IBBI (Insolvency Professionals) Second Amendment Regulations 2025: Limit on Insolvency Professional Assignments

On 20-11-2025, the Insolvency and Bankruptcy Board of India notified the Insolvency and Bankruptcy Board of India (Insolvency Professionals) (Second Amendment) Regulations, 2025 to amend the Insolvency and Bankruptcy Board of India (Insolvency Professionals) Regulations, 2016. The provisions came into force on 21-11-2025.

The amendment introduced a new provision relating to “Number of Assignments”:

1. An Individual Insolvency Professional (not an insolvency professional entity) can handle:

   • Maximum 10 assignments in total as:

     ✓ Interim Resolution Professional (‘IRP’);

     ✓ Resolution Professional (‘RP’) in a Corporate Insolvency Resolution Process (‘CIRP’);

     ✓ Liquidator in a liquidation process.

   • Out of these, not more than 3 assignments can involve admitted claims exceeding Rs. 1,000 crore each.

2. If an insolvency professional already has more assignments than these limits on the date of enforcement of these regulations, i.e. 21-11-2025, then they cannot take any new assignments until their ongoing assignments fall below the specified limits.