Indian Institute of Corporate Affairs (IICA) - Online Certificate Course on Corporate Law
Indian Institute of Corporate Affairs (IICA) has been established by the Ministry of Corporate Affairs, Government of India to act as think-tank and capacity building institute. Applications are invited for the Certificate Course in Corporate Law for the Session: July - December, 2015
Who Should Attend?
This unique course is designed for candidates interested in acquiring professional knowledge and practical skills in the area of Corporate Law:
- Industry: Corporate Executives from Private and Public Enterprises
- Professionals: Lawyers, In-house Counsels, Economists, CA, CS, CWA
- Government: Officials working in Government Departments and Regulatory Authorities
Eligibility:
The applicant must be a graduate of any stream with a minimum score of 45% from any recognized university/educational institute.
Objective of the Certificate Course:
The Programme will enable the participants in gaining a sound and comprehensive understanding of the concepts of Corporate Laws, while:
- Providing a wide angle overview of corporate laws in accordance with the Companies Act, 2013 including the Companies Amendment Bill of 2014
- Providing much needed clarifications on corporate laws, rules and regulations
- Enabling the development of critical analytical abilities in the area of corporate law, culminating into a brief Research Report at the end of the course
Programme Description:
- The programme will be delivered over a period of six months by renowned experts, professionals and academicians. Delivery of topics dealing with corporate law will be ensured by providing candidates with distinct virtual identities, thus saving time and resources in commuting and attending classes.
- The delivery of the course will be through a sophisticated Learning Management System (LMS). The SCL via LMS would allow and facilitate access to reading material in virtual classrooms & permit students the opportunity of interaction with faculty and fellow applicants with personalized user profiles, ensuring uniformity and continuity in dissemination of course content, thus enabling trainers to assess, grade and calculate results instantly.
Programme Content:
The entire duration of the course would be 6 months involving 120 class hours.
- Interactive Class: 6 Hours at the launch of the course at IICA (compulsory for verification purposes, and training on use of LMS, etc.)
- Study Material: Exclusive study material developed by industry experts.
- Online Classes: 100 Hours of online classes will be conducted comprising of lectures and e-mail support via LMS (also access to recorded lectures).
- Practice Set: after each module.
- Project Work: 14 Hours on a topic comprising of corporate law based on self-study under online guidance of the School.
Examinations:
- an online mid-term exam (at the completion of 3 months - 5 Modules of the course);
- project assignment (beginning from the 5th month of the course) culminating in a project report;
- Final examination (to be held at IICA or any other suitable venue) at the end of six months for granting of completion certificates.
Fee Structure:
Category |
Sponsored |
Individual Professionals |
Students# |
Course Fees* |
INR 40,000/- |
INR 30,000/- |
INR 20,000/- |
Exam Fees |
INR 2,000/- |
INR 2,000/- |
INR 2,000/- |
Taxes |
INR 5,191/- |
INR 3,955/- |
INR 2,719/- |
Total |
INR 47,191/- |
INR 35,955/- |
INR 24,719/- |
*Excluding the cost of stay and miscellaneous expenses during the in-person interactions at IICA (subject to availability and requirement).
#From a recognized Law School/University
NOTE: Admission would only be confirmed after the receipt of fees and is NON-REFUNDABLE.
Registration:
- Interested persons may register through filling in the registration details in the physical form or the Online Form and pay the fees through any of the following three modes:
- Demand Draft in favour of "Indian Institute of Corporate Affairs" payable at New Delhi
- Cheque drawn in favour of "Indian Institute of Corporate Affairs" payable at New Delhi
- Online payment via PayUmoney, which can be accessed through
http://iica.in/IICA%20NEW%203%20LINKS%20%282%29.html
Please ensure that the Cheque / Demand Draft are mentioned in the registration form.
Physical Applications along with the Demand Draft / Cheque / Online payment (PayUmoney) Reference Number may be sent to the following address:
School of Corporate Law,
Indian Institute of Corporate Affairs (IICA)
Plot Nos. 6-8, Sector-5, IMT,
Manesar, District: Gurgaon,
Haryana - 122050.
Phone: 0124-2640084
Online applicants may send the Demand Draft / Cheque: (an e-mail may also be sent at scl@iica.in.
Important Dates:
Registration Opens: |
27th March, 2015 |
Registration Closes: |
30th June, 2015 |
Classes Commence: |
11th July, 2015 |
Contact:
Dr. Pyla Narayan Rao
Program Coordinator
Assistant Professor
Phone: 0124-2640088/ 7042712183
Email: pyla.rao@iica.in
Dr. Vijay Kumar Singh
Program Director
Associate Professor & Head
Phone: 0124-2640099/9891500707
Email: vijay.singh@iica.in
School of Corporate Law,
Indian Institute of Corporate Affairs
P 6-7-8, Sector 5, IMT Manesar,
Distt Gurgaon, Haryana 122050.
Phone: 0124-362282
Email: scl@iica.in
Website: www.iica.in
Download Brochure, Registration Form
