(2)The terms and conditions for the appointment of the Official Liquidator and the remuneration payable to him shall be-(a)approved by the Tribunal for those appointed under clauses (a) and (b) of sub-section (1), subject to a maximum remuneration of five per cent of the value of debt recovered and realisation of sale of assets;(b)approved by the Central Government for those appointed under clause (c) of sub-section (1) in accordance with the rules made by it in this behalf.
