5A. [ Application by debtors. [Inserted by Notification No. 18-1 (10)/78-1-5/UPA-4/77-Rule-77-AM (1)-79, dated 25th May, 1979 and published in U.P. Gazette, Extraordinary, dated 28.5.1979.]
(1)The applications made by debtors under sub-section (1) of Section 6-A be entered by the Debt Settlement Officer in Misilband Register, in Form 'B' and separate case files shall be opened on the basis of applications so received under sub-section (1) of Section 6-A.(2)The Debt Settlement Officer shall issue notices in duplicate duly signed by him and bearing seal of his office, to the creditors as well as to the debtors in each case separately in Form C-A. No notice need be issued if the party concerned is already present.(3)Before making an order under sub-section (2) of Section 6-A, the Debt Settlement Officer shall give an opportunity of hearing to the parties and examine the evidence produced by them.(4)After passing an order under sub-section (2) of Section 6-A, the Debt Settlement Officer shall grant a certificate of redemption in Form 'D'.]
