Section 8(5) in Insolvency and Bankruptcy Board of India (Engagement of Research Associates and Consultants) Regulations, 2017
(5)Without prejudice and in addition to the legal remedies available to the Board, the breach of agreement executed under sub-regulation (2) by or on behalf of any Research Associate or Consultant shall be considered a sufficient ground for termination of the engagement made under the contract and may further debar such person from future engagement by the Board.
