GNLU - Post Graduate Diploma in Legislative Drafting
This one-year online postgraduate diploma launched by Gujarat National Law University (GNLU) focuses on a vital aspect of drafting. Drafting of Legislative documents is a process by which the government of the day (be it state or central) converts its policies into legislations. Drafting of legislative documents is an important step in the life cycle of legislation. The quality and accuracy of legislation is only derived from the way it is drafted.
Aim:
- To provide excellent writing skills for drafting top quality legislative documents
- To help participants understand terms of a legislation
- Potential benefits to students / faculty / staff and Enhancement of GNLU Academic, Research and Training Reputation
Duration:
The duration of the Diploma Course is one year
Methodology:
Online and offline Mode: Contact classes - 2 days physical sessions on campus. The physical sessions would take place at the end of the programme and during a weekend. Students will be provided with a few options to choose from
Eligibility:
Any individual, who has completed an undergraduate degree or has a work experience of 10 years or more, is eligible to join this diploma programme.
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
- 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
- Only two day on campus visit for physical interaction with GNLU faculty next year, either in November, 2018 / December, 2018 / January, 2019. Only on a weekend. Numerous options will be provided to the students to choose from.
- Learn everything on the go - online
- Practical oriented evaluation - 2 MCQ tests and a few short assignments and 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 Legislative Drafting
- Types of Legislation
- Classification of primary legislation (Bills and Acts)
- Structure and format of Bills and Acts
- Historical development of Legislative Drafting
- Objectives of Legislative Drafting
- Module 2: Legislative Process
- Development of legislative policy
- Comparison of Indian and foreign legislative processes
- Implementation of trade agreements through domestic legislation
- Role of legislative committees in developing legislation
- Role of professional legislative services and other legislative support services
- Module 3: Statutory Interpretation
- Importance of Interpretation
- Judicial Approach to Interpretation
- Aids to Interpretation
- Interpretative Assumptions and Presumptions
- Module 4: Writing and Grammar
- Grammar and important Grammatical Terms
- Basic components of legislative sentences
- Types of legislative sentences
- Components of Legislative sentences
- Punctuations and Capitalisations
- Subject, Verb and Modifiers
- Gender Neutral Drafting
- Module 5: Structuring
- Preparing an Outline
- Drafting sentences and sections
- Paragraphing and Numbering
- Ordering and linking sentences in a section
- Module 6: Drafting
- Preliminary and Final Provisions
- Explanatory Material
- Long Titles and Preambles<
- Short Titles
- Words of Enactment
- Commencement and Expiry Provisions
- Module 7: Drafting Interpretative Provisions
- General considerations
- Definitions generally
- Labeling definitions
- Stipulating definitions
- Syntax of definitions
- Interpretative rules
- Hints and checks
- Module 8: Purpose Clauses
- Introduction
- Importance of Purpose Clause
- Drafting a Purpose Clause
- Module 9: Application Provisions
- Introduction
- Importance of Application Provisions
- Provisions biding the sate
- Extra-territorial Application
- Module 10: Schedules
- Introduction
- Drafting Schedules
- Module 11: Other Provisions
- Amending and Repealing Provisions
- Compliance Provisions
- Penal Provisions
- Module 12: Delegation of Powers to Legislate
- Introduction
- Delegation of Powers
- Module 13: Drafting Subsidiary Legislation
- General Considerations
- Drafting Approach
- Drafting Details
- Drafting Executive Instruments
- Module 14: Drafting Instructions and Role of Legislators
- Stages in the preparation of legislation
- Enacting the legislative text
- Subsidiary legislation
- Getting drafting instructions
- Analysing drafting instructions
Course Fees:
- Rs. 19,500/- inclusive of accommodation and food (for the two day campus visit)
The registrations are on a first-cum-first-served basis. Seats are limited.
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=36
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
