Section 10(1) in The Displaced Persons (Verification of Claims) Supplementary Rules, 1954
(1)A claimant serving in the Armed Forces or residing outside India may in lieu of appearing in a proceeding either personally or through an authorised agent make a statement on oath-(a)in the case of a claimant serving in the Armed Forces, before the Commanding Officer of his Regiment;(b)in the case of a person residing in a country outside India, before the representative of the Government of India in that country or an officer nominated by such representative for the purpose.
