Section 589 in Rules of the High Court of Judicature for Rajasthan, 1952
589. Counter-signing authority.
- Unless otherwise ordered by the Judge, the person authorised to countersign under rules 587 and 588 shall, where the powers mentioned in [section 179(f)] [Companies Act. 1913 repealed by Act No. 1 of 1956. section 179(f) of the old Act is analogous to section 457(2) (iii) of the new Act.] of the Act have been delegated to the Official Liquidator, be such member as the Committee of Inspection shall appoint for the purpose, and where there is no Committee of Inspection, or the powers have not been delegated to the Official Liquidator, be the Registrar:Provided that the Judge may dispense altogether with such countersignature.
