CIRC - Online Certificate Course on Competition Act 2002 in India
CUTS Institute for Regulation & Competition, New Delhi (CIRC) announces eight week's Online Certificate Course on "Competition Act, 2002" in India.
CIRC was established by the 30 year old pioneering research and advocacy group: CUTS International, which has been instrumental in bringing in the Competition Act, 2002 in India, other than actively engaged in developing competition regimes in over 30 developing countries, and advising governments.
This course has been conceptualized, researched and written under the leadership of Pradeep S. Mehta, a renowned competition expert. He chairs the management committee of CIRC and is also the Secretary General of CUTS International. CUTS works out of Jaipur in India; Lusaka, Zambia; Nairobi, Kenya; Hanoi, Vietnam and Geneva, Switzerland.
About the Course:
The notification of Competition Act, 2002 in India and its pervasive presence across the sectors and business functions is creating a high demand for competition compliance.
Under this milieu, CIRC presents a swift eight (8) weeks On-line Certificate course on "Competition Act, 2002 in India".
This course is intended to introduce participants to the provisions of the Competition Act, 2002 and its enforcement. It aims to create a better understanding of the market concepts, restrictive business practices, IPRs and cross border issues.
Eligibility:
This CIRC Online course on "Competition Act, 2002, India" is specially designed for Career Aspirants, Practitioners, working Professionals and Students of Law, Business Management, Finance, Economics, Chartered Accountants (CA) and Company Secretaries (CS) to acquire relevant professional skills.
Course Methodology:
The conduct of the online course is divided into two stages:
- Stage 1: Study materials will be delivered online as per the schedule.
- Stage 2: Examination and Issue of certificate after successful completion of course as per the schedule
Course Modules:
The CIRC On-line Certificate course on "Competition Act, 2002 of India" comprises of the following modules:
- Module 1: Overview
- Module 2: Understanding Market Economy and Competition
- Module 3: Restrictive Business Practices
- Module 4: Enforcement of the Competition Law against RBPs
- Module 5: Combination Regulations dealing with mergers etc.
- Module 6: Competition vs. IPRs
- Module 7: Cross-Border Issues
Course Fee:
|
Indian Participants |
Foreign Participants |
Students: |
INR 6,742/- |
US$ - 200 |
Working Professionals: |
INR 8,989/- |
US$ - 200 |
The Course fee is Inclusive of statutory taxes.
Schedule:
Registration for the course and receipt of fee: |
1st January - 31st January, 2014 |
Commencement of the course: |
4th February, 2014 |
Examination: |
29th - 30th March, 2014 |
Results announcement: |
4th April, 2014 |
Issue of Certificates after successful completion: |
7th April , 2014 |
Contact:
CUTS Institute for Regulation & Competition,
R-75, First Floor, Greater Kailash-1,
New Delhi-110048
Phone: 011-26463021/22/23
Fax: 011-40535921
Email: courses@circ.in, ca02-expert@circ.in
Website: www.circ.in/e-learning
