The Training and Placement Cell, Symbiosis Law School, NOIDA in collaboration with International Cell organised Seminar on the Stakeholder Responsibility of Corporate Boards on September 25, 2018.

The interests of stakeholders (besides shareholders) have become quite prominent to necessitate their recognition by corporate boards. Apart from legal requirements, global trends point towards greater stakeholder engagement as a means to enhance the reputation of companies. Corporate law reform in India has introduced duties of directors on boards to act in the interests of stakeholders such as employees, community and the environment. The seminar/lecture will outline the background to stakeholder responsibility, discuss the structure of the Companies Act, 2013 in India on the topic, and conclude with the significant challenges that emerge and practical considerations that need to be tackled.

About the Resource Person: Dr. Umakanth Varottil, Associate Professor & Director of Graduate Coursework Studies, Faculty of Law, National University of Singapore

Dr. Umakanth Varottil is an Associate Professor and the Director of Graduate Coursework Studies at the Faculty of Law, National University of Singapore. He specializes in corporate law and governance, mergers and acquisitions and corporate finance. While his work is generally comparative in nature, his specific focus is on India and Singapore. He has co-authored or co-edited four books published articles in international journals and founded the IndiaCorpLaw Blog. He has also taught on a visiting basis at law schools in Australia, India, Italy, New Zealand and the United States. He is the recipient of several academicmedals and honours.

Prior to his foray into academia, Dr. Umakanth was a partner at a pre-eminent law firm in India. During that time, the Chambers Global Guide also ranked him as a leading corporate/mergers & acquisitions lawyer in India.

Dr. Umakanth’s educational qualification include Ph.D. (Faculty of Law, National University of Singapore), LL.M. (New York University School of Law), and  LL.B. (Hons.) (National Law School of India University, Bangalore)

Dr. Umakanth is Editor (Articles), Singapore Journal of Legal Studies; Member, Executive Committee, Centre for Banking & Finance Law, National University of Singapore; Fellow, Centre for Law & Business, Faculty of Law, National University of Singapore; Member, Advisory Committee & Drafting Committee, NSE Centre for Excellence in Corporate Governance, National Stock Exchange of India, Mumbai; External Advisory Member, GNLU Centre for Corporate & Competition Law, Gujarat National Law University, India; Editor, Asian Journal of Legal Education; Member, Advisory Board, RGNUL Finance and Mercantile Law Review; Member, Advisory Board – International, Christ University Law Journal.

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