Section 20 in Insolvency and Bankruptcy Board of India (Model Bye-Laws and Governing Board of Insolvency Professional Agencies) Regulations, 2016
20. The Agency shall submit a report to the Board in the manner specified by the Board with information collected during monitoring, including information pertaining to -
(a)the details of the appointments made under the Code,(b)the transactions conducted with stakeholders during the period of his appointment;(c)the transactions conducted with third parties during the period of his appointment; and(d)the outcome of each appointment.IX. Grievance Redressal Mechanism
