The Constitutional Law Society of TNNLU is inviting submissions for publication for its Blog. I am sending this mail regarding the details of the submissions.

About us

The Constitutional Law Society of TNNLU is an academic committee that endeavours to raise awareness about various important and contemporary topics of Constitutional Law, and bring it into the mainstream. Our aim is to encourage the spirit of rational inquiry and critical thinking vis-a-vis constitutional developments. We believe that every citizen should have a fundamental grasp upon the basics of constitutional law, as it forms the backbone of our democratic rights, and this is this goal that we strive towards.

Through our extensive network of debates, discussions, media content, and legal writing, we hope to actuate a definitive change towards the way Constitutional Law is perceived, by making it more accessible, understandable and interesting. In keeping with this, one of its many initiatives to further the spirit of learning is the ‘CLS-TNNLU Blog’.

About the CLS-TNNLU Blog

The CLS Blog of TNNLU is a forum created by the Constitutional Law Society, TNNLU with the objective of enriching the dialogue surrounding contemporary issues of Constitutional Law. Our aim is to provide a platform for members of academia to contribute to this growing discourse, while also ensuring that these subjects are understandable and available to everyone. We primarily accept submissions pertaining to Constitutional Law, but welcome and actively encourage interdisciplinary topics. This is in keeping with our goal to spread awareness of all aspects of Constitutional Law, and its intersection with other fields of study. Thus, we are now calling for submissions containing a connection with contemporary issues on constitutional law, including legislative analysis, analysis of recent judgements, case studies, intersectional analysis and comparative studies with other legal jurisdictions and constitutional frameworks.

The CLS- Blog welcomes submissions of the following types:

  1. Short Articles, which report on the results of new research in legal developments in relation to Constitutional law (up to 2000 words);
  2. Opinion pieces, which advance a personal viewpoint on a current issue or debate in Constitutional Law (700-1200 words);
  3. Legislative Comments, which addresses a specific policy documents and draft legislations which affects public interest (up to 2000 words)
  4. Case Comments, which reports on specific cases in Constitutional law (up to 2000 words)
  5. Book Reviews, which critically analyses legal texts which concerns Constitutional Law (up to 1500 words)

Word limits are indicative only. However, it is advised that authors stay within the same.

General Submission Guidelines

  • All submissions must be in English.
  • Submissions should be the original work of the contributor(s). Any form of plagiarism will result in an automatic rejection.
  • An article can be co-authored by a maximum of 2 people.
  • Authors must hyperlink wherever possible and must footnote the source only where
  • strictly necessary. The citation must be done in ILI style of citation. ILI Style of referencing can be found here.
  • Formatting Criteria:

○      Font: Times New Roman;

○      Font Size: 12;

○      Line Spacing: 1.5 and

○      Alignment – Justified.

  • Authors may submit pieces that have already been featured on other blogs, but they should disclose the previous publication during submission.
  • Posts accepted for publication on the CLS-Blog shall not be cross-posted to other platforms within five days of publication. Following this period of time, cross-posting is permissible on the acknowledgment of previous publication on the CLS- Blog.
  • Any conflict of interests should be disclosed.
  • Submissions should not contain content that could be considered offensive, abusive, derogatory or potentially defamatory.
  • Longer posts will be published only exceptionally, if the topic warrants the judgment of the editors.
  • The editors of the CLS-Blog have absolute discretion in determining whether to accept a submission for publication on the Blog.

To submit a piece, kindly fill this Google Form

Details to be attached in the Form

  1. Manuscript along with an abstract of 80-100 words in .doc/.docx form.
  2. Type of submission.
  3. Author(s) Details- Name, contact information (phone number and mail ID), institutional affiliation
  4. In case of a professional, a short introduction of the author.
  5. Optional: A relevant photograph for preview on the blog page.

We welcome pieces which address contemporary issues and nuances in Constitutional Law, both

in India and internationally. We discourage posts that merely summarise cases or discuss basic aspects of Constitutional Law. We prefer that the submissions critically analyse or explore particular themes of relevance and pertinence. We are keen to create a dialogue between posts so feel free to cross-refer to and comment on other posts from the Blog!

If you have queries, substantive questions, clarifications or proposals for consideration, please contact our editors at cls@tnnlu.ac.in

Links:

  1. Link for the document containing the ILI Citation guide- HERE
  2. Link for the application of submission to the blog- HERE
  3. Link for the CLS-TNNLU Blog- HERE

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