Section 6(4) in Insolvency and Bankruptcy Board of India (Insolvency Professional Agencies) Regulations, 2016
(4)The order rejecting an application for renewal of registration shall require the insolvency professional agency to-(a)discharge pending obligations;(b)continue its functions till such time as may be specified, to enable the enrolment of its members with another insolvency professional agency; and(c)comply with any other directions as considered appropriate.
