Section 17 in Insolvency and Bankruptcy Board of India (Insolvency Professional Agencies) Regulations, 2016
17. Please state the infrastructure the applicant currently has and proposes to have to enable it to discharge its functions as an insolvency professional agency, including:
(a)the number and locations of offices,(b)infrastructure in respect of enrolment, monitoring, grievance redressal and disciplinary proceedings,(c)IT and other computer facilities, and(d)library and training facilities.
