Section 3 in Insolvency and Bankruptcy Board of India (Model Bye-Laws and Governing Board of Insolvency Professional Agencies) Regulations, 2016
3. Insolvency professional agencies to have Bye-Laws.
(1)A company shall submit to the Board its bye-laws along with the application for its registration as an insolvency professional agency.(2)The bye-laws shall provide for all matters specified in the model bye-laws.(3)The bye-laws shall at all times be consistent with the model bye-laws.(4)The insolvency professional agency shall publish its bye-laws, the composition of all committees formed, and all policies created under the bye-laws on its website.
