Section 37 in Insolvency And Bankruptcy Board Of India (Bankruptcy Process For Personal Guarantors To Corporate Debtors) Regulations, 2019
37. Debt counselling.
- Debt counselling in relation to bankruptcy process may be provided to a bankrupt by such person as may be recognised by the Board or the Central Government, as the case may be.FORM AWritten Consent to Act as Bankruptcy Trustee(Under regulation 3(3) of the Insolvency and Bankruptcy Board of India (Bankruptcy Process for Personal Guarantors to Corporate Debtors) Regulations, 2019)[Date]ToThe Adjudicating Authority[Name of Bench]From[Name of the Insolvency Professional][Registration number of the Insolvency Professional][Address of the Insolvency Professional registered with the Board]Subject: Written consent to act as bankruptcy trustee.
