(4)Within three weeks from the date of passing of winding up order, the Company Liquidator shall make an application to the Tribunal for constitution of a winding up committee to assist and monitor the progress of liquidation proceedings by the Company Liquidator in carrying out the function as provided in sub-section (5) and such winding up committee shall comprise of the following persons, namely:—(i)Official Liquidator attached to the Tribunal;(ii)nominee of secured creditors; and(iii)a professional nominated by the Tribunal.
