Insolvency and Bankruptcy Board of India(Online Delivery of Educational Course and Continuing Professional Education by Insolvency Professional Agencies and Registered Valuers Organisations) Guidelines, 2020
- Education by Insolvency Professional Agencies (IPAs)
- Education by Registered Valuers Organisations (RVOs)
- Delivery of Education
- Online Delivery of Education
These Guidelines shall apply to delivery of:-
(a) Pre-registration educational course under regulation 5(b) of the IBBI (Insolvency Professionals) Regulations, 2016;
(b) Continuing professional education under clause (ba) of sub-regulation (2) of regulation 7 of the IBBI (Insolvency Professionals) Regulations, 2016;
(c) Educational Courses under clause (a) of sub-rule (2) of rule 12 of the Companies (Registered Valuers and Valuation) Rules, 2017; and
(d) Continuing education under clause
(e) of sub-rule (2) of rule 12 of the Companies (Registered Valuers and Valuation) Rules, 2017. These are collectively called ‘courses’ and individually as ‘course’.
To Read the detailed notification, please click on the link below:
Insolvency and Bankruptcy Board of India
[Dt. 10-07-2020]
