Section 3(1) in Insolvency and Bankruptcy (Insolvency and Liquidation Proceedings of Financial Service Providers and Application to Adjudicating Authority) Rules, 2019
(1)In these rules, unless the context otherwise requires,-(a)"Administrator" means an individual appointed by the Adjudicating Authority under sub-clause (iii) of clause (a) of rule 5, to exercise the powers and functions of the insolvency professional, interim resolution professional, resolution professional or the liquidator for the purpose of insolvency and liquidation proceedings of a financial service provider;(b)"Advisory Committee" means the Committee constituted by the appropriate regulator in accordance with clause (c) of rule 5 of these rules;(c)"appropriate regulator" means the financial sector regulator, as may be notified by the Central Government under section 227, for a category of financial service providers;(d)"Code" means the Insolvency and Bankruptcy Code, 2016 (31 of 2016);(e)"Form" means a Form appended to these rules; and(f)"identification number" means the corporate identity number or the limited liability partnership identification number, as the case may be, of a financial service provider.
