About LexPacto
LexPacto is not just an organization; it's a community of legal enthusiasts, educators, professionals, and students coming together to share knowledge, develop skills, and explore limitless opportunities in the legal field. LexPacto is a dynamic and versatile platform that offers a diverse range of services, catering to both aspiring legal professionals and established practitioners. With LexPacto, you're not just learning about law; you're immersing yourself in a world of possibilities, guided by experts and connected with a like-minded legal community. Join us on your journey towards legal excellence.
About the Course
The "Certificate Course in Strategic Company Law: Mastering Corporate Governance" by LexPacto is a comprehensive program designed to equip participants with profound insights into the dynamic landscape of corporate governance and company law. Spanning six modules, the course covers crucial aspects such as company incorporation, doctrines under the Companies Act, corporate finance, investor protection, corporate compliance, and regulatory insights. Led by seasoned professionals and experts in the field, the course blends theoretical foundations with practical case studies, ensuring a holistic understanding of legal frameworks, governance structures, and compliance mechanisms essential for navigating the complexities of contemporary corporate environments.
Course Objectives
Upon course completion, it aims to empower participants with a robust understanding of key principles in company law and corporate governance. Over six modules, the course objectives include unraveling the evolution of company law, elucidating company incorporation procedures, exploring doctrines under the Companies Act, delving into corporate finance, emphasizing investor protection mechanisms, dissecting corporate compliance and liability frameworks, and comprehending corporate transformation and winding-up processes. With an emphasis on practical application through case studies, the course intends to equip participants with the knowledge and skills necessary for strategic decision-making, legal compliance, and effective corporate governance in today's dynamic business environment.
What will you learn?
- Company Law Fundamentals: Grasp the historical development, nature, and forms of business entities, distinguishing between provisions in the 1956 and 2013 Acts.
- Company Incorporation: Explore types of companies, roles and responsibilities of promoters, and procedural aspects of company formation, including Memorandum of Association (MOA) and Articles of Association (AOA).
- Doctrines under Companies Act: Understand doctrines such as ultra vires, Turquand Rule, and Constructive Notice through landmark case studies.
- Corporate Governance: Navigate roles, powers, and liabilities of directors, shareholder meetings, and corporate governance principles for organizational integrity.
- Corporate Finance: Gain insights into equity and debt capital, capital market dynamics, and the process of raising capital.
- Investor Protection: Explore regulations related to stock exchanges, SEBI, and investor protection mechanisms in the digital era.
- Corporate Compliance: Understand corporate liability, scrutiny, and investigation processes, including insights into corporate frauds.
- Corporate Transformation and Winding Up: Learn about corporate restructuring, mergers, acquisitions, winding up procedures, and the Insolvency and Bankruptcy Code, 2016.
- Regulatory Insights: Explore MCA forms, CSR under the Companies Act, e-governance initiatives, listing regulations, IPO requirements, and other regulatory mechanisms.
Key Features:
- Weekend live sessions with expert lecturers. Recordings of each session will be available.
- Comprehensive reading materials meticulously researched.
- Certificates of completion and merit provided.
- Program crafted by Industrial experts.
- Personalized one-on-one mentorship sessions for all participants.
- Engaging assignments and quizzes incorporated into the learning experience.
- WhatsApp Group & Google Classroom for updates on classes, assignments, Q&A etc.
Additional Benefits Include
- Receive a course completion certificate (Hardcopy) issued by LexPacto.
- Merit certificates awarded to top-performing participant(s).
- Enjoy one-on-one mentorship session with industry experts.
- Access a complimentary CV review and sample standard CV formats.
- Internship Recommendation to top performers
The Program Shall COver Following Modules
- Company Law: Evolution, Incorporation, & Key Doctrines
- Corporate Governance: Navigating Management & Control of Companies
- Capital Chronicles: Unveiling Corporate Finance & Safeguarding Investors
- Understanding Liability, Scrutiny, & Investigation
- Corporate Evolution: From Restructuring to Winding Up
- Corporate Compliance: MCA Forms, Producer Company, CSR, E-Governance, & Regulatory Insights
Mode of Session
Live sessions will be conducted and recorded lectures will be provided. The session will be conducted via zoom/g-meet/another e-platform
The Speakers Include
1. Shouvik Kumar Guha, Associate Professor at The West Bengal National University of Juridical Sciences.
2. Siddharth Kakka, Chamber of Advocate Siddharth Kakka/ Retainer at AMLEGALS
3. Akshay Pathak, Principal Associate at Cyril Amarchand Mangaldas
4. Shreya Mukherjee, Associate, Shardul Amarchand Mangaldas.
5. Dr. Padma Singh, Assistant Professor in Business Law, NLIU, Bhopal
6. Rishabh Halwai, Senior Associate, Dua Associates.
Course Fee
- FOR STUDENTS: 2499 || Early Bird for students 1999
- FOR PROFESSIONAL: 3499 || Early Bird for Professionals: 2999
Course Duration
10 August 2024 – 1 September 2024
4 weeks (Every Saturday and Sunday)
Wha Can Enroll in This Course?
LexPacto’s “Certificate Course in Strategic Company Law” is open to a diverse audience, including law students, lawyers, law firm associates, CA, CS, MBA professionals, and individuals from various working professions. Whether you are a legal enthusiast, educator, or professional seeking to enhance your understanding of arbitration, this course offers a valuable opportunity for skill development and knowledge enrichment.
Registration link is here.
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Contact Us: contact@lexpacto.in or at info.lexpacto@gmail.com or at +91 91714 15644
