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DISCUSSION PAPER - PROCESS DIVISION - NOVEMBER 2025
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Discussion Paper – Strengthening safeguards and transparency in the CIRP
DISCUSSION PAPER
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Corporate Debtor
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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
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1. Disclosure of allottees in the Information Memorandum and their treatment in the Resolution Plan.
2. Disclosure of receivables, JDAs and information on assets which are under attachment, in the Information Memorandum.
3. Safeguard where no financial institution is represented in the CoC.
4. Mandatory recording of reasons by CoC for recommending liquidation.
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Discussion Paper – Strengthening safeguards and transparency in the CIRP
DISCUSSION PAPER