Section 8(13) in Insolvency and Bankruptcy Board of India (Insolvency Professional Agencies) Regulations, 2016
(13)If the order passed under sub-regulation (10) suspends or cancels the registration of the insolvency professional agency, the Disciplinary Committee shall require the insolvency professional agency to-(a)discharge pending obligations;(b)continue its functions till such time as may be specified, to enable the enrolment of its members with another insolvency professional agency; and(c)comply with any other directions as considered appropriate.
