Good governance is central to economic development of any country. The recent cases of bank fiasco has rekindled the debate on corporate governance and has forced us to revisit the existing regulatory structure and ask if the law has done enough to regulate conduct of corporations and ensure good governance.  Interestingly, New Zealand has shown most progressive and “radical” development in laws, especially in regulations on Misleading or deceptive conduct that serves as a reminder of the high standards expected of directors and officers in the corporate governance of their companies.

To understand the nuances of good governance from regulatory perspective and the relation between regulations that govern misleading or deceptive conduct, Symbiosis Law School, NOIDA organized a Panel Discussion on ‘Corporate Governance, Misleading or Deceptive Conduct and Allied Regulations in India and Australia-New Zealand’ on August 29, 2018 from 9:00 am to 11:00 am.

About the Resource Persons:

Mr. Hemant K Batra, Founder Partner & Chairman of Kaden Boriss Global

Mr. Hemant is the Founder Partner and Chairman of Kaden Boriss Global, a full service international law firm that has 10 offices in 7 countries. He has nearly 3 decades of experience in the law practice and legal consulting.  Mr. Hemant is the Vice President of South Asian Association for Regional Co-operation in Law (SAARCLAW), a regional apex body of a diplomatic regional forum SAARC; Prior to this he was Secretary General for 4 terms. He is an elected life time member of the General Assembly of the Union of International Association (UIA), a research institute and documentation centre, based in Brussels. It was founded over one hundred years ago, in 1907, by Henri La Fontaine (Nobel Peace Prize laureate of 1913), and Paul Otlet, a founding father of what is now called information science.

Mr. Hemant has published four books and has authored more than 200 articles, which have been widely published. He has been closely associated with several national & international academic institutions including the Indian School of Business, Hyderabad – India and Harvard Law School, USA.

Prof. Lindsay Trotman, Associate Professor of Law at Massey Business School, Massey University, Auckland -New Zealand

Prof. Lindsay Trotman an Associate Professor of Law at Massey Business School, Massey University, New Zealand. He is a Barrister and Solicitor of the High Court of New Zealand. He is honorary solicitor for a number of charitable trusts and incorporated societies and is engaged in numerous university and community activities.

Prof. Trotman’s research interests are in the area of misleading or deceptive conduct and corporate law. He has contributed to a number of company law publications in New Zealand and Australia including Company and Securities Law in New Zealand and Australian Corporation Law Principles and Practice. Lindsay has also authored books on corporate debt securities, misrepresentation and the Fair Trading Act and co-authored a book on misleading or deceptive conduct. He is an Overseas Reports Editor (New Zealand) for the Australian Journal of Competition and Consumer Law.

 

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