Section 42(1) in The Limited Liability Partnership (Winding up and Dissolution) Rules, 2012
(1)The Liquidator may, with the sanction of the Tribunal, appoint one or more practicing chartered accountants or practicing company secretaries or practicing cost accountants or legal practitioners entitled to appear before the Tribunal or such other professionals or experts or valuer or agency as he considers necessary to assist him in the performance of his duties and functions under the Act or the rules:Provided that if any such appointment is made from the panel maintained, the Liquidator shall submit report of such appointment including terms and conditions, fees payable, source of fund for payment of fee fund available with the LLP and the extent of unrealized assets, to the Tribunal forthwith:Provided further that such panel shall be maintained by the liquidator with the approval of the Tribunal.
