Section 26 in Presidency-towns Insolvency Act, 1909
26. Meetings of creditors.
(1)At any time after the making of an order of adjudication against an insolvent, the Court, on the application of a creditor or of the official assignee, may direct that a meeting of creditors shall be held to consider the circumstances of the insolvency and the insolvent' s schedule and his explanation thereof and generally as to the mode of dealing with the property of the insolvent.(2)With respect to the summoning of and proceedings at a meeting of creditors the rules in the First Schedule shall be observed.
