Section 689 in Rules of the High Court of Judicature for Rajasthan, 1952
689. Procedure consequent on order for public examination.
- An order by the Judge under [section 196] [Companies Act 1913 repealed by Act No. 1 of 1956. Section 196 of the old Act is analogous to section 478 respectively of the new Act.] of the Act shall be in the prescribed form. Where such order has been made directing any person to attend for public examination.(a)the examination shall be held before the Judge, provided that the Judge may direct that the whole or any part of such examination be held before the Registrar or any other officer mentioned in sub-section (9) of the said section;(b)the Judge may, if he thinks fit, either in the order for examination, or by any subsequent order, give directions as to the special matters or which any such person is to be examined;(c)where an examination is held before the Registrar or other officer of the Court, such officer may, if he is of opinion that such examination is being unduly or unnecessarily protracted, or for any other sufficient cause, adjourn the examination, or any part of the examination, to be held before the Judge.
