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Discussion paper on amendments to CIRP Regulation, 2016 in pursuance of the Insolvency and Bankruptcy Code (Amendment) Act, 2026
DISCUSSION PAPER
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Corporate Debtor
Personal Guarantor to a Corporate Debtor
Proprietorship firms
Partnership firms
Creditor to a Corporate Debtor
Insolvency Professional
Insolvency Professional Agency
Insolvency Professional Entity
Academics
Investor
Others
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Inconsistency, if any, between the provisions within the regulations (intra regulations)
Inconsistency, if any, between the provisions in different regulations (inter regulations)
Inconsistency, if any, between the provisions in the regulations with those in the rules
Inconsistency, if any, between the provisions in the regulations with those in the Code
Inconsistency, if any, between the provisions in the regulations with those in any other law
Any difficulty in implementation of any of the provisions in the regulations
Any provision that should have been provided in the regulations, but has not been provided
Any provision that has been provided in the regulations, but should not have been provided
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Topic 1 - Information to be furnished by Operational Creditor under section 9(3)(e)
Topic 2 - Information to be furnished by Corporate Applicant under section 10
Topic 3 - Manner for withdrawal under section 12A
Topic 4 - Manner of collating claims received from creditors by the IRP
Topic 5 - Handing over possession under section 19
Topic 6 - Deemed appointment of resolution professional on decision of CoC and its communication to IRP/CD/Board/AA
Topic 7 - Manner and conditions for the transfer of an asset of a personal or corporate guarantor of the corporate debtor as part of its insolvency resolution
Topic 8 - Manner of payment of debts of financial creditors who do not vote in favour of the resolution plan
Topic 9 - Conditions and manner for constitution of a committee to oversee implementation and supervision
Topic 10 - Form, manner, and conditions for the Adjudicating Authority to first approve the implementation of a resolution plan and then the manner of distribution
Topic 11 - Manner and conditions for the committee of creditors to apply for restoring the corporate insolvency resolution process, and the manner and conditions for completing the restored process
Topic 12 - Conditions for dissolution of the corporate debtor
Topic 13 - Release of guarantees in the resolution plan
Topic 14 - Notification of Forms through Circular
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Discussion paper on amendments to CIRP Regulation, 2016 in pursuance of the Insolvency and Bankruptcy Code (Amendment) Act, 2026
DISCUSSION PAPER