Certificate Course on "EU Competition Law"
The Centre for Corporate & Competition Law at Gujarat National Law University, Gandhinagar is going to conduct a Certificate Course on "EU Competition Law"
Course Duration: 27th - 30th August, 2019 (15 Hours)
Venue: Gujarat National Law University, Gandhinagar
The Course will provide participants with an overview of the principles, definitions and objectives of the law through a detailed understanding of common anti-competitive practices, its potential causes and consequences of the discriminatory behaviour. An in-depth understanding into the enforcement mechanism within the regime will be undertaken in the backdrop of the Commission's latest landmark rulings and the recent formal approval of the Directive on Copyright in the Digital Single Market.
Course Methodology:
- Lecture Method
- Integrated Case Law Study
- Group Discussion
Beneficiaries:
- Students pursuing undergraduate and postgraduate programmes in Law and/or in any related fields are eligible to register for this course.
- Legal Practitioners
- Scholars / Academics
Note: The minimum intake is 20 participants. The total number of participants admitted shall be 40 in number, on a first-come, first-served basis.
Aims:
- To understand the intricate and detailed aspects of the EU legal regime from the evolution of the law to its impact on the functioning of the industries
- To critically analyse the functioning of the institutions and jurisdictions of the EU
- To examine EU competition law policies and explore new tendencies in the latest European law reforms
- To garner an array of knowledge of European law sources
Course Content:
The Course will focus on the general introductory principles of EU competition law, the basic economic concepts and theories functional within the purview of the market structure, before moving on to the application of competition law in the EU with regard to articles 101 and 102 of the Treaty on the Functioning of the EU (TFEU). This will be followed by a discussion on the anti-competitive practices in the EU, the public and private aspects with regard to the enforcement of the law and its international aspects. More specifically, the topics covered in the course include but is not restricted to:
- History of the EU
- Definition, aims and objectives of Competition Law
- It's institutional and administrative aspects
- Key market concepts and theories
- Horizontal and vertical agreements
- Abuse of dominant position
- Joint ventures
- Licensing agreements / franchising
- Public and private enforcement of Competition Law
- Modernisation of EU competition law and its international aspects
Online Registration Form:
https://forms.gle/JQUHFavJyPzGktNm9
Registration Fees:
- GNLU Students: Rs 1000/-
- Outside Student Participants: Rs 2500/-
- Others: Rs 3500/-
Note: Fees include charges for registration, tuition, study material, stationery, tea and snacks only.
Online Fee Payment:
https://www.onlinesbi.com/sbicollect/icollecthome.htm
Deadline:
The last date for registration is 23rd August, 2019.
Contact:
Ms. Shreya Talukdar
Programme Co-ordinator
Teaching & Research Associate
Centre for Corporate & Competition Law
Gujarat National Law University
Phone: +91-9674754720
Email: stalukdar@gnlu.ac.in
Gujarat National Law University
Gandhinagar Attalika Avenue,
Knowledge Corridor,
PDPU Road, Koba,
Gujarat - 382426
Website: www.gnlu.ac.in
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