About MNLU Mumbai:
Established in 2014, Maharashtra National Law University Mumbai (MNLU), in a very short period of time has grown to become one of the premier law institutes of India. MNLU, Mumbai situated in one of the largest and most popular cities in the country aims 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.
Our motto “Dharme Tatparta” indicates that the university is committed to championing the cause of social justice. In order to realize the holistic vision and keeping in view the spirit of the Constitution, the University is committed to disseminate advanced legal knowledge and processes of law amongst the students and impart to them the skills of advocacy, legal services, and law reforms and make them aware and capable to utilize these instruments for social transformation and development.
The university has created a comprehensive framework for comprehending law and justice from a multidisciplinary standpoint. The University offers BA. LL.B.(Hons.) five years integrated program, one year LL.M. program in areas such as Corporate and Commercial Laws, Maritime Law and Constitutional Law, LL.M. (Professional), LL.M (Investment and Security Laws) in association with National Institute of Securities Markets, SEBI, M.A. (Mediation and Conflict Resolution), Post Graduate Diploma Programmes, among others.
About Aegis School of Data Science and Cyber Security, Mumbai:
In today’s fast-paced world, there is a need for a leader who is able to bring forth innovation, and Aegis founded in Indore in 2002 attempts to develop cross-functional technology leaders. Aegis believes in the thought that data science fuels innovation which then leads to disruptive technologies. It is run by Aegis Knowledge Trust and is the first institution in India to offer one year Master in Telecommunication Management (MPTM) which is commonly known as MS in Telecom Management and MBA in Telecom Management.
After seeing the success of the industry-academic collaboration in 2015, Aegis and IBM worked together to introduce the Post Graduate Program in Data Science, Business Analytics, and Big Data, which is India’s first real data science program. PGP is also used for cyber security. These courses are jointly certified and provided by IBM and Aegis. At Aegis Campus, IBM has established a Business Analytics Lab and a Cloud Computing Lab. Aegis presently partners with the French-based Telecom Ecole de Management on academic projects.
About Colloquium:
The intersection of law, politics and technology is going to force a lot of good thinking- Bill gates
Technology has changed every aspect of our lives and the judicial system too has not been left untouched. As per a recent report by National Judicial Data Grid, around 4.7 crore cases are pending across India. Artificial Intelligence can help reduce the severe backlog Indian judiciary suffers from. Virtual reality could provide a live experience of the courtroom, enabling the young minds to have a firsthand experience of being a prosecutor, defence counsel, judge and witness at the same time on one platform. Fintech has ensured that even the smallest of transactions gets digitally recorded thus ensuring transparency and electronic evidences. However, there are certain challenges that technology brings. With the advent of technology and AI the world has witnessed serious human rights violation. Without regulation or accountability, technology increasingly intrudes individual’s life and personal liberty. From fostering discrimination to engaging in intrusive surveillance, technology has proven to be a threat to equal protection, economic rights, and fundamental liberties. Through this colloquium, we at Maharashtra National Law University, Mumbai in association with Aegis School of Data Science and Cyber Security, Mumbai strive to enable a discourse that invites perspectives from multitudes so that a comprehensive way forward can prevail. We take this opportunity to provide a platform for the intellectual discourse about the possible challenges in the area of Law and Technology and to explore suggestions to overcome these problems. Our ultimate endeavor is to make the colloquium a means of prospective research and policy making.
Theme: AI, FinTech, Metaverse and Human Rights Colloquium: Decoding the Technological Advancements
Sub Themes:
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Artificial intelligence and Human Rights
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Fintech – Laws and regulation
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Metaverse- An uncharted terrain
Deadline and Registration link:
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This should reach us on or before 30 November 2022.
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Registration Link: https://municampus.com/event/event_registration.php?id=301&type=1
Level of Participation:
Engineers, start up enthusiasts, techno legal lawyers, entrepreneurs, policy makers, Police officials, research executives, Academicians, Research scholars, and Research Aspirants working in the area of technology could be involved in this workshop.
General Information:
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Colloquium Mode is in hybrid mode for all Participants.
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Kindly note that session 1 is open for all. However, participants have to register for either session 2 or session 3.
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All participants are requested to follow the formal dress code during the sessions.
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Lunch and tea will be provided to all participants.
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No accommodation shall be provided.
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There is no “On the Spot Registration”.
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No TA/DA will be paid.
Participation Fees:
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Students – Rs 1500/-
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Professionals – Rs. 2500/-
Payment link: https://municampus.com/event/AFHRC
To Know More’ refer Colloquium Flyer
