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DISCUSSION PAPER - REAL ESTATE
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Discussion Paper on Strengthening resolution outcomes in real estate insolvency
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
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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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Proposal 1 - Identification and exclusion of real estate projects from CIRP
Proposal 2 – Strengthening project-wise ring-fencing of funds and accounts
Proposal 3 – Handing over possession of units to allottees
Proposal 4 – Simplified claim Form for real estate allottees
Proposal 5 – Identification and disclosure of allottee preferences in real estate CIRP
Proposal 6 – Mandatory disclosures in the Information Memorandum of real estate CIRP
Proposal 7 – Independent technical and cost-to-complete assessment for real estate projects
Proposal 8 – Mandatory contents of resolution plans in real estate CIRP
Proposal 9 – Enhancing composition of monitoring committee in real estate cases
Proposal 10 – Enhancing transparency in functioning of Authorised Representatives
Proposal 11 - Additional safeguards prior to liquidation of real estate projects
Proposal 12 - Strengthening coordination between resolution professionals and real estate regulatory authorities
Proposal 13 – Prominent disclosure of corporate insolvency resolution process at project and office sites
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Discussion Paper on Strengthening resolution outcomes in real estate insolvency
DISCUSSION PAPER