Section 15(1) in Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016
(1)The liquidator shall submit Progress Reports to the Adjudicating Authority as under-(a)the first Progress Report within fifteen days after the end of the quarter in which he is appointed;(b)subsequent Progress Report(s) within fifteen days after the end of every quarter during which he acts as liquidator; andProvided that if an insolvency professional ceases to act as a liquidator during the liquidation process, he shall file a Progress Report for the quarter up to the date of his so ceasing to act, within fifteen days of such cessation.
