Section 8(1) in Transfer of Evacuee Deposits Rules, 1955
(1)Where either on a request received from the authorised officer or authority in Pakistan or on any other information available to him, the Custodian, after the inspection of the records relating to a transferable deposit, is satisfied that an inquiry should be held to determine whether that deposit together with the records relating thereto should be transferred to Pakistan, he shall cause a notice thereof in Form III to be published on his own notice board and on the notice board of the appropriate court and at such other places and in such newspapers as he may think fit and also cause a copy of the notice to be served on such persons, other than any evacuee, as appear to him to be interested in such deposit.
