Section 2 in Insolvency and Bankruptcy Board of India (Model Bye-Laws and Governing Board of Insolvency Professional Agencies) Regulations, 2016
2. Definitions.
(1)In these Regulations, unless the context otherwise requires-(a)[ "Board" means the Insolvency and Bankruptcy Board of India established under section 188 of the Code;] [Inserted by Notification No. IBBI/2018-19/GN/REG35, dated 11.10.2018 (w.e.f. 21.11.2016).](aa)[] [Renumbered by Notification No. IBBI/2018-19/GN/REG35, dated 11.10.2018 (w.e.f. 21.11.2016).] "Code" means the Insolvency and Bankruptcy Code, 2016 (31 of 2016);(b)"Governing Board" means the Board of Directors, as defined under section 2(10) of Companies Act, 2013 (18 of 2013), of the company registered as an insolvency professional agency;(c)"model bye-laws" means the model bye-laws as contained in the Schedule to these Regulations.(2)Unless the context otherwise requires, words and expressions used and not defined in these Regulations shall have the meanings assigned to them in the Code.
