Section 77 in Presidency-towns Insolvency Act, 1909
77. Appointment of official Assignee and deputy official assignee of insolvent's estates.
- [(1) (a) The Chief Justice of the High Court at Madras may from time to time appoint substantively or temporarily such persons as he thinks fit to the office of official assignee of insolvents' estates and such person or persons as he thinks fit to the office of the deputy official assignee for the said Court and may, with the concurrence of a majority of the other Judges of the Court, remove the person for the time being holding any of the said offices for any cause appearing to the Court sufficient.(b)The State Government of West Bengal shall, after consultation with, and with the concurrence of, the Chief Justice of the High Court at Calcutta, appoint substantively or temporarily a person to the office of official assignee of insolvents' estates for the said Court and may, after the like consultation and with the like concurrence, appoint substantively or temporarily a person or persons to the office of the deputy official assignee for the said Court.(c)For the High Court at Bombay, the [State Government of Bombay] may from time to time appoint substantively or temporarily such person as the State Government thinks fit to the office of official assignee of insolvents' estates and such person or persons as the State Government thinks fit to the office of the deputy official assignee.](1A)[ Subject to rules made under section 112, [the deputy official assignee] [Inserted by Act 10 of 1930, s. 4.] shall have all the powers and shall discharge all the duties and in exercise of such powers and in the discharge of such duties shall be subject to all the liabilities of the official assignee under this Act.] [Substituted by Presidency- towns Insolvency (Madras Amendment) Act, 1943 (Mad. 5 of 1943 ).](2)Every official assignee [and every deputy official assignee] [Inserted by Act 10 of 1930, s. 4.] shall give such security and shall be subject to such rules and shall act in such manner as may be prescribed.(3)Notwithstanding anything in sub- section (1), the persons substantively or temporarily holding the office of official assignee immediately before the commencement of this Act in the Courts for the relief of Insolvent Debtors at Calcutta, Madras and Bombay respectively under the 4 Indian Insolvency Act, 1848 , 11 and 12 Vict., c. 21. 5 shall, without further appointment for that purpose, become the official assignees, substantive or temporary, as the case may be, under this Act in the High Courts at Fort William, Madras and Bombay 6 respectively.
