(1)The report to be submitted by the Company Liquidator under subsection (1) of section 281 shall be in Form WIN 16 with such variations as may be necessary and the Company Liquidator may make further report or reports if he thinks fit according to the provisions of sub-section (4) of the said section.(2)It shall be the duty of the promoters directors officers employees and every person who has made or concurred in making of the statement of affairs if and when required to attend on the Company Liquidator and answer all such questions as may be put to him give all such further information as may be required from him and provide such assistance as may be required by the Company Liquidator.(3)The Tribunal shall within seven days from the receipt of such report fix a date for the consideration thereof by the Tribunal and notify the date on the notice board of the Tribunal and to the Company Liquidator.
