Maharashtra National Law University, Mumbai | Certificate Course on “DPDP Compliance and Corporate Compliance”

About MNLU Mumbai

Maharashtra National Law University Mumbai, established under the Maharashtra National Law University Act, is one of India’s leading National Law Universities. It is strengthening its academic, administrative, and financial systems to uphold excellence, transparency, and propriety. The Act aimed to advance legal education and promote socially relevant research to contribute to national development. Justice Alok Aradhe serves as Chancellor, and the Chief Justice of the High Court of Bombay is the Ex-Officio Pro-Chancellor.

About CICTL

The Centre for Information Communication Technology and Law (CICTL) at Maharashtra National Law University Mumbai promotes dialogue at the intersection of law, technology, and policy. It conducts workshops, symposiums, and consultations on emerging issues. Recent initiatives include a Symposium on Artificial Intelligence, Data Privacy and Intellectual Property Rights, a National Virtual Consultation on the Digital Competition Bill, 2024, and a Colloquium on Fintech and the Metaverse. The Centre aims to build a future-ready ecosystem through academic research and policy engagement.

Introduction to the course:

The rapid digitisation of business has made personal data a critical corporate asset, and with the enactment of India’s Digital Personal Data Protection Act, 2023, organisations now face stringent obligations around data handling, security, breach management, cross-border transfers, and accountability. Data protection compliance is no longer an IT-only function but a core corporate governance responsibility involving directors, audit committees, internal controls, risk management, and statutory disclosures under the Companies Act, 2013.

This Certificate Course provides a practical, application-oriented understanding of DPDP compliance and its integration into corporate governance frameworks, covering board-level oversight, audit mechanisms, breach response, AI risk governance, privacy impact assessments, and real-world compliance workflows within corporate structures.

Programme Structure & Module Overview

Event Type: Three-Day Online Certificate Programme

Mode: Virtual

Dates: 13th, 14th, 15th March, 2026

Total Duration: Approximately 15 instructional hours spread across three days (including practical exercises and assessments)

Distinguished Instructors:

1. Rahul Jain- Partner at Hammurabi & Solomon Partners

2. Saswati Sahu- Partner at ANB Legal

3. Gokul Narayan- CEO of Asian School of Cyber Laws

4. Namah Bose- Associate Faculty at Asian School of Cyber Laws

5. Aastha Tiwari– Assistant Professor of Law, MNLU Mumbai

Module Structure:

The Certificate Course is organised into a seven-module progressive learning framework, enabling participants to move systematically from foundational concepts to advanced corporate governance applications.

Module 1: Essentials of the DPDP Act (Application-Oriented)

Module 2: Legal Architecture under DPDP: Roles & Responsibilities

Module 3: Consent Framework & Lawful Processing

Module 4: Rights of Data Principals & Corporate Response Mechanisms

Module 5: Corporate Compliance Duties, Governance & Breach Management

Module 6: AI, Automated Decision-Making & DPDP Risks

Module 7: DPDP Rules, Cross-Border Transfers & Risk Management

Eligibility:

Undergraduate and postgraduate students, research scholars, and researchers from any recognized university, institute, or college in India, as well as professionals from government and non-government departments, are eligible to apply.

Assessment Criterion:

There will be two types of examinations:

1. Two Multiple-Choice Questions (MCQ) examinations will be conducted, spaced evenly, throughout the duration of the certificate course. The participants will have to take the MCQ examinations virtually on a portal within a specified time period.

2. A blog submission, on themes provided by the Centre. The blogs will be reviewed by the CBTL Editorial Board and the INSTRUCTORS. Select blog submissions may be published on the Centre’s official blog or associated academic platforms, subject to editorial discretion.

Internship Opportunity:

Top-performing student participants will receive exclusive internship opportunities with ANB Legal and the Asian School of Cyber Laws, gaining hands-on experience in emerging areas of law and technology. These internships will provide practical exposure, mentorship from industry experts, and opportunities to work on real-world legal and cyber law matters.

For professionals and independent researchers, the programme offers valuable networking and engagement with cutting-edge techno-legal developments. Additionally, professionals will have the opportunity to publish their work with our editorial board at CICTL’s Board of Technology law (CBTL).

Certification Criterion:

The Certificate Course will provide for two certificates to be issued by Maharashtra National Law University, Mumbai:

• Certificate of Participation: Provided to every participant on account of their successful registration and ensuring attendance in 70% of all sessions conducted in the course.

• Certificate of Merit: Provided to only those successfully registered participants who complete the evaluation process and secure a cumulative score of 75% or above in the two MCQ examinations.

• The blog submission will not be considered for computing the score for the Certificate of Merit.

• The cumulative score of the MCQ examinations and the evaluation of the blog submission may be considered for the purpose of publication on the Centre’s blog and other academic engagement opportunities, subject to editorial discretion.

Course Fee:

• Registration Fee:

• Students: INR 1,500/-

• Special fee for in-house students: 500/-

• PhD Scholars / Professionals: INR 3,000/-

• Early Bird Registration: INR 1,000/-

  Payment Link

Important Dates:

Early Bird Registrations: Closing on 23rd February

Final Registrations: Closing on 10th March

For more info, you can reach out to our LinkedIn.

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