Section 22 in Insolvency and Bankruptcy Board of India (Model Bye-Laws and Governing Board of Insolvency Professional Agencies) Regulations, 2016
22. The Grievance Redressal Policy shall provide for -
(a)the format and manner for filing grievances;(b)maximum time and format for acknowledging receipt of a grievance;(c)maximum time for the disposal of the grievance by way of dismissal, reference to the Disciplinary Committee or the initiation of mediation;(d)details of the mediation mechanism(e)provision of a report of the grievance and mediation proceedings to the parties to the grievance upon dismissal or resolution of the grievance;(f)action to be taken in case of malicious or false complaints;(g)maintenance of a register of grievances made and resolutions arrived at; and(h)periodic review of the Grievance Redressal Mechanism.X. Disciplinary Proceedings
