Section 36A(4) in Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016
(4)The detailed invitation referred to in sub-regulation (3) shall -(a)specify the criteria for prospective resolution applicants, as approved by the committee in accordance with clause (h) of sub-section (2) of section 25;(b)state the ineligibility norms under section 29A to the extent applicable for prospective resolution applicants;(c)provide such basic information about the corporate debtor as may be required by a prospective resolution applicant for expression of interest; and(d)not require payment of any fee or any non-refundable deposit for submission of expression of interest.
