Section 13(3) in The Insolvency and Bankruptcy Board of India (Inspection and Investigation) Regulations, 2017
(3)The order under sub-regulation (1) may provide for-(a)closure of show-cause notice without any direction;(b)warning;(c)any of the actions under sub-sections (2), (3) and (4) of section 220;(d)a reference to the Board to take any action under sub-section (5) of section 220 or sub-section (2) of section 236; or(e)any other action or direction as may be considered appropriate.
