The Centre for Alternative Dispute Resolution (CADR), Rajiv Gandhi National University of Law (RGNUL), Punjab in collaboration with the Dr. P. C. Markanda Chair on Alternative Dispute Resolution is organizing an Online Certificate Course in Sports Law & Dispute Resolution commencing from October 2024. The course is a three-month program which has to be completed within one year.
ABOUT RGNUL
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 the State of Punjab with the key objective to evolve and impart comprehensive legal education including distant and continuing legal education at all levels to achieve excellence. The institution’s endeavour is to serve the society through reforms in legal services by way of preparing professionally competent lawyers, inquisitive researchers, able administrators, conscientious judicial officers, and above all, socially responsible citizens, who shall be whole- heartedly and continuously engaged in the process of nation building.
ABOUT THE CENTRE
The Centre for Alternative Dispute Resolution (CADR) was established in RGNUL in 2018. From the beginning to its 6th year of operation, CADR has always aimed to promote students’ and researchers’ interest in Alternative Dispute Resolution (ADR) mechanisms. The ultimate objective of the Centre is to strengthen the ADR process in the country by emerging as a platform for students to further their interests in the field. A strong team of teachers and students is working towards achieving this end.
ABOUT THE Dr. P.C. MARKANDA CHAIR
Late Adv. Dr. P.C. Markanda Chair was one of the leading arbitration lawyers in India. He was popularly known as the Father of the Arbitration, RGNUL has set up Dr. P.C. Markanda Chair of ADR to carry forward his legacy and vision.
ABOUT THE COURSE
The Online Certificate Course in Sports Law & Dispute Resolution is an intensive program designed to equip participants with the ability to navigate dispute resolution in the sports industry both at national and international level. It seeks to identify the challenges faced by this upcoming multi-billion-pound industry and find solutions for the said problems. It will also focus on the possible learnings for India from the international sports law.
Course Objectives:
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Insights into contractual and commercial aspects of sports law.
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Discussions on sports governance, broadcasting law, and dispute resolution mechanisms.
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Analysis of ethical, gender-related, and discrimination issues in sports.
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Examination of intellectual property and online gaming regulations in the sports industry.
Course Details:
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Duration: 3 months (October 2024 onwards) – Course to be completed within 1 year.
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Mode: Online
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Eligibility:
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Candidates with Bachelor’s Degree or an equivalent qualification in any discipline; or
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Candidates who have completed 3 years of a 5-Year Integrated Degree Programme; or
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Candidates appearing for the final year examination of Graduation; or
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Candidates with 10+2 or equivalent qualifications.
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Fees: INR 3500/- + GST
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Payment Link: Fee Payment Portal
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Last date to register: 25th September 2024
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Course commencement: October 2024
If the candidate does not pass or complete the course within one year, his/ her enrolment ceases. The participant will have to register again and the progress of the previous enrolment, including marks of examinations will not be considered.
Course Structure:
The course will be conducted entirely online and will consist of four core subjects. Each subject includes 8 hours of teaching, and participants are expected to put in at least 25 hours of study of the course.
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Sports and Its Governance
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Sports and Business
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Online Gaming and Regulation
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Dispute Resolution in Sports
Further details can be found in the brochure.
