Section 112 in Presidency-towns Insolvency Act, 1909
112. Rules.
(1)The Courts having jurisdiction under this Act may from time to time make rules for carrying into effect the objects of this Act.(2)In particular and without prejudice to the generality of the foregoing power, such rules may provide for and regulate-(a)the fees and percentages to be charged under this Act and the manner in which the same are to be collected and accounted for and the account to which they are to be paid;(b)the investment, whether separately or collectively, or unclaimed dividends, balances and other sums appertaining to the estates of insolvent debtors whether adjudicated insolvent under this or any former enactment; and the application of the proceeds of such investment;(c)the proceedings of the official assignee in taking possession of and realising the estates of insolvent debtors; 2(e)the receipts, payments and accounts of the official assignee;(f)the audit of the accounts of the official assignee;(g)the payment 3 of the costs of the audit of his accounts out of the proceeds of the investments in his hands;(h)the payment of the costs incurred in the prosecution of fraudulent debtors and in legal proceedings taken by the official assignee under the direction of the Court out of the proceeds aforesaid;(i)the payment of any civil liability incurred by an official assignee acting under the order or direction of the Court;(j)the proceedings to be taken in connection with proposals for composition and schemes of arrangement with the creditors of insolvent debtors;(k)the intervention of the official assignee at the hearing of applications and matters relating to insolvent debtors and their estates;(kk)[ filing of lists of creditors and debtors and the affording of assistance to the Court by a petitioning debtor;] [Inserted by Act 19 of 1927, s. 5.](l)the examination by the official assignee of the books and papers of account of undischarged insolvent debtors;(m)the service of notices in proceedings under this Act;(mm)[ the form of the insolvency notice under clause (a), and the manner in which such notice may be served under clause (b), of sub- section (3) of section 9;] [Ins. by Act 28 of 1978, s. 2 (w. e. f. 1- 9- 1979).](n)the appointment, meetings and procedure of committees of inspection;(o)the conduct of proceedings under this Act in the name of a firm;(p)the forms to be used in proceedings under this Act;(q)the procedure to be followed in the case of estates to be administered in a summary manner;(r)the procedure to be followed in the case of estates of deceased persons to be administered under this Act;[***] [Omitted '(s)' Presidency-towns Insolvency (Bengal Amendment) Act, 1936 (Ben. 18 of 1936).]and in the case of the High Court at Madras, may be also provide for and regulate the remuneration of the official assignee and the payment of the costs, charges and expenses of his establishment.
