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[Cites 0, Cited by 0] [Section 7] [Entire Act]

Union of India - Subsection

Section 7(1) in Insolvency and Bankruptcy Board of India (Engagement of Research Associates and Consultants) Regulations, 2017

(1)The Executive Director shall publish discipline-wise and level-wise number of the Research Associates and Consultants to be engaged with details of qualifications and experience required and the remuneration payable on the website of the Board and invite applications for each discipline and level by a stipulated date:Provided that the Executive Director may also invite the applications by suitable public notice, for each discipline and level of Research Associates and Consultants.