(5)The Company Liquidator shall be the convener of the meetings of the winding up committee which shall assist and monitor the liquidation proceedings in following areas of liquidation functions, namely:—(i)taking over assets;(ii)examination of the statement of affairs;(iii)recovery of property, cash or any other assets of the company including benefits derived therefrom;(iv)review of audit reports and accounts of the company;(v)sale of assets;(vi)finalisation of list of creditors and contributories;(vii)compromise, abandonment and settlement of claims;(viii)payment of dividends, if any; and(ix)any other function, as the Tribunal may direct from time to time.
