Section 2(1) in Insolvency and Bankruptcy Board of India (Model Bye-Laws and Governing Board of Insolvency Professional Agencies) Regulations, 2016
(1)In these Regulations, unless the context otherwise requires-(a)[ "Board" means the Insolvency and Bankruptcy Board of India established under section 188 of the Code;] [Inserted by Notification No. IBBI/2018-19/GN/REG35, dated 11.10.2018 (w.e.f. 21.11.2016).](aa)[] [Renumbered by Notification No. IBBI/2018-19/GN/REG35, dated 11.10.2018 (w.e.f. 21.11.2016).] "Code" means the Insolvency and Bankruptcy Code, 2016 (31 of 2016);(b)"Governing Board" means the Board of Directors, as defined under section 2(10) of Companies Act, 2013 (18 of 2013), of the company registered as an insolvency professional agency;(c)"model bye-laws" means the model bye-laws as contained in the Schedule to these Regulations.
