Section 2 in Insolvency and Bankruptcy Board of India (Insolvency Professionals) Regulations, 2016
2. Definitions.
(1)In these Regulations, unless the context otherwise requires -(a)[ "assignment" means any assignment of an insolvency professional as interim resolution professional, resolution professional, liquidator, bankruptcy trustee, authorised representative or in any other role under the Code; [Substituted by Notification F. No. IBBI/2019-20/GN/REG045, dated 23.7.2019 (w.e.f. 23.11.2016).](aa)"authorisation for assignment" means an authorisation to undertake an assignment, issued by an insolvency professional agency to an insolvency professional, who is its professional member, in accordance with its bye-laws;(ab)"Bar Council" means a Bar Council constituted under the Advocates Act, 1961 (25 of 1961);](b)"certificate of registration" means a certificate of registration granted by the Board under section 207 of the Code read with these Regulations;(c)"Code" means the Insolvency and Bankruptcy Code, 2016 (31 of 2016);(d)"Institute of Chartered Accountants of India" means the Institute constituted under the Chartered Accountants Act, 1949 (38 of 1949);(e)"Institute of Cost Accountants of India" means the Institute constituted under the Cost and Works Accountants Act, 1959 (23 of 1959);(f)"Institute of Company Secretaries of India" means the Institute constituted under the Institute of the Company Secretaries Act, 1980 (56 of 1980); and(g)"professional member" means an individual who has been enrolled as a member of an insolvency professional agency;(2)Unless the context otherwise requires, words and expressions used and not defined in these Regulations, shall have the meanings assigned to them in the Code.
