Section 14(1) in Companies (Winding Up) Rules, 2020
(1)After the admission of a petition for the winding up of a company by the Tribunal and upon proof by affidavit of sufficient ground for the appointment of a provisional liquidator the Tribunal if it thinks fit and upon such terms and conditions as in the opinion of the Tribunal shall be just and necessary may appoint a provisional liquidator of the company pending final orders on the winding up petition in pursuance of clause (c) of sub-section (1) of section 273 and where the company is not the applicant notice of the application for appointment of provisional liquidator shall be given to the company in Form WIN 7 and the company shall be given a reasonable opportunity to make its representation unless the Tribunal for reasons to be recorded in writing dispenses with such notice.
