Section 578 in Rules of the High Court of Judicature for Rajasthan, 1952
578. Failure to give or maintain security.
(1)If a Provisional Liquidator or Official Liquidator fails to furnish the required security within any extension thereof, the Judge may rescind the order of appointment, and make such other appointment, and order as to costs as he considers fit and proper.(2)If a Provisional Liquidator or Official Liquidator fails to maintain the security ordered to be furnished, the Judge may remove him and make such other appointment and such order as to costs, as he may think fit.
