Section 5(4) in Insolvency and Bankruptcy Board of India (Information Utilities) Regulations, 2017
(4)If the Board is satisfied, after such inspection or inquiry as it deems necessary, that the applicant-(a)is eligible under Regulation 3;(b)has the technical competence and financial capacity required to function as an information utility;(c)has adequate infrastructure to provide services in accordance with the Code;(d)has in its employment, persons having adequate professional and other relevant experience, to provide services in accordance with the Code; and(e)has complied with the conditions of the certificate of registration, if he has submitted an application for renewal under Regulation 4(2) it may grant or renew a certificate of registration to the applicant as an information utility in Form B of the Schedule, within sixty days of receipt of the application, excluding the time given by the Board for removing the deficiencies, or presenting additional documents or clarifications, or appearing in person, as the case may be.
