Section 7(3) in Insolvency and Bankruptcy Board of India (Engagement of Research Associates and Consultants) Regulations, 2017
(3)In case the number of candidates in a list of eligible candidates prepared under sub-regulation (2) is more than four times the number of Research Associates or Consultants to be engaged in that discipline and or level, a committee of officers will prepare a short list of candidates based on higher standards of eligibility, as may be approved by the Board, for interview.
