(1)The Court may, if it thinks fit, authorise the creditors who have proved their debts to appoint a committee of inspection for the purpose of superintending the administration of the insolvent's property by the receiver.(2)The persons appointed to a committee of inspection shall be creditors who have proved their debts or persons holding general powers-of-attorney from such creditors.(3)The committee of inspection shall have such powers of control over the proceedings of the receiver as may be prescribed.Appeal to Court against Receiver.
