Section 8A in Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016
8A. [ Claims by creditors in a class. [Inserted by Notification No. IBBI/2018-19/GN/REG031, dated 3.7.2018 (w.e.f 30.11.2016).]
(1)A person claiming to be a creditor in a class shall submit claim with proof to the interim resolution professional in electronic form in Form CA of the Schedule.(2)The existence of debt due to a creditor in a class may be proved on the basis of -(a)the records available with an information utility, if any; or(b)other relevant documents, including any -(i)agreement for sale;(ii)letter of allotment;(iii)receipt of payment made; or(iv)such other document, evidencing existence of debt.(3)A creditor in a class may indicate its choice of an insolvency professional, from amongst the three choices provided by the interim resolution professional in the public announcement, to act as its authorised representative.]
