Section 255(1) in The Limited Liability Partnership (Winding up and Dissolution) Rules, 2010
(1)The Liquidator shall also open a separate distributable sum account for each LLP under liquidation either in the designated bank, or, with the sanction of the Tribunal, in any other Scheduled Bank, as may be convenient, under the name 'the Distributable Sum Account of .............. (name of the LLP) in liquidation by the Liquidator', into which account he shall, upon a declaration of distributable sum being made in the winding up of any LLP, deposit by transfer from his account, with the Reserve Bank of India or designated bank the total amount of the distributable sum payable upon such declaration. There shall be a separate account in respect of each declaration of distributable sum. All payments of distributable sum shall be made from the said Liquidator's distributable sum account and any unpaid balance in the account shall be transferred back to the Liquidations account in the Reserve Bank of India or designated bank before being paid into the LLPs liquidation account as unclaimed distributable sums.
