80. Registers and books to be maintained by Company Liquidator.
(1)The Company Liquidator shall maintain the following books of accounts so far as may be applicable in respect of the company under winding up:(a)Register of Liquidations in Form WIN 38 A;(b)Central Cash Book in Form WIN 38 B;(c)Company's Cash Book in Form WIN 38 C;(d)General Ledger in Form WIN 38 D;(e)Cashier's Cash Book in Form WIN 38 E;(f)Bank Ledger in Form WIN 38 F;(g)Register of Assets in Form WIN 38 G;(h)Securities and Investment Register in Form WIN 38 H;(i)Register of Book Debts and Out standing's in Form WIN 38 -I;(j)Tenants Ledger in Form WIN 38 J;(k)Suits Register in Form WIN 38 K;(l)Decree Register in Form WIN 38 L;(m)Sales Register in Form WIN 38 M;(n)Register of Claims and Dividends in Form WIN 38 N;(o)Contributors Ledger in Form WIN 38-O;(p)Dividends Paid Register in Form WIN 38 P;(q)Suspense Register in Form WIN 38 Q;(r)Documents Register in Form WIN 38 R;(s)Books Register in Form WIN 38 S;(t)Register of unclaimed dividends and undistributed assets deposited into the companies liquidation account in the Bank in Form WIN 38 T, and in maintaining the registers and books mentioned above the Company Liquidator shall follow the instructions contained in the respective forms provided for the said books and registers.(2)The Company Liquidator shall in addition to the registers and books referred to in sub-rule (1) maintain such other books as may be necessary for the proper and efficient working of his office such as petty cash register correspondence register despatch register daily register of money orders and cheques received for accounting of transactions entered into by him in relation to the company.(3)Where the accounts of the company are incomplete the Company Liquidator shall with all convenient speed as soon as the order for winding up is made have them completed and brought up-to-date.(4)(a)Where the Company Liquidator is authorised to carry on the business of the company he shall keep separate books of account in respect of such business and such books shall as far as possible be in conformity with the books already kept by the company in the course of its business and the Company Liquidator shall incorporate in the winding up cash book and in the company's cash book the total weekly amounts of the receipts and payments on such trading account.(b)The trading account shall from time to time not less than once in every month be verified by affidavit and the Company Liquidator shall thereupon submit such account to the advisory committee (if any) or such member thereof as may be appointed by the said committee for that purpose who shall examine and certify the same.(5)The Company Liquidator shall keep proper vouchers for all payments made or expenses incurred by him and the vouchers shall be serially numbered.Banking Account of Company Liquidator
