Section 35(a) in The Insolvency and Bankruptcy Board of India (Employees' Service) Regulations, 2017
(a)"Competent Authority" means-(i)Chairperson, in the case of Executive Directors,(ii)Whole Time Member, in the case of officers in Grades D to F,(iii)Executive Director, in the case of officer in Grades A to C, and(iv)Chief General Manager (Human Resources), in the case of other employees;
