ALS Noida | Seminar on “Human Rights in India: An Insight to the challenges related to women"

ABOUT AMITY LAW SCHOOL, NOIDA

Amity University, Uttar Pradesh a world-class bona fide University established by a State Act, recognized by the University Grants Commission (UGC) and accredited by National Assessment and Accreditation Council (NAAC) with “A+” Grade, as a leading institution engaged in imparting higher education in various fields.

Amongst the diverse areas in which the University imparts education, law has emerged as a discipline par excellence. Rigorously engaged in propagating legal education is Amity Law School, Noida is an institution established by an educational society RBEF (Ritnand Balved Education Foundation) with the object of providing high quality education in the legal domain. Teaching at Amity Law School started with effect from 3rd November 2004.

Amity Law School is situated at Sector 125, Noida, (Uttar Pradesh) a city 10 miles from the capital city of India, Delhi and is an institution that is devoted to prepare a generation of law professionals capable of facing future demands.

TRAINING PROGRAMME CUM NATIONAL SEMINAR

This event aims to bring together researchers, professionals, activists and students to discuss the modern concepts of Human Rights and Gender Justice, expanding scope & violation of such rights and mechanisms to the restoration of Human Rights and Gender Justice in India. Thus, this event would be centered around the various themes but this session will more focused on particular sub-themes only.

SUB-THEMES

Triple Talaq and the Constitution of India
Acid Attack – Recourse from acerbic life to normal one
Sex Selection and Abortion
Reproductive Rights of Women in India
Prevention of Women from Sexual Offences
Inequality in Education and Employment for Women
Mental Health of Women
Legal Rights of Surrogates in India
Honour Killing – Whether An “Honored” Crime?
Access of Human Rights to the Women in the Tribal areas of India

(The above mentioned themes are not exhaustive. Participants can cover any other relevant theme related to the broader seminar theme)

AREAS OF DISCUSSIONS

Universal Declaration on Human Rights, 1948
UN Convention on the Elimination of All Forms of Discrimination against Women, 1979
Protection of Human Rights Act, 1993
Protection of Women from Domestic Violence Act, 2005
Composition and functioning of NHRC/SHRCs/National Commission of Women
Discrimination in Health and Reproductive Rights of Women
Violence against Women
Female foeticide and Pre-Conception and Pre-Natal Diagnostic Techniques (Prohibition of Sex Selection) Act, 2003
Medical Termination of Pregnancy Act, 1971
Reproductive and Maternal Health
Education and Employment issues
Empowering at risk: Tribal women

AIM AND OBJECTIVES

The Training Programme Cum National Seminar aims to bring together academicians, research scholars, practitioners, students and other groups whose interests are in the issues of women’s rights to share their works and experiences. In addition, the seminar is also intended to strengthen networking and collaboration among participants. It also provides a premier interdisciplinary platform for researchers, practitioners, and educators to discuss the most recent innovations, trends, and concerns, as well as practical challenges, encountered and solutions adopted in the fields of Human Rights of Women.

IMPORTANT DATES

Submission of Abstracts	11^th November, 2019
Acceptance of Abstract	15^th November, 2019
Communication of Acceptance	17^th November, 2019
Registration and Submission of Fees	18^th -25^th November, 2019
Submission of Complete Paper	20^th December, 2019
Date of Seminar	10^th January, 2020

NOTE

Separate certificates will be awarded for participation and paper presentation
Research Paper in-absentia is also acceptable
No TA/DA shall be provided to the participants. Paid Accommodation can be arranged

FEES DETAILS

Academician/Legal/Medical Practitioners

Rs. 1000/- (Single Authorship)

Rs. 1400/- (Dual Authorship)

Research Scholars/Students

Rs. 750/- (Single Authorship)

Rs. 1200 (Dual Authorship)

Papers In Absentia

Rs. 1000/-

AUTHORS GUIDELINES

Word Limit for the Abstract: 250-300 words
Word Limit of the complete paper : 2500 words – 5000 words (exclusive of footnotes)
It must be typed using MS Word in Times New Roman Font Size 12 on A4 size paper with a margin of 1” on all sides and 1.5 line spacing
The paper should not have been previously presented or published
Authors must refer to the Blue Book citation mode 19^th edition
The title of the manuscript should be clear and precise
Kindly mention the title of the abstract along with details of co-author (if any), which should not be more than two
Submit soft copy at the email address: alsntrainingprogram@yahoo.com