Section 9(2) in The Bhopal Gas Leak Disaster (Processing Of Claims) Act, 1985
(2)In particular and without prejudice to the generality of the provisions of sub-section (1), a Scheme may provide for all or any of the following matters, namely:--(a)the registration of the claims under the Scheme and all matters connected with such registration;(b)the processing of the claims for securing their enforcement and matters connected therewith;(c)the maintenance of records and registers in respect of the claims;(d)the creation of a fund for meeting expenses in connection with the administration of the Scheme and of the provisions of this Act;(e)the amounts which the Central Government may, after due appropriation made by Parliament by law in that behalf, credit to the fund referred to in clause (d) and any other amounts which may be credited to such fund;(f)the utilisation, by way of disbursal (including apportionment) or otherwise, of any amounts received in satisfaction of the claims;(g)the officer (being a judicial officer of a rank not lower than that of a District Judge) who may make such disbursal or apportionment in the event of a dispute;(h)the maintenance and audit of accounts with respect to the amounts referred to in clauses (e) and (f);(i)the functions of the Commissioner and other officers and employees appointed under section 6.
