Section 33 in Insolvency and Bankruptcy Board of India (Information Utilities) Regulations, 2017
33. Risk management.
- An information utility shall establish an appropriate risk management framework in accordance with the Technical Standards, if any, which provides for matters, including-(a)reliable, recoverable and secure systems;(b)provision of core services during disasters and emergencies; and(c)business continuity plans which shall include disaster recovery sites.
