Section 26 in Insolvency and Bankruptcy Board of India (Fast Track Insolvency Resolution Process for Corporate Persons) Regulations, 2017
26. [ Appointment of registered valuer. [Substituted by Notification No. IBBI/2017-18/GN/REG 025, dated 7.2.2018 (w.e.f. 14.6.2017)]
- The resolution professional shall within seven days of his appointment, appoint one registered valuer to determine the fair value and the liquidation value of the corporate debtor in accordance with Regulation 34.Provided that the following person shall not be appointed as registered valuers, namely.(a)a relative of the resolution professional;(b)a related party of the corporate debtor;(c)an auditor of the corporate debtor at any time during the five year preceding the insolvency commencement date; or(d)a partner or director of the insolvency professional entity of which the resolution professional is a partner or director.]
