(1)Where the [Tribunal] has made a winding up order or appointed the Official Liquidator as provisional Liquidator, unless the [Tribunal] [ Substituted by Act 11 of 2003, Section 66, for " Court".] in its discretion otherwise orders, there shall be made out and submitted to the Official Liquidator a statement as to the affairs of the company in the prescribed form, verified by an affidavit, and containing the following particulars, namely:-(a)the assets of the company, stating separately the cash balance in hand and at the bank, if any, and the negotiable securities, if any, held by the company;(b)its debts and liabilities;(c)the names, residences and occupations of its creditors, stating separately the amount of secured and unsecured debts; and in the case of secured debts, particulars of the securities given, whether by the company or an officer thereof, their value and the dates on which they were given;(d)the debts due to the company and the names, residences and occupations of the persons from whom they are due and the amount likely to be realised on account thereof;(e)such further or other information as may be prescribed, or as the Official Liquidator may require.
