Section 15 in Insolvency and Bankruptcy Board of India (Information Utilities) Regulations, 2017
15. Bye-laws of information utilities.
(1)An information utility, for the conduct of its operations, shall have bye-laws consistent with the Code.(2)The bye-laws shall be consistent with, and provide for all matters contained in the Technical Standards, if any.(3)Without prejudice to the generality of sub-regulation (1), the bye-laws shall provide for-(a)the manner and process of providing core services and other services under these Regulations;(b)risk management;(c)rights of users; and(d)grievance redressal.(4)The bye-laws of the information utility, as amended from time to time, shall be published on its website.
