Serious Fraud Investigation Office
SFIO is a multi-disciplinary organization under Ministry of Corporate Affairs, consisting of experts in the field of accountancy, forensic auditing, law, information technology, investigation, company law, capital market and taxation for detecting and prosecuting or recommending for prosecution white-collar crimes/frauds.
Objectives
Take up for investigation cases characterized by –
complexity and having inter-departmental and multi- disciplinary ramifications.
substantial involvement of public interest to be judged by size, either in terms of monetary
the possibility of investigation leading to or contributing towards a clear improvement in systems, laws or procedures
Investigate serious cases of fraud received from Department of Company Affairs.
Investigate into the affairs of a company on: -
on receipt of a report of the Registrar or inspector under section 208 of the Companies Act, 2013.
on intimation of a special resolution passed by a company that its affairs are required to be investigated
in the public interest
on request from any department of the Central Government or a State Government
For more information visit Serious Fraud Investigation Office