Section 21(6) in Insolvency And Bankruptcy Code, 2016
(6)Where the terms of the financial debt extended as part of a consortium arrangement or syndicated facility [***] [Omitted 'or issued as securities' by Act No. 26 of 2018, dated 17.8.2018.] provide for a single trustee or agent to act for all financial creditors, each financial creditor may-(a)authorise the trustee or agent to act on his behalf in the committee of creditors to the extent of his voting share;(b)represent himself in the committee of creditors to the extent of his voting share;(c)appoint an insolvency professional (other than the resolution professional) at his own cost to represent himself in the committee of creditors to the extent of his voting share; or(d)exercise his right to vote to the extent of his voting share with one or more financial creditors jointly or severally.
