Dr. Navrang Saini took charge as Whole Time Member, Insolvency and Bankruptcy Board of India on 31st March, 2017 and served on the Board till 5th March, 2022. He also held the additional charge of Chairperson, Insolvency and Bankruptcy Board of India from forenoon of 13th October, 2021 to forenoon of 09th February, 2022.
He has post-graduation degrees in Management and Law along with a PhD in Corporate Law and professional qualification as a Company Secretary.
Dr. Navrang Saini has served the Ministry of Corporate Affairs in various capacities. His last assignment before joining IBBI was as Director General (in the rank of Additional Secretary) at the Ministry. He also served as a Commissioned Officer in Territorial Army from July, 1985 to March, 2011 and superannuated as Lt. Colonel.
During his tenure as Registrar of Companies, Delhi and Haryana, Dr. Navrang Saini implemented the first mission mode e-governance project of the country 'MCA-21' as a major pilot project.
Dr. Navrang Saini was a member of the Appellate Authority established by the Central Government in accordance with the powers conferred under section 22A of the Chartered Accountants Act, 1949, the Cost and Works Accountants Act, 1959 and the Company Secretaries Act, 1980 from 3rd November, 2015 to 2nd November, 2018.
He is a keen mountaineer, trekker and sky-diver.
During his tenure at IBBI he looked after the Registration & Monitoring Wing comprising of Insolvency Professionals, Insolvency Professional Entities, Information Utilities, Insolvency Professional Agencies, Registered Valuers, Registered Valuers Organisations, Inspection, Investigation, Surveillance and Grievance Redressal. In addition, he was in-charge of the Legal Affairs Division and Establishment Division in the IBBI.
