Section 34(5) in Insolvency And Bankruptcy Code, 2016
(5)For the purposes of [clauses (a) and (c)] [Substituted 'clause (a)' by Act No. 26 of 2018, dated 17.8.2018.] of sub-section (4), the Adjudicating Authority may direct the Board to propose the name of another insolvency professional to be appointed as a liquidator.
