(1)Where an order is made for the examination of any person or persons under section 478, the examination shall be held before the Judge :provided that in the case of a High Court, the Judge may direct that the whole or any part of the examination of any such person or persons be held before any of the officers mentioned in sub-section (10) of the said section as may be mentioned in the order. Where the date of the examination has not been fixed by the order, the Official Liquidator shall take an appointment from the Judge, or officer before whom the examination is to be held as to the date of the examination. The order directing a public examination shall be in Form No. 112.
