Section 6(2) in Insolvency and Bankruptcy Board of India (Model Bye-Laws and Governing Board of Insolvency Professional Agencies) Regulations, 2016
(2)The Agency shall -(a)ensure compliance with the Code and rules, regulations and guidelines issued thereunder governing the conduct of insolvency professional agencies and insolvency professionals;(b)employ fair, reasonable, just, and non-discriminatory practices for the enrolment and regulation of its professional members;(c)be accountable to the Board in relation to all bye-laws and directions issued to its professional members;(d)develop the profession of insolvency professionals;(e)promote continuous professional development of its professional members;(f)continuously improve upon its internal regulations and guidelines to ensure that high standards of professional and ethical conduct are maintained by its professional members; and(g)provide information about its activities to the Board.V. Committees of the Agency
