Shri K. R. Saji Kumar holds degrees in Science and Law and a Post Graduate Diploma in Public Relations and Advertising. He practised as an Advocate in various branches of law from 1988 to 1997 before joining the Government of India, Ministry of Law & Justice, Official Languages Wing, as Assistant Legislative Counsel in the rank of Under Secretary through direct recruitment by the UPSC. In 1999, he served as Executive Officer to Hon'ble Shri. Justice M. N. Venkatachaliah, former Chief Justice of India, in the Commission to Review the Working of the Constitution. In 2000, he joined as Assistant Legislative Counsel (Grade IV of the Indian Legal Service) through direct recruitment by the UPSC and assisted and advised Central Ministries and Departments in drafting and vetting principal and subordinate legislation. In 2003, he was appointed as Deputy Legislative Counsel (Grade III of the Indian Legal Service) in the rank of Deputy Secretary, where he supported Central Ministries and Departments in drafting and vetting principal and subordinate legislation and assisted Committees of Parliament. In 2005, he served as Director (Law), Forward Markets Commission, Mumbai, under the Ministry of Consumer Affairs, Food & Public Distribution, where he supported the Commission in the day-to-day regulation of the futures market and underwent training at the U.S. Commodity Futures Trading Commission, Chicago, Illinois, USA. In 2006, he served as Legal Expert in the Ministry of Legal Affairs, Attorney General's Chambers, Cooperative Republic of Guyana, under the ITEC Programme, where he supported Guyana in capacity building in legal advice, litigation management, legislative policy evolution and drafting Government Bills. He also assisted Guyana in the USD 25 million Justice Reforms Project funded by the Inter-American Development Bank by officiating as Project Manager and served as visiting faculty for the Legislative Drafting Training Programme jointly organised by the Commonwealth Secretariat and the University of Guyana. In 2011, he was appointed as Additional Legislative Counsel (Grade II of the Indian Legal Service), Ministry of Law & Justice, in the rank of Director, where he supported Central Ministries and Departments in drafting and vetting principal and subordinate legislation and represented the Legislative Department in Inter-Ministerial Committees relating to legislative proposals. In 2015, he was empanelled as Joint Secretary & Legislative Counsel (Grade I of the Indian Legal Service), Ministry of Law & Justice, and headed the Legislative Group supporting Ministries and Departments, including Finance (Revenue-CBDT), Economic Affairs, Corporate Affairs, Consumer Affairs, Food & Public Distribution, Skill Development & Entrepreneurship, Human Resource Development, Mines, Coal, Parliamentary Affairs and Culture. He also chaired Committees to examine, study and analyse more than 500 Central Acts for repeal, amendment and suggested modifications as part of the 'ease of doing business' initiative. In 2018, he joined as Executive Director, Insolvency and Bankruptcy Board of India (IBBI), where he headed the Legal Affairs, Adjudication, Court Proceedings, Continuing Professional Education, Knowledge Management & Partnership, Research, International Affairs and Advocacy Divisions. He rendered legal and policy support to the IBBI during the formative years of the regulatory regime, served as the First Appellate Authority under the Right to Information Act, represented the IBBI at the Annual General Meeting and Conference of the International Association of Insolvency Regulators (IAIR), Mauritius (2018), and represented IAIR at the 55th Session of Working Group V (Insolvency Law) of the United Nations Commission on International Trade Law (UNCITRAL) at the United Nations Headquarters, New York (2019). In 2023, he was appointed as Additional Secretary, Legislative Department, Ministry of Law & Justice, Government of India, where he headed the Legislative Group supporting Ministries and Departments, including Finance (Revenue-CBDT), Economic Affairs, Financial Services, Home Affairs, Education, Coal, Chemicals & Fertilizers, Petroleum & Natural Gas, Ports, Shipping & Waterways and AYUSH. He advised various Ministries and Departments on legal and legislative issues arising out of the implementation and interpretation of law, drafted many important Government Bills for introduction in Parliament, represented the Ministry of Law & Justice in various Government Committees on legislative policy, supported Parliamentary Standing Committees and Joint Parliamentary Committees by tendering evidence and rendering advice on constitutional, legal, legislative drafting and policy matters, and delivered presentations at several national and international seminars, workshops and training programmes. He has also served as visiting faculty at the Institute of Constitutional & Parliamentary Studies (ICPS-Lok Sabha), Parliamentary Research and Training Institute for Democracies (PRIDE-Lok Sabha), and the Institute of Legislative Drafting & Research (ILDR-Legislative Department).In 2023, he took oath as Member (Judicial), National Company Law Tribunal (NCLT).