Section 23(2) in Insolvency And Bankruptcy Board Of India (Bankruptcy Process For Personal Guarantors To Corporate Debtors) Regulations, 2019
(2)At the commencement of a meeting, the bankruptcy trustee shall take a roll call, when every participant, including those attending by proxy or through video conferencing, shall state, for the record, the following -(a)his name;(b)the capacity in which he is attending;(c)the creditor he is representing, if applicable; and(d)that he has received the agenda and all the relevant material for the meeting.
