Section 2(1) in Insolvency and Bankruptcy Board of India (Information Utilities) Regulations, 2017
(1)In these Regulations, unless the context otherwise requires-(a)"Application Programming Interface" means a mechanism that allows a system or service to access data or functionality provided by another system or service;(aa)[ "Board" means the Insolvency and Bankruptcy Board of India established under section 188 of the Code.] [Inserted by Notification No. IBBI/2018-19/GN/REG34, dated 11.10.2018 (w.e.f. 31.3.2017).](b)"certificate of registration" means a certificate of registration granted or renewed by the Board under section 210 read with these Regulations and the terms "registration" and "renewal" shall be construed accordingly;(c)"Code" means the Insolvency and Bankruptcy Code, 2016 (31 of 2016) and includes the rules, regulations, guidelines and directions issued thereunder;(d)"control" shall have the meaning assigned to it under section 2(27) of the Companies Act, 2013 (18 of 2013);(e)"Governing Board" means the Board of Directors, as defined under section 2(10) of the Companies Act, 2013 (18 of 2013), of the company registered as an information utility;(f)"host bank" means the financial institution hosting the repayment account;(g)"independent director" shall have the meaning assigned to it under section 149(6) of the Companies Act, 2013 (18 of 2013);(h)"information" means financial information as defined in section 3(13);(i)"key managerial personnel" shall have the meaning assigned to it under section 2(51) of the Companies Act, 2013 (18 of 2013);(j)"net worth" shall have the meaning assigned to it under section 2(57) of the Companies Act, 2013 (18 of 2013);(k)"outsourcing" means contracting out services to a third party;(l)"public company" shall have the meaning assigned to it under section 2(71) of the Companies Act, 2013 (18 of 2013);(m)"repayment account" means the bank account to which a debtor is obliged to repay its debt, as recorded in an information utility;(n)"section" means a section of the Code;(o)"secure systems" shall have the meaning assigned to it in section 2(1)(ze) of the Information Technology Act, 2000 (21 of 2000);(p)"Schedule" means schedule attached to these Regulations;(q)"submission of information" includes updating of information, as the context may require;(r)"Technical Standards" means the standards laid down by the Board through guidelines issued under Regulation 13, from time to time; and(s)"user" means a person who avails of the services of an information utility.
