Dr. Rajiv Mani is presently Secretary, Legislative Department, Ministry of Law and Justice and Law Secretary, Department of Legal Affairs, Ministry of Law and Justice.
He is looking after the legal advice work of several Ministries/Departments of the Government of India. He is also closely associated with carrying forward the legislative initiatives of the Government of India in strengthening the Ease of Doing Business environment, particularly with respect to reforms to facilitate fast track adjudication of commercial disputes under the Commercial Courts Act, 2015.
He is associated with the initiatives undertaken by the Central Government to promote Institutional Arbitration and Mediation in the country and has dealt with the 2019 and 2021 amendments carried out in the Arbitration and Conciliation Act, 1996. He was a part of the team which contributed towards the establishment of IIAC under the IIAC Act, 2019.
Furthermore, he was closely associated in the process of enactment of the Mediation Act, 2023.
Dr. Mani was a member of the Indian delegation led by Hon’ble Minister for Law & Justice and Electronics & IT, Shri Ravi Shankar Prasad, which visited the United Kingdom in July 2018. He also represented India at the meeting of the Senior Officials of Law Ministries of Commonwealth Law Ministries 2018 (SOLM) held in October, 2018 at the Commonwealth Secretariat, Marlborough House, London. He was a member of the delegation to participate in the Law, Justice and Development (LJD) Week held at World Bank Group, Washington D.C. in November, 2018.
He is presently a Member of the Chamber of Arbitration of India International Arbitration Centre, New Delhi (IIAC) and a Member of the Governing Body of the Institute of Constitutional & Parliamentary Studies (ICPS) and the Indian Council of Arbitration (ICA).
Dr. Rajiv Mani is a Ph. D. in Constitutional Law. He was a guest faculty in the Bureau of Parliamentary Studies and Training (BPST) and has regularly given lectures on various matters of Constitutional Law and Parliamentary procedures to legislators, foreign participants and to the newly recruited officers of All India Services (AIS) and other services under the Government of India.
