IICA - Admission to Certificate Courses
School of Competition Law & Market Regulation, Indian Institute of Corporate Affairs is going to conduct the following Certificate Courses.
Courses:
- Certificate Course in Competition Law, 2016
- Advanced Professional Course in Competition Law and Market Regulation, 2016
Duration:
- Certificate Course in Competition Law 2016 - 3 months Course (November, 2016 - January, 2017)
- Advanced Professional Course in Competition Law and Market Regulation, 2016 - 6 months Course (November, 2016 - April, 2017)
Classes:
In-person classes at central locations in New Delhi and Mumbai, attend online classes from anywhere Offers cutting-edge knowledge & skills in competition law compliance.
About The Course:
In a short span of about six years, enforcement of the Competition Act, 2002 has necessitated competition law to be taken seriously. Increasingly, greater number of organizations and individuals both in Government and Private spheres now need to acquire knowledge on competition law. These courses, Certificate Course and Advanced Professional Course - are uniquely designed and developed by IICA as shorter, flexible and focused option to meet specific professional needs of policy makers, regulators, business executives, lawyers, economists, CS, CAs and other professionals.
These Courses have now emerged as the gold standard in the area of competition law & market regulation on the merits of: rigorous course content and focus on specialized professional needs and ease-of-delivery. The hybrid mode of delivery involving brief in-person sessions and regular online sessions on weekends allows the participants to attend the course along with their professional pursuits. The modules, written and reviewed by top experts, offer clear and actionable knowledge. Similarly, interactions on live and past cases and practical situations with leading competition law experts from law firms and government help the participants seek clarity on complex business and policy issues.
The three months Certificate Course in Competition Law entails study of Modules 1 to 3 (during November, 2016 to January, 2017). The Certificate Course has been designed for professionals, who wish to fully grasp the impact of competition law on business strategy, and development competence on competition law compliance.
The 6 months Advanced Professional Course in Competition Law and Market Regulation (APC), an add-on course to Certificate Course, aims to offer deeper view of advanced issues including economics for competition law, JVs, structuring complex agreements, multi-jurisdictional M & A filings, IPRs, public sector, regulated sectors, foreign jurisdictions, etc. The APC has been designed for professionals, who wish to develop specialization in-competition law and market regulation or looking to re-skill or move into specialized areas.
In addition to first three modules (Module l to 3) the advanced Modules 4 to 8, shall be offered to APC participants (during November, 2016 to April, 2017). While Module 4 is compulsory, participants of APC can choose any two specialized modules among Modules 5, 6, 7 and 8.
Candidates can choose to enroll for either a Certificate of Participation or Certificate of Successful Completion in a chosen Course. A participant is eligible to earn Certificate of Successful Completion only after passing the written examination. An International immersion visit shall also be conducted to provide international best practices.
Who should attend?
Both courses are designed for stake holders interested in acquiring professional knowledge and practical skills in the area of competition law & market regulation:
- Government: Officials working in Government Departments, Regulatory Authorities & Public Sector Undertakings.
- Industry: Public and Private Sector Enterprises.
- Professionals: in-house Counsels, Lawyers, Economists, CA, CS, CWA, CFA.
- Students: Law, Business, Economics, CA, CS, CWA, CFA
Key Features:
- Understand the principles of competition law and economics from top experts.
- Figure out the implications for your business/functional area
- Formulate business strategies in compliance with competition law
- Explore the policy implications and interface between competition law and other laws
- Delivery in hybrid mode in-person and online classes
- Access to recorded sessions and presentations by resource persons
- High quality study material, tailor-made for working professionals
- Case-based learning for understanding practical implications
- Be part of a vibrant peer-group and discover new career avenues
- International lmmersion Programme (Optional).
