Section 22 in Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Regulations, 2019
22. Non-cooperation by guarantor.
- In the event of non-cooperation of the guarantor at any time during the resolution process period or during the implementation of the repayment plan, the resolution professional shall prepare a statement to this effect and file the same with the Adjudicating Authority for appropriate directions.FORM AWritten Consent to Act as Resolution Professional(Under regulation 4(2) of the Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Regulations, 2019)[Date]ToThe Adjudicating Authority[Name of Bench]From[Name of the Insolvency Professional][Registration number of the Insolvency Professional][Address of the Insolvency Professional registered with the Board]Subject: Written consent to act as resolution professional in the matter of [name of guarantor].
