Section 34(6) in Insolvency And Bankruptcy Code, 2016
(6)The Board shall propose the name of another insolvency professional [along with written consent from the insolvency professional in the specified form,] [Inserted by Act No. 26 of 2018, dated 17.8.2018.] within ten days of the direction issued by the Adjudicating Authority under sub-section (5).
