The Gujarat National Law University announces the National Seminar On Uniform Civil Code & Human Rights (Constitutional & Judicial Mandate) to be held on December 10, 2016.

About the Seminar: “Where more than 80% of citizens have already been brought under codified personal law, there is no justification whatsoever to keep in abeyance, any more, the introduction of uniform civil code for all citizens in India.” Supreme Court in Sarla Mudgal v. Union of India (1995). Progressive decisions of the Supreme Court constitutes welcome developments in what has been a long march towards gender equality and ensuring a Uniform Civil Code. However, It appears that even after many decades and attempts by Supreme Court, the legislators of country were not in a mood to retrieve Article 44 from the cold storage where it is lying since 1949. First time government of India has asked the Law Commission of India, which has a crucial advisory role on legal reforms, to look into the issue of uniform civil code. GNLU endeavours to provide a platform for policy makers, researchers & academicians to discuss and deliberate on issues and aspects pertaining to Uniform Civil Code.

Call For papers:  Original Unpublished Research Papers are invited from academicians, practitioners, researchers, scholars and students on below mentioned themes and related areas on the broad themes mentioned below.

Themes: Original, unpublished research papers are invited from academicians, practitioners, researchers, scholars and students on below mentioned themes and related areas to the broad themes:

  • Uniform Civil Code and Human rights
  • Gender Equality vis-a-vis Personal Laws
  • Gender Justice through Uniform Civil Code
  • Personal Laws vis-a-vis Uniform Civil Code
  • Conflicts of Personal Laws in India
  • Constitutional Perspective of Uniform Civil Code
  • Uniform Civil Code & Judicial Mandate
  • International Covenants and Uniform Civil Code
  • Uniform Civil Code: Way Forward
  • Jurisprudence on Uniform Civil Code
  • Uniform Civil Code in Foreign Jurisdictions

Important Dates:

Abstract Submission (by email) – 05 November, 2016

Notification of abstract acceptance- 07 November, 2016 (after 1700 hrs)

Submission of Full Paper (By email) – 25 November, 2016

Seminar date- 10 December, 2016

For more information please refer to the Brochure.  For queries, visit www.gnlu.ac.in or email at uccseminar@gnlu.ac.in

Organising Committee: 
Coordinator:  Sushil Goswami, Assistant Professor of Law & Assistant Registrar
Co-Coordinator: Dr. Akil Saiyed, Associate Professor (Research)
Seminar Secretary: Shreya Srivastava, Teaching & Research Associate

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