Section 88 in Presidency-towns Insolvency Act, 1909
88. Committee of inspection.
- The Court may, if it so thinks fit, authorize the creditors who have proved to appoint from among the creditors or holders of general proxies or general powers- of- attorney from such creditors, a committee of inspection for the purpose of superintending the administration of the insolvent' s property by the official assignee: Provided that a creditor, who is appointed a member of a committee of inspection, shall not be qualified to act until he has proved.
