The Centre for Criminal Law, NUSRL invites submission of blogs on the 149th year of the Indian Evidence Act 1872.
About the Center for Criminal Law
Center for Criminal Law was established in 2017 to study the contemporary issues and challenges in criminal law. Center for Criminal Law has been one of the most active academics societies in the area of criminal law in NUSRL. This Center provides to the future lawmakers and lawyers an opportunity to understand the depth of the criminal justice system and develop strategies to mitigate the threat to this system. Center promotes and encourages research in the field of criminal law and is constantly involved in organising events in the said sphere of law.
Call for Blogs
The Center for Criminal Law is inviting blog submissions from the members of the bar, legal professionals and law students with an aim to foster research, writing and discussion on the topics related to Evidence Law. The blog provides a platform for hosting a wide range of articles that would lay out better insights into the intricacies of Evidence Law.
Submission Guidelines
- The language of the competition shall be English only.
- The length of the blog article should be between 1500-2000 words (excluding endnotes).
- The format of the article must adhere to the following specifications:
- Sub-headings: Font size 12, Bold, Times New Roman and Centre aligned.
- Main text: Font size 12, Times New Roman, 1.5 line spacing and Justified.
- The relevant sources should be hyperlinked within the article itself. However, in case of sources of which no link could be provided, they must be mentioned as endnotes and should be in Times New Roman, font size 10 and single-spaced.
- The endnotes should strictly follow the Bluebook style – 20th Edition.
- Co-authorship up to a maximum of two authors is permitted.
- The article must be an original work of the author/s. Plagiarism of content shall lead to immediate disqualification.
- The article should not disclose the identity of the author/s in order to maintain anonymity.
- Upon submission, all rights to the manuscript shall be vested with the Center for Criminal Law and the same cannot be sent for publication elsewhere until the review process is completed.
- Reposting of published blogs shall be permitted with prior permission of the Center and due credits to the Center.
Submission Procedure
The submission must be made in ‘doc’ or ‘docx’ format only.
All the submissions must be made via email to ccl@nusrlranchi.ac.in with the subject line “SUBMISSION FOR CCL BLOG”.
Submission Deadline
All submissions must be made on or before March 30, 2021.
Contact Information
For any queries, feel free to reach us at:
Email: ccl@nusrlranchi.ac.in
Saumya Sinha: +91 7808140367
Diksha Singh: +91 9958380903