Section 575 in Rules of the High Court of Judicature for Rajasthan, 1952
575. Order of appointment not to issue until security furnished.
- Where an Official Liquidator is appointed subject to his furnishing security to the satisfaction of the Judge or Registrar, no copy of the order shall issue (except for purposes of appeal and except where the Court otherwise directs) until such security has been furnished and certified as hereinafter provided. A certified copy of the order appointing an Official Liquidator, whether with or without security, shall be filed by him, with the Registrar of Joint Stock Companies within a fortnight of the order being made or within ten days of the security being furnished, where security has been directed.
