Section 14 in The Displaced Persons (Compensation and Rehabilitation) Act, 1954
14. Compensation pool—
(1)For the purpose of payment of compensation and rehabilitation grants to displaced persons, there shall be constituted a compensation pool which shall consists of—(a)all evacuee property acquired under Section 12, including the sale proceeds of any such property and all profits and income accruing from such property;(b)such cash balances lying with the Custodian as may, by order of the Central Government be transferred to the compensation pool;(c)such contributions, in any form whatsoever, as may be made to the compensation pool by the Central Government or any State Government;(d)such other assets as may be prescribed.(2)The compensation pool shall be vested in the Central Government free from all encumbrances and shall be utilized in accordance with the provisions of this Act and rules made thereunder.Commentary
