Section 35(14) in The Limited Liability Partnership Rules, 2009
(14)(a)Within 60 days of receipt of an application under sub-rule (12), the Tribunal may hear all the parties concerned and admit or dismiss the application;(b)where the Tribunal admits the application, it may make an order to that effect and make provisions in such order, for all or any of the following matters:-(i)holding of meetings of the creditors for approval of scheme proposed for revival and rehabilitation of LLP;(ii)procedure to be followed by the LLP Administrator proposed in the scheme in connection with holding of the meeting including the appointment of chairman for such meeting;(iii)any other direction(s) or order(s) as may be considered necessary.(c)The LLP Administrator proposed in the scheme shall submit his preliminary report including the decision of the meeting to the Tribunal within 60 days of order made under clause (b) of sub-rule (14).
