Section 78 in The Displaced Persons (Compensation and Rehabilitation) Rules, 1955
78. Other person suffering from physical or mental disability.
- Where compensation is payable to a person who is deaf and dumb or is suffering from any physical or mental disability which renders him unfit to manage his property, the compensation shall be paid -(a)if the property of such person vests in a Court of Wards under any law for the time being in force relating to Court of Wards or in a guardian appointed under the Guardians and Wards Act, 1890 (VIII of 1890), to the Court of Wards or such guardian, as the case may be:(b)in any other case, to the Collector of the district within whose jurisdiction such deaf and dumb person or persons suffering from physical or mental disability, as the case may be, resides or to such other person as the Regional Settlement Commissioner may, having regard to the interest of the person for whom compensation is intended, deem fit, on such other person executing a security bond in a form prescribed in Appendix XX and the Collector or such other person shall hold the amount of the compensation on behalf of and for benefit of the person suffering from disability until such disability ceases to exist.
