राष्ट्रीय मानव अधिकार आयोग, भारत
DETAILED BIO DATA OF SUDHIR KUMAR
Date of Birth- 16.11.1951
From March 2017: Honorary Capacity SPECIAL RAPPORTEUR, NATIONAL HUMAN RIGHTS COMMISSION, SOUTH REGION for the period upto September 2019 (Tamil Nadu, Karnataka, Kerala, Telangana, Andhra Pradesh, Puducherry, Mahe, Yanam and Lakshadweep). Was also a Member of NHRC Core Groups on UN Child Rights Convention, UN Conventions on Disabilities,UN Convention against Torture & other Human Rights Conventions
42 YEARS of Bank/ Govt./ Quasi-judicial SERVICE--16.11.1974 to 15.11.2016
1. Member (Administrative) Central Administrative Tribunal, at its Patna and Jodhpur Benches & Principal Bench, New Delhi- 23.07.2009 to 15.11.2016
2. Indian Administrative Service- Karnataka Cadre 1977 Batch-From 12.07.1977
to Voluntary Retirement on 22.07.2009 for joining as Member C.A.T.
3. Indian Revenue Service- Direct Taxes ( Income Tax)-1975 Batch (From
16.07.1975 to 11.07.1977 --Technical Resignation for joining I.A.S.)
4. Probationary Officer, State Bank- 16.11.1974 to Resignation effective from
15.07.1975 for joining Indian Revenue Service
EDUCATION
a. Research Thesis for Ph.D. (Law) prepared for being submitted to the National Law School of India University, (NLSIU), Bengaluru, on the Research topic “The Legal Reform needed for the Introduction of the full convertibility of the Rupee: An economic and legal study” could not be completed, but attempt is being made to publish it as a Book now .
b. MASTER IN BUSINESS LAWS, National Law School of India University (NLSIU), Bengaluru,1994-97 (Corporate Laws, Contracts, Banking Laws, Industrial Relations, Intellectual Property Laws, Investment Laws, Corporate Taxation, International Trade Laws, Insurance Laws, Environmental Protection Laws and Foreign Exchange Laws)
c. Bachelor of Laws (Ll. B.), Delhi University, 2004 - 2007
d. Diploma (Gandhian Thought), Gandhi Bhawan, Allahabad University, 1972
e. M.Sc., (Physical Chemistry), Allahabad University, 1970-72.
f. B.Sc., Allahabad University, 1968-70 (Physics, Chemistry, Mathematics).
MEMBERSHIP OF ACADEMIC AND PROFESSIONAL BODIES
1. ENROLLED AS ADVOCATE WITH BAR COUNCIL OF DELHI- DEC. 2016
but not in active practice as an Advocate in order to avoid any likelihood of a conflict with the responsibilities as SPECIAL RAPPORTEUR, NHRC
2. Member of Indian Council of Arbitration, Federation House, New Delhi
3. Member of International Council for Alternative Dispute Resolution, New Delhi
4. Life Member, The Indian Society of International Law (I.S.I.L.), Bhagwandas Road, New Delhi
5. Life Member, The Indian Law Institute (I.L.I.), Bhagwandas Road, New Delhi
6. Life Member, Institute of Constitutional and Parliamentary Studies, Rafi Marg, New Delhi
7. Was a Member of the Academic Council of the National Law University, Jodhpur, at the invitation of the Chancellor, NLU--- the then Chief Justice of Rajasthan High Court-- for 4 years, from March 2001 to March 2005
8. Former Member, Academic Committee, Indian Institute of Public Administration, New Delhi
9. Member No 1014334, International Bar Association, London
SPECIAL ACADEMIC ACHIEVEMENTS
1. 2004-05- CONSULTANT TO THE TARIFF COMMISSION, GOVERNMENT OF INDIA, REGARDING ‘RULES OF ORIGIN’ UNDER FREE TRADE AGREEMENTS.
