Section 61(1) in The Limited Liability Partnership (Winding up and Dissolution) Rules, 2010
(1)In all matters relating to the winding up of a LLP, the Tribunal may-(a)have regard to the wishes of creditors or partners of the LLP, as proved to it by any sufficient evidence;(b)direct, if it thinks fit for the purpose of ascertaining their wishes, meetings of the creditors or partners to be called, held and conducted in such manner as the Tribunal may direct; and(c)appoint a person to act as chairman of any such meeting and to report the result thereof to the Tribunal.
