Section 5(c) in Insolvency and Bankruptcy Board of India (Insolvency Professionals) Regulations, 2016
(c)has-(i)successfully completed the National Insolvency Programme, as may be approved by the Board;(ii)successfully completed the Graduate Insolvency Programme, as may approved by the Board;(iii)fifteen years' of experience in management, after receiving a Bachelor's degree from a university established or recognised by law; or(iv)ten years' of experience as -
