Section 15(2) in Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016
(2)A Progress Report shall provide all information relevant to liquidation for the quarter, including-(a)appointment, tenure of appointment and cessation of appointment of professionals;(b)a statement indicating progress in liquidation, including-(i)settlement of list of stakeholders,(ii)details of any property that remain to be sold and realized,(iii)distribution made to the stakeholders, and(iv)distribution of unsold property made to the stakeholders;(c)details of fee or remuneration, including-(i)the fee due to and received by the liquidator together with a description of the activities carried out by him,(ii)the remuneration or fee paid to professionals appointed by the liquidator together with a description of activities carried out by them,(iii)other expenses incurred by the liquidator, whether paid or not;(d)developments in any material litigation, by or against the corporate debtor;(e)filing of, and developments in applications for avoidance of transactions in accordance with Chapter III of Part II of the Code; and(f)changes, if any, in estimated liquidation costs.
