Section 3 in Insolvency and Bankruptcy Board of India (Insolvency Professionals) Regulations, 2016
3.
(1)The Board shall, either on its own or through a designated agency, conduct a `National Insolvency Examination' in such a manner and at such frequency, as may be specified, to test the knowledge and practical skills of individuals in the areas of insolvency, bankruptcy and allied subjects.(2)The Board shall, either on its own or through a designated agency, conduct a `Limited Insolvency Examination' to test the knowledge and application of knowledge of individuals in the areas of insolvency, bankruptcy and allied subjects.(3)[ The syllabus, format, qualifying marks and frequency of the Limited Insolvency Examination shall be published on the website of the Board at least three months before the examination.] [Substituted by Notification No. IBBI/2017-18/GN/REG027, dated 27.3.2018 (w.e.f. 23.11.2016).]
