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MNLU Mumbai | First National Banking Law Conclave [January 27 & 28, 2022]

Maharashtra National Law University Mumbai, established under the Maharashtra National Law University Act 2014 on 20th March 2014, is one of the premier National Law Universities in India. The Act envisaged establishing a National Law University in Maharashtra to impart advanced legal education and promote society-oriented research in legal studies for the advancement of the societal life of the people in the country. The prime goal of the University is to disseminate advanced legal knowledge and processes of law amongst the students and impart in them the skills of advocacy, legal services, law reforms, and make them aware and capable to utilize these instruments for social transformation and development. In recent years, the University has taken long strides in areas of research and has established Research Centers to impart advanced legal education and promote society-oriented research in legal studies.

 

About the Conclave

The financial performance of the banking sector has been showing a declining trend owing to the rise in Non-Performing Assets. NPAs affect liquidity and profitability, in addition to posing a threat to the quality of assets and survival of banks. With the rapid growth of technology, digital services became an indispensable part of banking operations as these institutions needed to keep up with the changes and introduce innovations that made services convenient. However, due to this technological growth, nearly all financial institutions have experienced a cyberattack in one form or another, and the number of attacks is only increasing. Also, the Commercial banks in India are facing stiff challenges from non-banking financial intermediaries such as mutual funds, housing finance corporations, leasing and investment companies, and many more. To overcome these issues and challenges need was felt to revisit the banking legal framework and give suggestions for a better banking system.

The idea of the First National Banking Law Conclave is to act as a platform for scholarly insights of persons of eminence. It is the event that acts as an interface for dialogue among people across the spectrum of banking laws. The key objectives of the Conclave are to stimulate research and debate on contemporary issues and develop a better understanding of the legal framework relating to the banking sector.

 

Eligible Participants

It expects wide participation from Senior Legal Professionals, Policymakers for banks, Senior Banking Professionals, Bank Law Officers, Officers of General Banking, Researchers and Law Students.

 

SUBMISSION PROCEDURE

 

THE THEME OF THE CONCLAVE (SUGGESTIVE)

 

Program Schedule

Date of abstract submission     : 31 December 2021

Date of acceptance                  : 05 January 2022

Full Paper submission             : 15 January 2022

Last date of registration           : 31 December 2021

Date of Conclave                     : 27th & 28th January 2022

Registration Fees

Registration with paper presentation: Rs. 1200/-

Registration without Paper Presentation: Rs. 700/-

(Fee will not be refunded.)

Program Director & Chair

Prof. (Dr.) Dilip Ukey

Vice-Chancellor, Maharashtra National Law University Mumbai

Prof. (Dr.) Anil G. Variath

Registrar (I/c.), Maharashtra National Law University Mumbai

Registration:

The abstract and full paper can be submitted through email at conferencesubmissions@mnlumumbai.edu.in

Registration Link: HERE

Last Date of Registration: December 31, 2021

 

For more details , refer Banking Law Conclave Brochure

Program Administrators:

Mr. Amana Khare (Convenor) – amana.khare@mnlumumbai.edu.in

Mr. Abhijit More (Convenor) – abhijit.more@mnlumumbai.edu.in

Ms. Gunjan Deshpande (Coordinator) – gunjan.d@mnlumumbai.edu.in

Ms. Atithi Abhay (Coordinator) – atithi.b@mnlumumbai.edu.in

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