Section 3(4) in The Insolvency and Bankruptcy Board of India (Inspection and Investigation) Regulations, 2017
(4)The purposes under sub-regulation (3) include -(a)to ensure that the records are being maintained by a service provider in the manner required under the relevant regulations;(b)to ascertain whether adequate internal control systems, procedures and safeguards have been established and are being followed by a service provider to fulfill its obligations under the relevant regulations;(c)to ascertain whether any circumstance exists which would render a service provider unfit or ineligible;(d)to ascertain whether the provisions of the Code, or the rules, regulations and guidelines made thereunder and the directions issued by the Board, if any, are being complied with;(e)to inquire into the complaints received from clients or any other person on any matter having a bearing on the activities of a service provider; and(f)such other purpose as may be deemed fit by the Board in furtherance of the objectives of the Code.
