Section 3 in The Displaced Persons (Verification of Claims) Supplementary Rules, 1954
3. Additional powers of the Chief Settlement Commissioner and other officer appointed under Section 3.
- The Chief Settlement Commissioner, the Joint or Deputy Chief Settlement Commissioner and every Settlement Commissioner, Additional Settlement Commissioner and Settlement Officer, shall have the same powers as are vested in a civil court under the Code of Civil Procedure, 1908 (Act 5 of 1908), when trying a suit in respect of the following matters, namely :(a)ordering the substitution of the legal representative or legal representatives for a claimant in the event of the death of such claimant and the continuance of the proceeding;(b)ordering, with the consent of the claimants concerned, consolidation of proceedings in two or more cases in which the evidence adduced on behalf of the claimants may be similar and common questions of law and facts are involved ;(c)correcting any clerical of arithmetical mistakes in any order or proceeding, or errors arising therein from any accidental slip or omission ;(d)reviewing an order on any of the following grounds, namely :(i)the discovery of any new or important matter or evidence which after the exercise of due diligence was not within the knowledge of, or could not be produced by, the claimant at the time when the claim was verified ; or(ii)on account of some mistake or error apparent on the face of the record; or(iii)for any other sufficient reason ;(e)ordering the deposit of postal and other charges for the summoning of witness within a time to be specified in the order.
