Site icon SCC Times

Call for Papers: One Day International Seminar on Protection of Women and Children Rights: Issues and Challenges

Law Mantra in association with NLUJAA, MNLU-A & ICJ-London organising one Day International Seminar on Protection of Women and Children Rights: Issues and Challenges, 12th January, 2019 at The Indian Law Institute, New Delhi.

About Law Mantra

“Law Mantra” (headquarters New Delhi) (Registration No 150 in Book No.4 Vol No 3, 603 0f 2018) is not for profit organisation running for the purpose of enhancing legal academics and legal awareness in the society and in the practice of the same.

“Law Mantra” is a body of Jurists, Advocates, Academicians and Students running for the purpose of enhancing legal academics and legal awareness in the society and in the practice of the same. “Law Mantra” an association of alumni of all National Law Universities. enable the people to take responsibility for the situation of the deprived Indian women and children and so motivate them to seek resolution through individual and collective action thereby enabling women and children to realize their full potential. 

About National Law University and Judicial Academy, Assam

The National Law University and Judicial Academy, Assam (NLUJAA) has been established by the Government of Assam by way of enactment of the National Law School and Judicial Academy, Assam Act, 2009 (Assam Act No. XXV of 2009). The word ‘School’ was replaced by the word ‘University’ by amending the National Law School and Judicial Academy, Assam Act, 2011. The Hon’ble Chief Justice of Gauhati High Court is the Chancellor of the University. NLUJAA promotes and makes available modern legal education and research facilities to students and scholars drawn from across the country, Including the North East, coming from different socio-economic, ethnic, religious and cultural backgrounds.

About Maharashtra National Law University (MNLU), Aurangabad

Maharashtra National Law University, Aurangabad has been established by the Maharashtra National Law University Act, 2014 (Mah. Act No. VI of 2014), of Maharashtra State Legislature and the university has been successful in instilling a sense of broad perspective along with scholastic and reflexive capabilities, bearing in mind larger national and humanitarian goals in its students. The university intends to invoke discussions and ventilation of thought-provoking ideas on varied legal issues from the faculty, jurists, scholars and students in India and abroad.

Protection of Women and Children Rights: Issues and Challenges

The main objectives of the issue will be:

The present seminar is aiming at highlighting different issues underlining women and children. We welcome different stakeholders, activists, academicians, researchers, lawyers, medical professionals and bureaucrats. This seminar is a noble initiation of Law Mantra in association with National Law University and Judicial Academy, Assam and Maharashtra National Law University, Aurangabad. We are considering this seminar as a platform to initiate a RIGHT discourse, expecting thought provoking, multidisciplinary, quality research papers.

Themes for Seminar

Note: These Themes are not exhaustive; Authors are open to work on any topic related to above-mentioned theme.

Procedure for Submission of Abstracts: ?

Abstract (of about 250 words) should be sent as an attachment in a word file. Abstracts will be peer reviewed before they are accepted. The following information, in the given format, should be send along with the Abstract:

The subject line of Email should read as: “Abstract Submission for International Seminar on Protection of Women and Children Rights: Issues and Challenges”.

Guidelines for Paper Submission

Publication Opportunity

Selected will be published in UGC Referred Book bearing ISBN, International Journal of Legal Research and Governance and Law Mantra Journal. (If Selected for Publication in UGC Referred Book bearing ISBN,Publication Charge will be Extra as Per bill of Publication House).

REGISTRATION FEE FOR PRESENTATION OF PAPER
Students Rs 1500/-
Faculties/Professionals/Research Scholars/Others Rs 2000/-
Presentation in Absentia for Students Rs 2200/-
Presentation in Absentia Faculties/Professionals/Research Scholars/Others Rs 2500/-
REGISTRATION FEE FOR ATTENDING THE SEMINAR
Students Rs 1000/-
Faculties/Professionals/Research Scholars/Others Rs 1500/-
IMPORTANT DATE
Submission of Abstract 30th November, 2018
Confirmation of abstract selection 5th December, 2018
Registration 24th December, 2018
Submission of Full paper 05th January, 2019
Seminar Date 12th January, 2019

Who Should Attend?

Students, Research Scholars/Faculties/Academicians, Disability Rights Activist,Corporate Delegates, Business entities, Lawyers.

Rules for the Participants:

Note: The authors and Co-authors both have register separately

The registration fee includes conference kit, lunch, High Tea, entry to all Technical session, and Certificates.

Registration:Submit your abstract to editor.lawmantra@gmail.com with Subject line ‘Abstract Submission Protection of Women and Children Rights: Issues and Challenges’.

Coordination & Organizing Committee: 

Contact:

For any queries, feel free to drop email to editor.lawmantra@gmail.com or call on +91- 9310053923, +91-9667822453.

For More Details Visit: http://www.lawmantra.org/law-mantra-upcoming-events/

Venue: Indian Law Institute, Bhagwan Dass Road, New Delhi

To Download Brochure Click HERE 

To Download Registration Form for Presentation Click HERE   

To Download Registration Form for Participation Click HERE

Websitewww.lawmantra.org

www.nluassam.ac.in                                                                                                   

www.mnlua.ac.in

Exit mobile version