Section 5 in Insolvency and Bankruptcy Board of India (Insolvency Professionals) Regulations, 2016
5. [ Qualifications and experience. [Substituted by Notification No. IBBI/2017-18/GN/REG027, dated 27.3.2018 (w.e.f. 23.11.2016).]
- Subject to the other provisions of these regulations, an individual shall be eligible for registration, if he -(a)has passed the Limited Insolvency Examination within twelve months before the date of his application for enrolment with the insolvency professional agency;(b)has completed a pre-registration educational course, as may be required by the Board, from an insolvency professional agency after his enrolment as a professional member; and(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 -(a)chartered accountant registered as a member of the Institute of Chartered Accountants of India,(b)company secretary registered as a member of the Institute of Company Secretaries of India,(c)cost accountant registered as a member of the Institute of Cost Accountants of India, or(d)advocate enrolled with the Bar Council.]
