NALSAR University of Law - Certificate Programme in Advanced Air Laws
Applications are invited from eligible candidates for admission to five days Certificate Course in "Advanced Air Laws" at NALSAR University of Law.
Course Duration: 8th - 12th February, 2018
About the Programme:
The programme will be conducted for five days. The first four days will have four teaching sessions of two hours each. The examination will be conducted on the closing day in the morning session and Certificates will be awarded to the eligible candidates in the afternoon session on the last day.
Eligibility:
- Bachelor's Degree or an equivalent Degree in any discipline from any recognized University OR
- 3-year Degree / Diploma in Aircraft Maintenance Engineering (AME) OR
- Students who have completed three years of their 5 year Integrated LL.B. Degree programme in Law.
Content of the Programme:
The Certificate Programme on Advanced Air Laws will cover the following areas:
- Module I - General Principles of Law:
It is a well-known legal maxim 'ignorantia juris neminem excusat' which means that 'ignorance of law is no excuse'. With the growing complexities in the nature of a society, legal awareness is of utmost importance as it helps the participant to understand the rights they are entitled to and the obligations they have as a responsible citizen of the country. Hence, the first module of the programme deals with a fundamental discussion on the 'General Principles of Law' which is designed with the intention of providing the course participants with an overall understanding of the fundamental concepts and principles of law and also develop an in-depth base on the functioning of law in government, society and our lives.
- Module II - International Air Law:
With the taking-off of the first manned flight way back in 1903, the advent of international aviation began setting the stage for a number of additional conferences aimed at regulating international air transport and consequently leading to the Chicago regime.
With these emerging issues it was of paramount importance to begin our second module with a discussion around the International Air Law wherein we will be looking into the international air law regime with a special and in-depth focus on Chicago Conference, Bilateral Air Transport Agreements and ICAO and other international aviation organization. With the increasing globalization of economies, liberalization of aviation policies, new technological developments in civil aviation, privatization of airlines and airports, and liberal and open "open skies" bilateral agreements, are some of the new trends emerging on the horizon and the same will be discussed in this module.
- Module III - Global Air Safety, Security and Liability Laws:
With the advent of the international air transport, one of the first and foremost concern that the regulatory regimes across the globe faced was to ensure adequate safety and security of both the passengers as well as the crew members. A regime that developed in the midst of the Second World War and subsequently the cold war and during the time where technology was also in its nascent stages of development, the only solution with the regulators was to ensure adequate legal protection to the abovementioned sections.
Given the significance of the subject in the arena of international aviation, a module on the Global Air Safety, Security and Liability Laws has been designed. The module traces the development of the global air safety regulations and in particular gives a special focus on the role of ICAO. It thereupon traces the International Aviation Safety and Security Conventions and gradually shifts its focus on the International Aviation Liability regime. The final segment of the module seeks to provide the participants with an in-depth understanding of the dispute settlement mechanism in the aviation liability regime.
- Module IV - Domestic Air Laws in India:
Aviation is one of the few areas which developed very early prior to the independence. India is perhaps one of the most progressive countries as far as the development in the civil and general aviation is concerned. The legal regulatory regime governing the civil aviation sector in India developed way back in 1934 with the advent of the Aircraft Act of 1934 and subsequently the Aircraft Rules of 1937. However, the safety, security and liability regime have developed in the past few decades.
Hence in this regard, our discussion from International Air Law will subsequently venture into the Indian Legal framework governing civil aviation. The paper, hence undertakes an in-depth study of the domestic air laws in India and begins by focusing on the Aircraft Act 1934 and the Aircraft Rules of 1937 and key policies developed in the recent past in the civil aviation sector.
How to apply:
Interested candidates are required to apply online through the link: https://casl.nalsar.ac.in/application/. The programme fee and the accommodation charges are to be paid online through internet banking / debit card / credit card along with necessary charges as applicable.
The online application form will be closed once the maximum intake capacity is reached. The University reserves the right to reject the candidature of any candidate in case of incomplete applications or in case of concealment or misleading information. The fee / charges once paid will not be refundable under any circumstances.
Programme Fee:
- Students : Rs. 6,000/-
- Others : Rs. 8,000/-
Study material, Breakfast, Refreshments during the break and lunch will be provided to all the participants. The Programme Fee is non-refundable.
Accommodation:
Limited accommodation is available on campus and will be provided on twin sharing basis only. Those who need accommodation needs to indicate the same in the application form. The charges are as follows:
- Hostel Rooms (Non A/c): Rs. 300/- per day per person including dinner charges
- Air Conditioned Rooms: Rs. 850/- per day per person including dinner charges
Reporting Time: 7th February, 2018; 4:00 p.m. onwards
Leaving Time: 13th February, 2018; before 5:00 p.m.
Availability: Hostel - 22 Rooms and Air Conditioned Rooms - 20 Rooms
Deadline:
The last date for registration is 30th January, 2018 (5:00 p.m IST)
Contact:
NALSAR University of Law
Justice City, Shameerpet,
Medchal District - 500 101, Hyderabad
Phone: 040-23498212 / 214 / 445 / 446
Fax: 040-23498385 / 386
Email: casladmissions@nalsar.ac.in
Website: www.nalsar.ac.in
