Section 106(2) in Insolvency And Bankruptcy Code, 2016
(2)The report referred in sub-section (1) shall include that-(a)the repayment plan is in compliance with the provisions of any law for the time being in force;(b)the repayment plan has a reasonable prospect of being approved and implemented; and(c)there is a necessity of summoning a meeting of the creditors, if required, to consider the repayment plan:Provided that where the resolution professional recommends that a meeting of the creditors is not required to be summoned, reasons for the same shall be provided.
