Online Capsule Course on "Data Protection Laws in Selected Jurisdictions with focus on cross-border legal challenges"
The Centre for Public and Private International Law at Gujarat National Law University is going to conduct an Online Capsule Course on “Data Protection Laws in Selected Jurisdictions with focus on cross-border legal challenges”.
Date: 26th - 27th September, 2020
Across the world, both public and private sector entities have resorted to online platforms for creating A workspaces with the advent of a new world order due to novel coronavirus pandemic. Data as a commodity A which anyway had been considered as the 'new oil' to world economics becomes even more significantly tradable. While the study of data privacy and protection has hitherto focused predominantly upon the nexus of law and technology, it becomes considerably important to look within the cross-border legal challenges growing out of the attempts of selected jurisdictions and international organizations to establish a baseline of concepts and principles. Further the implications of transnational movement of personal data will be dealt while perusing the in-depth of understanding of principles such as privacy, control and enforcement, consent and collection, storage, international transfer, code of practice, data portability and right to be forgotten.
Resource Person: Dr. Robert Walters, Lecturer, Victoria University, Melbourne Australia. LLB (Victoria), MPPM (Monash), Ph.D Law (Victoria)
Dr. Robert Walters is an Adjunct Professor of Law, European Faculty of Law, Slovenia, Europe, and admitted to Practice law in Australia. Dr. Walters delivers lectures in relation to data protection and international trade law to students and guests at the European Faculty of Law, Slovenia, Europe. He is a member of ASEAN Law Association - Singapore, LawAsia-Australia, United Nations Commission on International Trade Law Coordination Committee for Australia, Asia Pacific Scholar (Privacy/Data Protection) Network. He has a law enforcement/investigation background and represented a government department as a Prosecutor in Australian Courts, for more than 8 years.
Technology Mode and Certificates:
- Cisco WebEx Links will be shared with the registered participants
- Certificates will be provided to the participants on successful completion of the course
Course Fees:
- Students: 350 INR;
- Others: 600 INR;
Online Payment of fees:
https://www.onlinesbi.com/sbicollect/icollecthome.htm
Registration Form:
https://docs.google.com/forms/d/e/1FAIpQLSfd0WQEPToenwms_wGzn2AULvE5M1y2b9UlS7asL9dJz6tO1w/viewform
Deadline:
Last date for registration is 25th September, 2020.
Schedule of the Course:
Day 1
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Session I
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26th September, 2020 Saturday
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1000hrs - 1115hrs (IST)
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Introduction to Data Protection - what is dataprotection? What is privacy? Is it important?How does it interact with cyber security andartificial intelligence? Models of dataprotection law.
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Break
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Session II
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26th September, 2020 Saturday
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1130hrs - 1245hrs (IST)
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International Law and Organsiations inrelation to both data protection and privacy.
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Day 2
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Session III
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27th September, 2020 Sunday
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1000hrs - 1115hrs (IST)
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India's data protection laws, and a comparisonwith Australia, European Union - UnitedKingdom (BREXIT), United states.
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Break
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Sessions IV
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27th September, 2020 Sunday
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1130hrs - 1245hrs (IST)
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Data Protection - Cyber Security and Artificial Intelligence, law and policy. Industry Certification
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Break
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1300 hrs
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MCQ based Exam- 20 Minutes
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Prescribed text will be provided in notes and participants will be directed to relevant readings and materials available online.
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Contact:
Ms. Harsha Rajwanshi
Assistant Professor of Law,
Gujarat National Law University
Phone: +91-8511188725
Email: hrajwanshi@gnlu.ac.in
Website: www.gnlu.ac.in