Section 125(2) in Insolvency And Bankruptcy Code, 2016
(2)The Board shall within ten days of the receipt of the direction under sub-section (1) in writing either-(a)confirm the appointment of the proposed insolvency professional as the bankruptcy trustee for the bankruptcy process; or(b)reject the appointment of the proposed insolvency professional as the bankruptcy trustee and nominate another bankruptcy trustee for the bankruptcy process.
