Section 8(4) in The Insolvency and Bankruptcy Board of India (Employees' Service) Regulations, 2017
(4)The Board may allow an employee to resign without giving notice under sub-regulation (1) or (2), if the employee pays to the Board a sum equal to his pay for the period of notice:Provided that the Board may waive or reduce the period of notice or payment under this regulation, for reasons to be recorded in writing.
