Section 21(6) in Insolvency And Bankruptcy Board Of India (Bankruptcy Process For Personal Guarantors To Corporate Debtors) Regulations, 2019
(6)If an option to attend the meeting through video conferencing is made available to the participants, the notice of the meeting shall -(a)state the process and the manner for attending the meeting;(b)provide the login ID and the details of a facility for generating password for access to the meeting in a secure manner; and(c)provide contact details of the person who shall address the queries connected with the video conferencing.
