(1)When an order has been made for winding up a company by the [Tribunal], and the Official Liquidator has made a report to the [Tribunal] [ Substituted by Act 11 of 2003, Section 78, for " Court" .] under this Act, stating that in his opinion a fraud has been committed by any person in the promotion or formation of the company, or by any officer of the company in relation to the company since its formation, the [Tribunal] [ Substituted by Act 11 of 2003, Section 78, for " Court" .] may, after considering the report, direct that that person or officer shall attend before the [Tribunal] [ Substituted by Act 11 of 2003, Section 78, for " Court" .] on a day appointed by it for that purpose, and be publicly examined as to the promotion or formation or the conduct of the business of the company, or as to his conduct and dealings as an officer thereof.
