(2)The statement shall be submitted and verified by one or more of the persons who are at the relevant date the Directors and by the person who is at that date the manager, secretary or other chief officer of the company, or by such of the persons hereinafter in this sub-section mentioned, as the Official Liquidator, subject to the direction of the [Tribunal] [ Substituted by Act 11 of 2003, Section 66, for " Court" .], may require to submit and verify the statement, that is to say, persons-(a)who are or have been officers of the company;(b)who have taken part in the formation of the company at any time within one year before the relevant date;(c)who are in the employment of the company, or have been in the employment of the company within the said year, and are, in the opinion of the Official Liquidator, capable of giving the information required;(d)who are or have been within the said year officers of, or in the employment of, a company which is, or within the said year was, an officer of the company to which the statement relates.
