Section 15 in The Displaced Persons (Verification of Claims) Supplementary Rules, 1954
15. Hearing of application for revision.
(1)The revising authority after sending for the record of the case, and if necessary, after giving the applicant an opportunity of being heard, may pass such order on the application as it thinks fit.(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.(3)Where the order of the revising authority affects more than one claimants, the revising authority may vary the order of a Settlement Officer in the case of all such claimants.
