Section 6(2) in Presidency-towns Insolvency Act, 1909
(2)The powers referred to in sub-section (1) are the following, namely:-(a)to hear insolvency petitions presented by debtors, and to make orders of adjudication thereon;(b)to hold the public examination of insolvents;(c)to make any order or exercise any jurisdiction which is prescribed as proper to be made or exercised in chambers;(d)to hear and determine any unopposed or ex-parte application;(e)to examine any person summoned by the Court under section 36.
