Conference on Best Practices for Corporate Counsel
With increased cross-border transactions and inbound investment opportunities at every corner, in-house lawyers need to constantly ensure that they remain legally astute while commercially-minded, able to anticipate risk throughout the organization while growing the company's bottom-line. Doubled with forecasts of an imminent double-dip recession, the pressure is on for legal counsel to make the right tactical decisions that will enable the company to thrive in a highly competitive global playing field.
The two-day conference will help you gain actionable insights on strategic legal issues which have critical business implications like building a forward-looking law department, conducting a litigation fire drill and dealing with recent antitrust & competition issues in Asia.
This event is specially developed for CEOs, CFOs, Group General Counsel, Regional General Counsel, General Counsel, Assistant General Counsel, Directors of Legal, Heads of Legal, Chief Compliance Officer, Chief Regulatory Officer, Company Secretaries, Corporate Counsel & In-House Counsel from local and regional companies of all major industries.
Date and Venue:
13th - 14th February, 2012 at Sheraton Towers, Singapore
16th - 17th February, 2012 at Regal Hongkong Hotel, Hong Kong
Programme highlights:
Counsel in the 21st Century |
Designing a forward-looking law department in the midst of global developments & changing regulatory requirements |
Legal Department Management |
Redefining the roles & functions of your legal department by examining service delivery & cost |
Risk Management |
Maintaining the balance between risk & commercial vision throughout the organization |
Dispute Management & Litigation |
Working with custodians of potentially relevant information to develop a comprehensive litigation strategy |
Social Media & Intellectual Property |
The role of social media in a company's trademark portfolio management, branding & positioning |
Compliance & Corporate Governance |
Debating the necessary elements of effective financial & compliance oversight |
M & A |
Drivers & key issues in inbound & outbound M & A in Asia |
Emerging Markets |
Overcoming the complexities & pitfalls of FDI into complex/emerging markets like Indonesia, China & India |
Outside Counsel |
Communicating your objectives to external counsel & monitoring engagement throughout the process |
Ethical Issues |
Balancing duty to management & board vs. shareholders & stakeholders |
Contact:
Ms. Joyce Yip
Pacific Conferences Pte Ltd
111, North Bridge Road,
#15-04 Peninsula Plaza,
Singapore 179098
Phone: (65) 6592 7366
Fax: (65) 6338 6702
Email: joyce@conferences.com.sg
Website: http://www.conferences.com.sg/conf-clc.htm
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