Section 10 in The Displaced Persons (Compensation and Rehabilitation) Rules, 1955
10. Order on application.
(1)If after hearing the case, the Settlement Officer is satisfied that no further enquiry is necessary, the Settlement Officer shall pronounce his order on the very day on which the evidence is closed and shall supply a copy of the order to the applicant free of cost.(2)The order shall contain the points for determination, the decision thereon, and brief reasons for the decision. A copy of the order and the original application along with the records of the case shall be forwarded to the Office of the Regional Settlement Commissioner concerned with a summary in the form specified in Appendix VI, a copy of the which shall also be kept on record by the Settlement Officer.