Modules |
Units |
CCCL |
APC |
MODULE 1:
New Paradigm of Regulation and Competition |
Unit l: Macro Context of Market Regulation |
Compulsory
|
Compulsory
|
Unit 2: Evolution of Independent Regulators in India |
Unit 3: Evolution of Competition Law & Policy in India |
MODULE 2:
Legal & Economics Foundations |
Unit l: Fundamentals of Law |
Compulsory |
Compulsory |
Unit 2: Corporate Laws in India |
Unit 3: Fundamentals of Economics |
MODULE 3:
Competition Law in India (Completion of CCCL) |
Unit l: Substantive Competition Law |
Compulsory |
Compulsory |
Unit 2: Investigation and Procedural Techniques |
Unit 3: Voluntary Self Compliance and Leniency Provisions |
MODULE 4:
Competition Law in Select Jurisdiction |
Unit l: Regulation of Anti-competitive Agreements in Select Jurisdictions |
-- |
Compulsory |
Unit 2: Regulation of Abuse of Dominance in Select Jurisdictions |
Unit 3: Regulation of Combinations in Select Jurisdictions |
MODULE 5:
Competition Law and Regulated Sector |
Unit l: Anti-competitive Agreements in Regulated Sectors |
-- |
Optional (Choose any two from Modules 5, 6, 7 and 8) |
Unit 2: Abuse of Dominance in Regulated Sectors |
Unit 3: Regulation of Combinations in Regulated Sectors |
MODULE 6:
Economics and Competition Law |
Unit l: Economics for Understanding Anti-competitive Agreements |
-- |
Unit 2: Economics for Understanding Abuse of Dominance |
Unit 3: Economics for Understanding Regulation of Combinations |
MODULE 7:
Intellectual Property Laws and Competition Law |
Unit l: Anti-competitive Agreements: IPRs and Competition Law |
-- |
Unit 2: Abuse of Dominance through lPRs (including lP issues in M & A) |
Unit 3: international Best Practices addressing lP: Competition Law Conflicts |
MODULE 8:
Public Sector and Competition Law |
Unit l: Anti-competitive Agreements and PSEs |
-- |
Unit 2: Abuse of Dominance and PSEs |
Unit 3: Regulation of Combinations and PSEs |
Registration:
Interested candidates can enroll at www.iica.in
Registration Fees:
- Advanced Professional Course (APC):
- Professionals: Rs. 67,850/- [Rs. 55,000 (Course fee) + Rs. 4,000 (exam fee) + Applicable Service Tax]
- Professionals passed CCCL: Rs. 36,800/- [Rs. 30,000 (Course Fee) + Rs. 2000 (exam fee) + Applicable Service Tax]
- Students (Direct Entry in APC): Rs. 36,225/- [Rs. 27,500 (Course fee) + Rs. 4,000 (exam fee) + Applicable Service Tax]
- Students who have already passed CCCL: Rs. 19,550/- [Rs 15,000 (Course Fee) + Rs. 2,000 (exam Fee) + Applicable Service Tax]
- Certificate Course (CCCL)
- Professionals: Rs. 36,800/- [Rs. 30,000 (Course fee) + Rs. 2,000 (exam fee) + Applicable Service Tax]
- Students (50% of Course Fee): Rs. 19,550/- [Rs. 15,000 (Course fee) + Rs. 2,000 (exam fee) + Applicable Service Tax]
Early bird discount fee:
Early-Bird Discount: It is proposed that participants, who apply by 31st August, 2016 may be offered an early bird discount of 10% per candidate, of the course fee.
Payment Details:
The admission is conditional upon payment of fee and the amount once received is non-refundable. The payment of fee can be made through:- Cheque or Demand Draft, Online payment at www.iica.in
Cheque / Demand Draft:
The course fee can be paid by sending a Cheque / Demand Draft in favor of "Indian Institute of Corporate Affairs". The filled-in registration form must be enclosed with the Demand Draft / payment details and the same are to be sent to:
Course Director
School of Competition Law & Market Regulation,
Indian Institute of Corporate Affairs (MCA),
Sector 5, IMT Manesar,
Gurgaon -122052, Haryana
Phone: 0124-2640016, 0124-2640032, 0124-2640035
Fax: 0124-2290167
Email: apc2016.iica@gmail.com
Important Dates:
Registration Opens on: |
18th July, 2016 |
Registration Closes on: |
14th October, 2016 |
Classes Commences on: |
3rd November, 2016 |
Online Classes on: |
19th November, 2016 |
Contact:
Course Director
School of Competition Law & Market Regulation
Indian lnstitute of Corporate Affairs (IICA)
Sector 5, IMT Manesar,
Gurgaon - 122052, Haryana
Phone: 0124 - 2640016, 0124 - 2640032, 0124 - 2640035
Fax: 0124-2290167
Email: apc2016.iica@gmail.com
Website: www.iica.in
Download Brochure, CCCL Registration Form, APC Registration Form
