Section 21(7) in Insolvency And Bankruptcy Board Of India (Bankruptcy Process For Personal Guarantors To Corporate Debtors) Regulations, 2019
(7)If an option to cast vote by electronic means is made available to the creditors, the notice of the meeting shall -(a)state the process and the manner of casting vote by such means;(b)provide the login ID and the details of a facility for generating password for access to the electronic means for casting vote in a secure manner; and(c)provide contact details of the person who shall address the queries connected with the electronic means.
