Section 692 in Rules of the High Court of Judicature for Rajasthan, 1952
692. Application against delinquent Directors, Officers and Promoters.
(1)An application under [section 235(1)] [Companies Act 1913 repealed by Act No. 1 of 1956. section 237 of the old Act is analogous to section 542 the new Act.] or sub-section (1) or (5) of section 2371 of the Act shall be made by petition to the Court. Notice of the application shall, unless otherwise ordered by the Court, be served on every person against whom an order is sought, not less than eight days before the day named in the notice for hearing the application. Where the application is made by the Official Liquidator, he may report to the Court any facts or information derived from affidavits or sworn evidence in the proceedings, where the application is made by any other person, it shall be supported by affidavit to be filed by him.(2)The hearing of the application shall take place before the Judge in Court, and he may give such directions as he may deem necessary for the taking of evidence wholly or in part by affidavit in support of or in opposition to the application.