2. 1999- SPECIALIST INVITEE REGARDING INTERNATIONAL TRADE AND INVESTMENT LAWS AT THE LEGAL EDUCATION COMMITTEE OF THE BAR COUNCIL OF BANGLADESH FOR DRAFTING THEIR DUAL CAMPUS BAR-AT-LAW CURRICULUM. ALSO DELIVERED LECTURES AT THE ADB SEMINAR AT BANGLADESH SUPREME COURT, AT BANGLADESH SOCIETY OF INTERNATIONAL LAW, AND AT THE MANAGEMENT FACULTY OF DHAKA UNIVERSITY.
3. 1997- FIRST POSITION, MASTER IN BUSINESS LAWS, NLSIU, BENGALURU.
4. 1993- THOMAS JEFFERSON FELLOWSHIP, CFED, AND THE DEPTT. OF ECONOMICS, THE AMERICAN UNIVERSITY, WASHINGTON DC, USA
5. 1972 - FIRST POSITION, M.Sc. CHEMISTRY, ALLAHABAD UNIVERSITY
6. 1967-1972 -NATIONAL SCIENCE TALENT SEARCH SCHOLARSHIP AWARDEE FROM THE NATIONAL COUNCIL FOR EDUCATIONAL RESEARCH AND TRAINING, N. DELHI
INTERNATIONAL PUBLICATIONS
1) Contributed the Paper on "Vehicles for doing Business in India with an emphasis on Indian Capital Markets and Foreign Exchange Law" in the Yearbook Law & Legal Practice in East Asia, 1999, Vol. 4, Publisher M/s. Kluwer Law International, and Edited by Dr. Annie J. de Roo and Dr. Robert W. Jagtenberg, Professors, Erasmus University, Rotterdam.
2) Co-authored as a Contributory Sub-Consultant and Researcher with Prof. (Dr.) N.L. Mitra, for the Harvard Institute of International Development, Harvard, U.S.A., Consultancy Report to the Asian Development Bank, Manila, in 1997, on the subject "The Role of Law & Legal Institutions in Asian Economic Development", and presented a paper on “Business Governance and Capital Formation: Changing Patterns of Corporate Finance and Implications for Corporate Law: Emerging Stock Markets and the Effectiveness of Legal Responses: India” at the ADB Symposium at Manila, on September 12, 1997.
NATIONAL PUBLICATIONS:
A. BOOKS/TEACHING MODULES (NLSIU,BANGALORE)
1. Edited in 1993 "Foreign Exchange: Law & Practice"- a Legal Textbook and Commentary on Foreign Exchange Regulation Act (FERA), 1973, published by Taxmann Publications.
2. “Monopolies & Restrictive Trade Practices”. 1995, published by the National Law School of India University, Bangalore, with assistance from FORD FOUNDATION, USA.
3. “Economic Basis of Foreign Exchange Regulation", 1996, published by the National Law School of India University, Bangalore, with assistance from FORD FOUNDATION.
4. “Foreign Exchange Control”, 1996, published by NLSIU, Bangalore.
5. “Stock Exchanges”, 1996, published by NLSIU, Bangalore.
6. “Management of Information System in Banking Services”, 1996, with Prof. (Dr.)N.L. Mitra, the then Director, National Law School of India University, Bangalore.
B. OTHER PUBLICATIONS : BOOKLETS & ARTICLES
1. “Financing Under Integrated Rural Development Programme’’, 1982, ‘The Administrator’, Journal: LBS National Academy of Administration, Mussoorie.
2. “Computerisation for Rural Co-operative Banking”, 1986, published by the Bellary District Central Co-operative Bank Ltd., Hospet, Bellary District, Karnataka.
3. “Computerisation of Rural Cooperative Banking in Karnataka”, 1987, in “Computer Applications for Rural Development” a Book Edited by Shri UK Banerjee of All India Management Association, New Delhi, and published by the Computer Society of India.
4. “Adivasi Tribes of Panchmahals” - 1977, Lal Bahadur Shastri National Academy of Administration, Mussoorie (U.P.).
5. “Foreign Direct and Indirect Investments”: Paper presented at and published for the UNDP Sponsored Seminar on Govt. of India’s New Economic Policy, April 13 to 15, 1994, at Lal Bahadur Shastri National Academy of Administration, Mussoorie.
