Section 90(1) in The Displaced Persons (Compensation and Rehabilitation) Rules, 1955
(1)Where any property is to be sold by public auction -(a)The property shall be sold through firms of repute who have been approved as auctioneer by the Chief Settlement Commissioner or through officers appointed by the Central Government in this behalf;(b)the terms and conditions on which auctioneers may be appointed shall, from time to time be determined by the Chief Settlement Commissioner.
