Page 22 - IBBI
P. 22

INSOLVENCY AND BANKRUPTCY NEWS

         Insolvency Professional Entities                       concern for the profession and discuss the ways and means to deal with
                                                                them. During the quarter under review, issues like disposal of grievances,
         During  the  quarter  under  review,  three  IPEs  were  recognised.  As  on   use of technology in processes, conduct of IPs, concerns emanating from
         March 31, 2022, there were 91 IPEs (Table 14).
                                                                COVID-19, etc. are discussed. Table 15A presents the details of activities
         Table 14: IPEs as on March 31, 2022
         Period                         No. of IPEs             by the IPAs. Table 15B gives details of number of continuing professional
                           Recognised   Derecognised   At the end of   education (CPE) hours earned by IPs.
                                        from the IRP    the Period
         2016 - 17 (Jan - Mar)   3         0          3         Table 15A: Activities by IPAs
         2017 - 18            73           1          75              Period                      Number of
         2018 - 19            13          40          48                    Pre-   CPE    Training    Other    Disciplinary   Complaints
         2019 - 20            23           2          69                  registration  Programmes  Workshops   Workshops/    Orders    (Forwarded
                                                                           Courses    conducted    for IPs   Webinars/    Issued   by IBBI)
         2020 - 21            14           0          83                  conducted            Roundtables/       Disposed
         2021 - 22            10           2          91                                        Seminars
         Total               136          45         91          2018 - 19    16     -     07    100      04    11
                                                                 2019 - 20   11     30    09     157     09    127
        Information Utility                                      2020 - 21   14    193    66     102     42    102
                                                                 2021 - 22   13    133    56      81     23     12
        There  is  one  IU,  namely,  the  National  E-Governance  Service  Limited   Total   54   356   138   440   78   252
        (NeSL) that provides authenticated nancial information to the users. The   Table 15B: CPE Hours earned by the IPs
        IBBI interacts with the MD & CEO of the IU along with the MDs of IPAs on                           Period             Number of CPE Hours earned by members of
         th
        7 of  every  month  to  discuss  the  issues  relating  to  receipt  and
                                                                                         IIIPI   ICSI IIP   IPA ICAI    Total
        authentication of nancial information.
                                                                 2019 - 20               1160     695     320   2175
        During interactions in this quarter, IPAs were requested to encourage their   2020 - 21   18465   8746   4647   31858
        members to make use of the information stored with the IU for verication   2021 - 22   14123   7890   3872   25885
        of claims during CIRP. Figure 23 provides details of the registered users and   Total   33748   17331   8839   59918
        information with NeSL, as submitted by it.               Average CPE hours per registered IP   13.29   15.35   23.45   14.82
                                                  Figure 23: Details of information with NeSL
                                                                                       (Number in Lakh)
                                    8.00                                                180.00

                                    7.00                        148.58   142.24         160.00
                                                                               6.82
                                    6.00                                                140.00
                                                    95.85
                                                                                        120.00
                                    5.00                                      5.15
                                                                     4.99               100.00
                                    4.00
                                                                                        80.00
                                    3.00
                                                                    2.83    2.42        60.00
                                    2.00  19.56          1.18     1.39                  40.00
                                                      0.73 1.09
                                    1.00     0.48                                       20.00
                                          0.15  0.14
                                    0.00                                                0.00
                                        2018 - 19   2019 - 20   2020 - 21  2021 - 22
                                  No. of debtors registered             No. of records authenticated
                                  Value of records authenticated (Amt. in `lakh crore)  Loan records on-boarded
        Insolvency Professional Agencies                         Registered Valuer Organisations
        IPAs  are  front-line  regulators  and  responsible  for  developing  and   The Companies (Registered Valuers and Valuation) Rules, 2017 (Valuation
        regulating  the  insolvency  profession.  They  discharge  three  kinds  of   Rules) made under section 247 of the Companies Act, 2013 provide a
        functions,  namely,  quasi-legislative,  executive,  and  quasi-judicial.  The   unied  institutional  framework  for  development  and  regulation  of
        quasi-legislative  functions  cover  laying  down  standards  and  code  of   valuation profession. Its remit is limited to valuations required under the
        conduct  through  byelaws,  which  are  binding  on  all  members.  The   Companies Act, 2013 and the Code. The IBBI performs the functions of
        executive functions include monitoring, inspection, and investigation of   the Authority under the Valuation Rules. It recognises Registered Valuer
        professional  members  on  a  regular  basis,  addressing  grievances  of
        aggrieved parties, gathering information about their performance, etc.,   Organisations (RVOs) and registers RVs and exercises regulatory oversight
        with the overarching objective of promoting best practices and conduct   over them, while RVOs serve as front-line regulators for the valuation
        by IPs. The quasi-judicial functions include dealing with complaints against   profession.
        members and taking suitable disciplinary actions.        An individual having specied qualication and experience needs to enroll
        As on March 31, 2022, there are three IPAs registered in accordance with   with an RVO, complete the educational course conducted by the RVO,
        the Code and Regulations. The IBBI interacts with the MDs of the IPAs   clear the examination conducted by IBBI, before seeking registration with
                       th
        and the IU on the 7  of every month, to obtain feedback on areas of   IBBI as an RV. There are currently 16 RVOs, Assessors and Registered



    21
   17   18   19   20   21   22   23   24   25   26   27