Section 5 in Insolvency and Bankruptcy Board of India (Engagement of Research Associates and Consultants) Regulations, 2017
5. Qualifications, experience and remuneration.
(1)The eligibility for Research Associates and Consultants for different disciplines shall be as given in Schedule I:Provided that the Board may also engage Research Associates and Consultants from any other discipline as deemed necessary to assist the Board in the discharge of its functions under the Code.(2)Depending upon the experience in respective discipline, a person shall be engaged as Research Associate or Consultant in one of five levels given in Schedule II.(3)The Research Associates and Consultants of different levels shall be paid a consolidated remuneration in accordance with Schedule II.(4)A Research Associate or Consultant shall not be entitled to any other compensation or facility in any form except an annual leave of 12 days.
