Section 706 in Rules of the High Court of Judicature for Rajasthan, 1952
706. Chairman.
- The Chairman of any such meeting shall be the liquidator or some person nominated by him for that purpose, and in the event of more than one person having been appointed liquidators, each of them shall, if present at the meeting, be entitled to be Chairman or to nominate some other person to be Chairman in priority to the other or others of them according to the order in which they were named in the resolution by which they were appointed:Provided that if a liquidator shall have been appointed by the Judge in the place of a sole liquidator appointed by the Company, the liquidator so appointed or his nominee shall be Chairman.
