LEGAL FRAMEWORK

Date Subject Remarks
22 Feb, 2024 Circular - Deposit and withdrawal of unclaimed dividends and / or undistributed proceeds in accordance with regulation 46 of the Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016  
22 Feb, 2024 Circular - Enhancing Transparency and Stakeholder Engagement in Liquidation Process  
13 Feb, 2024 Circular - Deposit and withdrawal of unclaimed dividends and / or undistributed proceeds in accordance with regulation 39 of the IBBI (Voluntary Liquidation Process) Regulations, 2017  
13 Feb, 2024 Circular - Reporting / Sharing of information in the Voluntary Liquidation process  
12 Feb, 2024 Circular - Sharing of the Report prepared by the Resolution Professional under section 99 of the Code  
01 Feb, 2024 Circular - Measures for facilitating efficient conduct of the processes by the Insolvency Professionals  
01 Feb, 2024 Circular - Measures for rationalisation of the regulatory framework of Insolvency Professional Entities  
18 Jan, 2024 Circular - Reduction of cooling-off period between two consecutive attempts in Limited Insolvency Examination and Valuation Examinations  
21 Dec, 2023 Clarification regarding submission of particulars and declaration by the insolvency professionals in the application filed by creditor(s) in Part IV of Form C of the IRP PGCD Rules.  
28 Sep, 2023 Circular - Clarification w.r.t. Liquidators’ fee under clause (b) of sub-regulation (2) of Regulation 4 of IBBI (Liquidation Process) Regulations, 2016  
01 Sep, 2023 Circular - Filing of CIRP Forms for the purpose of monitoring corporate insolvency resolution processes and performance of insolvency professional entities under the Insolvency and Bankruptcy Code, 2016 and the regulations made thereunder.  
20 Jun, 2023 Circular - Application to initiate corporate insolvency resolution process under sections 7 or 9 of the Insolvency and Bankruptcy Code, 2016, along with record of the default issued by the Information Utility.  
04 Mar, 2023 Circular - Serving of copy of applications to the Board, as mandated under Rules 4, 6 and 7 of the Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016.  
21 Dec, 2022 Circular - Proforma for reporting liquidator’s decision(s) different from the advice of Stakeholders’ Consultation Committee (SCC) under proviso to sub-regulation (10) of regulation 31A of IBBI (Liquidation Process) Regulations, 2016  
24 Nov, 2022 Circular- Credit of fee by IPs & IPEs in IBBI account  
09 Nov, 2022 Circular - Review of Regulations  
02 Nov, 2022 Circular - Annual Compliance Certificate for Insolvency Professional Agencies  
13 Sep, 2022 Circular - Details of matters pending with Supreme Court of India and various High Courts  
31 Aug, 2022 Revision of fees applicable for Limited Insolvency Examination and Valuation Examinations  
15 Jun, 2022 Circular - Application under Rule 4, 6 or 7 of Insolvency and Bankruptcy (Application to Adjudication Authority) Rules, 2016