Section 44(1) in The Insolvency and Bankruptcy Board of India (Employees' Service) Regulations, 2017
(1)No employee, who has retired from service, shall, within a period of two years from the date when he ceases to be in the Board's service, accept or undertake a commercial employment except with the previous approval of the Board:Provided, however, before refusing approval, the employee shall be given a hearing and a copy of the decision taken shall be communicated to him.
