Section 214(2) in The Limited Liability Partnership (Winding up and Dissolution) Rules, 2012
(2)Where the conduct of the examination is entrusted to any person other than the Liquidator, the Liquidator shall nevertheless be entitled to be present at the examination in person or by advocate or by authorized representative, and may take notice of the examination for his own use and put such questions to the person examined as the tribunal may allow.
