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Call for Papers | Journal on Corporate Law and Governance NLUJ

ABOUT THE INSTITUTION

National Law University, Jodhpur is an institution of national prominence established under the National Law University, Jodhpur Act, 1999 by Rajasthan State Legislation. The University is established for the advancement of learning, teaching, research and diffusion of knowledge in the field of law.

 

ABOUT THE JOURNAL

The Centre for Corporate Governance is a research hub under the rubrics of National Law University, Jodhpur, dedicated to research and development of governance standards for the corporate world. To promote holistic research on areas covered within the broad ambit of corporate law, the Centre came out with a bi-annual publication in 2008, known as Journal on Governance (also known as ‘Journal on Corporate Law and Governance’).

The Journal on Corporate Law & Governance [“JCLG”] is evidence of invincible research, thought-provoking ideas and significant academic and intellectual standards. It offers a forum for critical research on the interplay of contemporary corporate law issues, both from an academic and industry perspective.  The Journal is peer-reviewed with ISSN serial publication No. 0976-0369 and indexed on prestigious legal databases SCC Online and Manupatra. Along with exploring the various problems and challenges that affect the corporate world, the Journal attempts to examine and offer workable solutions, which may help regulatory and policy decisions. Our previous issues boast of scholarly discourses from eminent legal practitioners, academicians, research scholars and students. The journal also publishes the winning essay of the prestigious Pranita Mehta Memorial Essay Writing Competition conducted by the Corporate Law Society, NLUJ. The competition aims to create profound discussions and discourse around contemporary issues within the corporate law realm.  Please visit our website for accessing our previous issues.

The Editorial Board of the Journal welcomes submissions of original articles, comments and discussion within the aim and scope of the Journal for Volume V, Issue 2.

THEME

The broad theme of the Journal for Volume V Issue II is “Changing dynamics of Corporate Law & Governance: Steering towards Transparency & Accountability in the Indian scenario.”

SUB-THEMES

The sub-themes for this issue are as follows:

Please note that the list of sub-themes is merely suggestive and non-exhaustive in nature. The authors can choose to submit manuscripts on other relevant and contemporary topics.

Eligibility

The Journal invites academicians, practitioners, students of law pursuing their LL.B. (Hons.)/LL.B./LL.M. from any recognised university to submit their entries.

Submission Deadline

The deadline for receipt of submissions is July 31, 2022.

Submission Guidelines

Please note that the submissions must conform to the following requirements:

Submission Procedure

Editorial Policy

Contact us

All queries may be addressed to the Editorial Board at journal.governance@gmail.com.

Additionally, you may also contact:

Shreya Rajasekaran (Editor-in-Chief)               +91-9884182366 shreya.rajasekaran@nlujodhpur.ac.in

Vedaant S. Agarwal (Editor-in-Chief)              +91-9022226663 vedaants.agarwal@nlujodhpur.ac.in

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