Who Is The Organiser?
Rajiv Gandhi National University of Law (RGNUL), Punjab, was established by the State Legislature of Punjab by passing the Rajiv Gandhi National University of Law, Punjab Act, (Punjab Act No. 12 of 2006). The Act incorporated a University of Law of national stature in Punjab, thereby fulfilling the need for a Centre of Excellence in legal education in the modern era of globalization and liberalization.
The Centre for Advanced Studies in International Humanitarian Law (CASH) is one of the Rajiv Gandhi National University of Law, Punjab’s flagship centres. The Centre aims to further its objective of bridging the gap between the theory and practice of humanitarian law. It is established to facilitate research and discourse in the various facets of international humanitarian law by analysing current policy approaches in tackling contemporary global issues. It further streamlines the process of learning through academic courses, programs, and publications.
International law typically governs the rights and responsibilities of States; criminal law, conversely, is paradigmatically concerned with prohibitions addressed to individuals, violations of which are subject to penal sanction by a State. The development of a body of international criminal law which imposes responsibilities directly on individuals and punishes violations through international mechanisms is relatively recent. Therefore, The Certificate Course aims to link discussions of legal theories, jurisprudence and practice to scholarship and opinions in exploring the themes of international criminal law. This Course will allow students to explore aspects of international law and justice to develop their understanding of the role of international criminal law and individual accountability as part of the international legal order.
What Are The Details Of The Course?
- Theme: “International Criminal Law
- Objective: This Course aims to
- Sensitize learners with the nuances of international criminal law in its present status.
- Create awareness about the principles of international criminal law and its application by international criminal tribunals.
- Provide an understanding of the legal and regulatory of the international criminal justice system.
- Acquaint learners with the contemporary developments in the field of international criminal law; and
- Develop the analytical and critical thinking skills of the learners in discussing and solving issues related to international criminal law.
- Eligibility: All academicians, Practitioners, Researchers, and Students (across disciplines) are invited to join the Credit Course.
- Mode: The Course will be taught through online and offline lectures by experts in the area of international criminal law. Together with the lectures and case studies, other collaborative methods may also be utilized to analyze the issues surrounding the various aspects of the framework of international criminal law. All the scheduled lectures will be held only on Saturdays and Sundays from September to November 2023
- Duration: 30th September 2023-5th November 2023
- Twenty-Nine Total Hours of Course
- Twenty-Seven Hours for Lectures & Two Hours for Evaluation/MCQ/Quiz
- Two and a Half Hours per Lecture on Saturdays and Sundays
- Commencement of Course Lectures: 30th September 2023
- Last date to do payment & registration: 29th September 2023
- Registration form: CLICK HERE to do the registration
- Registration Fee: CLICK HERE to do the payment
- Rs. 500/- excluding GST for RGNUL Students
- Rs. 800/- excluding GST for others.
For More Information:
For any other query, email: icl@rgnul.ac.in or contact the undersigned.
- Shagnik Mukherjea (+91 99620 79033)
- Madhumita J (+91 91489 44199)
CLICK HERE For The Brochure & Course Syllabus
CLICK HERE To Visit CASH, RGNUL Website
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