NLIU-International Trade Law Journal is thrilled to announce the 1st NLIU-CTIL Certificate Course on International Trade Law (in collaboration with WTO Chairs Programme), a three-day certificate course on International Trade Law at NLIU-Bhopal, scheduled for the dates of 2nd to 4th March, 2024.
About WTO Chairs Programme & CTIL
The WTO Chairs Programme, initiated by the World Trade Organization (WTO), is a crucial academic initiative designed to advance research, education, and outreach related to international trade and the functions of the WTO. This program strives to deepen the understanding of global trade issues, particularly in developing countries, and bridge the gap between academic research and real world trade policy. Under the WTO Chairs Programme, participating academic institutions and scholars receive support for research projects, enabling the examination of key trade-related topics. It also encourages the development of courses and teaching materials related to international trade and WTO matters, thereby enhancing the quality of education and training. This program, established in collaboration with select academic institutions worldwide, serves as a conduit for a multifaceted approach to understanding and engaging with global trade dynamics.
The Centre for Trade and Investment Law (CTIL) was established to serve as a center of excellence in the field of international trade and investment law. It was officially inaugurated in 2016. CTIL’s establishment was a significant milestone in India’s efforts to strengthen its engagement with the global trading system and enhance its understanding of international trade and investment laws. CTIL is a prestigious institution under the aegis of the Ministry of Commerce and Industry, Government of India. It serves as a vital hub for research, policy analysis, and capacity-building activities in the domains of international trade, investment, and related legal matters.
About the Certificate Course
The Certificate Course on International Trade Law is being offered by the National Law Institute University (NLIU), Bhopal in collaboration with the Centre for Trade and Investment Law (CTIL), Ministry of Commerce and Industry, Government of India in collaboration with WTO Chairs Programme.
The Certificate Course comes at a time when WTO members are convening for the 13th Ministerial Conference to discuss matters of international trade and development, and as India negotiates multiple bilateral trade agreements with trading partners. Given this background and the significance of international trade to the world economy, particularly economies of the Global South, the Certificate
The course aims to bring the basics of international trade law to better prepare students about the subject’s intricacies in the classroom by pairing academic knowledge with practical rigor and experience from the negotiation table.
The Certificate Course is being held from 2 to 4 March 2024, running for a total of 16 hours, and will include foundational sessions on international trade law and expert panel discussions on subsidies and non-trade issues, both topics of great contemporary relevance. Among other subjects, the Certificate Course will focus on the fundamentals of trade law, intellectual property rights, WTO dispute settlement, trade remedies, international investment law, trade in services, non-tariff barriers, and trade and sustainability.
The Course boasts of a host of distinguished experts and resource persons including:
-
Prof. James J. Nedumpara Head, CTIL, IIFT, India Chair, WTO Chairs Programme
-
Prof. Prabhash Ranjan Associate Professor, South Asian University, Delhi
-
Prof.(Dr.) Monica Raje Professor ofInternational Trade Law & Intellectual Property Law, Faculty-in-Charge NLIU-International Trade Law Journal
-
Ms. Shailja Singh Consultant(Legal)/Associate Professor, CTIL
-
Ms. Shiny Pradeep Assistant Professor, CTIL
-
Ms. Sunanda Tewari Consultant(Legal)/ Assistant Professor, CTIL
-
Ms. Aparna Bhattacharya Consultant(Legal)/ Assistant Professor, CTIL
-
Ms. Ronjini Ray Consultant(Legal)/ Assistant Professor, CTIL
-
Ms. Manya Gupta Senior Research Fellow, CTIL
-
Ms. Sparsha Janardhan Associate, CTIL
-
Mr. Rishabha Meena Senior Research Fellow, CTIL
-
Ms. Priyansha Hajela Associate, CTIL
Objective
The primary objective of this course is to broaden participants’ understanding of concepts of trade law essential for navigating and resolving trade-related legal issues, through a perfect blend of theoretical knowledge, from experts in the field, and practical skills, acquired through carefully simulated mock exercises. This course aims to furnish students with a comprehensive grasp of International Trade Law within the Indian legal context, alongside insights into the workings of international trade agreements governing trade and services. Furthermore, the course will delve into the intricacies of dispute resolution in international trade.
So join us for a deep dive into International Trade Laws. We extend a warm invitation to students, legal professionals, business entrepreneurs, and anyone with an interest in gaining profound insights into the realm of International Trade Law to enroll in this enriching program.
We extend a warm invitation to students, legal professionals, business entrepreneurs, and anyone with an interest in gaining profound insights into the realm of International Trade Law to enroll in this enriching program.
Registration Links:
For NLIU students- https://lnkd.in/gRKYrwtP
For External Participants- https://lnkd.in/gp4utKX4
For more information regarding the course please refer to the brochure! 1st NLIU-CTIL Certificate Course_11zon
