Section 4(2) in The Displaced Persons (Compensation and Rehabilitation) Rules, 1955
(2)Every such application shall be accompanied by the following documents;(a)a questionnaire in the form specified in Appendix II duly answered;(b)an affidavit in the form specified in Appendix III duly sworn by the applicant and attested by a Magistrate or an Oaths Commissioner or a Justice of Peace or by any other officer competent to administer an oath;(c)three passport size photographs of the applicant:(d)a certified copy of the claim assessment order;Provided that where it is not possible for the applicant to obtain such certified copy for any reasons beyond this control, the Settlement Officer may accept a certificate issued by the authorised officer in the Office of the Chief Settlement Commissioner in lieu of such certified copy;(e)a certified copy of the Refugee Registration Certificate or a Census Card, if any such certificate or card is available with the applicant.
