Law Pundits - Certified Human Rights Law Analyst (CHRLA)
Having influenced the world community universally, particularly in the latter half of the twentieth century, Human Rights currently form the backbone of all major Constitutions of different nations. Violations of Human Rights have triggered the majority of uprisings and revolutions mankind has ever witnessed.
In this 6-month certificate course, participants are introduced to a range of proven Human Rights advocacy methods and critical concepts as a means for them to reflect on and deepen their own work.
The course is based on an independent learning approach, with emphasis on critical thinking and discussions. Participants will do the required reading, prepare an assignment and attend two exams online.
Course Benefits:
The course has been structured and detailed to be a comprehensive foundation for understanding principle aspects of Human Rights. It will serve as a stepping stone for those inclined to take up Human Rights as a part of their skill set. A practical approach has been adopted in formulating the course, where insights and inferences are given priority. This certification will enable you to get your eye in the field of Human Rights and pave way for becoming an authority in the field. The course will stand in good stead those who are looking for internships, careers and specialization in this area.
Who should take the course?
The course has been structured and detailed to be a comprehensive foundation for understanding principle aspects of Human Rights. It will serve as a stepping stone for those inclined to take up Human Rights as a part of their skill set. A practical approach has been adopted in formulating the course, where insights and inferences are given priority. This certification will enable you to get your eye in the field of Human Rights and pave way for becoming an authority in the field. The course will stand in good stead those who are looking for internships, careers and specialization in this area.
Graduates of law, political science, international relations, journalism, sociology, history, psychology and similar disciplines; professionals, government officers, NGO professionals, Human rights activists, journalists, senior managers and lawyers with a keen interest in Human Rights Law.
Additional Benefits:
Get a chance to be a member of the Global Institute of International Human Rights.
Attend and participate in exclusive Human Rights seminars and conferences. Be informed promptly of latest cases on Human Rights. Equips you to work with Human Rights organizations and movements
Completion of the programme:
For successful completion of the programme, participants are expected to submit a written assignment, have read the essential course materials, and have secured at least 50% in the CHRLA Level I and CHRLA Level II tests
Duration:
The course duration will be for 6 months.
Course Outline:
Module 1: |
Introduction to Human Rights Law |
Module 2: |
The Actors: Human Rights Defenders, NGO's & Civil Society |
Module 3: |
Civil and Political Rights - I |
Module 4: |
Civil & Political Rights - II |
Module 5: |
Economic and Social Rights, Development, Globalization |
Module 6: |
Conflicts in Culture, Tradition & Cultural Relativism |
Module 7: |
The U.N. Human Rights System |
Module 8: |
Regional Developments - Africa, Europe and Domestic |
Module 9: |
Fact Finding and Reporting - I |
Module 10: |
Fact Finding and Reporting - II |
Module 11: |
Non-State Actors and Human Rights |
Module 12: |
Genocide, Responsibility to Protect & Transitional Justice |
Module 13: |
International Human Rights Law & International Criminal Law |
Module 14: |
Special Human Rights Issues in a Nut Shell |
Module 15: |
Criticisms and Conclusions |
Course Fees:
The fee for the programme is INR 9,500 /-
Contact:
Law Pundits
Brindaben, 4-Devapalan Nagar,
Masjid Road, Peroorkada,
Thiruvananthapuram - 695005
Phone: 0471-2430204
Email: info@lawpunditsglobal.com
Website: http://www.lawpunditsglobal.com
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