Section 28(1) in Insolvency And Bankruptcy Code, 2016
(1)Notwithstanding anything contained in any other law for the time being in force, the resolution professional, during the corporate insolvency resolution process, shall not take any of the following actions without the prior approval of the committee of creditors namely:-(a)raise any interim finance in excess of the amount as may be decided by the committee of creditors in their meeting;(b)create any security interest over the assets of the corporate debtor;(c)change the capital structure of the corporate debtor, including by way of issuance of additional securities, creating a new class of securities or buying back or redemption of issued securities in case the corporate debtor is a company;(d)record any change in the ownership interest of the corporate debtor;(e)give instructions to financial institutions maintaining accounts of the corporate debtor for a debit transaction from any such accounts in excess of the amount as may be decided by the committee of creditors in their meeting;(f)undertake any related party transaction;(g)amend any constitutional documents of the corporate debtor;(h)delegate its authority to any other person;(i)dispose of or permit the disposal of shares of any shareholder of the corporate debtor or their nominees to third parties;(j)make any change in the management of the corporate debtor or its subsidiary;(k)transfer rights or financial debts or operational debts under material contracts otherwise than in the ordinary course of business;(l)make changes in the appointment or terms of contract of such personnel as specified by the committee of creditors; or(m)make changes in the appointment or terms of contract of statutory auditors or internal auditors of the corporate debtor.
