Section 43(1) in The Limited Liability Partnership Act, 2008
(1)The Central Government shall appoint one or more competent persons as inspectors to investigate the affairs of a limited liability partnership and to report thereon in such manner as it may direct if-(a)the Tribunal, either suo motu , or on an application received from not less than one-fifth of the total number of partners of limited liability partnership, by order, declares that the affairs of the limited liability partnership ought to be investigated; or(b)any Court, by order, declares that the affairs of a limited liability partnership ought to be investigated.
