Reported by Ayushi Sinha

Centre for Advanced Studies in Human Rights (CASIHR), RGNUL Punjab in collaboration with Institute of Correctional Administration, Chandigarh is organizing an international conference on “Victim Compensation and Restorative Justice And National Bill Drafting Competition On Victim Compensation, 2015” on 23rd November, 2015.

This seminar aims to first and foremost sensitizing people belonging to various sections of society on aspects relating to victim compensation. Furthermore, it is an effort to reflect and examine all issues relating to provisions for victim compensation and restorative Justice and finally to come up with solutions to these issues.

GUIDELINES FOR CONFERENCE PAPER:

·         The abstract should not contain more than300–350 words along with the particulars of the author indicating his email id, contact number and address for correspondence.

·         A paper cannot have more than two co-authors. The maximum limit of a paper is 4000 words (excluding footnotes).

·         The format is Times New Roman, Font Size 12, 1.5 line spacing, on an A4 sheet with 1” margin on all sides, to be sent in .doc/.docx format. A uniform style of citation must be strictly adhered to while submitting the paper.

·         The abstracts and papers should be sent to: casihr@rgnul.ac.in.

 

SUB THEMES:

·         Compensating and Rehabilitating Rape Victims

·         Legislative Framework, Role of Judiciary and NGO’s

·         Plea Bargaining

·         Restorative Justice and Weaker Sections

·         Rights of Victims vis-à-vis offenders

·         Punishments and Restorative Justice

·         Constitutional Approach to Rehabilitation and Restoration

·         International Perspective to Victim Compensation

These sub-themes are not exhaustive; contributions are invited apart from the aforementioned sub-themes relating to the theme of the seminar

PRIZES AND AWARDS: The Winners of the Bill Drafting Competition shall be given a Certificate and Cash Prizes.

Best Bill Rs. 5000/-

2nd Best Bill Rs. 3000/-

3rd Best Bill Rs. 2000/

For further detailed information, click here 

Must Watch

maintenance to second wife

bail in false pretext of marriage

right to procreate of convict

Criminology, Penology and Victimology book release

Join the discussion

Leave a Reply

Your email address will not be published. Required fields are marked *

This site uses Akismet to reduce spam. Learn how your comment data is processed.