Section 24(2) in Insolvency and Bankruptcy Board of India (Fast Track Insolvency Resolution Process for Corporate Persons) Regulations, 2017
(2)At the commencement of a meeting, the resolution professional shall take a roll call when every participant attending through video conferencing or other audio and visual means shall state, for the record, the following:-(a)his name;(b)whether he is attending in the capacity of a member of the committee or any other participant;(c)whether he is representing a member or group of members;(d)the location from where he is participating;(e)that he has received the agenda and all the relevant material for the meeting; and(f)that no one other than him is attending or has access to the proceedings of the meeting at the location of that person.
