Section 35(b) in The Insolvency and Bankruptcy Board of India (Employees' Service) Regulations, 2017
(b)"Appellate Authority" means-(i)the Board, where the Chairperson is the Competent Authority,(ii)the Chairperson, where the Whole Time Member is the Competent Authority,(iii)the Whole Time Member, where Executive Director is the Competent Authority, and(iv)the Executive Director, where Chief General Manager (Human Resources) is the competent authority.
