S.O. 4479(E).—In exercise of the powers conferred by Section 189 of the Insolvency and Bankruptcy Code, 2016 (31 of 2016), the Central Government hereby appoints Shri Sudhaker Shukla, as Whole Time Member of the Insolvency and Bankruptcy Board of India with effect from 14-11-2019, i.e. date of assumption of the charge for the period of five years or upto his attainment of sixty-five years of age or until further orders, whichever is the earlier, on a consolidated salary of Rs. 4,00,000/- (rupees four lakhs ) per month.


Ministry of Corporate Affairs

[Notification dt. 13-12-2019]

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