Section 105 in Insolvency And Bankruptcy Code, 2016
105. Repayment plan.
(1)The debtor shall prepare, in consultation with the resolution professional, a repayment plan containing a proposal to the creditors for restructuring of his debts or affairs.(2)The repayment plan may authorise or require the resolution professional to-(a)carry on the debtor's business or trade on his behalf or in his name; or(b)realise the assets of the debtor; or(c)administer or dispose of any funds of the debtor.(3)The repayment plan shall include the following, namely:-(a)justification for preparation of such repayment plan and reasons on the basis of which the creditors may agree upon the plan;(b)provision for payment of fee to the resolution professional;(c)such other matters as may be specified.
