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1st RGNUL-CCV Policy Making Competition [Registration begins September 10, 2021]

About the University

Rajiv Gandhi National University of Law (RGNUL), Punjab, was established by the State Legislature of Punjab by passing the Rajiv Gandhi National University of Law, Punjab Act, (Punjab Act No. 12 of 2006). The Act incorporated a University of Law of national stature in Punjab, thereby fulfilling the need for a Centre of Excellence in legal education in the modern era of globalization and liberalization. The University has been ranked among the top 10 law schools in India in the National Institutional Ranking Framework (NIRF), by the UnionMinistry of Human Resource Development, Government of India.

 

About the Centre For Criminology,  Criminal  Justice  and  Victimology, RGNUL (CCV-RGNUL)

Keeping in view the broad policy of RGNUL to promote research in the field of law,  the Centre  for  Criminology,  Criminal  Justice  and  Victimology  (CCV)  has been  purposefully established in order to provide critical and necessitated focus towards fostering the objective of  carrying  fundamental  and  applied  research  on  the  evolving  aspects  of  transformative criminal   justice  system  including  the  dimensions   of   victimology   and  criminology   as particular areas of interest. The Centre understands and caters the progressive and dynamic nature of the developing criminal jurisprudence in India and across the world and therefore, firmly intends to conceptualize pro-victim research, training, policy analysis and consultancy with specifically prioritizing the aspect of interdisciplinarity approach while fulfilling the desired goals. The Centre is uniquely determined to examine, express, elucidate and expedite the systematic delivery and efficient redressal of the rights of the victim within the comprehensive criminal justice system in India so as to mitigate the hardships faced by thevictims.

 

About the Competition

Rajiv Gandhi National University of law, Punjab’s Centre for Criminology, Criminal justice and Victimology(CCV) is hosting its 1st RGNUL-CCV National Policy Making Competition,2021. This competition provides a platform where the best minds can come forward and critically utilize this opportunity of curating and drafting the policies with the aim of encouraging the studentstowards the process of policy making and governance.

 

Eligibility Criteria

 

Agenda’s of the Policy Paper

This competition aims to design a policy so that our adversarial criminal justice system can work smoothly, and justice can be reached to the most marginalized sections of society. Each policy paper shall be targeting one or more agendas: –

Note: The participants are free to choose any Agenda for their policy paper. However, that agenda should be aligned with the aims and objectives of the Centre for Criminology, Criminal Justice & Victimology.

 

Registration

 

Prizes

Note: Each Policy Paper received by the CCV shall be the sole property of the CCV.

 

Tentative Schedule

 

PARTICULARS

 

 

DATES

Registration Starts

 

10th September, 2021
Policy Paper Submission

 

10th October, 2021
Result of Preliminary Round

 

15th October, 2021
Final Round Results 30th October, 2021

Contact 

For any further queries, please write to CCV’s mail id with subject “Query for Policy Making competition” at Competition.ccvrgnul@gmail.com or can contact –

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