Section 85(2) in Presidency-towns Insolvency Act, 1909
(2)The official assignee may, from time to time, summon meetings of the creditors for the purpose of ascertaining their wishes, and it shall be his duty to summon meetings at such times as the creditors, by resolution at any meeting, or the Court may direct, or whenever requested in writing to do so by one- fourth in value of the creditors who have proved.
