Section 664 in Rules of the High Court of Judicature for Rajasthan, 1952
664. Chairman of meeting.
- At every meeting of creditors or contributories, the Official Liquidator, or some person nominated by him, shall be the Chairman of the meeting. In the event of more than one person being appointed Official Liquidators, the person named first in the order of appointment shall be entitled to take the chair or make the aforesaid nomination. Such nomination shall be in the prescribed form.
