Companies Act, 1956
Sec 490 - Power of company to appoint and fix remuneration
of liquidators.
(1) The company in general meeting shall -
(a) appoint one or more liquidators for the
purpose of winding up the affairs and distributing the assets of the company ;
and
(b) fix the remuneration, if any, to be paid
to the liquidator or liquidators.
(2) Any remuneration, so fixed shall not be
increased in any circumstances whatever, whether with or without the sanction
of the Court.
(3) Before the remuneration of the liquidator
or liquidators is fixed as aforesaid, the liquidator, or any of the
liquidators, as the case may be, shall not take charge of his office.