Section 27(2) in Insolvency And Bankruptcy Code, 2016
(2)[ The committee of creditors may, at a meeting, by a vote of sixty-six per cent. of voting shares, resolve to replace the resolution professional appointed under section 22 with another resolution professional, subject to a written consent from the proposed resolution professional in the specified form.] [Substituted by Act No. 26 of 2018, dated 17.8.2018.]
