Section 21(6B) in Insolvency And Bankruptcy Code, 2016
(6B)The remuneration payable to the authorised representative-(i)under clauses (a) and (c) of sub-section (6A), if any, shall be as per the terms of the financial debt or the relevant documentation; and(ii)under clause (b) of sub-section (6A) shall be as specified which shall form part of the insolvency resolution process costs.]
