(2)In particular, and without prejudice to the generality of the foregoing power, such rules may provide for all or any of the following matters, namely:—(i)as to the mode of proceedings to be held for winding up of a company by the Tribunal;(ii)for the voluntary winding up of companies, whether by members or by creditors;(iii)for the holding of meetings of creditors and members in connection with proceedings under section 230;(iv)for giving effect to the provisions of this Act as to the reduction of the capital;(v)generally for all applications to be made to the Tribunal under the provisions of this Act;(vi)the holding and conducting of meetings to ascertain the wishes of creditors and contributories;(vii)the settling of lists of contributories and the rectifying of the register of members where required, and collecting and applying the assets;(viii)the payment, delivery, conveyance, surrender or transfer of money, property, books or papers to the liquidator;(ix)the making of calls; and(x)the fixing of a time within which debts and claims shall be proved.
