Mr. Sudhaker Shukla took charge as Whole Time Member, Insolvency and Bankruptcy Board of India on 14th November, 2019.
Mr. Shukla has done his post-graduations in Economics and Public Administration and M.Phil from Jawaharlal Nehru University and also from Birmingham University on Public Economic Management. He is recipient of Order of Merit from Birmingham Chamber of Commerce for being the topper of the batch.
Mr. Shukla served as a member of the Indian Economic Service for over 34 years in various capacities across Ministries and Departments of the Government of India. His last assignment was as Chief Economic Adviser in the Ministry of Rural Development. Earlier, he served as Adviser in African Development Bank Tunis, representing India, Denmark, Sweden, Norway and Finland. He has also worked in the Ministry of Finance dealing with matters pertaining to the WTO, trade, African Development Bank and infrastructure projects of World Bank. His domain of specialisation are Energy, Infrastructure and Trade.
He had wide experience in dealing with various regulations. Apart from being involved in rolling out key PPP module under Electricity Act 2003, he was entrusted with responsibilities of drafting Mines and Minerals Regulation and Development Amendment Act, 2015 to promote fair and transparent regimes in distribution of natural resources through auctions. He was also designated as Appellate Authority of Mines Tribunal under MMDR Act by Ministry of Mines.
He was looking after Research and Regulation Wing comprising Corporate Insolvency, Corporate Liquidation (including Voluntary Liquidation), Individual Insolvency and Individual Bankruptcy, Research & Publication, Data Management & Dissemination and Advocacy. In addition, he was also handled Human Resources, National Insolvency & Graduate Insolvency Programmes, Continuing Professional Education and Knowledge Management & Partnership divisions in the IBBI.
