20. Management of operations of corporate debtor as going concern.—
(1) The interim resolution
professional shall make every endeavour to protect and preserve the value of the property of the corporate
debtor and manage the operations of the corporate debtor as a going concern.
(2) For the purposes of sub-section
(1), the interim resolution professional shall have the authority—
(a) to appoint accountants, legal or other professionals as may be necessary;
(b) to enter into contracts on behalf of the corporate debtor or to amend or modify the contracts or
transactions which were entered into before the commencement of corporate insolvency resolution
process;
(c) to raise interim finance provided that no security interest shall be created over any
encumbered property of the corporate debtor without the prior consent of the creditors whose debt is
secured over such encumbered property:
Provided that no prior consent of the creditor shall be required where the value of such property is not
less than the amount equivalent to twice the amount of the debt.
(d) to issue instructions to personnel of the corporate debtor as may be necessary for keeping the
corporate debtor as a going concern; and
(e) to take all such actions as are necessary to keep the corporate debtor as a going concern.
