Section 3 in The Punjab Refugees Rehabilitation (Loans and Grants) Rules, 1948
3.
Every application for loan or grant shall be presented to the Deputy Commissioner, the Registrar or any other officer authorised to act in this behalf by the applicant either in person or through a recognised agent, or sent by post under a registered cover with acknowledgement due receipt :Provided that Financial Commissioner, Rehabilitation, may entertain direct either personally or through post all applications on form as given at Appendix 'A/3'.
