Section 25A(3) in Insolvency And Bankruptcy Code, 2016
(3)The authorised representative shall not act against the interest of the financial creditor he represents and shall always act in accordance with their prior instructions:Provided that if the authorised representative represents several financial creditors, then he shall cast his vote in respect of each financial creditor in accordance with instructions received from each financial creditor, to the extent of his voting share:Provided further that if any financial creditor does not give prior instructions through physical or electronic means, the authorised representative shall abstain from voting on behalf of such creditor.
