Section 10(2) in The Displaced Persons (Verification of Claims) Supplementary Rules, 1954
(2)The Commanding Officer or the representative of Indian or such nominated officer, as the case may be, shall forward to the Settlement Officer conducting the proceeding, the statements recorded, together with documents, if any, that may be produced by the claimant, and the depositions of the claimant and the documents produced by him shall form a part of the record of the case, notwithstanding anything contained in rule 8.
