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 was accredited with an ‘A’ Grade by the National Assessment and Accreditation Council (NAAC) in 2015.
ABOUT CASLW
The Centre for Advanced Studies in Labour Welfare was established with a view to improve and strengthen the Labour Justice System in India. It strives to uphold and protect the rights of the labourers and their families thereby ensuring them a life of human dignity. The Centre also makes an effort to sensitize the labourers about their rights, which are enshrined in the Constitution of India and other legislations as well. In addition to it, the Centre makes an effort to impart education to the children of labourers on the University campus and makes them aware of their fundamental right to education thereby, making their parents realize their duty towards their children. The Centre has initiated a research project on the migrant labourers. It also has a dedicated blog ‘Labour and Liberty’ catering to the field of labour and employment law. Apart from these, CASLW released its newsletter ‘Shram’, covering different bytes and updates related to employment and labour benefit practices.
ABOUT THE EVENT
This panel discussion will explore the dynamic field of Human Resources (HR) Law, focusing on Labour Law. Featuring insights from the Regional Labour Commissioner, the event will delve into the evolving legal landscape, addressing key issues such as employee rights, employer obligations, and future prospects in Labour Law.
The discussion will highlight both theoretical perspectives and practical challenges in enforcing labour standards, offering participants a well-rounded understanding of the field. This event is ideal for students, legal professionals, and HR practitioners looking to deepen their knowledge and explore career opportunities in Labour Law.
This event is designed not just to inform but to inspire. For students, it will illuminate potential career paths in Labour Law, offering guidance on how to pursue opportunities in this critical field. For professionals, the discussion will provide up-to-date knowledge on compliance, dispute resolution, and emerging trends that are reshaping the workplace.
This event will explore the dynamic field of HR Law, featuring insights from the Regional Labour Commissioner Punjab (Central). The discussion will delve into key issues such as employee rights, employer obligations, and future prospects in Labour Law. It will address both theoretical perspectives and practical challenges, offering participants a comprehensive understanding of the field.
It aims not only to inform but also to inspire, providing guidance on pursuing opportunities in this critical field and offering up-to-date knowledge on compliance, dispute resolution, and emerging workplace trends.
The competition is open to avid students, researchers, legal professionals, HR Practitioners who are looking to deepen their knowledge and explore career opportunities in Labour Law.
DETAILS
Last date for registration: 2nd September 2024
Mode: Virtual
Registration Fees: Free
Registration Link: https://docs.google.com/forms/d/e/1FAIpQLSdHpuv0PenGUJRD8GWcdny7IooAqQF-aKvwt55BQYA4vqOf5w/viewform?usp=sf_link
Each participant will be given a certificate of participation
Note: There are no registration fees to attend the panel discussion.
CONTACT DETAILS
Kunal Yadav, Student Coordinator (99589 87512)
Rathod Arun Kumar, Student Coordinator (9121364746)
To know more click on Academic Discourse on Human Resources Law and Career Opportunities in Labour Welfare
