19th November, 2025

Discussion Paper on Proposed Guidelines for Conducting Valuation under the Insolvency and Bankruptcy Code, 2016

17th November, 2025

Discussion Paper – Strengthening safeguards and transparency in the CIRP

17th November, 2025

Discussion paper on Empowering Director/ Partner in an Insolvency Professional Entity (IPE) by proposing Minimum Shareholding/ Capital Contribution.

14th November, 2025

Discussion Paper on Strengthening the Valuation Process under the Insolvency and Bankruptcy Code, 2016

6th November, 2025

Discussion Paper – Template for declaration of Beneficial Ownership and Section 32A Affidavit to be submitted by Prospective Resolution Applicant (PRA)

12th August, 2025

Discussion paper - Review of Limit on Number of Assignments by IPs

12th August, 2025

Discussion paper on deletion of Clause 6 from the Code of Conduct for Insolvency Professionals

6th August, 2025

Discussion Paper – Measures to enhance integrity of the Corporate Insolvency Resolution Process (CIRP)

04th February, 2025

Discussion Paper on streamlining processes under the Code

19th November, 2024

Discussion Paper Monitoring Committee under CIRP

19th November, 2024

Discussion Paper on Review of Grievance Redressal and Enforcement Framework and Rationalisation of Timelines Regarding Authorisation for Assignment

19th November, 2024

Discussion Paper on amendments to Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016 and Insolvency and Bankruptcy Board of India (Voluntary Liquidation Process) Regulations, 2017.

7th November, 2024

Discussion Paper on Issues Related to Real Estate

4th November, 2024

Discussion Paper on Mediation by the operational creditors (OCs) before approaching Adjudicating Authority (AA) for filing Section 9 application

23rd August, 2024

Discussion Paper on MSME Registration and Disclosure Framework under CIRP

19th June, 2024

Discussion paper on amendments to Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Process) Regulations, 2016

10th June, 2024

Discussion paper on Reducing Compliance by Review of CIRP Forms submitted by Insolvency Professionals (IPs) to IBBI

10th May, 2024

Discussion paper on “Strengthening the process of issuance of record of default by Information Utility”

06th November, 2023

Discussion Paper Real Estate Related Proposals-CIRP & Liquidation

01st November, 2023

Discussion Paper on amendments to CIRP Regulations

20th October, 2023

Discussion Paper on Strengthening the Liquidation Process

20th October, 2023

Discussion paper – Rationalisation of the Regulatory Framework for Enhancing the Effectiveness of Insolvency Professional Entities in Insolvency Resolution Process

05th October, 2023

Discussion Paper - Streamlining the Voluntary Liquidation Process, October, 2023

27th September, 2023

Discussion paper on appointment of RP, sharing of report prepared by the RP with the debtor and the creditor, and mandating summoning of meeting of the creditors

27th June, 2023

Discussion Paper on measures for increasing the possibility of resolution, value of resolution plan and enabling timely resolution

7th June, 2023

Discussion Paper: Simplification of Enrolment and Registration Process for Ease of Entry in the Insolvency Profession

27th June, 2022

Discussion paper on changes in the corporate insolvency resolution process to reduce delays and improve the resolution value.

24th June, 2022

Discussion Paper on Financial Self-Sufficiency of the Insolvency and Bankruptcy Board of India

14th June, 2022

Discussion Paper on enabling entities to become insolvency professional

14th June, 2022

Discussion Paper on Liquidation Process

09th June, 2022

Discussion Paper on Remuneration of an Insolvency Professional.

06th May, 2022

Discussion paper on the Regulations notified under the Insolvency and Bankruptcy Code, 2016

13th April, 2022

Consultation paper on issues related to reducing delays in the corporate insolvency resolution process

08th April, 2022

Discussion Paper on "Enhancing effectiveness of Information Utility"

31st March, 2022

Discussion Paper on Review of Redressal and Enforcement Mechanism.

15th February, 2022

Discussion paper on Engagement and appointment of ‘professionals’ in a corporate insolvency resolution process.

1st February, 2022

Discussion paper on Public comments: Discussion Paper – Voluntary Liquidation Process Feb 2022

23th December, 2021

Discussion paper on proposed changes to the Corporate Insolvency Resolution and Liquidation Framework under Insolvency and Bankruptcy Code, 2016

24th November, 2021

Discussion paper on Cross-Border Insolvency under Insolvency and Bankruptcy Code, 2016

27th August, 2021

Discussion paper on Amendments to the Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016

27th August, 2021

Discussion paper on Amendments to the Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016

26th August, 2020

Discussion paper on Amendments to the Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016

14th February 2020

Discussion paper on Amendments to the Insolvency and Bankruptcy Board of India (Corporate Insolvency Resolution Process) Regulations, 2016

03rd November, 2019

Discussion Paper on Amendments to Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016

03rd November, 2019

Discussion paper on Amendments to the Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016.

12th May, 2019

Discussion paper on Amendments to the Insolvency and Bankruptcy Board of India (Insolvency Professionals) Regulations, 2016.

08th May, 2019

Discussion paper on Insolvency Professional Agencies & Information Utilities Regulations

07th May, 2019

Discussion paper on Amendments to the Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016.

26th April, 2019

Discussion Paper on Bankruptcy Process for Personal Guarantors to Corporate Debtors along with Draft Regulations