(1)The Company Liquidator shall report quarterly on the progress of winding up of the company in such form and in such manner as may be prescribed to the members and creditors and shall also call a meeting of the members and the creditors as and when necessary but at least one meeting each of creditors andmembers in every quarter and apprise them of the progress of the winding up of the company in such form and in such manner as may be prescribed.
