Section 8 in The Displaced Persons (Verification of Claims) Supplementary Rules, 1954
8. Ex parte determination of claims in the event of non-appearance of claimants.
- Where a claimant, after a notice under rule 6 has been duly served upon him, fails to appear either in person or through a duly authorised agent on the date of hearing, the Settlement Officer shall determine the claim ex parte :Provided that the Settlement Officer may, on application made to him within 60 days of the ex parte order, reopen the case if he is satisfied that there was sufficient cause for non-appearance of the claimant on the date fixed for the hearing.
