Section 691 in Rules of the High Court of Judicature for Rajasthan, 1952
691. Default in attending.
- If any person who has been directed by the Court to attend for public examination fails to attend at the time appointed for holding or proceeding with the same, and no good cause is shown by him for such failure, or if before the day appointed for the examination, the Official Liquidator satisfies the Court that such person has absconded or that there is reason to believe that he is about to abscond with the view of avoiding examination, the Court, on being satisfied that notice of the order and of the time appointed for attendance at the public examination was duly served, may without any further notice issue a warrant (in the prescribed form) for the arrest of the person required to attend, or make such other order as the Court may deem just.Section -GProceedings against delinquent Directors, Promoters and Officers
