Section 12 in Insolvency and Bankruptcy Board of India (Model Bye-Laws and Governing Board of Insolvency Professional Agencies) Regulations, 2016
12. Register of Professional Members. - (1) The Agency shall maintain a register of its professional members, containing their-
(a)name;(b)proof of identity;(c)contact details;(d)address;(e)date of enrolment and professional membership number;(f)date of registration with the Board and registration number;(fa)[ date of issue, renewal, suspension, revocation of suspension, cancellation and acceptance of surrender of authorisation for assignment and authorisation number;] [Inserted by Notification F. No. IBBI/2019-20/GN/REG043, dated 23.7.2019 (w.e.f. 21.11.2016).](g)details of grievances pending against him with the Agency;(h)details of disciplinary proceedings pending against him with the Agency; and(i)details of orders passed against him by the Board or Disciplinary Committee of the Agency.(2)The records relating to a professional member shall be made available for inspection to-(a)the Board,(b)the Adjudicating Authority,(c)the committee of creditors in a corporate insolvency resolution process where the professional member has been appointed as an interim resolution professional, or(d)any other person who has obtained the consent of the member for such inspection.
