(1) At any time after the presentation of a winding up petition and before the making of a winding up order, the ¹[Tribunal] may appoint the Official Liquidator to be liquidator provisionally.

(2) Before appointing a provisional Liquidator, the ¹[Tribunal] shall give notice to the company and give a reasonable opportunity to it to make its representations, if any, unless, for special reasons to be recorded in writing, the ¹[Tribunal] thinks fit to dispense with such notice.

(3) Where a provisional liquidator is appointed by the ¹[Tribunal], the ¹[Tribunal] may limit and restrict his powers by the order appointing him or by a subsequent order, but otherwise he shall have the same powers as a liquidator.

(4) The Official Liquidator shall cease to hold office as provisional liquidator, and shall become the liquidator, of the company, on a winding up order being made.