Section 210(5) in Insolvency And Bankruptcy Code, 2016
(5)The Board may, by order, suspend or cancel the certificate of registration granted to an information utility on any of the following grounds, namely:-(a)that it has obtained registration by making a false statement or misrepresentation or any other unlawful means;(b)that it has failed to comply with the requirements of the regulations made by the Board;(c)that it has contravened any of the provisions of the Act or the rules or the regulations made thereunder;(d)on any other ground as may be specified by regulations:Provided that no order shall be made under this sub-section unless the information utility concerned has been given a reasonable opportunity of being heard:Provided further that no such order shall be passed by any member except whole-time members of the Board.
