Site icon SCC Times

Call for Papers | The ILSCA ADR Blog

ABOUT ILSCA ADR BLOG

ILS Centre for Arbitration and Mediation (ILSCA), is a sister institution of the Indian Law Society- a reputed society in the field of Legal Education. The Centre was established in the year 2016 with the sole objective to provide facilities for conducting arbitration and mediation, both ad hoc as well as institutional. It is established to facilitate the impartial administration of ADR proceedings and help to promote a cordial and rational settlement of disputes between parties through various methods of dispute resolution.

The ILSCA ADR BLOG is an ADR oriented academic blog established under the auspices of ILSCA. It has been founded with the aim of pioneering a dynamic forum, for dissemination and sharing of constructive viewpoints in the field of Arbitration, Mediation, Negotiation, Conciliation and all other aspects of ADR.

CALL FOR PAPERS

The blog is now accepting submissions on rolling basis on any contemporary and relevant national and international issues in areas of alternative dispute resolution, including but not limited to Arbitration, Mediation, Negotiation, and Conciliation.

SUBMISSION GUIDELINES

For further guidelines, visit here.

HOW TO SUBMIT

 

REVIEW PROCESS

For further details on the review process, click here.

CROSS POSTING

Cross-posting of articles already published on the blog is subject to the condition that such cross-posting should acknowledge that the article was originally published on the ILSCA ADR blog.

Visit the ILSCA ADR Blog Here

Meet our Editorial Board: HERE

Meet our Advisory Board: HERE

In case of any other queries, you can reach out to us on: ilscaadrblog@gmail.com

Exit mobile version