Section 61 in The Limited Liability Partnership (Winding up and Dissolution) Rules, 2010
61. Meetings to ascertain wishes of creditors or partners.
(1)In all matters relating to the winding up of a LLP, the Tribunal may-(a)have regard to the wishes of creditors or partners of the LLP, as proved to it by any sufficient evidence;(b)direct, if it thinks fit for the purpose of ascertaining their wishes, meetings of the creditors or partners to be called, held and conducted in such manner as the Tribunal may direct; and(c)appoint a person to act as chairman of any such meeting and to report the result thereof to the Tribunal.(2)for the purpose of ascertaining the wishes of creditors, regard shall be had to the value of each creditor's debt.(3)For the purpose of ascertaining the wishes of partners, regard shall be had to the value of each partner's contribution.
