Virtual Training Programme on “Legal Know- How for Startups” by Singhania & Partners LLP in collaboration with Vivekananda Law School, Vivekananda Institute of Professional Studies, Delhi [26th June, 2020 to  31 July 2020.]

     I.            About VIPS and Singhania & Partners

Vivekananda School of Law and Legal Studies (VSLLS) of Vivekananda Institute of Professional Studies (VIPS) is committed to realizing the words of Swami Vivekananda: “Man Making, Character Building and Nation Building”. Vivekananda Institute of Professional Studies is affliated to Guru Gobind Indraprastha University, recognised by Bar Council of India and UGC under section 2(f), with NAAC ‘A’ accreditation, is well known for its robust efforts in legal education.

Currently, the Law School of VIPS is running the programmes B.A.LL.B., B.B.A.LL.B., and LL.M. in its own hi- tech, Wi-Fi enabled campus in Delhi. Students with higher rank in CET conducted by GGSIP University are preferring admission in VIPS. Many alumni of VIPS are pursuing higher studies from prestigious institutions including Ivy League colleges of the world and a few have also cleared Bar Examinations of USA and Canada. VSLLS has collaborated with University of New Hampshire- Franklin Pierce Center, Concord, United States, for the scholarship and exposure to students at international and national level.

Singhania & Partners (Established 1999) is one of the leading law firms of India providing legal services in Dispute Resolution (Litigation & Arbitration), Corporate and Commercial, M&A, Employment, Infrastructure, Intellectual Property and Project Finance.

The firm advise start-ups in structuring their business model to meet the challenges of online sales and the legislation hovering around e-commerce. We provide consultancy on laws governing e-commerce business in India which includes Indian Contract Act, Information and Technology Act, Foreign Direct Investment Policy etc. Our start-up practice provide advice on matters related to e-commerce platforms, advertising and marketing content, and relevant commercial support. We also advise both foreign and domestic entities in investing in start-ups in India.

   II.            Why you should join this course

  • Know all that you must know about law while Starting-up a business of start-up law advisory
  • Learn from the practical experiences of leading Corporate Lawyers and be wiser to protect your start-up and your clients businesses
  • Dive deep into legal issues surrounding co-founders, investors, intellectual property early employees, mentors, and advisors
  • Ensure you are in compliance with all of the legal requirements that apply to your business and industry
  • All the participants will get a certificate at the end of the training programme
  • Internship opportunities for deserving students

III.            Eligibility Criteria & Fees

  • Founders and members of existing Start-ups
  • Lawyers
  • Legal Managers/ In-house Counsels of Start-ups
  • Students pursuing Post Graduation and undergraduate disciplines
  • Fees `3000 for students and `5000 for professionals
  • Dates: 26 June 2020- 31 July 2020
  • The training program will be held on Friday-Saturday

  IV.            Programme Content

Module 1

  1. Startup 101-Govt. Schemes for Start-ups
  2. Overview of Business Laws in India (FEMA/SEBI/ COMPANY LAW/ LABOUR COMPLIANCES) and Applicable Laws on Start-ups

iii.    Relevant Exemptions

  1. Session by a Start-up Founder- Sharing of Journey and Experiences

Module 2

  1. Entity vehicles for Start-ups-Different Vehicles for Registration of Start-ups –LLP/ Pvt. Ltd etc.
  2. Building the Advisory Board, Board of Directors and Corporate Governance

iii.    Case Studies of Success Stories and Failures

Module 3

  1. Key Stakeholders Contracts
  2. Drafting and Negotiation of Contracts

iii.    Types of Contracts- Vendor agreements, Various SHA agreements and types, Investment Agreement, Technology Transfer Agreements.

  1. Pre-empting Disputes and Resolution of Disputes

Module 4

  1. Protecting the intellectual property –Trademark, Patents, Copyright, Geographical Indications
  2. Domain Name and E-commerce Laws

iii.    Financing of Start-ups

Module 5

  1. Deciphering Term Sheets & Valuations
  2. Rounds of Funding- Angel Investor, PE Funds, and VC Funds

iii.    Understanding Founders Equity Structures & Founder Agreements

  1. Due-diligence, Negotiations, Documentation, and Execution of Contracts.
  2. Session by a Guest Faculty- A recipient of funding

V.            Registration

Step 1: Make an online payment to the following bank account, note-down the transaction id and save the screenshot for the records, you will need these while filling the registration form.

Bank Details:-

NAME OF BENEFICIARY: Vivekananda Institute of Professional Studies

NAME OF BANK: Axis Bank Limited

ACCOUNT NUMBER: 910010004295801

IFSC/NEFT Code: UTIB0000588

Step 2: Email the payment screenshot to vsllstraining@gmail.com

Step 3 : Click here to fill the online form

VI.            Contact Info

  1. Dr. Asheetu Bhatia Sarin

Course Co-ordinator

E: asheetu.bhatia@vips.edu

  1.  Punyam Bhutani

Student Co-ordinator

+917838994343

  1.  Sanya Chellani

Student Co-ordinator

 +919773524191

Virtual TrainingProgramme on “Legal Know- How for Startups”

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