Site icon SCC Times

NALSAR: Course on Comparative Constitutional Law

Overview: The Course explores the interconnections between the Indian and Irish Constitutions. Comparative Constitutional Law is emerging as an independent area of law and practice. Most modern Constitutions, like the Indian Constitution, borrow from other Constitutions at the stage of design i.e. writing the Constitution and at the stage of its interpretation.
The Indian Supreme Court has a long history of using comparative law in its judgments. It may seem unusual that any fruitful comparison could be drawn between as small a state as Ireland, and one as large as India: yet, curiously, there are significant areas where, Indians and Irish, as people, lawyers, and judges, meet “our own image” in law. It is, of course, a two way “mirror”, which reflects both ways. The overarching theme of the course is how to maintain the legitimacy of a constitution in the face of political, economic and social change, all of which impose pressures on the fabric of a constitution itself.

Date: September 11 – 18, 2017 
Participants: Number of participants for the course will be limited to fifty [50].

You should attend if…

Fees: The participation fees for taking the course is Rs. 10,000 [Rupees Ten Thousand only].  The fee includes all instructional materials, computer use for tutorials and assignments, laboratory equipment usage charges, 24 hr free internet facility. Accommodation will be provided on payment basis. Participants needing accommodation must inform organizers at the time of registration.

Student registration has been reduced to Rs. 5,000 [Rupees Five Thousand only] following requests by students. This is inclusive of food, hostel accommodation and reading materials.

Last date for registration : 25th August, 2017

Course Co-ordinator: Prof. Vasanthi Nimushakavi
Phone: 040-23498217
E-mail: vasanthi.nimushakavi@gmail.com

Contact Address: NALSAR University of Law
Post Box No.1, Justice City, Shameerpet, R.R. District,
Hyderabad – 500101, Telangana.

Exit mobile version