Insolvency and Bankruptcy Board of India

(1) The Insolvency Professionals to act as Interim Resolution Professionals, Liquidators, Resolution Professionals and Bankruptcy Trustees (Recommendation) Guidelines, 2026 issued on May 18, 2026.

Published On: 18/05/2026
Section: (Guidelines)

(2) The Insolvency Professionals to act as Interim Resolution Professionals, Liquidators, Resolution Professionals and Bankruptcy Trustees (Recommendation) (Second) Guidelines, 2025 issued on November 21, 2025.

Published On: 21/11/2025
Section: (Guidelines)

(3) Insolvency and Bankruptcy Board of India (Continuing Professional Education for Insolvency Professionals) Guidelines, 2019 (Updated as on 13th August, 2025)

Published On: 13/08/2025
Section: (Guidelines)

(4) Amendments to the Insolvency and Bankruptcy Board of India (Continuing Professional Education for Insolvency Professionals) Guidelines, 2019

Published On: 13/08/2025
Section: (Guidelines)

(5) The Insolvency Professionals to act as Interim Resolution Professionals, Liquidators, Resolution Professionals and Bankruptcy Trustees (Recommendation) Guidelines, 2025 issued on May 27, 2025.

Published On: 27/05/2025
Section: (Guidelines)

(6) Amendment to the Guidelines for Technical Standards for the Performance of Core Services and Other Services under the Insolvency and Bankruptcy Board of India (Information Utilities) Regulations, 2017

Published On: 29/01/2025
Section: (Guidelines)

(7) The Insolvency Professionals to act as Interim Resolution Professionals, Liquidators, Resolution Professionals and Bankruptcy Trustees (Recommendation) (Second) Guidelines, 2024 issued on December 02, 2024.

Published On: 02/12/2024
Section: (Guidelines)

(8) Guidelines for Committee of Creditors

Published On: 06/08/2024
Section: (Guidelines)

(9) The Insolvency Professionals to act as Interim Resolution Professionals, Liquidators, Resolution Professionals and Bankruptcy Trustees (Recommendation) Guidelines, 2024 issued on June 05, 2024.

Published On: 05/06/2024
Section: (Guidelines)

(10) The Insolvency Professionals to act as Interim Resolution Professionals, Liquidators, Resolution Professionals and Bankruptcy Trustees (Recommendation) (Second) Guidelines, 2023 issued on December 08, 2023.

Published On: 08/12/2023
Section: (Guidelines)

(11) IBBI internship Guidelines 2023

Published On: 14/11/2023
Section: (Guidelines)

(12) The Insolvency Professionals to act as Interim Resolution Professionals, Liquidators, Resolution Professionals and Bankruptcy Trustees (Recommendation) Guidelines, 2023 issued on June 12, 2023.

Published On: 12/06/2023
Section: (Guidelines)

(13) Insolvency Professional to act as Interim Resolution Professionals, Liquidators, Resolution Professionals and Bankruptcy Trustees (Recommendation)(Second)Guidelines, 2022

Published On: 12/12/2022
Section: (Guidelines)

(14) The Insolvency and Bankruptcy Board of India Research Initiative, 2019 (Updated as on 30th November, 2022)

Published On: 01/12/2022
Section: (Guidelines)

(15) The Insolvency and Bankruptcy Board of India (Online Delivery of Educational Course and Continuing Professional Education by Insolvency Professional Agencies and Registered Valuers Organisations) (Amendment) Guidelines, 2022

Published On: 30/09/2022
Section: (Guidelines)

(16) Guidelines for Empanelment of Advocates by the Insolvency and Bankruptcy Board of India

Published On: 17/03/2022
Section: (Guidelines)

(17) Insolvency Professionals to act as Interim Resolution Professionals, Liquidators, Resolution Professionals and Bankruptcy Trustees (Recommendation) Guidelines, 2022

Published On: 08/06/2022
Section: (Guidelines)

(18) Amendment to the IBBI (Online Delivery of Educational Course and Continuing Professional Education by Insolvency Professional Agencies and Registered Valuers Organisations) Guidelines, 2020

Published On: 29/03/2022
Section: (Guidelines)

(19) Amendment to the IBBI (Online Delivery of Educational Course and Continuing Professional Education by Insolvency Professional Agencies and Registered Valuers Organisations) Guidelines, 2020

Published On: 21/12/2021
Section: (Guidelines)

(20) Insolvency Professionals to act as Interim Resolution Professionals, Liquidators, Resolution Professionals and Bankruptcy Trustees (Recommendation) (Second) Guidelines, 2021

Published On: 01/12/2021
Section: (Guidelines)

(21) Amendment to the IBBI (Online Delivery of Educational Course and Continuing Professional Education by Insolvency Professional Agencies and Registered Valuers Organisations) Guidelines, 2020

Published On: 03/09/2021
Section: (Guidelines)

(22) Guidelines for Technical Standards for the Performance of Core Services and Other Services (Amendment), 2021

Published On: 26/07/2021
Section: (Guidelines)

(23) Guidelines for Technical Standards for the Performance of Core Services and Other Services under the Insolvency And Bankruptcy Board of India (Information Utilities) Regulations, 2017 (Updated upto 22-1-2020)

