Report No. 26

82. Committee of inspection.-(1) The court may, if it so thinks fit, authorise the creditors who have proved to appoint from among the creditors or holders of general proxies or general powers-of-attorney from such creditors, a committee of inspection for the purpose of superintending the administration of the insolvent's property by the Official Assignee:

Provided that a creditor, who is appointed a member of a committee of inspection, shall not be qualified to act until he has proved.

(2) The committee shall have such powers of control over the proceedings of the Official Assignee as may be prescribed.

[Section 67A, P.A.] [Cf. sections 88 and 89, P.T.A.]