Section 9(3) in Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016
(3)The existence of dues to workmen or employees may be proved by them, individually or collectively on the basis of -(a)records available with an information utility, if any; or(b)other relevant documents, including -(i)a proof of employment such as contract of employment for the period for which such workman or employee is claiming dues;(ii)evidence of notice demanding payment of unpaid dues and any documentary or other proof that payment has not been made; or(iii)an order of a court or tribunal that has adjudicated upon the non-payment of a dues, if any.
