Section 4(3) in Insolvency and Bankruptcy Board of India (Procedure for Governing Board Meetings) Regulations, 2017
(3)Any three Members may require the Chairperson to convene a meeting of the Governing Board at any time and the Chairperson shall convene the meeting of the Governing Board accordingly:Provided that if the Chairperson is not available, any three Members may require the Secretary to convene the meeting of the Governing Board.
