Section 12 in The Displaced Persons (Compensation and Rehabilitation) Rules, 1955
12. Regional Settlement Commissioner to link up the papers received from the Settlement Officer with those from Settlement Commissioner.
- On receipt of the original copy of an application for compensation together with the order of Settlement Officer under section 5 of the Act and other relevant records, the Regional Settlement Commissioner shall consolidate such papers with the duplicate copy of the application received from the office of the Settlement Commissioner (Headquarters).