6. “Impact of Liberalisation on Housing Sector and Infrastructure Development in Urban Areas”: Proceedings of the 11/9/`1994 Round Table on Economic Liberalisation: Challenge and Response – published by the Institute for Social and Economic Change, Bangalore, 1994.
7. “Infrastructure Planning for Human Settlements Development”, 1994, Seminar on Futuristic Planning of Human Settlements, at Kullu All India Housing Development Association and Housing & Urban Development Corporation, Govt. of India, New Delhi.
8. “Foreign Indirect Investments and Global Depository Receipts”, Proceedings of 25/6/94 & 3/12/94 National Seminars on Capital Market – International Management Institute, New Delhi, conducted at Mumbai and Bangalore respectively.
9. “Some Outstanding Problems of the Rural Cooperative Short Term Credit Structure in India”- Paper presented on August 27, 1997, at the IAS Officers’ Association, Karnataka.
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As MEMBER (ADMINISTRATIVE) Central Administrative Tribunal Authored around 2,500 Orders/ Judgments over 7 years & 4 months’ period as Member, CAT
GUEST FACULTY SPEAKER AT SEMINARS / WORKSHOPS / CLASSES OF / AT THE FOLLOWING FORA / INSTITUTIONS, AMONG MANY OTHERS
1. The World Bank’s Seminar on Procurement at New Delhi.
2. Asian Development Bank / EXIM Bank of India / CII.
3. Legal Education Committee, Bangladesh Bar Council, Dhaka, Bangladesh.
4. Bangladesh Society of International Law, Dhaka, Bangladesh.
5. National Law School of India University, Bengaluru.
6. National Law University, Jodhpur.
7. National Law University, Delhi
8. National Law Institute University, Bhopal
9. Jawaharlal Nehru University, New Delhi, International Legal Studies Division
10. The Indian Society of International Law, New Delhi.
11. Indian Institutes of Management, Bengaluru, Lucknow, & Indore.
12. Jindal Global Law University, Sonipat, Haryana
13. Unit Trust of India Institute of Capital Markets, Vashi, Navi Mumbai
14. Bombay (Mumbai) Stock Exchange Training Centre, Mumbai.
15. Cochin & Bangalore Stock Exchanges, Cochin and Bengaluru.
16. Institute of Economic Growth, Delhi University, Delhi.
17. Administrative Staff College of India, Hyderabad.
18. Indian Institute of Foreign Trade, New Delhi.
19. Lal Bahadur Shastri National Academy of Administration, Mussoorie.
20. College of Agriculture Banking, Reserve Bank. of India, Pune .
21. Institute of Company Secretaries of India, National Convention, Chennai
22. Institute of Chartered Accountants of India, SIRC, Bengaluru.
23. Institute for Financial Management & Research, Chennai.
24. National Federation of State Cooperative Apex Banks, Annual Meeting, Bengaluru.
25. University of Delhi, South Campus, New Delhi (AFC/ MFC)
26. National Institute of Mental Health & Neurosurgery, Bengaluru .
27. Yule Finance & Leasing Company, Calcutta
28. State Bank of India, Head Office (International Division), Mumbai
29. State Bank of Travancore, Head Office, Trivandrum
30. Institute of Applied Manpower Research, Government of India, Narela, Delhi
31. Tariff Commission, Department of Industrial Policy and Promotion, Ministry of Industries, Government of India
31. National Academy for Training & Research in Social Security, EPFO, N. Delhi
32. Indian Institute of Public Administration, New Delhi
33. Lal Bahadur Shastri Institute of Management, Dwarka, New Delhi
EXPERIENCE OF LEGAL DRAFTING OF INDIA’S ECONOMIC REFORM INITIATIVES
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I had become involved in the legal drafting of India’s Economic Reforms initiatives during posting in Department of Economic Affairs, Ministry of Finance.
a. I drafted the amendments of the then Foreign Exchange Regulation Act, 1973. Later I edited a Legal Commentary on it in 1993, which was published by TAXMANN Publications. I had prepared the first draft of the Foreign Exchange Management Act (FEMA) as a much broader “Foreign Investment and Trade Promotion and Exchange Management Bill”, which was later passed as FEMA after my draft of that Bill was curtailed by removing Investment & Trade Promotion aspects.
