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. Recently the University has earned a coveted status of being one of the top-ranking law teaching institutions in the Country. Over 1000 students acquire state of art legal education in a well-furnished and fully developed residential campus which boasts of all necessary infrastructural and manpower facilities for the all-round growth of the students. RGNUL is currently emphasizing on research, training, and consultancy in various areas of contemporary interest. It envisages to be a research-intensive university in the times to come.
ABOUT THE COURSE
Following the understanding of the ‘general principles of contracts’, ‘specific remedies and reliefs’, and having understood the ‘concept of specific contracts’ (like contracts of indemnity, guarantee, bailment, agency, partnership and sale of goods), now the time has come when it is obligatory and indispensable to look at the new facets of contractual jurisprudence which confront modern-day contracts hitherto uncharted and unexplored at least at the undergraduate (UG) level in law schools, colleges and universities. These specialised, innovative, and ground-breaking contracts, arising from simple contracts and accomplishing a great deal of desirable goals in a free market economy, must be studied at the undergraduate level to accommodate the new demands of users and consumers surrounded by the framework of different laws.
This course, hence, focuses on the contemporary forms of business contracts and exposits on the historical evolution, judicial interpretation and future applications of such contracts. This course is, therefore, designed with a view to appreciate and understand this emerging field, and to prepare the students to meet the challenges of the 21st century, and to serve a social purpose — besides the dissemination of legal knowledge in this vital sector of jurisprudence.
ELIGIBILTY: Academicians, Practitioners, Researchers, and Students (across disciplines) are invited to join the Credit Course.
Commencement of lectures: 26th August, 2023 onwards
MODE OF LECTURE: Please note that all the sessions shall be conducted in online mode on Cisco Webex.
LEARNING OUTCOMES
A student, after successful completion of this course, should have:
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A deeper understanding of the application of contract law to specialised modern contracts.
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A critical appreciation for the legal framework of advanced contracts.
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A potential to comprehend the significant contractual clauses and their interpretation.
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An in-depth perceptive to bridge the gap between the theoretical understanding of contract law and its practical orientation, need, relevance, and challenges.
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Understood the relevance of international laws in the global business context, i.e., the multinational contractual jurisdiction; and
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The capability to address the delineation of the modern style, practice, and challenges confronting new forms of contract.
REGISTRATION FEES
The Course Fee would be Rs. 1500/- (exclusive of GST) for all participants. However, the Course Fee for RGNUL Students would be Rs. 1000/-
Registration link: https://lsacademia.in/lsa_rgnul/eventPortal/loginFrom.jsp
EVALUATION & REFERNECE MATERIAL
All the participants will have to undertake and pass the test (by securing 50% or above marks) in order to become eligible for getting the certificate of completion of the course. All the reference material used during the subsistence of the course shall be shared with all the participants which they can peruse
Student Coordinators
Pramati Chatta (8264992908)
Niitom Kuli (8721017792)
For Further queries please refer to the attached brochure or E-mail us at: creditcourse@rgnul.ac.in
Please find attached the course brochure for further details.
For more details click here RGNUL Two-Credit Certificate Course on Advanced Contract [Register by August 20, 2023]-compressed
