Section 11 in The Displaced Persons (Verification of Claims) Supplementary Rules, 1954
11. Public to have right of access at the hearing of claims.
- A Settlement Officer shall hold every proceeding under these rules in an open place to which the public may generally have access so far as the same can conveniently be done :Provided that the Settlement Officer may, if he so thinks fit, order at any stage of the proceeding of any particular case, that the public generally or any particular person shall not have access to, or be, or remain in the room or building used by the Settlement Officer for the purpose of hearing the claim.
