Section 142(1) in Companies (Winding Up) Rules, 2020
(1)The Company Liquidator shall have the conduct of an examination under section 299 provided that the Tribunal may if for any reasons it thinks fit so to do entrust the conduct of the examination to any contributory or creditors and where the conduct of the examination is entrusted to any person other than the Company Liquidator the Company Liquidator shall nevertheless be entitled to be present at the examination in person or by authorised representative and may take notes of the examination for his own use and put such questions to the person examined as the Tribunal may allow.
