Welingkar Institute of Management - Business Management for Legal Professionals
Globalization has brought the world closer with the increase in international trade and commerce. Countries are witnessing interdependence and interaction among each other. With this there is increasing participation and involvement of countries and greater access to their domestic economies. The implication of the same on the Legal profession is immense and the role of Legal Professionals is changing. The services provided by Legal Professionals are increasingly seen to have grown in the Legal Sector. In this scenario the need for business Legal Professionals is tremendous. Law firms, In-house Corporate Counsel, Individual Legal professionals are in demand. Legal education supplemented with awareness to Management / business perspective is the need of the day.
Competitive markets, demanding clients and global markets present new challenges as well as new opportunities to legal professionals today. These professionals must be competent to provide the range of skills and expertise needed to succeed in the environment. Due to the involvement and interaction of the legal, commercial and compliance department in day to day affairs, many a time companies seek reliance on business views of their legal counsel. An understanding of business operations, and the ability to make critical recommendations about likely risk to the business, is required.
In these times, without a business educational background, even an experienced legal professional may find it difficult to provide appropriate advice which makes business sense. The massive upheaval in the global economy mergers and acquisitions, the introduction of financial regulators, have dramatically complicated businesses and created new challenges and thereby changed the role of corporate and in-house counsel. After discussions it has been revealed that there are a number of business areas where legal professionals need some training. This program will enable students to address many business related legal issues that they could face in their legal practice, corporate jobs, public sector governance, consulting investment banking, entrepreneurship, and many other careers. Thus the need for management education for legal professionals has arisen.
About the Program:
This program is designed to enable students to address many business related legal issues that they could face in their
- Legal Practice
- Corporate jobs
- Public Sector Governance,
- Consulting
- Investment Banking,
- Auditing
- Financial Reporting
- Corporate Finance
- Entrepreneurial venture and other careers.
Who should Apply?
- Lawyers practicing in the courts
- In - house legal counsel
- Legal professionals with solicitors' firms
- Legal Compliance officers
- Legal professionals working in LPO's, KPO's, BPO's.
- Chartered Accountants,
- Company secretaries and Cost Accountant
- Financial advisors,
- Patent attorneys,
- Sales Tax Practitioners and
- Income Tax Practitioners
Eligibility Criteria:
- Law Graduates with minimum 50% marks in the graduation / aggregate
- Professionals like Company Secretaries, Chartered Accountants, Cost Accountants
Selection Criteria:
The Selection process will involve a written test and Personal Interview once the applicant has filled out the Institute's application form for the program.
Duration:
11 month certificate program with convenient weekend evening lectures.
Contact:
Lakhamshi Napoo Road,
Near Matunga (Central Rly.),
Mumbai - 400 019
Phone: 022-24198400/ 24198700
Email: bmlp@welingkar.org
Website: www.welingkar.org