Section 10(2) in Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Regulations, 2019
(2)The statement of affairs shall include the following information of the guarantor -(a)assets and liabilities for the preceding three financial years and the current financial year;(b)details of the excluded assets and excluded debts;(c)income statement for the preceding three financial years and the current financial year;(d)income-tax returns filed by the guarantor, if any, for the preceding three financial years;(e)creditor wise amount due, broken up into secured and unsecured debts for the preceding three financial years;(f)details of debt owed by guarantor to his associates for the preceding three financial years;(g)guarantees given in relation to any of his debts, and whether any of the guarantors is an associate of the guarantor; and(h)details of the financial statements for the business owned by the guarantor, or of the firm in which he is a partner, as the case may be, for the preceding three financial years, if applicable.
