GNLU - Diploma in Maritime Law
This programme is dedicated to the Indian and global audience. With the advent of globalization and also with the growth of the world's economy, we have witnessed significant growth in trade, both land based and ocean based. It is important to note that a majority of the international trade is conducted through the seas and oceans of our planet. Maritime law that governs trade related aspects on the high seas has gained significant importance in the past few years. The subject has not been given due importance in India, although India having a vast coastline and having almost all of its trade through the seas and oceans. Maritime law practice has seen significant growth in the past few years, which has made law universities to take note of this vital practice of law. Unfortunately, not a single law university, be it a national law university or a traditional law university, has launched high quality diploma programmes on Maritime Law.
Objectives:
- To Provide excellent content on this high technical area of law
- To help participants understand international maritime law concepts
- To understand contracts in the context of maritime laws
- To understand marine environment laws and practices
Purpose:
- Better maritime lawyers
- Enhance drafting skills pertaining to maritime contracts
- Understand the practical aspects of maritime law
Duration:
The duration of the Diploma Course is one year
- July 2018 - July 2019
- The course will be allotted to all registered students from the 1st of July. Online lectures shall be uploaded on the 15th of July
Eligibility:
- Minimum: 10 + 2 pass or any one pursuing an undergraduate degree or a post graduate degree
- Any professional is also eligible for applying to this course
- Documents required: 10th Class pass-certificate,12th Class mark-sheet, Undergraduate certificate (if applicable), Post Graduate certificate (if applicable)
Salient features of this unique programme:
- Online lectures that are recorded for future access to all enrolled students
- Course developed by learned academicians and practicing lawyers
- Study at your own pace
- Audio Video Presentations along with Electronic material, which can be printed for references
- Focus on real life case study examples
- Continuous access to mentors and career counseling advice
- Only one day - On campus physical interaction with GNLU faculty, skills trainers and practicing lawyers This will take place either in May 2019, June 2019 or July 2019 (Days are flexible)
- Get a chance to meet and interact with the experts and network among lawyers
- On campus boarding and lodging facility will be provided to all students
- University Identity cards to all registered diploma students
- Learn everything on the go - online
- Practical oriented evaluation - 2 MCQ tests and a few short assignments and case studies
- Animated presentations on important topics
- Response time to queries - Less than 12 hours
- Mentor monitored training programmes available to all
Programme Modules:
- Module 1: Introduction to maritime law
- Module 2: Maritime businesses
- Module 3: Maritime contracts
- Module 4: Maritime safety and security
- Module 5: Maritime Jurisdictions
- Module 6: Maritime Insurance policies and practices
- Module 7: Employment and seafarer's right
- Module 8: Marine environment laws and practices
- Module 9: Maritime liabilities
- Module 10: Maritime claims
- Module 11: Arrest of the Ship
- Module 12: Maritime disputes settlements
Course Fees:
Online Registration:
http://www.gnluonline.ac.in/course/view_details.php?id=24
Deadline:
The last date for registration is 15th July, 2018.
Contact:
Gujarat National Law University
Attalika Avenue, Knowledge Corridor, Koba
Gandhinagar - 382007, Gujarat
Phone: +91-79-23276611, +91-79-23276612
Fax: +91-79-23276613
Email: onlinecourses@gnlu.ac.in
Website: www.gnluonline.ac.in
