Section 9(2) in The Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016
(2)The application under sub-rule (1) shall be accompanied by a certificate confirming the eligibility of the proposed insolvency professional for appointment as a resolution professional in accordance with the Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016.
