47. Notice of first or other meeting to officers of company.
(1)The Company Liquidator shall also give to each of the officers of the company who in his opinion ought to attend the first or any other meeting of creditors or contributors fourteen days' notice in Form WIN 30 of the time and place appointed for such meeting and the notice may either be delivered by hand or sent by registered post or speed post or by electronic means as may be convenient and it shall be the duty of every officer who receives notice of such meeting to attend if so required by the Company Liquidator and if any such officer fails to attend the Liquidator may report such failure to the Tribunal and the Tribunal may issue such directions to such person as it thinks fit.(2)The Company Liquidator if he thinks fit may instead of requiring any of the officers of the company to attend the meeting as aforesaid require such officer to answer any interrogatories or to furnish in writing any information that he may require for purposes of such meeting and if such officer fails to answer the interrogatories or furnish such information the liquidator shall report such failure to the Tribunal and the Tribunal may issue such directions to such officer as it may think fit.
