Section 3(5) in The Insolvency and Bankruptcy Board of India (Inspection and Investigation) Regulations, 2017
(5)The order referred to in sub-regulation (3) shall contain-(a)scope of inspection;(b)composition of Inspecting Authority;(c)timelines for conducting the inspection;(d)reporting of progress in inspection;(e)submission of interim inspection report, if any; and(f)submission of inspection report.
