Section 135(1) in The Limited Liability Partnership (Winding up and Dissolution) Rules, 2010
(1)The consideration of the report (or reports), made by the Liquidator pursuant to rule 34, shall be placed before the Member in Chambers, and the Liquidator shall personally or by counsel attend the consideration thereof and give the Tribunal any further information or explanation with reference to the matters contained therein which the Tribunal may require.
