Section 4 in Insolvency and Bankruptcy Board of India (Annual Report) Rules, 2018
4. Time of furnishing of the Annual Report.
- The Board shall submit a copy of the annual report referred to in rule 3 to the Central Government within ninety days of the end of the financial year.Form of the Annual Report[see rule 3](A)Chairpersons statement:(B)The year in review:(C)A true and full account of policies, programmes and activities of the Board in respect of-(i)Service Providers, namely, Insolvency Professionals, Insolvency Professional Agencies, and Information Utilities:(ii)Transactions, namely, Corporate Insolvency Resolution, Corporate Liquidation, Individual Insolvency Resolution and Individual Bankruptcy:(iii)Advocacy and Awareness:(iv)Research:(D)A review of the quasi-legislative, executive and quasi-judicial functions of the Board:(E)An analysis of outcomes in terms of transactions and transactional efficiencies:(F)Summary data - time series or cross section - as may be relevant and available, about the outcomes that may facilitate appreciation of the working of the Code and the Board and promote research:(G)Impact of the Code on credit market, resource recycling and the economy:(H)An assessment of the effectiveness and the efficiency of the Board in terms of its objectives and mandate keeping in view its resources, duties and powers:(I)An assessment of performance of the Governing Board and its vision, policies and programmes for the following year:(J)A summary of financial performance of the Board;(K)A statement of non-compliance, if any, with statutory obligations by the Board and the reason for the same;(L)Organisational Matters, including Human Resources, Finance and Accounts, Audit Committee, Right to Information and Transparency:(M)Such other details as would enable the stakeholders to review and appreciate the performance of the Board:
