Section 10 in Insolvency and Bankruptcy Board of India (Insolvency Professionals) Regulations, 2016
10. Temporary surrender.
- [(1) An insolvency professional agency shall inform the Board when it -(a)issues or renews an authorisation for assignment;(b)suspends or cancels an authorisation for assignment;(c)revokes the suspension of an authorisation for assignment; or(d)accepts the surrender of an authorisation for assignment,within one working day of taking such action.] [Substituted by Notification F. No. IBBI/2019-20/GN/REG045, dated 23.7.2019 (w.e.f. 23.11.2016).](2)The Board shall take note of the information received under sub-regulation (1).
