Section 33(2) in Presidency-towns Insolvency Act, 1909
(2)The insolvent shall-(a)give such inventory of his property, such list of his creditors and debtors, and of the debts due to and from them respectively,(b)submit to such examination in respect of his property or his creditors,(c)wait at such times and places on the official assignee or special manager,(d)execute such powers-of-attorney, transfers and instruments, and(e)generally do all such acts and things in relation to his property and the distribution of the proceeds amongst his creditors,as may be required by the official assignee or special manager or may be prescribed or be directed by the Court by any special order or orders made in reference to any particular case, or made on the occasion of any special application by the official assignee or special manager, or any creditor or person interested.
