[Cites 0, Cited by 0]
[Entire Act]
Union of India - Section
Section 9 in Insolvency and Bankruptcy Board of India (Engagement of Research Associates and Consultants) Regulations, 2017
9. Power to relax.
- The Board may relax any of these regulations as may be deemed necessary, after recording the reasons for the same, in the discharge of its functions under the Code.[Schedule I] [Substituted by Notification F. No. IBBI/2019-20/GN/REG041, dated 23.7.2019 (w.e.f. 30.1.2017).](See regulation 5)| Discipline of Research Associate / Consultant | Qualifications | |
| Essential | Desirable | |
| (1) | (2) | (3) |
| a. Economics / Public Policy | Post Graduate degree in Economics or PublicPolicy from a recognised University or Institution. | (a) Consistent highacademic performance;(b) Doctoral degreefrom a reputed University or Institution in Economics or aclosely related area;(c) Degree / Diploma / Certification inRegulatory / Business Law / Economics. |
| b. Law | (i) LL. B orequivalent from a recognised University or Institution, and(ii) Qualified to be enrolled as an Advocate ina Bar Council constituted under the Advocate’s Act, 1961(25 of 1961). | (a) Consistent highacademic performance;(b) LL. M. / Doctoraldegree from a reputed University or Institution in Law or aclosely related area(c) Degree / Diploma / Certification inRegulatory / Business Law / Economics. |
| c. Business Management | Post graduate degree / Post graduate diploma /Master of Business Management from a recognised University orInstitute / A Member of the Institute of Chartered Accountants ofIndia /A Member of Institute of Cost Accountants of India / AMember of Institute of Company Secretaries of India. | (a) More than one ofthe qualifications mentioned in the essential column;(b) Consistent highacademic performance;(c) Doctoral degree from a reputed University /Institution in law / management / accounts/ finance / a closelyrelated area; (d) Degree / Diploma / Certification in Regulatory/ Business Law / Economics. |
| d. Insolvency | (i) Qualificationsand experience as required under regulation 5(c) of theInsolvency and Bankruptcy Board of India (InsolvencyProfessionals) Regulations, 2016; and(ii) Pass in the Limited Insolvency Examination. | (a) Consistent highacademic performance;(b) Degree / Diploma/ Certification in Regulatory / Business Law / Economics;(c) Experience as an insolvency professional. |
| e. Valuation | (i) Qualification andexperience as required under rule 4 of the Companies (RegisteredValuers and Valuation) Rules, 2017; and(ii) Pass in the Valuation Examination of therelevant asset class (Land and Building / Plant and Machinery /Securities or Financial Assets) | (a) Consistent highacademic performance;(b) Degree / Diploma/ Certification in Regulatory / Business Law / Economics;(b) Experience as a registered valuer of therelevant asset class. |