Mrs. Ravneet Kaur joined the Competition Commission of India as Chairperson on 23rd May 2023.  As Chairperson, she provided leadership and guidance for operationalising the Competition (Amendment) Act, 2023 through notification of various Rules and Regulations encompassing path breaking reforms relating to settlement and commitment in anti-trust matters and a comprehensive revamp of combination regulations.  Her regulatory exposure includes experience as Chairperson, National Anti-Profiteering Authority and Chairperson, National Financial Reporting Authority.

She has rich and varied experience of working with Government of India and Government of Punjab for over 34 years as a member of the Indian Administrative Service. Her professional experience in the field of Finance, Industry, Accountancy and Budget matters includes assignments with Government of India in the Departments of Financial Services, Disinvestment, Economic Affairs & Industrial Policy & Promotion and with the Government of Punjab in the Departments of Finance and Industries. Her expertise in corporate affairs, management and business operations encompasses leadership roles as Chairperson & Managing Director/CEO of various public sector entities in tourism, finance, infrastructure, power, industries, telecom and food sectors.  She has also served as Director on the Board of various development finance institutions, banks, etc. 

As Secretary in the Departments of Revenue, Rehabilitation & Disaster Management, Cooperation, Forests & Wildlife, Labour, Food Processing, Power and Education, she led numerous public policy initiatives. She has also worked in quasi-judicial capacity throughout her career as Adjudicating, Appellate, Reviewing and Revisional Authority.

Mrs. Kaur has received many Awards/Gold Medals during her academic and professional career including President of India’s Census Silver Medal and ISAW Women Achievers Award at ITB Berlin. She has done M.A. in Economics from Panjab University Chandigarh and M.Sc. in Public Economic Management from University of Birmingham, UK. She was also a Hubert Humphrey Fellow at Cornell University USA.

Ms. Sweta Kakkad joined the Competition Commission of India (CCI) as a Member on 19^th September, 2023. She is the first Member from the private sector to be part of the CCI.

As a lawyer, she has more than two decades of rich experience in dispute resolution handling varied civil and corporate litigations for Indian and international clients in different fora.

She has largely practiced in the Delhi High Court and has also handled several cases in the Supreme Court of India and other High Courts during the course of her professional journey.

She has dealt with cases before various Tribunals like National Company Law Tribunal and National Company Law Appellate Tribunal, National Consumer Disputes Redressal Commission, Debts Recovery Tribunal and the CCI etc.

She has handled cases relating to corporate insolvency resolution under Insolvency and Bankruptcy Code, issues of oppression and mismanagement, winding up of companies and schemes of merger, amalgamation and compromise and arrangement under the Companies Act, abuse of dominant position under the Competition Act. She has handled contractual disputes under the Arbitration and Conciliation Act, Transfer of Property Act, Specific Relief Act etc.

She worked with Mr. Amarjit Singh Chandhiok, Senior Advocate and erstwhile Amarchand & Mangaldas & Suresh A Shroff & Company. She seconded as Interim Chief Compliance Officer, under the Information Technology (Guidelines for Intermediaries and Digital Media Ethics Code) Rules of 2021 for a company offering instant messaging services.

She was empanelled as a mediator with the Delhi High Court Mediation Centre and as an Arbitrator with Delhi International Arbitration Centre.