Section 182(1) in Companies (Winding Up) Rules, 2020
(1)The assets of a company in a winding up by the Tribunal remaining after payment of the fees and expenses properly incurred in preserving realising or getting in the assets shall subject to any order of the Tribunal and to the rights of secured creditors if any be liable to the following payments which shall be made in the following order of priority namely :-First- the taxed costs of the petition including the taxed costs of any person appearing on the petition whose costs are allowed by the Tribunal;Next-the costs and expenses of any person who makes or concurs in making the company's statement of affairs;Next-the necessary disbursements of the Company Liquidator other than expenses properly incurred in preserving realising or getting in the properties of the company;Next-the cost of any person properly employed by the Company Liquidators;Next-the cost charges and expenses incurred by the liquidator;Next-the actual out of pocket expenses necessarily incurred by the members of the advisory committee and sanctioned by the Tribunal.
