Section 7(3) in The Insolvency and Bankruptcy Board of India (Inspection and Investigation) Regulations, 2017
(3)The order referred to in sub-regulation (2) shall contain the following particulars: -(a)scope of investigation in terms of records, activities, places, and persons;(b)composition of Investigating Authority;(c)timelines for conducting investigation;(d)reporting of progress in investigation;(e)submission of interim investigation report, if any; and(f)submission of investigation report.
