Report No. 250
13. Rehabilitation Finance Administration Act, Act 12 of 1948
Category: Social Welfare
Recommendation: Consider for repeal
The Act established a Rehabilitation Finance Administration, for the purpose of giving financial assistance on reasonable terms to displaced persons to enable them to settle in business and industry. 'Displaced person' was defined as -
i) a person who, being displaced from any area outside India on account of civil disturbances or fear of such disturbances, has settled and is engaged or intends to engage in any business or industry in India, or
ii) a person in India who, having had his business, industry or property, wholly or partially outside India, has lost, wholly or partially, such business, industry, or property on account of civil disturbances or the fear of such disturbances, and who is engaged, or intends to engage in any business or industry in India.
There is no evidence from readily available sources to suggest that the Rehabilitation Finance Administration rendered any assistance after the culmination of the 5th Five Year Plan (1974-1979). This Act has now fallen into disuse. Hence, the Central Government should ascertain the status of the Rehabilitation Finance Administration and consider repeal of this Act.
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