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Call for Papers | 3rd International Conference on Artificial Intelligence and International Law

International Law Conference on  “Artificial Intelligence and  International Law” on 24th and 25th of June 2022 at Campus Law Centre, Faculty of Law, University of Delhi.

 

Advent of Artificial Intelligence has opened a multi-dimensional world transforming the functioning of various segments of national as well as international regimes. The interplay of AI with International Law, Finance, IPR, and Defence is fast moving with unfathomable impact on growth and development.

AI opens doors to numerous opportunities in several fields. There is little doubt that the marriage of technology and finance will continue to drive significant changes for both customers and financial institutions. The idea of AI-assisted advancements in the defence sector has strengthened the military capabilities. However, the potential of AI to trigger and breach privacy by effortlessly being able to extract relevant information is of a far reaching concern. Furthermore, in the energy sector, AI assists its human counterparts to effectively use renewable energy sources essential for sustainable development. It is imperative to point out that this comes with its own set of challenges and this is where law comes to our rescue.

Objectives 

Call for Papers 

Article 38 of the International Court of Justice statute mentions “…teachings of the most highly qualified publicists of the various nations” as one of its subsidiary sources to settle international disputes.

We hope this Conference will contribute meaningfully to the existing literature on International law and consequently enrich the way forward for international regulations and law regarding Artificial Intelligence.

Eligible Participants 

We are looking forward to proposals in the form of abstracts. All recognised national, international and regional institutions are invited to submit their papers.

 In addition, the following stakeholders are also invited :

[Any other person/institution having relevant knowledge and interest regarding the topic.]

Kindly note: Only the authors of the paper are eligible to participate in the conference.

Themes 

The suggested themes under the topic of the conference are:

  1. International Regulation of AI in Global Financial Space

AI has opened new opportunities in the financial space to improve both business and societal outcomes. Financial service firms evaluate the potential applications of artificial intelligence to enhance the customer experience and improve operational efficiencies. However, the same has increased the threat to financial privacy as well as the integrity, explainability, fairness, and resilience of AI outputs in this sphere.

  1. Introduction and Regulations of AI in Governance and Defence Sector 

AI and governance include justice, data quality, and autonomy. Implementation of data‐driven policy‐making and algorithmic decision‐making in the governance sphere are highly topical and debatable issues. World leaders foresee the application of AI technology in military systems and related software such as to improve logistics optimization and target recognition.

  1. Privacy Regulation of AI

The intersection of privacy and data protection points to broader questions of reliability in AI systems. AI has the potential to create new data protection risks not envisaged by legislation which in return results in the surfacing of new ethical concerns including encroaches on fundamental rights. With the help of AI, all kinds of personal data can be used to analyse, predict and influence human behaviour.

  1. Ecological Perspective of AI

AI is an essential tool to carry out space missions, though it is coupled with legal and ethical challenges. AI has the potential to influence global efforts toward sustainability. AI can detect, adapt and respond to climate and environmental change. Further, AI software and smart tools have the potential to create a maintenance schedule and predict potential outages and equipment failures. Thus, AI helps the energy-related sector to be more profitable and efficient.

  1. Intellectual Property Rights and Artificial Intelligence 

AI can make prior art searches, management of IP Portfolios, and the entire life-cycle of an IP easier and faster and can remove the possibilities of error all by applying machine learning methods. Modern search can resolve the inherent ambiguities that plague traditional keyword searches.

The dilemma arises when AI, rather than acting as an assistant, does the work on its own. Though AI working on its own may not be visible today, in the future this would be inevitable.

 

Kindly note: Themes are indicative in nature and not restrictive. Any entry beyond the suggested themes is welcome.

Structure of the Paper 

Papers can be submitted under following categories:

  1. Long Articles: Between 5000 and 8000 words. Papers in this category are expected to engage with the theme comprehensively, and offer an innovative reassessment of the current understanding of that theme. It is advisable, though not necessary, to choose a theme that is of contemporary importance. Purely theoretical pieces are also welcome. For a long article, co-authorship upto two authors is permitted.
  2. Essays: Between 3000 and 5000 words. Essays are expected to be far more concise in scope. These papers are usually meant to deal with a very specific issue, and argue that the issue must be conceptualised differently. They should be more engaging, and make a more easily identifiable, concrete argument.
  3. Case Notes and Legislative Comments: Between 1500 and 2500 words. These are analysis of any contemporary judicial pronouncement or a new piece of legislation whether in India or elsewhere. The note must identify and examine the line of cases through which the decision in the question came about, and comment on implications for the evolution of that branch of law. In case of legislative comment, the note must analyse the objective of the legislation and the legal impact the same is expected to have.

Important Dates 

  1. Abstract Submission:
    Early submission: 29th May, 2022 by 23:59 hours
    Last date of submission: 05th June, 2022 by 23:59 hours
  2. Result of Abstract Submission:
    First batch of result: 02nd June, 2022 by 23:59 hours
    Second batch of result: 09th June, 2022 by 23:59 hours
  3. Full-Length Paper Submission: 19th June, 2022 by 23:59 hours

Kindly note: Preference will be given to participants who will submit the abstract before the early submission date.

Registration  Procedure 

The participants can register from the following link: HERE .

Interested participants must  submit  an  abstract  of  their  paper. The  abstract  should  not  exceed  250  words,  and  must  be  accompanied  by  a cover  page,  stating  the  following-  Theme;  Title  of  the  paper;  Name  of Author(s);  Name  of  Institute/Organisation;  Official  Designation;  E-mail  Address;  Postal  Address  and  Contact  Number.

Abstract should be submitted within the Google Form. Abstracts shall be selected on Rolling Basis and the authors shall be notified for the submission of the Full Paper.

Kindly note the following carefully for any submission:

Fee and Other Details 

  1. Once participants are intimidated about the selection of their abstract, for the acceptance of the submission, the Indian participant has to pay a fee of Rs 2,000 and a foreign participant has to pay a fee of 50 USD.
  2. Selected papers would be published as Conference Proceedings by the host institute.
  3. Participants selected for the presentation of their paper would be provided accommodation by the host institute.

    Conference Director                                                                             Patron-in-Charge

    Pankaj Choudhary                                                                                  Alka Chawla

    Assistant Professor                                                                                 Professor-In-Charge

    Campus Law Centre                                                                               Campus Law Centre

For further details, please contact:

Email: cfp.ic.clc@gmail.com

Contact info: Pragati Dhawan- +91 7006396308

                      Ayush Sachan- +91 9458402134

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