Section 3(1) in Insolvency and Bankruptcy Board of India (Procedure for Governing Board Meetings) Regulations, 2017
(1)The Governing Board shall transact the following businesses:-(i)Regulations to be made under section 240;(ii)Annual Accounts and Audit under section 223;(iii)Annual Budget under section 228;(iv)Annual Report under section 229;(v)Delegation of Powers under section 230;(vi)Operations Manuals for various activities;(vii)Timelines for Disposal of various activities;(viii)Expenditures above Rs.5 crore;(ix)Location of Office Premises;(x)Number and categories of employees and their compensation;(xi)Accommodation for Chairperson and Whole Time Members under Rule 12 of the IBBI (Salary, Allowances and other Terms and Conditions of Service of Chairperson and members) Rules, 2016;(xii)Any other as may be specifically required by the Governing Board from time to time;(xiii)Any other as may be brought before the Governing Board from time to time; and(xiv)Any other as may be required under any law for the time being in force.
