)Unless the Administrator shall otherwise direct, every document produced under sub-paragraph (a) shall be accompanied by a true copy thereof. The Administrator shall mark the original document for the purpose of identification and after examining and comparing the copy with it shall retain true copy and return the original to the claimant.(f)Nothing in the preceding sub-paragraph shall apply to any pecuniary claim of Government or any local authority.(g)The Administrator shall, after making such enquiry as he may deem fit, decide which claims notified under subparagraph (c) are to be allowed in whole or in part and which are to be disallowed and an his decision, being confirmed by the Commissioner. Administrator shall give written notice of the same to the claimants. The decision of the Commissioner shall be final and shall not be liable to be called into question in any Court whatsoever.(h)No Court shall have jurisdiction to investigate any pecuniary claim against the State or against the Ruler of the State in his capacity as Ruler of that State and such claim shall be determined only in accordance with the provisions of the paragraph.(i)The Commissioner may delegate his powers under this paragraph to any officer other than an Administrator subordinate to him.(j)The provisions of this paragraph shall not apply to any claim against any Orissa state based on cause of action which arose on or after the 1st January, 1948 and such claim shall be disposed of in accordance with the laws applied or continued in force under paragraph 4.
