Section 17(2) in Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Regulations, 2019
(2)The repayment plan may provide for the following-(a)transfer or sale of all or part of the assets of the guarantor along with the mode and manner of such sale;(b)administration or disposal of any funds of the guarantor;(c)satisfaction or modification of any security interest;(d)reduction in the amount payable to creditors;(e)curing or waiving of any breach of a debt due from the guarantor;(f)modification in the terms of repayment of any debt due from the guarantor;(g)part of the income of the guarantor to be used for the repayment of the debt, and the manner of calculating the income of the guarantor;(h)the manner in which funds held for the purpose of repayment to creditors, and not so repaid at the end of the repayment plan, are to be dealt with; and(i)such other matters as may be required by the creditors.