b. In 1992 & 1993 I had drafted India’s Legal Schemes for Economic Reforms through:
(i) India Development Bonds and Foreign Exchange Remittance Scheme;
(ii) Global Depository Receipts’ Euro- Issues and Foreign Currency Convertible Bonds’ Issues by Indian Companies Scheme;
(iii) Scheme dated 14.09.1992 for Foreign Institutional Investors’ (FIIs’) Investments in Indian Stocks at Indian Stock Exchanges;
(iv) Gold Bond Scheme.
c. I was in-charge of repeal of the Capital Issues Control Act as the last incumbent Controller of Capital Issues under the then existing Act
d. Experience of teaching Law and legal research started in 1994 from the NLSIU, Bangalore, followed by the truly multi-disciplinary approach to law teaching at NLU, Jodhpur. My research work has focussed on the Economic and Legal Reforms necessary in the country, beginning from the role of the country's Central Bank (RBI), and extending to the role of all the institutions in Financial, Banking and Non-Banking Financial Companies' sectors, Financial Sector development, creation of newer Financial Instruments and Derivatives and their trading, with particular emphasis on the improvement of the regulatory aspects, and ensuring a level and fair playing field for the common investors and depositors. As mentioned above also, I had prepared the first draft of the Foreign Exchange Management Act (FEMA). In 2001-2002, I assisted in the drafting of the legal framework for Govt. of India for the Storage, Warehousing, Securitization and free trading of Agricultural Produce, as a member of three Sub-Committees constituted by the Ministry of Agriculture, the Central Warehousing Corporation and the Ministry of Food & Consumer Affairs, & the Forward Markets Commission, Mumbai.
WORK EXPERIENCE AND POSITIONS HELD in the Indian Administrative Service (Including concurrent / additional charges) - July 12, 1977 - Till VRS taken on 22.07.2009
A. UNDER GOVERNMENT OF KARNATAKA (FROM 01.09.2003 TILL VRS on 22.07.2009)
(1) PRINCIPAL SECRETARY (ADMINISTRATIVE REFORMS) DEPARTMENT OF PERSONNEL & ADMINISTRATIVE REFORMS, GOVERNMENT OF KARNATAKA, FROM 01.09.2003 TO 16.11.2003.
(2) ADDITIONAL RESIDENT COMMISSIONER, KARNATAKA BHAVAN, NEW DELHI FROM 06.05.2004 TO 07.09.2004.
(3) PRINCIPAL SECRETARY TO GOVERNMENT AND RESIDENT COMMISSIONER OF KARNATAKA, NEW DELHI FROM 08.09.2004 till end July 2008.
(4) Chairman & Managing Director, Mysore Paper Mills, Bhadravathi and Bengaluru, from Nov. 2008 till 22.07.2009, the date of Voluntary Retirement from the I.A.S..
B. FIVE YEARS’ DEPUTATION TO THE CENTRAL GOVERNMENT AS MANAGING DIRECTOR, SMALL FARMERS' AGRI-BUSINESS CONSORTIUM, A PUBLIC-PRIVATE JOINT VENTURE SOCIETY, DECLARED AS A “FINANCIAL INSTITUTION”, under Govt. of India, Ministry of Agriculture, Department of Agriculture & Cooperation. (From 02.07.1998 till 01.07.2003).
The Small Farmers’ Agri-Business Consortium (SFAC), is a Society which has been declared as a Financial Institution (FI) under Section 17(8A) of the Reserve Bank of India Act, 1934. As on today, ten members including Government of India, Reserve Bank of India, National Bank for Agriculture & Rural Development (NABARD), Industrial Development Bank of India, Export-Import Bank of India, State Bank of India, Canara Bank, Oriental Bank of Commerce, United Phosphorus Ltd. and National Agricultural Cooperative Marketing Federation of India Ltd. (NAFED) have contributed to the Membership Fees Corpus of the Society. I was its first and founding Managing Director for a five year tenure, and set-up the organisation.
