Site icon SCC Times

IBBI issues 2020 guidelines on Online Delivery of Educational Course by Insolvency Professional Agencies 

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

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:

NOTIFICATION


Insolvency and Bankruptcy Board of India

[Dt. 10-07-2020]

Exit mobile version