Section 109(1) in The Displaced Persons (Compensation and Rehabilitation) Rules, 1955
(1)The payment of compensation shall be made by the Pay and Account Officer, Ministry of Rehabilitation. The Regional Settlement Commissioner or a gazetted officer authorised by him in this behalf shall submit to Pay and Accounts Officer, bill for individual claimants. The Pay and Accounts Officer after pre-check of each bill, shall issue demand draft or cheques, as the case may be in respect of individual claimants and send them to the Regional Settlement Commissioner or the authorised officer, as the case may be, for delivery to them.
