Section 13(2) in Insolvency and Bankruptcy Board of India (Information Utilities) Regulations, 2017
(2)Without prejudice to the generality of sub-regulation (1), the Board may lay down Technical Standards for all or any of the following matters, namely :-(a)the Application Programming Interface;(b)standard terms of service;(c)registration of users;(d)unique identifier for each record and each user;(e)submission of information;(f)identification and verification of persons;(g)authentication of information;(h)verification of information;(i)data integrity;(j)consent framework for providing access to information to third parties;(k)security of the system;(l)security of information;(m)risk management framework;(n)porting of information;(o)exchange or transfer of information between information utilities;(p)inter-operability among information utilities;(q)preservation of information; and(r)purging of information.
