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3rd KIIT National Conference on International Law announced

The School of Law, KIIT University (Bhubaneswar, Odisha) in association with International Law Students Association (ILSA) [KIIT Chapter] announces the third edition of National Conference on International Law, to be held from 12th – 14th January, 2018.

Objective of the Conference: The objective of the conference is to provide a platform to students of various law schools (under graduate/ post-graduate students) to hone their skills of negotiation and diplomacy and put forward their views on various issues surrounding international law. It is our hope that this conference will generate interest not only in international events that are organised around the world but also develop awareness in International Relations and its dynamics. It will also provide the students a chance to interact with students of other law schools, legal luminaries and the diaspora dedicated to International Law. It is an opportunity to observe the intricacies and nuances of diplomatic negotiations and be involved in them on a first-hand basis.

Events

I. Symposium on International Law

The following areas of International Law have been decided upon to be covered in the Symposium.

II. Treaty Negotiation Competition (TNC)

Treaties are a serious legal undertaking in international law. Once in force, treaties are legally binding on the parties and become part of international law. Their importance as a source of international law is ever increasing. The law on treaty-making process is governed by the Vienna Convention on Law of Treaties whose preamble clearly stipulates that codification of treaties promote the development of friendly relations among nations along with international peace and security.

The Treaty Negotiation Competition aims to spread awareness about the importance of the treaty-making process among the participants and encourage development of the Art of  Diplomacy and Statesmanship.  Unlike a Court’s order which is a win or lose situation for either of the parties, treaty negotiation is a process which is a win-win situation for all the participating nations. The Competition will help in honing the negotiation skills of the participants at international level given the fact that they will be representing a nation on the table.

The format of the Treaty Negotiation Competition is based on the workings of various bodies and agencies of United Nations as well as other independent organizations which cater to the treaty negotiation process in various global spheres. Participants will be given a general background and the clauses which will contain the issues that are to be deliberated upon in the oral rounds. The participants will first send in their written submission in the form of Framework Agreements.

They will then carefully consider each other’s contention in the oral rounds and will try to negotiate and reach to a consensus on all the issues. The key objective of this Competition is to inculcate in participants the sense of innovation along with negotiation skills which are essential in a lawyer.

The theme of the competition is in the nature of a “PEACE TREATY”.

 Submission guidelines for the TNC:

For the Treaty Negotiation Competition, interested participants are to submit a write-up within a word limit of 1500 words (inclusive of footnotes). On the basis of the write-up further selections will be made for allotment of Countries which the teams are to represent in the ‘Oral Rounds’. It is to be noted that this write-up is only for the purpose of selection/scrutiny of the teams for the Treaty Negotiation competition. It shall not be considered for the final evaluation of the aforementioned competition.   The background of the treaty and the rules for the same shall be provided later following selection. Clarifications (max. 3 per team) regarding the facts of the Treaty are to be communicated through mail.

Theme for the write-up

Interested Candidates are to submit their write-up on any contemporary issues involving International Law in the Middle-East region.

Submission guidelines for Symposium :

Other details: The conference brochure will be released soon with other relevant details.

Awards: Winners will get:

Registration fees

Symposium: Rs. 500 (per person)

Treaty Negotiation Competition:  Rs. 500 (per person)

Accommodation (including food): Rs. 1500 (per person)

For queries related to the symposium please contact:

Subhasmita Routray – +91 7205368823

Aniruddha Banerji- +917751922236

For queries related to the TNC, contact:

Swetapadma Mahapatra – +91 9438620954

Pritha Adhikary- +917205699436

For any other general queries, contact:

Tirthankar Das- +91 8017088979

Pooja Sah- +91 9674012194

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