C. Under Government of Karnataka (From 19.11.1993 to 30.06.1998).
1. Commissioner For Collegiate Education, Department of Higher Education, Government of Karnataka, Bengaluru –01.01.1997 to 08.05.1998.
2. Study Leave/ Earned Leave (Studying towards the Post-Graduate Degree of Master in Business laws, and teaching Business Laws to BA/Ll.B. Hons. Classes at the National Law School of India University, Bengaluru) – 04.10.1994 to 31.12.1996.
3. Secretary, Housing & Urban Development Department, Government of Karnataka,
Bengaluru – 19.11.1993 to 03.10.1994.
D. Five Years’ Deputation to the Department of Economic Affairs, Ministry of Finance, Government of India ( 15.11.1988 to 12.11.1993)
1. Dec. 1989 to Nov. 1993 (Concurrent Charge) Staff Officer to the Finance Secretary, Govt. of India (for all the four Finance Secretaries of this period – Dr. Bimal Jalan, Shri S.P.Shukla, Shri K.P. Geethakrishnan & Shri M.S. Ahluwalia).
2 (i) Oct. 1989 to Nov. 1993 (Concurrent Charge) International Competitive Bidding (ICB) and Procurement matters relating to all World Bank / ADB loans and other ODA loans and grants.
2 (ii) July, 1991 to Nov.1993 (Concurrent Charge) Director (Foreign Aid Policy Coordination) in charge of the GOI policy towards all Multilateral and Bilateral Donors, and Coordination of the Aid India Consortium Meetings at Paris in 1992 and 1993.
3. May 1992 to Nov. 1993 (Substantive Charge) Director (Foreign Investments) in charge of GOI policy relating to Foreign Investments, NRI investments and deposits, Global Depository Receipts – Euro – Equity & Foreign Currency Convertible Bonds, Off-Shore Funds, Entry of Foreign Institutional Investors investing in Indian Capital Markets, Uruguay Round Negotiations under GATT for Trade and Services, Bilateral Investment Protection Treaties / Agreements of GOI with other Nations, Foreign Investment Promotion Board.
3 (i) July 1992 to Nov. 1993 (Concurrent Charge) Director (Investment), Stock Exchange Division. (In the position which was also Ex-officio Addl. Controller of Capital Issues –till the repeal of C.C.I. Act) incharge of Securities Contracts Regulation Act, Securities and Exchange Board of India (SEBI) Act, and supervision and monitoring of the day-to-day administration of all Stock Exchanges, and GOI Nominee Directorship on five Stock Exchanges – Ahmedabad, Cochin, Jaipur, Guwahati and Mangalore.
3 (ii) Jan 1993 to Nov. 1993 (Concurrent Charge) Secretary, India Investment Centre, New Delhi, incharge of facilitating Foreign and NRI Investments coming into India as the Head of India’s only Investment Promotion Organization.
3 (iii) Jan. 1993 to March 1993 (Concurrent Charge) Director (Currency & Coinage), incharge of all Government of India Mints Minting Coins, India Security Press, Nasik, printing the Currency Notes, and the Gold Bond Scheme.
4. Oct. 1989 to May 1992 (Substantive
Charge) Director/Deputy Secretary (Asian Development Bank) incharge of all the sectoral Project & Programme Loans from ADB, and Investments from ADB’s Private Sector Division, and co-financing from AFIC (Asian Finance and Investment Corporation), Manila, Philippines. Attended the Asian Development Bank Annual Meetings at Delhi in 1990, and at Hongkong in 1992. Negotiated at Manila six loans from the ADB.
4(i) Oct. 1989 to July 1991 (Concurrent Charge) Deputy Secretary (African Development Bank) for co-ordinating India’s role as a Donor Member of AFDB, Abidjan, Ivory Coast.
