463. Control of Central Government over Liquidators .-
(1)The Central Government shall take cognizance of the conduct of Liquidators of companies which are being wound up by the [Tribunal] [ Inserted by Act 31 of 1988, Section 55 (w.e.f. 15.6.1988).], and, if a Liquidator does not faithfully perform his duties and duly observe all the requirements imposed on him by this Act [or by the Indian Companies Act, 1913 (7 of 1913)] [ Inserted by Act 65 of 1960, Section 172 (w.e.f. 28.12.1960).], the rules thereunder, or otherwise, with respect to the performance of his duties, or if any complaint is made to the Central Government by any creditor, or contributory in regard thereto, the Central Government shall inquire into the matter, and take such action thereon as it may think expedient:[Provided that where the winding up of a company has commenced before the commencement of this Act, the [Tribunal] [ Inserted by Act 65 of 1960, Section 172 (w.e.f. 28.12.1960).][ may, on the application of the Central Government, appoint in place of such Liquidator the Official Liquidator as the Liquidator in such winding up.] [ Inserted by Act 65 of 1960, Section 172 (w.e.f. 28.12.1960).](2)The Central Government may at any time require any Liquidator of a company which is being wound up by the [Tribunal] [ Substituted by Act 11 of 2003, Section 70, for " Court" .] to answer any inquiry in relation to any winding up in which he is engaged, and may, if the Central Government thinks fit, apply to the [Tribunal] [ Substituted by Act 11 of 2003, Section 70, for " Court" .] to examine him or any other person on oath concerning the winding up.(3)The Central Government may also direct a local investigation to be made of the books and vouchers of the Liquidators.Committee of inspection
