Section 2(1) in Insolvency and Bankruptcy Board of India (Procedure for Governing Board Meetings) Regulations, 2017
(1)In these regulations, unless the context otherwise requires:-(a)"Board" means the Insolvency and Bankruptcy Board of India established under section 188(1) of the Code;(b)"Chairperson" means the Chairperson of the Board;(c)"Code" means the Insolvency and Bankruptcy Code, 2016;(d)"Governing Board" means the Board of Members constituted under section 189(1) of the Code;(e)"Member" means a Member of the Board and includes the Chairperson, appointed under section 189 of the Code;(f)"Schedule" means schedule attached to these Regulations;(g)"Secretary" means Secretary to the Governing Board designated under regulation 9(1) of these Regulations.
