Section 18 in Insolvency and Bankruptcy Board of India (Model Bye-Laws and Governing Board of Insolvency Professional Agencies) Regulations, 2016
18. The Monitoring Policy shall provide for the following -
(a)the frequency of monitoring;(b)the manner and format of submission or collection of information and records of the professional members, including by way of inspection;(c)the obligations of professional members to comply with the Monitoring Policy;(d)the use, analysis and storage of information and records;(e)evaluation of performance of members; and(f)any other matters that may be specified by the Governing Board.
