Section 208(2) in Insolvency And Bankruptcy Code, 2016
(2)Every insolvency professional shall abide by the following code of conduct:-(a)to take reasonable care and diligence while performing his duties;(b)to comply with all requirements and terms and conditions specified in the bye-laws of the insolvency professional agency of which he is a member;(c)to allow the insolvency professional agency to inspect his records;(d)to submit a copy of the records of every proceeding before the Adjudicating Authority to the Board as well as to the insolvency professional agency of which he is a member; and(e)to perform his functions in such manner and subject to such conditions as may be specified.
