ABOUT RGNUL

The Rajiv Gandhi National University of Law (RGNUL), Punjab, was established by the State Legislature of Punjab by passing the Rajiv Gandhi National University of Law, Punjab Act, 2006 (Punjab Act No. 12 of 2006). The Act incorporated a University of Law of national stature in Punjab, to fulfil the need for a Centre of Excellence in legal education in the modern era of globalization and liberalization. The University acquired approval of the Bar Council of India (BCI) in July 2006. The University also got registered with the University Grants Commission (UGC), New Delhi under Section 2(f) of the University Grants Commission Act, 1956 and has been declared fit to obtain grant from the (UGC) under Section 12-B of the UGC Act, 1956. The Ministry of Human Resource Development, Government of India, ranked RGNUL the first amongst the cleanest Higher Educational Institutions, Swachh Campus (2019) in the category of Government Residential Universities.

About The Capacity Building Programme

The theme of the Capacity Building Programme shall pertain to Cyber Laws, Cyber Security and Forensic Justice. In the age of advancing technologies and inter-connected world where everything is in cyber sphere, laws and security concerns pertaining to cyber world gain prominence. The laws governing the cyber sphere have many lacunas and need to be properly structured. The requirement of invocation of the Penal Laws, Contract Laws and other legislations signify that the cyber laws have to be developed from scratch in a Country as large and diverse as India. There have been numerous crimes being committed and majority of them go unreported. The users are exposed to numerous threats while surfing the internet, online financial frauds, crimes through social media and women related crimes on Internet have become very common.

The understanding of forensic science and its application is significant for strengthening the criminal justice system. Forensic scientists are important stakeholders in our criminal justice administration which not only collect the evidences from the crime scene but also analyze them in order to assist the court in the justice delivery system. The aim of this Capacity Building Programme is to understand the nuances of forensic science and to impart this knowledge to the legal fraternity on a journey of holistic understanding of forensic science and law together to impactful deliver ensure that forensic justice is delivered.

Objectives of the Capacity Building Programme

  • To evaluate the lacunas in the present Cyber Laws and suggest recommendations

  • To analyze the security and safety concerns in Cyber Space

  • To integrate research ideas for strengthening the Cyber Ecosystem and making it a better place for all.

  • To deliberate upon the success of Forensic Justice System.

Topic to be covered

  • Cyber Crime and IT offences

  • Relevant Provisions of IT Law and case studies

  • Data protection Regime in India

  • Liability of Intermediaries

  • Electronic Evidence and Admissibility Issues

  • Forensic Justice: Issues and Challanges

DATES OF THE EVENT: 17th January to 21st January 2023

Fee Details

Rs. 5000/-* for Academicians

Rs. 3000/-* for Research Scholars

(Fee Inclusive of Boarding and lodging)

* Applicable GST Extra

Registration Details

Link for Registration available here.

Link for Payment available here.

CONTACT DETAILS

E-mail: rgnulforensics@gmail.com; Phone: 0175-2391600, 601,200

Must Watch

maintenance to second wife

bail in false pretext of marriage

right to procreate of convict

Criminology, Penology and Victimology book release

Join the discussion

Leave a Reply

Your email address will not be published. Required fields are marked *

This site uses Akismet to reduce spam. Learn how your comment data is processed.