Articles
 

An Overview of Financial Services Sector In India: A Huge Untapped Potential In The Market

The growth of financial sector in India at present is nearly 8.5% per year. It is essential for any country to maintain a healthy growth percentage in the financial services sector as the rise in the growth rate suggests the growth of the economy. An overview of the Indian system would suggest that the financial system in India comprises of financial institutions, financial markets, financial instruments, and services and is characterised by its two major segments - an organised sector and a traditional sector. The major players in the market providing such services include IL&FS, IDFC, ICICI, IDBI, L&T, etc. The stability in the market is governed by how policy makers draft their policies vis-à-vis these sectors.

The article would throw light on getting a basic understanding of the Indian financial sector and the regulatory bodies for different services sector.

  

International Framework on Regulation of Intellectual Property in Biological Resources and Biodiversity

Protection of biological resources and biodiversity has been an area of concern at the international level for a long time. International forums through various laws have intended to focus on conservation and sustainable use of biological resources. Serious attempts for the protection of biological resources and biodiversity started when developed countries switched on to exploitation of biological resources through intellectual property rights (IPR) that are made available across the globe including the developing countries. There has been division of south and north on debate and dialogue with reference to utilisation and regulation of biological resources and sustainable use and development of biological diversity. This has become very much pertinent issue since the current global standards Advocate for vibrant promotion of IPR. In this concern, there have been various attempts at international level on the regulation and sustainable use of biological resources and the biodiversity. The present paper intends to present the international law on the sustainable use of biological resources and biodiversity. At the same time, it attempts to address the issue of regulation of IPR in biological resources at the international level.