Section 15(2) in The Displaced Persons (Verification of Claims) Supplementary Rules, 1954
(2)Where a Settlement Officer has disposed of a claim on a preliminary point of law or fact and the revising authority disagrees with the opinion of the Settlement Officer, the revising authority shall remand the case to the Settlement Officer with the direction that the claim may be decided on its merits :Provided that where the Settlement Officer who originally decided the case is not available, the revising authority may send the case to such other Settlement Officer as it may deem fit.
