Section 24(2) in Insolvency and Bankruptcy Board of India (Model Bye-Laws and Governing Board of Insolvency Professional Agencies) Regulations, 2016
(2)The orders that may be passed by the Disciplinary Committee shall include -(a)expulsion of the professional member;(b)suspension of the professional member for a certain period of time;(ba)[ cancellation of authorisation for assignment;] [Inserted by Notification F. No. IBBI/2019-20/GN/REG043, dated 23.7.2019 (w.e.f. 21.11.2016).](c)admonishment of the professional member;(d)imposition of monetary penalty;(e)reference of the matter to the Board, which may include, in appropriate cases, recommendation of the amount of restitution or compensation that may be enforced by the Board; and(f)directions relating to costs.
