Section 13(1) in Insolvency and Bankruptcy Board of India (Model Bye-Laws and Governing Board of Insolvency Professional Agencies) Regulations, 2016
(1)In the performance of his functions, a professional member shall-(a)act in good faith in discharge of his duties as an insolvency professional;(b)endeavour to maximize the value of assets of the debtor;(c)discharge his functions with utmost integrity and objectivity;(d)be independent and impartial;(e)discharge his functions with the highest standards of professional competence and professional ethics;(f)continuously upgrade his professional expertise;(g)perform duties as quickly and efficiently as reasonable, subject to the timelines under the Code;(h)comply with applicable laws in the performance of his functions; and(i)maintain confidentiality of information obtained in the course of his professional activities unless required to disclose such information by law.
