Section 54F(3) in Insolvency And Bankruptcy Code, 2016
(3)The resolution professional shall exercise the following powers, namely: -(a)access all books of account, records and information available with the corporate debtor;(b)access the electronic records of the corporate debtor from an information utility having financial information of the corporate debtor;(c)access the books of account, records and other relevant documents of the corporate debtor available with Government authorities, statutory auditors, accountants and such other persons as may be specified;(d)attend meetings of members, Board of Directors and committee of directors, or partners, as the case may be, of the corporate debtor;(e)appoint accountants, legal or other professionals in such manner as may be specified;(f)collect all information relating to the assets, finances and operations of the corporate debtor for determining the financial position of the corporate debtor and the existence of any transactions that may be within the scope of provisions relating to avoidance of transactions under Chapter III or fraudulent or wrongful trading under Chapter VI, including information relating to -(i)business operations for the previous two years from the date of pre-packaged insolvency commencement date;(ii)financial and operational payments for the previous two years from the date of pre-packaged insolvency commencement date;(iii)list of assets and liabilities as on the initiation date; and(iv)such other matters as may be specified;(g)take such other actions in such manner as may be specified.
