About Maharashtra National Law University (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, and Prof. Dr. Dilip Ukey serves as the Vice-Chancellor of the MNLU.
About Centre for Information Communication and Technology Law (CICTL)
The Centre for Information Communication Technology and Law (CICTL) at MNLU Mumbai fosters high-level dialogue on law and technology through specialized symposiums and policy consultations. Its recent initiatives address critical emerging domains, including Artificial Intelligence, Data Privacy, Fintech, and the proposed Digital Competition Bill, 2024.
The Centre remains dedicated to building a future-ready legal ecosystem by bridging the gap between academic research and contemporary policy engagement
About The Dialogue
The Dialogue is a premier Indian think tank shaping the intersection of technology, law, and governance through rigorous policy research and multi-sectoral stakeholder engagements. By addressing critical domains such as data protection, AI, and Fintech, the organization bridges the gap between rapid innovation and balanced regulatory frameworks.
Through collaborative consultations and evidence-based insights, it fosters a forward looking ecosystem to address India’s emerging technological and contemporary policy challenges.
About The Course
Maharashtra National Law University (MNLU), Mumbai, through the Centre for Information Communication and Technology Law (CICTL), in collaboration with Internal Quality Assurance Cell (IQAC) and in association with The Dialogue, is organising the Fintech Policy & Governance Certificate Programme from 27th — 29th November, 2026
The three-day intensive programme is designed to provide participants with a structured understanding of the regulatory and policy architecture governing India’s rapidly evolving digital financial ecosystem. The programme will bring together 12 modules across three thematic areas, covering key developments in Fintech regulation and governance, including Digital Payments, Digital Lending, AI in finance, Digital Assets, Digital Public Infrastructure (DPI), and Global approaches to Fintech Governance.
The programme will employ a combination of expert-led sessions, regulatory reading exercises, policy simulations, and case studies. These methods will enable participants to engage directly with regulatory frameworks and policy questions while developing the ability to analyse emerging issues from legal, institutional, economic, and governance perspectives.
The programme is particularly relevant for students, researchers, lawyers, policymakers, and professionals working in financial services and technology, and other stakeholders seeking to deepen their understanding of the intersection of finance, technology, law, and public policy.
By bringing together regulatory frameworks with their broader policy contexts, the Fintech Policy & Governance Certificate Programme seeks to equip participants not only to understand the rules governing Fintech, but also to critically examine the choices, consequences, and governance questions that accompany technological transformation in the financial sector.
Programme Details
Programme: Fintech Policy & Governance Certificate Programme
Dates: 27-29 November, 2026
Duration: 3 Days
Mode: Online
Structure: 12 Modules | 3 Themes
Certificate: Certificate awarded by CICTL, MNLU Mumbai and The Dialogue
Organised by: Centre for Information Communication and Technology Law (CICTL), MNLU Mumbai
In collaboration with: Internal Quality Assurance Cell
In association with: The Dialogue
Prices:
Fees for Students and PhD Scholars: ₹ 2500
Fees for Professionals: ₹ 4000
Registrations are currently open. Links in brochure!
The programme offers an opportunity for participants to engage with some of the most consequential questions shaping the future of financial regulation and digital finance, while learning from experts working at the intersection of technology, law, finance, and public policy.
