Section 35 in Insolvency and Bankruptcy Board of India (Information Utilities) Regulations, 2017
35. Preservation Policy.
(1)An information utility shall have a Preservation Policy providing for the form, manner and duration of preservation of -(a)information stored with it; and(b)details of the transactions of the information utility with each user in respect of the information stored with it.(2)The Preservation Policy shall be consistent with the Technical Standards, if any.
