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State of Haryana - Section

Section 109 in The Displaced Persons (Compensation and Rehabilitation) Rules, 1955

109. Payment of compensation.

(1)The payment of compensation shall be made by the Pay and Account Officer, Ministry of Rehabilitation. The Regional Settlement Commissioner or a gazetted officer authorised by him in this behalf shall submit to Pay and Accounts Officer, bill for individual claimants. The Pay and Accounts Officer after pre-check of each bill, shall issue demand draft or cheques, as the case may be in respect of individual claimants and send them to the Regional Settlement Commissioner or the authorised officer, as the case may be, for delivery to them.
(2)The detailed performa account of the transactions relating to the compensation pool including transaction on account of evacuee property transferred in kind shall be maintained by the Pay and Accounts Officer, Ministry of Rehabilitation. This account shall show separately the transactions on account of payment of compensation and the Rehabilitation Grants.
(3)In regular Government account the payment of major head 85-D compensation to displaced persons under the minor detailed heads indicated below:
Minor Head Detailed Head
Gross Payments Value of Government property transferred. Loans etc. adjustedas compensation.Other payments.
Deduct Amount financed from the Revenue Amount financed from sale proceeds etc. of evacuee propertytransferred from Revenue.
(Amount of net capital outlay met from Revenue)