Report No. 26

24. Protection order after adjudication.-(1) Any insolvent in respect of whom an order of adjudication has been made may apply to the court for protection, and the court may, on such application, make an order for the protection of the insolvent from arrest or detention.

(2) A protection order may apply either to all the debts of the insolvent provable in insolvency or to such of them as the court may think proper, and may commence and take effect at and for such time as the court may direct, and may be revoked, modified or renewed as the court may think fit.

(3) A protection order shall protect the insolvent from being arrested or detained in prison for any debt to which such order applies, and any insolvent arrested or detained contrary to the terms of such an order shall be entitled to his release:

Provided that no such order shall operate to prejudice the rights of any creditor in the event of such order being revoked or modified or the adjudication annulled.

(4) Any creditor shall be entitled to appear and oppose the grant of a protection order.

[Section 31, P.A.] [Cf. sections 25(1) to (4), P.T.A.]