Section 4(1) in Insolvency and Bankruptcy Board of India (Mechanism for Issuing Regulations) Regulations, 2018
(1)For the purpose of making regulations, the Board shall upload the following, with the approval of the Governing Board, on its website seeking comments from the public -(a)draft of proposed regulations;(b)the specific provision of the Code under which the Board proposes regulations;(c)a statement of the problem that the proposed regulation seeks to address;(d)an economic analysis of the proposed regulations under regulation 5;(e)a statement carrying norms advocated by international standard setting agencies and the international best practices, if any, relevant to the proposed regulation;(f)the manner of implementation of the proposed regulations; and(g)the manner, process and timelines for receiving comments from the public.
