Section 23 in Insolvency and Bankruptcy Board of India (Model Bye-Laws and Governing Board of Insolvency Professional Agencies) Regulations, 2016
23. The Agency may initiate disciplinary proceedings by issuing a show-cause notice against professional members-
(a)based on a reference made by the Grievances Redressal Committee;(b)based on monitoring of professional members;(c)following the directions given by the Board or any court of law; or(d)suo moto, based on any information received by it.
