Section 3 in Insolvency and Bankruptcy Board of India (Fast Track Insolvency Resolution Process for Corporate Persons) Regulations, 2017
3. Eligibility for resolution professional.
(1)An insolvency professional shall be eligible to be appointed as a resolution professional for a fast track process of a corporate debtor if he, and all partners and directors of the insolvency professional entity of which he is a partner or director, are independent of the corporate debtor.Explanation. - A person shall be considered independent of the corporate debtor, if he -(a)is eligible to be appointed as an independent director on the board of the corporate debtor under section 149 of the Companies Act, 2013 (18 of 2013), where the corporate debtor is a company;(b)is not a related party of the corporate debtor; or(c)has not been an employee or proprietor or a partner:
