Section 214 in Insolvency And Bankruptcy Code, 2016
214. Obligations of information utility.
- For the purposes of providing core services to any person, every information utility shall-(a)create and store financial information in a universally accessible format;(b)accept electronic submissions of financial information from persons who are under obligations to submit financial information under sub-section (1) of section 215, in such form and manner as may be specified by regulations;(c)accept, in specified form and manner, electronic submissions of financial information from persons who intend to submit such information;(d)meet such minimum service quality standards as may be specified by regulations;(e)get the information received from various persons authenticated by all concerned parties before storing such information;(f)provide access to the financial information stored by it to any person who intends to access such information in such manner as may be specified by regulations;(g)publish such statistical information as may be specified by regulations;(h)have inter-operatability with other information utilities.
