Section 30(2) in Insolvency and Bankruptcy Board of India (Information Utilities) Regulations, 2017
(2)An information utility shall not-(a)outsource the provision of core services to a third-party service provider;(b)use the information stored with it for any purpose other than providing services under these Regulations, without the prior approval of the Board;(c)seek data or details of users except as required for the provision of the services under these Regulations.
