The SVKM’s NMIMS – School of Law organised a Two Day Faculty Development Programme on Law and Policy of Taxation with Reference to Goods and Services Tax (GST) on 4th and 5th November, 2016. The Venue of the programme was Room No-901, 9th Floor, New Building NMIMS. The programme was organised with twin objectives: (1) Promoting an enhanced understanding of various issues and perspectives associated with GST and (2) Searching for ways to incorporate GST into the existing course curriculum following a multidisciplinary approach.

The Inaugural session on 4th November, 2016 was presided over by Dr. Rajan Saxena, Honourable Vice Chancellor SVKM’s NMIMS Deemed-to-be University. The programme was attended by distinguished dignitaries- Prof. M. K. Bhandari, Director- Law NMIMS, Dr. Rhishikesh Dave, Dean – School of Law, Shri Shalin S. Divatia, Honorary Joint Secretary, SVKM, Dr. Debashis Sanyal, I/c Pro-Vice Chancellor, Vice Provost (Management Education) and Dean (School of Business Management) and Dr. Paritosh C. Basu, Senior Professor – NMIMS, School of Business Management, who expressed their valuable comments on different aspects of GST and Teaching Pedagogy.

The programme was divided into four sessions, three of which were devoted to understanding of theoretical underpinnings of GST within the existing regime of Indirect Taxation Structure in India. The last and fourth session was a brainstorming session devoted to the development of a course curriculum and teaching pedagogy for GST by engaging the participants to complete various assignments related to it. The esteemed speaker for Session-I was Prof. M. K. Bhandari, Director – Law, SVKM’s NMIMS who spoke on Various Facets of Law and Philosophy of Taxation; for Session-II the speaker was Mr. Vikram Nankani, Senior Advocate Bombay High Court who contextualized the rationale of coming up with GST within the existing taxation regime; for Session-III the speaker was Mr. Santosh Dalvi, Partner and Head, West India, KPMG who discussed about the pros and cons of GST regime.

The Brainstorming Session was chaired and moderated by Dr. Rhishikesh Dave, Dean – School of Law. The programme ended with a Valedictory session on 5th November, 2016 and was considered to be a leap forward in enhancing the understanding of GST in a multidisciplinary perspective theoretically and empirically by both the participants as well as the dignitaries. The participants also requested for more such FDPs to be conducted in NMIMS with their positive feedback and suggestions.

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