32. Receiver shall submit an early report as to conduct of the debtor and other matters.
- (i) Unless the Court otherwise directs, the Receiver or Interim Receiver shall, as soon as may be, after his appointment, and in any case before the hearing of the debtor's application for discharge, draw up a report upon the cause of the debtor's insolvency, the conduct of debtor so far as it may have contributed to his insolvency and also his conduct during the insolvency proceedings, and in particular such report shall state specifically whether any of the facts mentioned in each of the clauses of sub-section (1) of section 42 exist or do not exist.(ii)If the debtor submits a proposal under section 38(1) of the Act, the Receiver shall state in his report whether in his opinion the proposal is reasonable and is likely to benefit the general body of the creditors and shall state the reasons for his opinion.
