Section 63 in The Insolvency and Bankruptcy Board of India (Employees' Service) Regulations, 2017
63. Redressal of grievances.
(1)The Board shall constitute a Grievance Redressal Committee, consisting of 3 members, at least one of which shall be a woman.(2)All the grievances received from employees will be placed before the Grievance Redressal Committee within a period of 30 days.(3)The Grievance Redressal Committee may further, if it considers necessary, summon the employee and/or any other officer of the Board or ask for written clarification from any officer of the Board.(4)The Grievance Redressal Committee shall recommend follow-up action on the grievances, which shall be placed before appropriate authority for decision.
