Section 610 in Rules of the High Court of Judicature for Rajasthan, 1952
610. Delivery of property to successor.
- Upon an Official Liquidator being permitted to resign or removed from his office, he shall deliver to his successor or to such person, as the Judge may direct, the property and assets of the company in his hands and all books kept by him and all other books, documents, papers and accounts in his possession relating to the company.
