Section 24(5) in Insolvency And Bankruptcy Code, 2016
(5)[Subject to sub-sections (6), (6A) and (6B) of section 21, any creditor] [Substituted 'Any creditor' by Act No. 26 of 2018, dated 17.8.2018.] who is a member of the committee of creditors may appoint an insolvency professional other than the resolution professional to represent such creditor in a meeting of the committee of creditors:Provided that the fees payable to such insolvency professional representing any individual creditor will be borne by such creditor.