4(ii) Oct. 1989 to Dec. 1991 (Concurrent Charge) Deputy Secretary (World Bank) incharge of Agriculture Sector Loans / Credits from the World Bank (IDA / IBRD). Negotiated four loans from the World Bank.Also responsible for the matters related to the International Fund for Agriculture Development (IFAD) and the Food and Agriculture Organisation (FAO) in the D.E.A. ALSO DEALT WITH ALL MATTERS RELATED TO THE NABARD-II LOAN/ CREDIT PROPOSAL POSED TO MULTILATERAL/BILATERAL DONORS, & THE AGRICULTURAL CREDIT REVIEW COMMITTEE (ACRC) REPORT.
4(iii) April 1991 to Nov. 1991 (Concurrent Charge) Director (Exchange Control) incharge of Foreign Exchange Regulation Act, 1973, interaction with RBI on day-to-day basis regarding Exchange Control issues, and the revisions/changes/amendments in the Exchange Control Manual by GOI/RBI notifications under FERA, the GOI/RBI policy towards deposits and investments in India by the Non-Resident Indians, and India Development Bonds and Foreign Exchange Remittance Scheme, 1991.
5. Nov. 1988 to Oct. 1989 (Substantive charge) Deputy Secretary (Foreign Trade) Incharge of Export Import Policy, Indian Cos.’ Joint Ventures Abroad, Export Promotion Zones and 100% Export Oriented Units.
5 (i) Feb. 1989 to May 1989 (Concurrent Charge) Deputy Secretary (EE – Eastern Europe) incharge of India’s Economic relations with the then USSR and Eastern Europe.
5 (ii) Feb. 1989 to May 1989 (Concurrent Charge) Deputy Secretary (Defence Cell) in charge of regulating and meeting the foreign exchange requirements of the Defence Ministry & its Public Sector Undertakings, Defence Agreements and Contracts, Deferred Payment Contracts, and Sectoral Charge of Ministry of Defence.
5(iii) June 1989 to Oct. 1989 (Concurrent Charge) Deputy Secretary (ECB-External Commercial Borrowings) incharge of Policy regarding Private External Commercial Borrowings.
D. UNDER THE GOVERNMENT OF KARNATAKA AND IN AUTONOMOUS LOCAL BODIES UNDER GOVT./ COOPERATIVES (JULY 1977 – NOVEMBER 1988)
1. July 1988 to Nov. 1988 Chief Secretary, Zilla Parishad, Chitradurga (District Level Local Self Government Body).
2. Mar. 1988 to June 1988 Managing Director, Central Arecanut and Cocoa Marketing & Processing Cooperative, Ltd., (CAMPCO) Mangalore
3. Feb. 1987 to Jan. 1988 Chief Secretary, Dakshina Kannada Zilla Parishad, Mangalore – District Level Local Self Government Body
4. May 1984 to Feb. 1987 Deputy Commissioner and District Magistrate, Bellary and Ex-officio Chairman, District Rural Development Society, Bellary.
4 (i) Oct. 1984 to Feb. 1987 Special Officer (Chairman), Bellary District Central Cooperative Bank Limited, Hospet, Bellary District.
4 (ii) Nov. 1984 to Feb. 1987 Special Officer (Chairman), Kampli Cooperative Sugar Factory Ltd., Kampli, Bellary District.
5. Nov. 1982 to May 1984 Director, Karnataka State Bureau of Public Enterprises and ex-officio Deputy Secretary to Govt. of Karnataka, Bangalore.
6. May 1981 to Nov. 1982 Special Deputy Commissioner (Development), Mysore District and Project Director, District Rural Development Society, Mysore.
7. Aug. 1980 to April 1981 Assistant Commissioner & Sub-Divisional Magistrate, Kolar Sub-Division, Kolar District.
7(i) Aug. 1980 to April 1981 Administrator, Kolar Gold Fields Sanitary Board, and Kolar Town Municipality.
8. Aug. 1979 to July 1980 Assistant Commissioner & Sub-Divisional Magistrate, Sakaleshpur Sub-Division, Hassan District.
8(i) July 1979 to July 1980 Administrator, Agricultural Produce Marketing Committee, Sakaleshpur, Hassan District.
9. July 1977 to July 1979 Indian Administrative Service Probationer, in KARNATAKA and at the LBS National Academy of Administration, Mussoorie (U.P.)
