INTRODUCTION
The development of a vibrant corporate sector necessarily requires a team of strong professionals with requisite skills. These professionals, equipped with the necessary legal skills, would contribute a lot in setting the corporate agenda, performing due diligence and saving the firm from procedural noncompliance. The present certificate course is designed to ensure that all the stakeholders of the corporate sector, intended to have firsthand information / knowledge about corporate governance should be given extensive, in-depth and dynamic understanding of the law and the legal system concerning the corporate governance in India.
COURSE OBJECTIVES & LEARNING OUTCOMES
The Course will provide brief information/knowledge about the law and legal system of India. The Course will provide extensive information/knowledge about the law and legal system dealing with corporate governance. The course will focus on the Companies Act 2013, SEBI Regulations and its effect on corporate governance. The course will provide a special focus on the Security and Exchange Board of India, its role and functions in corporate governance.
The learner would be able to understand the law and legal system of India. The learner would be able to understand the theoretical and practical aspects of corporate governance. The learner would be able to examine the relationship between the Companies Act, 2013 and its impact on Corporate Governance. The learner would be able to examine the relationship between SEBI Regulations and their impact on Corporate Governance.
ELIGIBILITY
Applicants pursuing a graduation/ post-graduation degree in any discipline from any recognised University/Institute of India or abroad will be eligible for the programme.
Professionals working in relevant industries.
COURSE FEE
The fee including the examination fee shall be Rs. 5,999/- (Inclusive of GST).
EVALUATION AND GENERAL INSTRUCTIONS
The course shall be completed within one month from the date of commencement with a total of 10 Online Sessions (90 minutes each) – one reserved for Assessment. The sessions shall be conducted on Friday/Saturday in the evening slot.
All the classes will be conducted online only, and the participant has to attend a minimum of 70% of the classes offered to be eligible for the Assessment and Certification.
The Assessment shall be done through one take-home assignments, and the same will be graded out of 100 marks. To get the certificate, a participant must score a minimum of 60% marks in the take-home assignments.
A soft copy of specified study material will be provided.
COURSE SCHEDULE
MARCH 20,2026 – Inviting of Expression of Interest / Registration Link
APRIL08,2026 – Last Date for submission of Expression of Interest / Registration
APRIL10- MAY09,2026 – Online Sessions of the Course
MAY25,2026 – Release of E-Certificate
COURSE CONTENT—PARTI: LAW AND THELEGALSYSTEM OFINDIA
MODULE-1: INTRODUCTION TO LAW
1 SESSION
Definition & Sources of Law: Customs, Legislations and Judicial Precedents. Basic legal concept: Right, Duty, Obligation, Liability, Ownership, Possession etc.
MODULE-2: INDIA’S COURTSYSTEM
SESSION – 1
Types of Adjudicatory system in India: Courts & Tribunals Jurisdiction of Courts: Civil / Criminal and Tribunals etc.
COURSE CONTENT—PARTII: CORPORATE GOVERNANCE
MODULE-1: INTRODUCTION TOCORPORATE GOVERNANCE
SESSION – 1
Meaning, Definition and Growth of Corporate Governance. Theories of Corporate Governance.
MODULE-2: CORPORATE GOVERNANCE & COMPANIES ACT, 2013
SESSIONS – 2
The Stakeholders in corporate governance. Class Action under Companies Act, 2013. Legal Compliance in corporates.
MODULE-3: SEBI & CORPORATE GOVERNANCE
SESSIONS – 4
Role of SEBI in Corporate Governance. The SEBI (LODR), Regulations, 2015; The SEBI (ICDR), 2018 and Corporate Governance. Corporate Governance and the Banking Regulations.
REGISTRATION FEE AND PAYMENT INFORMATION
ACCOUNT DETAILS:-
Name: Registrar, HPNLU, Shimla
Account No. 44249366590
State Bank of India (India)
IFSC: SBIN0063954
SWIFT CODE: SBININBB288
REGISTRATION LINK:-
https://docs.google.com/forms/d/e/1FAIpQLSewvbvivYS5FAfBQajZl5V4-x4Tkxa6wTpqy40Fsq2nb-DRaw/viewform
PATRONS
VICE-CHANCELLOR
Prof. (Dr.) Priti Saxena
Himachal Pradesh National Law University, Shimla
DIRECTOR
Prof. (Dr.) Girjesh Shukla
Centre for Business Law and Economics
Himachal Pradesh National Law University, Shimla
E-mail: clbe@hpnlu.ac.in
Contact Number: +91- 8887059676
REGISTRAR
Prof. (Dr.) Alok Kumar
Professor of Law
Himachal Pradesh National Law University, Shimla
E-mail: alok@hpnlu.ac.in
STUDENT CONVENERS
-
Ms S. Annu (LL.M) Convener
Contact Number: +91- 8979927360
Enrolment Number: 5020250011
-
Ms Harshita Kochhar (LL.M) Co-Convener
Contact Number: +91- 9872744345
Enrolment Number: 5020250059
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