Published On: 22/01/2020
Section: (Guidelines)

(24) Insolvency Professionals to act as Interim Resolution Professionals, Liquidators, Resolution Professionals and Bankruptcy Trustees (Recommendation) Guidelines, 2021

Published On: 01/06/2021
Section: (Guidelines)

(25) Guidelines for Association for Summer/Winter/Short Term/Certificate Courses with Academic Institutions/ Civil Services Academies/ Judicial Academies, 2021

Published On: 05/05/2021
Section: (Guidelines)

(26) Amendment to the IBBI (Online Delivery of Educational Course and Continuing Professional Education by Insolvency Professional Agencies and Registered Valuers Organisations) Guidelines, 2020

Published On: 11/03/2021
Section: (Guidelines)

(27) Guidelines for Appointment of Insolvency Professionals as Administrators under the Securities and Exchange Board of India (Appointment of Administrator and Procedure for Refunding to the Investors) Regulations, 2018

Published On: 09/03/2021
Section: (Guidelines)

(28) Insolvency Professionals to act as Interim Resolution Professionals, Liquidators, Resolution Professionals and Bankruptcy Trustees (Recommendation) (Second) Guidelines, 2020

Published On: 23/11/2020
Section: (Guidelines)

(29) Guidelines for Appointment of Insolvency Professionals as Administrators under the Securities and Exchange Board of India (Appointment of Administrator and Procedure for Refunding to the Investors) Regulations, 2018

Published On: 05/09/2020
Section: (Guidelines)

(30) IBBI (Use of Caveats, Limitations, and Disclaimers in Valuation Reports) Guidelines, 2020

Published On: 01/09/2020
Section: (Guidelines)

(31) The Insolvency and Bankruptcy Board of India Research Initiative, 2019 (Updated as on 31st July, 2020)

Published On: 01/08/2020
Section: (Guidelines)

(32) IBBI (Online Delivery of Educational Course and Continuing Professional Education by Insolvency Professional Agencies and Registered Valuers Organisations)Guidelines, 2020

Published On: 10/07/2020
Section: (Guidelines)

(33) Insolvency Professionals to act as Interim Resolution Professionals, Liquidators, Resolution Professionals and Bankruptcy Trustees (Recommendation) Guidelines, 2020

Published On: 02/06/2020
Section: (Guidelines)

(34) Guidelines for Appointment of Insolvency Professionals as Administrators under the Securities and Exchange Board of India (Appointment of Administrator and Procedure for Refunding to the Investors) Regulations, 2018

Published On: 27/02/2020
Section: (Guidelines)

(35) Amendment to the Guidelines for Technical Standards for the Performance of Core Services and Other Services 2019 under the Insolvency and Bankruptcy Board of India (Information Utilities) Regulations, 2017

Published On: 22/01/2020
Section: (Guidelines)

(36) Insolvency Professionals to act as Interim Resolution Professionals, Liquidators, Resolution Professionals and Bankruptcy Trustees (Recommendation) Guidelines, 2019

Published On: 28/11/2019
Section: (Guidelines)

(37) Guidelines for Appointment of Insolvency Professionals as Administrators under the Securities and Exchange Board of India (Appointment of Administrator and Procedure for Refunding to the Investors) Regulations, 2018

Published On: 12/09/2019
Section: (Guidelines)

(38) Insolvency and Bankruptcy Board of India (Continuing Professional Education for Insolvency Professionals) Guidelines, 2019

Published On: 06/08/2019
Section: (Guidelines)

(39) The Insolvency and Bankruptcy Board of India Research Initiative, 2019

Published On: 01/07/2019
Section: (Guidelines)

(40) Insolvency Professionals to act as Interim Resolution Professionals and Liquidators (Recommendation) Guidelines, 2019

Published On: 14/05/2019
Section: (Guidelines)

(41) Guidelines for Appointment of IPs as Administrators under the SEBI (Appointment of Administrator and Procedure for Refunding to the Investors) Regulations, 2018

Published On: 26/03/2019
Section: (Guidelines)

(42) Insolvency Professionals to act as Interim Resolution Professionals and Liquidator (Recommendation) (Second) Guidelines, 2018

Published On: 30/11/2018
Section: (Guidelines)

(43) Guidelines for Empanelment of Advocates

Published On: 01/11/2018
Section: (Guidelines)

(44) Insolvency Professionals to act as Interim Resolution Professionals or Liquidators (Recommendation) Guidelines 2018

Published On: 31/05/2018
Section: (Guidelines)

(45) Insolvency Professionals to act as Interim Resolution Professionals or Liquidators (Recommendation) Guidelines, 2017

Published On: 15/12/2017
Section: (Guidelines)

(46) Guidelines for Technical Standards for the Performance of Core Services and Other Services under the Insolvency and Bankruptcy Board of India (Information Utilities) Regulations, 2017

Published On: 13/12/2017
Section: (Guidelines)

(47) Guidelines on Essay Competition

Published On: 13/10/2017
Section: (Guidelines)

(48) Insolvency Professionals to act as Interim Resolution Professionals (Recommendation) Guidelines, 2017

Published On: 25/05/2017
Section: (Guidelines)

(49) Guidelines for Internships with IBBI

Published On: 16/08/2017
Section: (Guidelines)

Search