Report No. 26

27. Insolvent's schedule.-(1) Where an order of adjudication is made against a debtor, he shall prepare and submit to the court a schedule verified by affidavit, in such form and containing such particulars of and in relation to his affairs as may be prescribed.

[New] [Cf. section 24(1), P.T.A.]

(2) The schedule shall be submitted within such period as may be fixed by the court or extended by it from time to time.

[Cf. section 24, P.T.A.]

(3) If the insolvent fails, without reasonable excuse, to comply with the requirements of this section, the court may, on the application of the Official Assignee or of any creditor, make an order for his committal to the civil prison.

(4) If the insolvent fails to prepare and submit any such schedule as aforesaid, the Official Assignee may, at the expense of the estate, cause such a schedule to be prepared in the manner prescribed.

[Cf. section 24(2), P.T.A.]