Section 21(4) in Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016
(4)The notice of the meeting shall -(a)state the process and manner for voting by electronic means and the time schedule, including the time period during which the votes may be cast:(b)provide the login ID and the details of a facility for generating password and for keeping security and casting of vote in a secure manner; and(c)provide contact details of the person who will address the queries connected with the electronic voting.