E. Central Services Under Govt. of India ( 16.07.1975 to 11.07.1977 )
“INDIAN REVENUE SERVICE DIRECT TAXES - INCOME TAX SERVICE-29th Batch”
1. November 1976 to July 1977-Income Tax Officer, "F"-WARD, Jodhpur, Rajasthan.
2. July 1975 to Nov.1976 - Indian Revenue Service (Direct Taxes)
Probationer, at IRS (DT) College, Nagpur, & LBSNAA, Mussoorie.
F. STATE BANK PROBATIONARY OFFICER (16.11.1974 TO 11.07.1975)
PROBATIONARY OFFICER, STATE BANK OF BIKANER & JAIPUR--
Posted at its BAREILLY, KOTA & CONNAUGHT PLACE, NEW DELHI Branches, where I learnt all aspects of Banking, which have always helped me
SPECIAL ASSIGNMENTS / ACHIEVEMENTS DURING GOI POSTING FROM NOV. 1988 TO NOV. 1993 IN THE DEPARTMENT OF ECONOMIC AFFAIRS, MINISTRY OF FINANCE.
INTERNATIONAL LEVEL
1. 1992 & 1993 Attended and co-ordinated the Government of India’s Presentation at Aid India Consortium Meeting at Paris for two consecutive years in 1992 and 1993 as Director, Foreign Aid Policy Coordination, GOI, Ministry of Finance.
2. 1993 Negotiated at Cologne (Germany) a frame work agreement with the D.E.G. (Germany) for the Indo-German Investment Promotion Service activities and assistance to India.
3. 1993 Attended & Fellowship programme at the centre for Financial Engineering and Development, and the American University, Washington D.C., USA, on Structuring and Funding of Public-Private Partnership Projects on BOOT, BOO etc. basis.
4. 1992 & 1990 Attended Asian Development Bank’s Board of Governors’ meeting at Hong Kong In May 1992 and at New Delhi in May 1990 as Advisor in the Indian Delegation.
5. 1991 Visited Kenya, Zambia and Zimbabwe in December 1991 as GOI representative for seeking Non-Resident Indians’ Investments in India Development Bonds, and remittances under the Foreign Exchange Remittance (Amnesty) Scheme.
6. 1990 Attended African Development Bank’s Board of Governors’ Meeting at Abidjan (Ivory-Coast, Africa) as India’s Temporary Alternate Governor in May 1990.
7. 1989 Visited Libya (Africa) as GOI representative and member of the Exim Bank of India Working Group for negotiating with the Govt. of Libya the Award of Contract for the Great Man Made River Project (worth US $3 billion) to an Indian Company.
8. 1989 to
1990 Negotiated at Washington DC four Project Loans with the World Bank in Agriculture sector, as the leader of the Indian Negotiating Team for IBRD Loans and IDA Credits.
i) Jan. 1990 Integrated Watershed Development Project (Hills) $5 m. loan and $50 m. credit.
ii) Apr. 1990 Integrated Watershed Development Project (Plains) $7 m. loan and $ 50 m. credit.
iii) Aug. 1990 Andhra Pradesh Cyclone Emergency Reconstruction Project - $40 m. loan & $170 m. credit.
iv) Dec. 1990 Tamil Nadu Agriculture Development Project $20 m. loan and $ 92.8 m. credit.
9. 1989 to 1992 Negotiated at Manila (Philippines) six loans with the Asian Development Bank in Power, Industrial Finance, Roads and Infrastructure sectors, as the leader of the Indian Negotiating Team.
i) Nov. 1989 Second Ports Project Loan – US $ m.
ii) July 1990 Second North Madras Thermal Power Project $ 200 m.
iii) Nov. 1990 Industrial Credit and Investment Corporation of India (ICICI) II loan – US $ 120 m.
Iv) Mar. 1991 Gulf Crisis Emergency Assistance Programme loan to Indian Oil Corporation – US $ 150 m.
v) Sep. 1991 Second Railways Project Loan – US $ m.
vi) Oct. 1991 Gandhar Oil Field Development Project Loan – Oil and Natural Gas Commission – US $ m.
