Section 7 in Insolvency and Bankruptcy Board of India (Model Bye-Laws and Governing Board of Insolvency Professional Agencies) Regulations, 2016
7. Advisory Committee of Professional Members. - (1) The Governing Board may form an Advisory Committee of professional members of the Agency to advise it on any matters pertaining to-
(a)the development of the profession;(b)standards of professional and ethical conduct; and(c)best practices in respect of insolvency resolution, liquidation and bankruptcy.(2)The Advisory Committee may meet at such places and times as the Governing Board may provide.
