Section 612 in Rules of the High Court of Judicature for Rajasthan, 1952
612. Remuneration.
(1)The Official Liquidator shall receive such remuneration, as the Judge may direct, and such remuneration may be fixed either at the time of his appointment, or thereafter and may be altered. Such remuneration may be fixed or altered so as to cover or exclude the; employment of assistants or clerks, office rent and incidental expenses. No money shall be appropriated to such remuneration, save upon the passing of the account, or upon an application by the Official Liquidator for that purpose on notice to such person and supported by such evidence as the Judge may direct: provided never the less that the Judge may from time to time allow an Official Liquidator to appropriate such sum, as he may think fit on account of remuneration to be thereafter fixed.(2)An Official Liquidator shall not accept or agree to accept from any person any gift, remuneration or benefit whatever nor shall he without the sanction of the Judge give up or agree to give up any part of such remuneration to any person.Proof of debts
