Section 9A(7) in Insolvency and Bankruptcy Board of India (Information Utilities) Regulations, 2017
(7)The managing director shall be liable for removal or termination of services by the Governing Board, with the prior approval of the Board, for failure to give effect to the directions, guidelines and other orders issued by the Governing Board or the Board, or the rules, the articles of association or bye-laws of the information utility or on the ground of misconduct or incapacity to continue in office.
