Section 2(1) in The Insolvency and Bankruptcy Board of India (Inspection and Investigation) Regulations, 2017
(1)In these regulations, unless the context otherwise requires -(a)"associated person" means a proprietor, partner, director, officer, or an employee of a service provider, a professional or a valuer engaged by a service provider or any other person acting for or on behalf of a service provider under inspection or investigation;(b)"Code" means the Insolvency and Bankruptcy Code, 2016 (31 of 2016);(c)"Disciplinary Committee" means a committee of whole time member(s) constituted by the Board under sub-section (1) of section 220 of the Code:Provided that the whole time member(s) in the Disciplinary Committee shall not be associated with the investigation or inspection;(d)"electronic form" shall have the same meaning as assigned to it in clause (r) of section 2 of the Information Technology Act, 2000 (21 of 2000);(e)"Investigating Authority" means an officer or a team of officers of the Board, which has been directed by the Board, to conduct the investigation of a service provider;(f)"Inspecting Authority" means an officer or a team of officers of the Board, which has been directed by the Board, to conduct the inspection of a service provider;(g)"notice" means a service provider or an associated person who is alleged to have contravened any provision of the Code, or the rules, regulations or guidelines made thereunder;(h)"record" means the books of accounts, registers, documents, call records and other records, whether maintained in electronic form or otherwise, of a service provider and its associated person;(i)"section" means section of the Code; and(j)"service provider" means insolvency professional agency, insolvency professional, insolvency professional entity or information utility.
