Section 79 in The Displaced Persons (Compensation and Rehabilitation) Rules, 1955
79. Exercise of option by persons residing in Homes or Infirmaries.
- Every inmate of a Home or Infirmary who holds a verified claim in his own name shall within fourteen days of the receipt of a communication in this behalf from the Settlement Commissioner, elect -(a)either to receive compensation in respect of the verified claim in accordance with the provisions of these rules in which case he shall forthwith leave the Home or Infirmity, or(b)to continue to stay in the Home or Infirmary in which case the compensation payable to him shall be set off against charges due from him in respect of such stay subject to a maximum of Rs. 25 per head per mensem.
