All HC: No Bar on Anticipa. Bail to Accused Booked u/s 376(3) IPC through UP Amend. to S. 438 CrPC  ||  NCDRC Cautioned by Supreme Court: Hierarchy of Judiciary Must Be Respected  ||  Supreme Court: Cannot Allow Wrong Doers to Make Profit Out of Their Own Wrongs  ||  AP HC: App. u/s 11(6) Can Only be Maintained if Parties Fail to Refer Dispute to Arbi. Even After Not  ||  Del. HC: Father Held Guilty of Repeatedly Raping Minor Daughter for 2 Years, Acquittal Reversed  ||  SC: Reconsideration Required of the Judgement That Brought Doctors Under Consumer Protection Act  ||  SC: Person Purchasing Prop. Knowing About Appeal Pendency Can’t Claim Restit. as Bona Fide Purchaser  ||  SC: Authorities Directed to Take Immediate Measures Regarding Municipal Solid Waste in Delhi  ||  Del. HC: In-Mall Marketing Campaigns Also Advertisements, HUL Restrained from Comparing Products  ||  Andhra Pradesh HC: Cannot Cancel Selection Process in Absence of Valid, Bonafide Reasons    

Amendment to the Insolvency and Bankruptcy Board of India (Model Bye-Laws and Governing Board of Insolvency Professional Agencies) Regulations, 2016- (Insolvency and Bankruptcy Board of India) (01 Nov 2022)

MANU/NMIC/0476/2022

Insolvency

1. The Insolvency and Bankruptcy Board of India (Model Bye-Laws and Governing Board of Insolvency Professional Agencies) Regulations, 2016 (Model Bye laws Regulations) lay down the governance structure and provides for model bye laws of the Insolvency Professional Agencies (IPA).

2. The Board had issued three circulars, namely, (i) circular No. IP/005/2018 dated January 16, 2018 specifying the format for disclosure of relationship by the insolvency professional (IP) (ii) circular no. IPA/009/2018 dated April 19, 2018 mandating IPAs to submit Annual Compliance Certificate in the format given in the circular and (iii) circular No. IBBI/IPA/43/2021 dated July 28, 2021 specifying the list of contraventions by IP and the amount of penalty to be imposed by IPAs.

3. The Board has notified Insolvency and Bankruptcy Board of India (Model Bye-Laws and Governing Board of Insolvency Professional Agencies) (Second Amendment) Regulations, 2022 on November 01, 2022, vide which provisions of aforesaid circulars have been incorporated in the Model Bye Laws Regulations and the said circulars stand rescinded. By the said amendment, no change in the list of contraventions by the IP and the amount of monetary penalties, has been introduced, as contained in the circular no. IBBI/IPA/43/2021, dated July 28, 2021.

4. The said amended regulations are available at www.ibbi.gov.in.

Tags : AMENDMENT   IBBI   REGULATIONS  

Share :        

Disclaimer | Copyright 2024 - All Rights Reserved