Section 60(d) in The Insolvency and Bankruptcy Board of India (Employees' Service) Regulations, 2017
(d)the Inquiry Officer shall submit his report to the competent authority and the report shall be forwarded to the Central Vigilance Commission for its advice as to whether the charge or charges as the case may be, can be considered to have been established and the penalty or penalties to be imposed under regulation 51 thereof;
