Section 21(5) in Insolvency And Bankruptcy Board Of India (Bankruptcy Process For Personal Guarantors To Corporate Debtors) Regulations, 2019
(5)The notice of the meeting shall carry the agenda, which shall include the following-(a)list of matters to be discussed;(b)list of issues to be voted upon;(c)relevant documents in relation to the matters to be discussed and issues to be voted upon.
