On 19 May 2026, the Insolvency and Bankruptcy Board of India notified the Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) (Second Amendment) Regulations, 2026 to amend the Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016.
The provisions came into force on 20 May 2026.
All you need to know about the revised Regulation 27 relating to “Appointment of Professionals” of Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016:
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The resolution professional will have to appoint valuers within 7 days of their appointment, but not later than 47 days from the insolvency start date.
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They will have to appoint two sets of registered valuers to determine the fair and liquidation value.
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Exception: If the company is an Micro, Small and Medium Enterprises, only one set of valuers needs to be appointed—unless the committee decides, with written reasons to appoint two sets.
Also read:
IBBI Pre-Pack Regulations Second Amendment 2026: Key Changes in Valuer Appointment, Fair & Liquidation Value Calculation, dt. 19 May 2026
IBBI (Liquidation Process) (Third Amendment) Regulations, 2026 — Key Changes in Regulation relating to Valuation Explained, dt. 19 May 2026
[IBBI (Insolvency Resolution Process for Corporate Persons) (Second Amendment) Regulations, 2026: Key Changes to Appointment of Professionals, dt. 19 May 2026]
