Section 23(3) in Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016
(3)The resolution professional shall take due and reasonable care-(a)to safeguard the integrity of the meeting by ensuring sufficient security and identification procedures;(b)to ensure availability of proper video conferencing or other audio and visual equipment or facilities for providing transmission of the communications for effective participation of the participants at the meeting;(c)to record proceedings and prepare the minutes of the meeting;(d)to store for safekeeping and marking the physical recording(s) or other electronic recording mechanism as part of the records of the corporate debtor;(e)to ensure that no person other than the intended participants attends or has access to the proceedings of the meeting through video conferencing or other audio and visual means; and(f)to ensure that participants attending the meeting through audio and visual means are able to hear and see, if applicable, the other participants clearly during the course of the meeting:Provided that the persons, who are differently abled, may make request to the resolution professional to allow a person to accompany him at the meeting.
