Section 77 in Presidency-Towns Insolvency Act, 1909
77. Appointment and removal of official assignees of insolvent' s estate.-
(1)(a)The Chief Justice of the High Court at Madras may from time to time appoint substantively or temporarily such persons as he thinks fit to the office of official assignee of insolvents' estates and such person or persons as he thinks fit to the office of the deputy official assignee for the said Court and may, with the concurrence of a majority of the other Judges of the Court, remove the person for the time being holding any of the said offices for any cause appearing to the Court sufficient.(b)The State Government of West Bengal shall, after consultation with, and with the concurrence of, the Chief Justice of the High Court at Calcutta, appoint substantively or temporarily a person to the office of official assignee of insolvents' estates for the said Court and may, after the like consultation and with the like concurrence, appoint substantively or temporarily a person or persons to the office of the deputy official assignee for the said Court.(c)For the High Court at Bombay, the State Government of Bombay 2 may from time to time appoint substantively or temporarily such person as the State Government thinks fit to the office of official assignee of insolvents' estates and such person or persons
