Section 54F(6) in Insolvency And Bankruptcy Code, 2016
(6)The fees of the resolution professional and any expenses incurred by him for conducting the pre-packaged insolvency resolution process shall be determined in such manner as may be specified:Provided that the committee of creditors may impose limits and conditions on such fees and expenses:Provided further that the fees and expenses for the period prior to the constitution of the committee of creditors shall be subject to ratification by it.
