Section 46 in The Insolvency and Bankruptcy Board of India (Employees' Service) Regulations, 2017
46. Giving evidence.
(1)No employee shall, except with the previous approval of the Board, give evidence in connection with any enquiry conducted by any person, committee or Board.(2)Where any approval has been accorded under sub-regulation (1), no employee giving such evidence shall criticize the policy or any action of the Central Government or State Government or the Board.(3)Nothing in this regulation shall apply to any evidence given-(a)at any enquiry before an authority appointed by the Central Government, State Government, Parliament or a State Legislature; or(b)in any judicial enquiry; or(c)at any enquiry ordered by the Board.
