Section 6(3) in Insolvency and Bankruptcy (Insolvency and Liquidation Proceedings of Financial Service Providers and Application to Adjudicating Authority) Rules, 2019
(3)The application under sub-clause (i) of clause (a) of rule 5 shall be made in Form 1 and accompanied by -(a)a fee of twenty-five thousand rupees;(b)a written consent and declaration in accordance with Form 2 from the proposed Administrator; and(c)other documents and records as specified in Form 1.
