Section 734(d) in Rules of the High Court of Judicature for Rajasthan, 1952
(d)Statement of list of debtors. - On the date fixed for settlement of the list of debtors the Court or such part thereof as it may think proper. If the Court is of opinion that it is not immediately possible to adjudicate upon any particular debt mentioned in the list, it may give such directions as it may think proper as to discovery and inspection, examinations of witnesses in Court or in Chambers, taking of evidence by affidavit or otherwise and generally for the speedy adjournment of the debt. The Court may in a special case refer the Official Liquidator to a regular suit.
