Site icon SCC Times

Call for Papers | RGNUL Student Research Review (RSRR)

The RGNUL Student Research Review (RSRR) is a bi-annual, student-run, blind peer-reviewed legal journal based at Rajiv Gandhi National University of Law, Punjab. In addition to this, RSRR began with its RSRR Blog Series in 2017. 

The Editorial Board seeks to publish its ‘Call for Papers’ through your website, so as to spread awareness among law students, academicians, and professionals and welcome their contribution to the upcoming edition. 

About RSRR

RGNUL Student Research Review (RSRR) is a bi-annual, student-run, blind peer-reviewed legal journal based at Rajiv Gandhi National University of Law, Punjab. The recent Volumes of the Journal have been published by the Eastern Book Company beginning in 2014. The RSRR Blog was established in 2017 as a medium of voicing opinions and sparking discussions. The RSRR Journal aims to publish comprehensive treatments of subjects from academicians, practitioners, legal luminaries and students.

The Editorial Board invites submissions for the RSRR Journal for Volume 6, Issue 1 on “Healthcare in India: Tracing the Contours of a Transitioning Regime” in collaboration with the Medical Students Association of India (MSAI) and Arogya Legal.

Background

Healthcare system is akin to an oiled machine driving the wheels of growth. It is not only necessary for the expansion of the economy but also for its sustenance and survival. In the absence of accessible healthcare, the entire workforce of a nation can be rendered handicapped. A sound healthcare system ensures less financial burden on both the citizens and the exchequer, and the constant availability of an active workforce, resulting in a mushrooming economy.

The policies framed in pursuit of effective provision of healthcare play a crucial role in the growth of this sector. The recent actions taken by the government include the ‘Pradhan Mantri Jan Arogya Yojana’, the National Medical Commission Act, 2019 and the Mental Healthcare Act, 2017. Certain steps are yet to materialize and they include bills like the National Commission for Indian System of Medicine Bill, 2019, the National Commission for Homoeopathy Bill, 2019 and the Allied and Healthcare Professions Bill, 2018 and the Right to Health Bill has also been tabled in the State of Rajasthan. Thus, the present call for papers aims at encouraging authors to answer important questions germane to this field and to provide constructive solutions for the same.

Sub-Themes

  1. A critical analysis of recent legislations and bills:
  2. a)DNA Technology (Use and Application) Bill
  3. b)The Surrogacy (Regulation) Bill, 2019
  4. c)Electronic Cigarettes (Production, Manufacture, Import, Export, Transport, Sale, Distribution, Storage and Advertisement) Bill, 2019
  5. d)New Drugs and Clinical Trials Rules, 2019
  6. National Medical Commission: A panacea reforming Medical Education?
  7. Ayushman Bharat:
  8. a)A transnational analysis of Insurance based Schemes
  9. b)Sustainability of the Scheme
  10. Mental Healthcare
  11. a)Mental Healthcare Act, 2017: A Critical Analysis
  12. b)International Approach towards providing Mental Healthcare
  13. Need for a “Right to Health” Act
  14. Technology in Healthcare:
  15. a)I. in Healthcare: Who is liable when the doctor is a software?
  16. b)Digitization of Healthcare records – Electronic Health Record Standards, 2017 and the way forward
  17. c)Regulatory framework for Medical Devices to ensure Safety, Quality and Effectiveness- Examination of shortcomings of current framework and making recommendations to NITI Aayog
  18. d)Telemedicine- Legal challenges and opportunities in India
  19. e)Regulation of Health Tracking Wearables in India – What we can learn from Other Countries
  20. f)Regulating Advertisements of Medicines in the times of Social Media – Is a complete ban justified?
  21. g)Robotic Surgeries – Legal limitations and possibilities
  22. h)Genetically modified children- Should Unequals be treated Equally? Regulation and Challenges
  23. i)3D Printing of Organs – How should Law Shape Up?
  24. Foreign Investment in Healthcare Industry – Cause for Concern or Much-Needed Fillip? Where to Draw the Line?
  25. Role of NGOs/Social activists as Primary and Secondary Healthcare Providers
  26. Comparative Legal Analysis of Different Healthcare Systems with India
  27. Federalism and Healthcare in India
  28. India as a Centre for Medical Tourism: Regulatory Approaches and Potential
  29. Implementation issues in Primary Healthcare
  30. Healthcare and Medicine
  31. a)Right to Effective Medicines
  32. b)Balancing the IPR and Accessibility issues in the Pharmaceutical Sector
  33. c)Regulating the Prices of Healthcare- the Karnataka experience and Way Forward
  34. d)Regulating Prices of Medicines- How Much is too Much?
  35. Interplay between Medical Ethics and Legal Jurisprudence
  36. Protecting Personal Patient Data- Patients Hate Pesky Calls but Marketers love it- Need, Concerns and Way Forward
  37. Genetically Modified Food- Opportunities and Challenges- a Legal perspective
  38. Unethical Marketing Practices and Doctor Interaction- Shortcomings in Indian Law

Please note that the above-mentioned sub-themes are not exhaustive and the authors are free to write upon any other sub-theme provided it falls within the broad ambit of this journal‘s theme.

Submission Guidelines and Instructions for Authors

The RSRR invites papers under the following categories:

Instructions

Abstract Submission

Interested authors must submit an abstract of not more than 200-250 words accompanied with a covering letter specifying the author’s name, designation, institute, contact number and email for future reference. The general submission guidelines shall also govern the abstract submission. The last date for the submission of abstracts is 15th December, 2019.

Submission Deadline

The last date for submissions is 15th January, 2020 by 11:59 P.M. (Indian Standard Time). For the detailed Call for Papers, the interested authors may kindly peruse the PDF attached below.

Contact

RSRR’s website can be accessed at www.rsrr.in.

Previous Volumes of the Journal can be accessed at https://rsrr.in/archives/.

For any further queries, contact the Editorial Board at rslr@rgnul.ac.in.

Furthermore, the Editors-in-Chief can be contacted:

For more details refer Call for papers Volume 6

SILC (2)

Exit mobile version