Section 75 in Presidency-Towns Insolvency Act, 1909
75. Power to allow insolvent to manage property, and allowance to insolvent for maintenance or service.-
(1)Subject to such conditions and limitations as may be prescribed, the official assignee may appoint the insolvent himself to superintend the management of the property of the insolvent or of any part thereof, or to carry on the trade (if any) of the insolvent,
