Section 8 in Insolvency and Bankruptcy Board of India (Model Bye-Laws and Governing Board of Insolvency Professional Agencies) Regulations, 2016
8. Other Committees of the Agency. - (1) The Governing Board shall constitute-
(a)one or more Membership Committee(s) consisting of such members as it deems fit;(b)a Monitoring Committee consisting of such members as it deems fit;(c)one or more Grievance Redressal Committee(s), with not less than three members, at least one of whom shall be a professional member of the Agency;(d)one or more Disciplinary Committee(s) consisting of at least one member nominated by the Board.(2)The Chairperson of each of these Committees shall be an independent director of the Agency.VI. Professional Membership
