(2)If leave to sell is granted the sale shall, unless the court for reasons to be recorded otherwise orders, be made by public auction with the sanction of the Court, and order shall be made as in Form No. G.W. 13. The proclamation of the sale and the order approving the proclamation of sale may be as in Form Nos. G.W. 14 and G.W. 15, respectively and the sale shall be conducted in the manner prescribed by the succeeding sub-rules.
