Section 690(2) in Rules of the High Court of Judicature for Rajasthan, 1952
(2)Appointment of day for public examination. - A day shall be thereupon be appointed by the Registrar (Form prescribed) for holding such public examination, and notice of the day so appointed, shall be given by the Official Liquidator to the person who is to be examined by sending such notice by registered post addressed to his usual or last known address (form prescribed).
