Section 693(2) in Rules of the High Court of Judicature for Rajasthan, 1952
(2)That the subsequent proceeding is instituted for the purpose of examining into the conduct of such persons or any of them for instituting criminal proceedings against them or any of them or compelling repayment or restoration to the company of any monies or property or contribution by way of compensation to the assets of the company by them or any of them.
