Section 690 in Rules of the High Court of Judicature for Rajasthan, 1952
690. Application for day for holding examination.
(1)Upon an order directing a person to attend for public examination being made, the Official Liquidator shall apply for the appointment of a day on which such examination is to be held.(2)Appointment of day for public examination. - A day shall be thereupon be appointed by the Registrar (Form prescribed) for holding such public examination, and notice of the day so appointed, shall be given by the Official Liquidator to the person who is to be examined by sending such notice by registered post addressed to his usual or last known address (form prescribed).(3)Notice of public examination to creditors and contributories. - The Official Liquidator shall give notice of the day appointed for holding the public examination to the creditors and contributories by advertisement in such newspapers as the Registrar may direct.(4)Where an adjournment of the public examination has been directed, notice of the adjournment shall not be advertised, unless otherwise directed by the Court.
