Certificate Course on Environmental Law and Policy
We at Centre for Environmental Law, Policy and Development believe that formulating good laws and policies is the key to creating impact at a larger level. This course aims to nurture budding environmental activists into powerful change - makers by training them in how they can actively use policies to widen their impact at a national level.
As human population expands, economic development proceeds and new technologies arise, society faces more complex and previously unknown environmental problems. These problems need to be addressed in the context of an increasingly globalized economy where significant differences of environmental quality and quality of life persist. Already existing regulatory structures add another layer of complexity.
Through this bi - yearly distance - learning course, students will grasp the general theory of Environmental Law, as well as establish a foundation for further research in this discipline. This course aims to cultivate students' ability to consider and analyze from a philosophical level the vast number of issue concerning environmental laws.
The course will be over a period of 6 weeks and will consist of 4 modules. Each module will be emailed to the students on their registered email address sequentially, subsequent to which they will be sent Assessment Papers. On the successful completion of each Assessment Paper, the students will be marked and graded. Only those who score a total of 40% in total will be eligible to receive Certificates.
The results of the Course will be announced on the CELPD Website and the Certificates will be dispatched to the registered postal address within 10 days.
Eligibility:
Designed for law students, lawyers and non - legal professionals whose interests lie in the environmental field. The Course is aimed at giving a solid foundation and upgrading their skills in environmental law and policy.
Objectives of the Course:
The course ensures that students are equipped with the analytical foundations, the specific skills and the area knowledge that they will need to provide up - to - date analysis and solutions in a policy setting.
- Provide a historical perspective of environmental law
- To acquire an understanding of the legal, institutional and policy framework which structures and regulates decision - making concerning the environment
- To subject existing procedures and techniques to critical analysis
- Consider emerging trends in the approach to environmental law
- Know the salient provisions of the framework legislation that govern International Environmental Law
- Sensitivity to the economic, social and political realities of environmental regulation
- Develop practical skills to facilitate effective engagement with the Environmental Law
Registration Process:
Interested applicants are required to make a Demand Draft in favour of 'Mr. Devanik Saha' payable at Delhi. Post your Demand Draft at the following address:
C/o Mr. Devanik Saha
Director, Centre for Environmental Law, Policy and Development
215 - A, Pocket C, Siddharth Extension,
New Delhi - 110014, India
Please mention your Name along with the Demand Draft.
Additionally, fill up the online registration form and email it to registration@celpd.in
After this, your registration will be confirmed through email and you will be provided with your enrolment number.
Last Date of Registration: 4th June, 2012
Important Dates:
Last date of submission of registration form |
4th June, 2012 |
Last date of submission of DD |
4th June, 2012 |
Registration confirmation |
15th June, 2012 |
Course Dates |
22nd June - 1st August, 2012 |
Announcement of result |
3rd August, 2012 |
Dispatch of Certificates for successful participants |
13th August, 2012 |
Contact:
Centre for Environmental Law, Policy and Development,
215 - A, Pocket C , Siddharth Extension,
New Delhi - 110014
Phone: +919650240667
Email: dsaha@celpd.in; info@celpd.in
Website: http://www.celpd.in
Download Brochure, Registration Form
