Section 10(4) in Insolvency And Bankruptcy Code, 2016
(4)The Adjudicating Authority shall, within a period of fourteen days of the receipt of the application, by an order-(a)admit the application, if it is complete; [and no disciplinary proceeding is pending against the proposed resolution professional] [Inserted by Act No. 26 of 2018, dated 17.8.2018.]; or(b)reject the application, if it is incomplete [or any disciplinary proceeding is pending against the proposed resolution professional] [Inserted by Act No. 26 of 2018, dated 17.8.2018.]:Provided that Adjudicating Authority shall, before rejecting an application, give a notice to the applicant to rectify the defects in his application within seven days from the date of receipt of such notice from the Adjudicating Authority.
