Section 3(e) in Board For Industrial And Financial Reconstruction Regulations, 1987
(e)"informant" means the person making a reference to the Board on behalf of the sick industrial company under sub-section (1) of section 15 or on behalf of the Central Government, the Reserve Bank, a State Government, a public financial institution, a State-level institution, or, as the case may be, a scheduled bank under sub-section (2) of section 15 [and a person making a report to the Board under sub-section (1) of section 23-A];
