(6)The Official Liquidator shall conduct proceedings in the winding up of a company and perform such duties in reference thereto as the Tribunal may specify in this behalf:Provided that the Tribunal may-(a)transfer the work assigned from one Official Liquidator to another Official Liquidator for the reasons to be recorded in writing;(b)remove the Official Liquidator on sufficient cause being shown;(c)proceed against the Official Liquidator for professional misconduct.]
