Section 34(4) in Insolvency And Bankruptcy Code, 2016
(4)The Adjudicating Authority shall by order replace the resolution professional, if-(a)the resolution plan submitted by the resolution professional under section 30 was rejected for failure to meet the requirements mentioned in sub-section (2) of section 30; or(b)the Board recommends the replacement of a resolution professional to the Adjudicating Authority for reasons to be recorded [in writing; or] [Substituted 'in writing' by Act No. 26 of 2018, dated 17.8.2018.].(c)[ the resolution professional fails to submit written consent under sub-section (1).] [Inserted by Act No. 26 of 2018, dated 17.8.2018.]
