Shri Sandip Garg takes charge as Whole Time Member of Insolvency and Bankruptcy Board of India

Shri Sandip Garg took charge as Whole Time Member of Insolvency and Bankruptcy Board of India (IBBI) in New Delhi .

Shri Garg has a multi-disciplinary educational background in Civil Engineering (B.Sc. Engineering from Aligarh Muslim University), Industrial Engineering and Management (PGDIE from IIM, Mumbai), Law (L.L.B. from Delhi University), Finance (Chartered Financial Analyst from ICFAI, Hyderabad) and Taxation and allied laws (Professional course at National Academy of Direct Taxes NADT, Nagpur). He has received numerous awards for excellence throughout his academic journey. He received gold medal in engineering graduation course and Finance Minister’s gold medal for being the best probationer in Professional course at NADT, Nagpur.

He served the Indian Railways in Indian Railways Service of Engineers from January 1990. He then served as a member of the Indian Revenue Service from 1992 for over 31 years in various capacities in Income Tax Department and Central Board of Direct Taxes. His last assignments in the Income Tax Department were as Principal Commissioner of Income Tax and Commissioner of Income Tax. He has served in the Department across all functions at Delhi, Mumbai, and Pune - assessment, investigation, international taxation, transfer pricing, judicial, audit, systems, administration, policy making.

He also served as Executive Director in IBBI wherein he handled a diverse portfolio comprising of Corporate Insolvency, Corporate Liquidation, Individual Insolvency, Individual Bankruptcy and Data Dissemination. In addition, he looked after IT functions of IBBI and had been a member of the Steering Committee for Integrated Information Technology Platform for IBC Ecosystem. He was also a member of the IBBI Expert Committee constituted to propose a creditor-led resolution approach as a supplement to the extant corporate insolvency resolution process. At IBBI, he played an instrumental role in streamlining the corporate insolvency process and liquidation process through a series of policy and regulatory interventions, including framing regulations, along with technology upgrades.

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