Section 22(2) in Insolvency And Bankruptcy Code, 2016
(2)The committee of creditors, may, in the first meeting, by a majority vote of not less than [sixty-six] [Substituted 'seventy-five' by Act No. 26 of 2018, dated 17.8.2018.] per cent. of the voting share of the financial creditors, either resolve to appoint the interim resolution professional as a resolution professional or to replace the interim resolution professional by another resolution professional.
