Section 8(6) in The Insolvency and Bankruptcy Board of India (Employees' Service) Regulations, 2017
(6)Resignation of the employee may be refused-(a)if any disciplinary proceeding is pending or is proposed to be instituted against him;(b)if he is under an obligation to serve the Board for a certain period which has not yet expired;(c)if he owes the Board any sums of money; or(d)for any other sufficient ground to be recorded in writing.
