Section 13(6) in The Insolvency and Bankruptcy Board of India (Inspection and Investigation) Regulations, 2017
(6)If the order under sub-regulation (1) suspends or cancels the registration of a service provider, the Disciplinary Committee may, if it considers fit, require the service provider to-(a)discharge pending obligations, if any;(b)continue its functions till such time as may be directed, only to enable clients to shift to another service provider; and(c)comply with any other directions.
