GNLU - Diploma in Maritime Law
This programme is dedicated for the Indian and global audience. With the advent of globalization and also with the growth of the world's economy, we have witnessed significant growth in trade, both land based and ocean based. It is important to note that a majority of the international trade is conducted through the seas and oceans of our planet. Maritime law that governs trade related aspects on the high seas has gained significant importance in the past few years.
The subject has not been given due importance in India, although India having a vast coastline and having almost all of its trade through the seas and oceans. Maritime law practice has seen significant growth in the past few years, which has made Law Universities to take note of this vital practice of law. Unfortunately, not a single Law University, be it a National Law University or a traditional Law University, has launched high quality diploma programmes in Maritime Law.
Objectives:
- To provide excellent content on this high technical area of law
- To help participants understand international maritime law concepts
- To understand contracts in the context of maritime laws
- To understand marine environment laws and practices
Purpose:
- Better maritime lawyers
- Enhance drafting skills pertaining to maritime contracts
- Understand the practical aspects of maritime law
Duration:
The duration of the Diploma Course is one year
Eligibility:
Any student who is pursuing or has finished an undergraduate degree in any discipline including law, business management, etc
Any professional is also eligible for applying to this course
Documents required: 10th Class pass-certificate,12th Class mark-sheet, Undergraduate certificate (if applicable), Post graduate certificate (if applicable)
Salient Features of this unique programme:
- Online lectures that are recorded for future access to all enrolled students
- Course developed by learned academicians and practicing lawyers
- Study at your own pace
- Audio Video Presentations along with Electronic material, which can be printed for references
- Focus on real life case study examples
- Continuous access to mentors and career counseling advice
- Only onedays - On campus physical interaction with GNLU faculty, skills trainers and practicing lawyers (This will take place either in November, 2018 / December, 2018 / January, 2019 - Days are flexible)
- Get a chance to meet and interact with the experts and network among lawyers
- On campus boarding and lodging facility will be provided to all students
- University Identity cards to all registered diploma students
- Learn everything on the go - online
- Practical oriented evaluation - 2 MCQ tests and a few assignments / case studies
- Animated presentations on important topics
- Response time to queries - Less than 12 hours
- Mentor monitored training programmes available to all
Programme Modules:
- Module 1: Introduction to Maritime Law
- Module 2: Maritime businesses
- Module 3: Maritime contracts
- Module 4: Maritime safety and security
- Module 5: Maritime Jurisdictions
- Module 6: Maritime Insurance policies and practices
- Module 7: Employment and seafarer's right
- Module 8: Marine environment laws and practices
- Module 9: Maritime liabilities
- Module 10: Maritime claims
- Module 11: Arrest of the Ship
- Module 12: Maritime disputes settlements
Course Fees:
Rs. 19,500/- for Indian Students
Note: Candidates applying for the course are instructed to verify eligibility criteria before registering for the course. Admission of ineligible candidates shall be cancelled and Rs. 200/- shall be deducted from the fees paid before processing refund.
Online Registration:
http://www.gnluonline.ac.in/course/view_details.php?id=24
Deadline:
The last date for registration is 31st January, 2018.
Contact:
Gujarat National Law University
Attalika Avenue, Knowledge Corridor, Koba
Gandhinagar - 382007, Gujarat
Phone: +91-79-23276611, +91-79-23276612
Fax: +917878186624, +91-79-23276613
Email: iptb@gnlu.ac.in
Website: www.gnlu.ac.in
