His important senior national assignments include Dy. C&AG (Human Resources and International Relations) and Dy. C&AG (Commercial). His other senior appointments include Addl. Dy. C&AG (Norther Region), Addl. Dy C&AG (Inspection), Director General (Headquarters) and Principal Director (Indirect Taxes) at the C&AG Office, New Delhi and Accountant General (Accounts and Entitlement-I), for the State of Uttar Pradesh. He also served as the Custodian under The Special Court (TORTS) Act, 1992 in the Department of Financial Services, Ministry of Finance, Government of India. He had been a member of Indian Audit and Accounts Service, Government of India, and the Institute of Public Auditors of India.

He had been a senior international civil servant with the United Nations for six years serving at diverse locations like Somalia, Kenya, Geneva, Angola, Iraq, and New York as the Chief Auditor of many UN programmes like (i) UNOSOM II, UNOG, UNAVEM III, Oil for food programme, UNCC, WHO and OPCW. He has been awarded by the United Nations in recognition of exemplary work as Chief Auditor for the Oil for Food Program.

He has been given numerous awards for academic excellence right from school to post-graduation. He has also been a Gold Medalist at Graduate and Post Graduate levels.

At IBBI, he currently oversees a diverse portfolio encompassing Corporate Insolvency Resolution Process, Corporate Liquidation Process, Individual Insolvency Resolution Process, Bankruptcy Process, Data Dissemination, Human Resources, Establishment and Finance & Accounts.

He has served as Chairperson of Expert Committees constituted by the Board, including those tasked with framing Guidelines for Insolvency Proceedings in the Real Estate Sector; drafting Regulations pursuant to the Insolvency and Bankruptcy Code (Amendment) Bill, 2025; and recommending technical standards for Information Utility.

Earlier, he has also overseen the divisions of Inspection, Investigation and Surveillance; Research and Publication; Insolvency Ecosystem — encompassing Insolvency Professionals, Insolvency Professional Entities, Insolvency Professional Agencies, Registered Valuers, Registered Valuers' Organisations, Registered Valuer Entities; and Information Utilities; Examinations; Advocacy and International Affairs.