Section 35(17) in The Limited Liability Partnership Rules, 2009
(17)(i)The LLP administrator shall be appointed from a panel maintained by the Central Government for winding up and dissolution of LLPs.(ii)The terms and conditions of the appointment including fee of LLP Administrator shall be such as may be ordered by the Tribunal.(iii)The Tribunal may, on a reasonable cause being shown and for reasons to be recorded in writing, remove the LLP Administrator and may appoint another LLP Administrator.(iv)In case of removal, death or incapacity of the LLP Administrator, the Tribunal may appoint another LLP Administrator.(v)The LLP administrator shall, within 30 days of the making of order or orders under sub-rule (15) cause certified copy thereof to be filed with the Registrar concerned in Form 22 along with fee as mentioned in Annexure "A".Explanation .-In computing the period of 30 days from the date of order, the requisite time for obtaining a certified copy of order shall be excluded.