10. 1988 to 1990 Negotiated GoI Aid and Exim Bank of India Lines of Credit & Reschedulement of receivables, for friendly Countries in South East Asia, West Asia, Africa and Latin America.
NATIONAL LEVEL
1. 1992 - 1993 Evolved and drafted the Government of India scheme for Global Depository Receipts / Foreign Currency Convertible Bonds Issues by Indian Companies in the International Capital Markets.
2. 1992 Drafted a model Bilateral Investment Protection Treaty for Government of India. The first such BIPT was signed between India & UK in February 1994 based upon my draft. Many such Treaties / Agreements have since been signed, based on the same model draft.
3. 1992 Evolved and drafted the Government of India scheme for Foreign Institutional Investments in the Indian Primary and Secondary Capital Markets, after registration with SEBI and RBI.
4. 1989 to 1993 Incharge of all International Competitive Bidding (ICB) Procurement matters relating to all Government of India loans from the World Bank, the Asian Development Bank and other Official Development Assistance (ODA) Loans / Grants from Bilateral donors and their financial institutions.
5. 1992 Drafted amendments to Foreign Exchange Regulation Act, 1973. Ordinance promulgated on 8-1-1993, later replaced by an Amendment Act.
6. 1992 -1993 GoI Nominee Director on Boards of 5 Stock Exchanges – at Ahmedabad, Cochin, Jaipur, Guwahati and Mangalore, and in charge of the administration of all the 21 Stock Exchanges in the country.
7. 1991-1993 Was fully involved in the setting up of procedures for the review within Finance Ministry of all the Foreign Investment cases going for consideration at the Foreign Investment Promotion Board & as the Director in charge of Foreign Investment in the Deptt. of Economic Affairs, I examined the financial aspects of all Foreign Investment and NRI Investment proposals considered from Aug ’91 to Nov. ’93.
8. 1991 to 1993 Was also involved in the evolution / drafting of GoI’s Revised Policy for Indian Joint Ventures Abroad.
9. 1992-1993 Was involved in the drafting of the GoI’s Ministry of Urban Development’s Policy for Non-Resident Indian Investments in Housing Sector in India.
10. 1991 Was directly responsible for the drafting of and the passage through both the Houses of Parliament of the Foreign Exchange Remittances and India Development Bonds (Immunities and Exemptions) Act, 1991, and the schemes framed thereunder, which collected US $ 2.4 billion remittances and investments in five months.
11. 1990 As Director in charge of GoI’s relations with the Asian Development Bank, I was involved in the arrangements and conduct of the May 1990 annual meeting of ADB at New Delhi.
SPECIAL ASSIGNMENTS / ACHIEVEMENTS DURING GOVERNMENT OF KARNATAKA POSTINGS FROM 1979 TO 1988
STATE LEVEL
1. 1987 Involved in the identification of the areas for Government of Karnataka’s computerization of land records in Revenue Department, and on Village Database and Rural Development Database for the National Informatics Centre and the Planning Department of Government of Karnataka.
2. 1986 Conceptualized and implemented the Computerized Seasonal Agricultural Operations (SAO) Short Term Loans / Credit Monitoring System of the Bellary District Central Co-operative Bank, Hospet, between 1984- 1986.
3. 1984 Conceptualized and guided the computerization for performance monitoring of Karnataka State’s Public Sector Enterprises by State Govt. and Karnataka State Bureau of Public Enterprises in 1983-84.
4. 1984-1987 Conceptualized and implemented the Bellary District Pilot Project of National Mental Health Programme with the assistance of the National Institute for Mental Health and Neuro-Surgery (NIMHANS), Bangalore.
5. 1979 My report on ‘A Study of the Procedure for sanction of Credit Assistance under Horticultural Schemes in Karnataka under the Agricultural Refinance and Development Corporation’ prepared in 1979, recommending the introduction of Agricultural Credit Pass Book System, and an Agricultural Credit Card system, led to the Karnataka Agricultural Credit Pass Book Act, 1984 (Karnataka Act 2 of 1986), being passed by the Karnataka State Legislature. Now these have been replaced by the Kisan Credit Cards, on a pattern similar to that recommended by me in 1979.