Indian Law Institute - Online Certificate Course on 'Cyber Laws'
Applications are invited from eligible candidates for admission to Online Certificate Course on 'Cyber Laws' at the Indian Law Institute.
About the Institute:
Indian Law Institute has been the pioneer in the field of teaching and training of intellectual property laws and cyber laws. After having established a sound framework for the classroom teaching in these fields, we now plan to traverse the virtual world to embark on e-education.
By e-education is meant an innovative, on-line teaching technique for distance learning that utilizes the Internet for teaching purposes. E-education would bring teachers specializing in intellectual property issues closer to students in all corners of India through virtual means. This method allows students to undertake the ILI educational programs in intellectual property at their own place anywhere in India.
The Institute would use distance learning as an alternative and a complement to traditional training methods in order to make course materials accessible to large audiences throughout India.
About the course:
Development of Cyber law is a recent phenomenon. It is still in a nascent stage and continuously evolving every passing day. Even the most learned legal luminaries find it difficult to solve the legal problems posed by technology. The Online Certificate Course offered by the institute, intends to spread awareness among the general public about the cyber law, it is specifically beneficial to the lawyer community and the judges in the subordinate judiciary, who face cases on the daily basis.
The course is designed to give distant education wherein the students need not come to the institute for either classes or examination. The course will be conducted online and the subscribers need to operate from their respective places. All the queries of the subscribers relating to the admission or the conduct will be answered online.
The purpose and object of the course:
- To introduce the cyber world and cyber law in general
- To explain about the various facets of cyber crimes
- To enhance the understanding of problems arising out of online transactions and provoke them to find solutions
- To clarify the Intellectual Property issues in the cyber space and the growth and development of the law in this regard
- To educate about the regulation of cyber space at national and international level
Training Procedure:
The Institute's initiative takes full advantage of information technology and the Internet as an alternative and a complement to traditional training programs. It offers new teaching methodologies, specially-designed course materials, evaluation tools, tailored means of delivery, and greater accessibility.
Training would take place in the virtual environment of the Institute's Web site. A network of tutors on the panel of ILI will be available to guide the students. Students and teachers can interact as often as necessary during the course, because communication takes place through e-mail.
At the end of the program, students receive a certificate acknowledging completion of the course.
Things that would take place on-line in the course:
- Registration
- Student-teacher interaction
- Student tests and assignments
- Course monitoring
- Evaluation
Eligibility:
Anyone who is pursuing / has pursued diploma or degree after 10+2 and has access to computer and Internet can apply
Duration:
3 Months (Commencing w.e.f. 23rd December, 2014)
Conduct of the Course:
ID and password to access that ID. It is only through this ID that the institute will be interacting with the candidates. After creating IDs each student shall be supplied study material and be given assignments from time to time during the course of three months. The course will be conducted only online and no hard copy of either the study material or assignment shall be sent to the candidates or accepted from the candidates.
Evaluation:
The candidates shall be evaluated for maximum of 200 marks for which assignments shall be sent from time to time. There will be three assignments of 25 marks each, which will be sent during the course, whereas the final assignment of 125 marks shall be sent at the end of the course.
The candidate needs to score at least 50% i.e. 100 marks to clear the course. The candidates obtaining less than 100 marks shall not be given the certificate but will have the option to reappear with the next batch. For which (s)he needs to deposit Rs. 500/- as readmission fee. Only one chance will be given to reappear with the next batch. If he fails to take readmission in the next batch or fails to clear the exam with next batch, (s)he shall not be able to take the exam again and will have to take a fresh admission.
Syllabus:
The syllabus is divided in four components:
- Introduction to the Cyber World and Cyber Law
- Regulatory Framework
- Cyber Crimes
- E-Commerce
Course Fee:
- Rs. 5,000/- for Indian Students
- US$ 100 for Foreign Students
- Payment can be made through Demand Draft or through Online Payment Gateway
Registration Deadline:
The last date of submission of application form is 15th December, 2014.
Contact
Bhagwan Dass Road,
New Delhi - 110001
Phone: 011 - 23389849
Fax: 011 - 23386321
Email: e_ipr@ili.ac.in
Website: http://www.ili.ac.in/e-learnCL.htm
Download Application Form
