Section 11 in The Limited Liability Partnership (Winding up and Dissolution) Rules, 2012
11. Filling up of vacancy in office of LLP Liquidator.
- If a vacancy occurs by death, resignation, removal or otherwise in the office of any LLP Liquidator (other than a Liquidator appointed by, or by the direction of the Tribunal) appointed under rule 10, the partners of the LLP or the creditors, as the case may be, fill the vacancy in the manner as specified in that rule.
