rgnul

ABOUT THE UNIVERSITY

The Rajiv Gandhi National University of Law (RGNUL), Punjab was established as a National Law University by a legislative act of the state of Punjab in 2006 in order to fulfil the need for a center of excellence in legal education.

Its endeavor is to serve the society through reforms in legal services by way of preparing professionally competent lawyers, inquisitive researchers, able administrators, conscientious judicial officers, and above all, socially responsible citizens, who shall be whole- heartedly and continuously engaged in the process of nation building. In line with its objectives, the University does not only offer various courses but also fosters various research centers which aim to promote legal excellence through research.

ABOUT THE CENTRE FOR ADVANCED STUDIES IN ENERGY LAWS

The Centre for Advanced Studies in Energy Laws (CASEL) was established in 2016 with the objective to cater to the need for research in Energy Law, an area of law which is becoming increasingly important and pivotal in the conversations about sustainability and the future. The Centre, since its inception, has evolved constructively with a special focus on organizing various workshops and sensitization Programmes.

Apart from a focus on renewable energy resources, CASEL also aims to undertake research on and critically analyze various energy related legislations in India, annual reports of the Bureau of Energy Efficiency and other such organizations etc. and suggest amendments to the same.

ABOUT LUTHRA and LUTHRA LAW OFFICES, INDIA

Luthra & Luthra Law Offices is a leading full-service law firm. Since its inception in 1990 which coincides with India’s economic liberalization, L&L has assisted numerous multinational corporations to set up their presence in India, and navigate the complex Indian legal system. Offering kosher solutions to the complex legal issues, the Firm advises on transactions and matters involving Banking & Finance; Capital Markets; Competition & Anti-trust; Corporate Commercial and Acquisitions; Dispute Resolution Arbitration); Anti- Corruption & Compliance; International Trade (WTO) Laws and Policy & Advisory; Project, Infrastructure & Energy; Tax (Direct & Indirect); Real Estate & Construction; Aerospace & Defense (Procurement & Production); Insurance & Re-Insurance; Intellectual Property – Patent & Trademark; Oil & Gas; Health & Pharmaceuticals; Private Equity &Venture Capital Investments.

ABOUT THE COMPETITION

The growth of Energy Sector around the world is unprecedented, more specifically in India. The country with its existing resources and clear goals in place, is making great strides towards its aspiration of transforming the energy sector. With growth of renewables, the energy efficiency in the country is said to break records.

The Power Purchase Agreements (PPAs), at the outset, have significant potential as an energy source. The Agreements are said to enhance power from renewable sources and overcome the paucity faced due to the use of traditional funding sources. Over the period of time, PPA funding has expanded the solar capacity of various companies by ten times. Hence, the progress of such agreements has proven to be a framework of financial stability. The Competition on the basis of the information seeks to engage with the community of law students in India to promote the art of modern legal drafting, in the less talked areas of Energy Law. This aims at providing opportunities to the students to initiate research about legal certainties and further the skills of drafting.

ELIGIBILITY

The Competition is open to all undergraduate law students enrolled in any recognized educational institution within or outside India.

SUBMISSION GUIDELINES

1. Participants may register individually or in a team of two (2).

2. The agreement shall be drafted on the basis of the Problem Statement.

3. The agreement shall not exceed more than five (5) A4-sized typewritten pages, excluding the cover page and the signature page. Five (5) marks shall be deducted as penalty for each page exceeding the page limit.

4. Formatting: Font style — Times New Roman, font size — 12, line spacing — 1.5, justified alignment, paragraph spacing – 0 pt. before and after, 1 inch margin on all sides.

5. Submissions shall be made by sending an email to casel@rgnul.ac.in with the subject “Submission for Agreement Drafting Competition: [Team Code]”.

6. Clarifications on the Problem Statement shall be sent to casel@rgnul.ac.in with the subject

CASH PRIZE

  • Winner: Rs. 15000/-

  • Runners up: Rs. 10,000/-

  • Second Runners up: Rs. 7000/

REGISTRATION

  • Participants shall register themselves for the Competition by submitting the following form: https://forms.gle/Ssfd3SapabBEynQ39 (payment receipt and ID card to be uploaded)

  • Registration Fee: Rs. 500/- (Individual Participation); Rs. 1000/- (Team Participation)

  • Payment shall bemade by accessing the following link: https://www.rgnulerp.org/lsa/eventPortal/loginFrom.jsp

  • A Team Code shall be assigned to each individual participant / participant team, as the case may be, after the successful completion of registration.

IMPORTANT DATES

  • Release of Problem Statement: August 8, 2022

  • Last date for registration: August 24, 2022

  • Last date for seeking clarifications on the Problem Statement: August 28, 2022

  • Release of clarifications: August 30, 2022

  • Submission deadline: September 25, 2022

  • Declaration of Results: October 15, 2022

CONTACT DETAILS

Aryan Bajaj (+91-7901912662)

Prince Agrawal (+91-9460738697)

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