Section 9 in The Displaced Persons (Compensation and Rehabilitation) Rules, 1955
9. Summoning of witnesses.
- The production of witnesses in support of his case shall be the responsibility of the applicant and reasonable opportunity shall be given to him for the production of such witnesses. Such witnesses shall not ordinarily be summoned by the Settlement Officer:Provided that the Settlement Officer may, if he deems necessary, summon any witness of behalf of the applicant at the latter's expense:Provided further that where it is necessary to summon any servant of the Government, such witness shall be summoned at the expense of the Government.
