Section 9(1) in Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016
(1)A person claiming to be a workman or an employee of the corporate debtor shall submit [claim with proof] [Substituted 'proof of claim' by Notification No. IBBI/2018-19/GN/REG031, dated 3.7.2018 (w.e.f 30.11.2016).] to the interim resolution professional in person, by post or by electronic means in Form D of the Schedule:Provided that such person may submit supplementary documents or clarifications in support of the claim, on his own or if required by the interim resolution professional, before the constitution of the committee.
