Section 30 in Insolvency and Bankruptcy Board of India (Model Bye-Laws and Governing Board of Insolvency Professional Agencies) Regulations, 2016
30. Expulsion from Professional Membership. - A professional member shall be expelled by the Agency -
(a)if he becomes ineligible to be enrolled under bye-law 9;(b)on expiry of thirty days from the order of the Disciplinary Committee, unless set aside or stayed by the Appellate Panel;(c)upon non-payment of professional membership fee despite at least two notices served in writing;(d)upon the cancellation of his certificate of registration by the Board;(e)upon the order of any court of law.AnnexureForm ACertificate of Professional Membership(Under bye-law 10 of the Agency's bye-laws)No. ..........
