Section 14 in The Limited Liability Partnership (Winding up and Dissolution) Rules, 2012
14. Duties of LLP Liquidator.
(1)The LLP Liquidator shall perform such functions and discharge such duties as are determined from time to time by the LLP or its creditors, as the case maybe.(2)The LLP Liquidator shall settle the list of creditors or partners, which shall be prima facie evidence of the liability of the persons named therein to be creditors or partners.(3)The LLP Liquidator shall obtain approval of partners or creditors of LLP, as the case may be, for any purpose he may consider necessary.(4)The LLP Liquidator shall maintain regular and proper books of accounts in the form and manner as specified in Part VI and the partners or the creditors or any officer authorized by the Central Government may inspect such books of accounts.(5)The LLP Liquidator shall pay the debts of the LLP and shall adjust the rights of the partners among themselves.(6)The LLP Liquidator shall observe due care and diligence in the discharge of his duties.
