| Established Year: |
2005 |
| Accreditation: |
Not Available |
| Status Of College: |
Not Available |
| College Management: |
Not Available |
| College Facilities: |
Not Available |
College Information:
he School of Law (SOL) was established in 2005 with an objective of imparting legal education through open and Distance learning system. This school aims to create awareness about legal rights and responsibilities in the emerging world order.
The School strives to ensure high quality education and research through innovative, multi-media leraning teaching packages with a focus on learning practical aspects of law, acquiring legal skills and scholarship.
Recogninsing the importance of legal education and demand for the programmes in Law, IGNOU constituted a five member Committee in 1994 under the Chairmanship of Prof. N. R. Madhava Menon an eminent legal educationist.
Prof. Menon's Committee suggested developing professional programmes in Law including programmess in Paralegal education, court administration, law office management oriented legal education for middle and top level personnel in government and industry.
The UGC Curriculum Development Centre in Law (CDC) setup in 1990 under the leadership of Prof. Upendra Baxi, an eminent jurist also underscored the importance of Distance education in law inclusive legal education for wider participation in legal profession, judicial appointments and government law offices.
1.
Certification Course
| Course Type: |
Distance Education |
| Course Specialization: |
Human Rights Law |
| Course Level: |
Certification |
| Course Medium: |
English |
| Course Mode: |
Part Time |
| Course Duration: |
Not Available |
| Course Eligibility: |
The course is open to those with 10+2 or its equivalent or BPP from IGNOU. |
| No.of Seats available: |
Not Available |
| Course Fees: |
Not Available |
Course Description:
s programme is meant to sensitise professional groups, e.g. police and army, primary school teachers, NGO functionaries, etc. on issues relating to Human Rights.
2.
Certification Course
| Course Type: |
Distance Education |
| Course Specialization: |
Consumer Protection |
| Course Level: |
Certification |
| Course Medium: |
English |
| Course Mode: |
Part Time |
| Course Duration: |
Not Available |
| Course Eligibility: |
The course is open to those with 10+2 level of educational qualifications. The programme consists of two courses and a project work. |
| No.of Seats available: |
Not Available |
| Course Fees: |
Not Available |
Course Description:
The certificate course in Consumer Protection has been developed by School of Social Sciences and currently it is shifted to School of Law. This 16-credit programme aims at creating an overall awareness of and training on Consumer Affairs with special emphasis on Consumer Protection.
After completing this programme, the learner can work as consumer activist in the industrial sector, with NGOs and government departments on consumer affairs.
3.
Diploma Course
| Course Type: |
Distance Education |
| Course Specialization: |
Not Available |
| Course Level: |
Diploma |
| Course Medium: |
English |
| Course Mode: |
Part Time |
| Course Duration: |
Not Available |
| Course Eligibility: |
Not Available |
| No.of Seats available: |
Not Available |
| Course Fees: |
Not Available |
Course Description:
Paralegal work entails providing assistance to aggrieved individual/groups in accessing legal procedures for seeking legal remedies. A paralegal is a person who assists in the delivery of legal services.
This programme aims to give basic information on legal rights and how the existing legal system can be used to protect them, to develop functional understanding of laws that affect individuals in their everyday life, to develop elementary skills in accessing legal and judicial institutions and processes, to enable individuals to use public advocacy.
On successful completion of the programme, the student will be able to seek employment in any State/ Non-State organization working in the field of protection of Human Rights, Legal Aid Centre, Government Departments responsible for enforcement of social legislations and NGOs working for realization of socio-economic rights.
4.
PG Diploma
| Course Type: |
Distance Education |
| Course Specialization: |
Labor Law |
| Course Level: |
PG Diploma |
| Course Medium: |
English |
| Course Mode: |
Part Time |
| Course Duration: |
Not Available |
| Course Eligibility: |
This course is open to any law graduate or final year LL.B. Students from a recognised university |
| No.of Seats available: |
Not Available |
| Course Fees: |
Not Available |
Course Description:
This programme is offered in association with Rainmaker,Mumbai. The Legal Process Outsourcing course aims to train law graduates in the existing legal practices predominantly useful for LPO industry in India.
It aims to satisfy needs at two levels: at the employee level, to aid law graduates, to enhance their employability and the industry level, to assure quality of prospective recruits. The LPO industry requires law graduates those who are familiar with the conventional and emerging areas of laws.
5.
PG Diploma
| Course Type: |
Distance Education |
| Course Specialization: |
Intellectual Property Rights |
| Course Level: |
PG Diploma |
| Course Medium: |
English |
| Course Mode: |
Part Time |
| Course Duration: |
12 Months |
| Course Eligibility: |
Any graduate from a recognized university can take this programme. This Diploma of one year duration comprises 8 courses with total worth of 32 credits. |
| No.of Seats available: |
Not Available |
| Course Fees: |
Not Available |
Course Description:
The Post Graduate Diploma in Intellectual Property Rights has been developed by the School of Sciences in collaboration with the World Intellectual Property Organization (WIPO), Geneva. Currently this programme is shifted to School of Law.
The objectives of this programme are to disseminate information on national and international IPR issues, create IPR consciousness among scientists, professionals, academicians, government officials, entrepreneurs and other members of the society, and familiarize the learners about the documentation and administrative procedures relating to IPR in India
6.
PG Diploma
| Course Type: |
Distance Education |
| Course Specialization: |
Cyber Law |
| Course Level: |
PG Diploma |
| Course Medium: |
English |
| Course Mode: |
Part Time |
| Course Duration: |
Not Available |
| Course Eligibility: |
The qualification for this programme is graduate in any discipline or Five year law integrated students can take admission in this course. |
| No.of Seats available: |
Not Available |
| Course Fees: |
Not Available |
Course Description:
Post Graduate Certificate in Cyber Law (PGCCL)(online & distance mode):School of Law, IGNOU is offering the Post Graduate Certificate in Cyber Law form July, 2008 academic session through two modes Virtual Education in Law (VEL) Open Distance Learning (ODL).
The main objective of the programme is to enable learner to acquire critical understanding of cyber law and the emerging social and intellectual property issues.
It also aims to develop competencies for dealing with fraud and deception by using cyberspace and to give learners in depth knowledge of Cyber law and legal framework, Right to Privacy, Data Security and Protection.
7.
PG Diploma
| Course Type: |
Distance Education |
| Course Specialization: |
Patents Law |
| Course Level: |
PG Diploma |
| Course Medium: |
English |
| Course Mode: |
Full Time |
| Course Duration: |
Not Available |
| Course Eligibility: |
This course is open to those with Degree in Science/Technology/Medicine, Law and Fourth & Fifth year students integrated LL.B. Course who passed three years. |
| No.of Seats available: |
Not Available |
| Course Fees: |
Not Available |
Course Description:
Patent is the most significant form of Intellectual Property to encourage creativity in science and technology and protect invention and development and creation of new technology and business expansion throughout the world.
The objective of the Programme is to provide learners in-depth knowledge of the Indian patent law, training in writing of patent application, and to develop expertise in patent search. This programme is offered in collaboration with Council of Scientific and Industrial Research (CSIR).
This course is open to those with Degree in Science/Technology/Medicine, Law and Fourth & Fifth year students integrated LL.B. Course who passed three years. Learners with experience in dealing with patents and technology transfer will be preferred. It is of 16 credits and comprises of four courses.
