Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

Union of India - Section

Section 45 in The Insolvency and Bankruptcy Board of India (Employees' Service) Regulations, 2017

45. Employment with a service provider.

(1)No employee shall use his position or influence directly or indirectly to secure employment in any service provider registered with the Board, for any person.
(2)An employee shall report to the Board in case any of his relatives accepts employment in any service provider registered with the Board.