Section 54J(2) in Insolvency And Bankruptcy Code, 2016
(2)On an application made under sub-section (1), if the Adjudicating Authority is of the opinion that during the pre-packaged insolvency resolution process -(a)the affairs of the corporate debtor have been conducted in a fraudulent manner; or(b)there has been gross mismanagement of the affairs of the corporate debtor,it shall pass an order vesting the management of the corporate debtor with the resolution professional.
