Section 231A in The Punjab Motor Vehicles Rules, 1989
231A. Securing the interest of claimants.
(1)Where any lump sum amount deposited with the Claims Tribunal, is payable to a person under legal disability, such sum may be invested. applied or otherwise dealt with for the benefit of such person, during his disability, in such manner as the Claims Tribunal may direct, to be paid to any dependent of the injured or heirs of the deceased or to any other person, whom the Claims Tribunal thinks best fit to provide for the welfare of the injured or the heir of the deceased, as the case may be.(2)Where on application made to the Claims Tribunal in this behalf or otherwise, the Claims Tribunal is satisfied that on account of neglect of the children by their parents or on account of change of circumstances of any dependent or for any other sufficient cause, an order of the Claims Tribunal as to the distribution of any sum paid as compensation or as to the manner in which any sum payable to any such dependent is to be invested or applied or otherwise dealt with, ought to tre varied, the Claims Tribunal may make such further orders for the variation of the former order as it may think just in the circumstances of the case.(3)The Claims Tribunal shall, in the case of a minor, order that amount of compensation awarded to such minor be invested in fixed deposits till such minor attains majority. The expenses incurred by the guardian or the next friend, may be allowed to be withdrawn by such guardian or such next friend, from such deposits, before the same are deposited.(4)The Claims Tribunal shall, in the case of illiterate claimants, order that the amount of compensation awarded, be invested in fixed deposits for a minimum period of three years, but if any amount is required for effecting purchase of any moveable or immoveable property for improving the income of the claimant, the Claims Tribunal may consider such a request after being satisfied that the amount would be actually spent for the purpose.(5)The Claims Tribunal shall, in the case of semi-literate person, opt the procedure for the deposit of award amounts given in sub-rule (4) unless it is satisfied, for reasons to be recorded in writing that the whole or part of the amount is required for the expansion of any existing business or for the purchase of some property as specified in sub-rule (4), in which case the Claims Tribunal shall ensure that the amount has been invested for the purpose. for which it was prayed for.(6)The Claims Tribunal may in the case of literate persons may also opt the procedure for deposit of the awarded amount specified in sub-rules (4) and (5), if the age, financial background etc. of the claimant, with a view to ensuring the safety of the compensation awarded, thinks it necessary and pass such order as it may deem fit.(7)The Claims Tribunal, may in personal injury cases, if further treatment is necessary pass an order in writing, permitting to draw such amount, as is necessary for meeting the expenses of such treatment.(8)The Claims Tribunal shall, in the matter of investment of money, with a view to have maximum return for the claimant, pass orders to deposit the same with public sector undertakings of the State or Central Government, which offers higher rate of interest.(9)The Claims Tribunal shall, in investing such money, direct that theinterest on the deposits be paid directly to the claimants or the guardian of theminor claimants by such institutions under intimation to the Claims Tribunal.]
