Section 112(2) in Presidency-Towns Insolvency Act, 1909
(2)In particular and without prejudice to the generality of the foregoing power, such rules may provide for and regulate--(a)the fees and percentages to be charged under this Act and the manner in which the same are to be collected and accounted for and the account to which they are to be paid;(b)the investment, whether separately or collectively, or unclaimed dividends, balances and other sums appertaining to the estates of insolvent debtors whether adjudicated insolvent under this or any former enactment; and the application of the proceeds of such investment;(c)the proceedings of the official assignee in taking possession of and realising the estates of insolvent debtors; 2(e)the receipts, payments and accounts of the official assignee;(f)the audit of the accounts of the official assignee;(g)the payment 3 of the costs of the audit of his accounts out of the proceeds of the investments in his hands;
