Section 85 in Tamil Nadu Non-Trading Companies Rules, 1981
85. Periodical examination of accounts.
- The official liquidator shall, at the end of every three months, examine the account of each company in his charge to ascertain what moneys are available for investment and record in the record book of the company the fact of his having examined the accounts, the decision taken by him regarding the investment, and in case he decides not to invest any surplus funds, the reasons for such decisions.
