Section 32 in Insolvency and Bankruptcy Board of India (Fast Track Insolvency Resolution Process for Corporate Persons) Regulations, 2017
32. Costs of the interim resolution professional.
(1)The applicant shall fix the expenses to be incurred on or by the interim resolution professional.(2)The Adjudicating Authority shall fix expenses where the applicant has not fixed expenses under sub-regulation (1).(3)The applicant shall bear the expenses which shall be reimbursed by the committee to the extent it ratifies.(4)The amount of expenses ratified by the committee shall be treated as fast track process costs.Explanation. - For the purposes of this Regulation, "expenses" means the fee to be paid to the interim resolution professional and other expenses, including the cost of engaging professional advisors, to be incurred by the interim resolution professional.
