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ILS Pune | Autonomous Online Certificate Program on Energy Laws in India

Course Objective: The study of Energy Laws introduces the student to processes; statutory, administrative, and judicial in the interpretation of the laws and regulations governing the sector. This course is a crosscutting one, relevant to the understanding of laws that govern an essential commodity such as electricity. The course also holds relevance for legal practice by students in future as it aims to prepare a student to take on a niche area of practice in big-ticket law firms, companies and PSU’s engaged in the sector. The course is designed in a manner that enables the students and professionals to grasp the intricate functioning of the legal framework and contractual requirements of the Energy sector. The teaching methodology includes lectures and seminars. The students will also be given exposure in terms of latest regulations, judgments, and policies pertinent to the Energy Sector, which gives them a deeper insight into the functioning of the energy sector in India.

Eligibility: Any graduate, professional

Duration: 1st to 10th March 2021

Registration:  12th February to 1st March 2021

Time, days:  4.00 pm to 6.00 pm, Monday to Wednesday

Faculty: Eminent Lawyers

Fees: Rs. 5000/- + GST Rs. 900/- (18 % GST) = Rs. 5900/-

Seats: Limited

Examination:    MCQ   50 marks

Course Material: Will be provided

Certification:  Certificate on completion of the programme with 100 % attendance and a minimum score of 40% marks in the exam.

Payment mode: Online.

Only through Direct SBI, Net Banking and Credit Card.  Debit Cards payments are not acceptable.

 Programme Coordinator:  Smita Sabne  (Mob.  9422504078)

Contact: Deepali Manjarekar (Mob. 9922969717)                         

 Email:  deepali.manjarekar@ilslaw.in

 Please note that the recordings of the session will not be shared with the participants.

 

Register and Pay Now

 

ENERGY LAWS IN INDIA

(THE ELECTRICITY ACT, 2003 AND REGULATIONS THEREUNDER)

SCHEDULE – 2021

 

DATE Time Content
1st March 2021 4.00 pm to 6.00 pm Introduction to Energy Laws in India. The existing framework of laws and institutional framework governing energy law. What is Electricity? Why Regulate Energy? Introduction to the Electricity Act, 2003.
2nd March 2021 4.00 pm

to

6.00 pm

Getting around the Technical Terms. Generation, Transmission, Distribution, Trading of Electricity, Open Access and the Regulatory set-up / Judicial status of regulators under the Electricity Act, 2003.
3rd March 2021 4.00 pm

to

6.00 pm

Understanding what is Tariff? How is it tariff determined? What is an ARR? Determination of Tariff and its components. Competitive Bidding Process and sale / purchase of powers.
8th March 2021 4.00 pm

to

6.00 pm

Understanding Standard Agreements and the Energy Sector: Power Purchase Agreement and Power Sale Agreement. What are “Back-to-Back Arrangements”?
9th March 2021 4.00 pm

To

6.00 pm

Role of the Supreme Court of India in defining the Energy Sector – flirting with landmark decisions and discussing the greys.
10th March 2021

 

4.00 pm

To

6.00 pm

Open House Discussion. Panel Speakers / Discussions. Closing of the Course.

 

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