Section 9(3) in The Insolvency and Bankruptcy Board of India (Inspection and Investigation) Regulations, 2017
(3)If the Board is satisfied from the interim investigation report that prima facie, there is a gross violation of the provisions of the Code, or the rules or regulations made thereunder, by the service provider and an immediate action under sub-section (2) of section 220 is warranted, the Board shall refer the matter to the Disciplinary Committee for an appropriate action.
