About LSPR
LSPR is an online Law and Policy platform run by Kautilya Society from the National Law School of India University, Bangalore under the aegis of Vidhi Centre for Legal Policy. We aim to use our legal expertise and analytical skills to present novel arguments on domestic and international issues that affect our daily lives.
We are frequently cited across a number of platforms and academic journals in India and abroad, such as The Diplomat, The Print, Firstpost, Vice, Voelkerrechtsblog, SCC Online, Mondaq, Modern Diplomacy, Independent Australia, Social Change Journal and The Indian Journal of Law and Technology. Our articles have been cross-posted on multiple platforms such as LiveLaw, and The Eleventh Column. Our content has also been featured on global academic resource compendiums, and Legislative notes circulated among Members of the Indian Parliament. As of December 2020, LSPR has published over 300 articles, recording upwards of 3,50,000 views
The Newsletter
LSPR’s Bi-Weekly Newsletter is one of the latest initiatives by LSPR. The newsletter comprises crisper articles dealing with highly contemporaneous issues. The Newsletter is now open for submissions on a rolling basis.
Submission Guidelines
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The submission should deal with highly contemporary issues concerning any area of Law/Policy, preferably dealing with events which have occurred within 2 weeks of the author’s submission. Only original content developed by the author(s) will be accepted. Submissions will be screened for plagiarism.
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The submission should be concise, analytical and must provide a clear understanding of the contemporary issue it discusses. It is advisable that authors avoid excessive use of technical, legal jargon for newsletter submissions.
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Submissions must be emailed to lawschoolpolicyreview@gmail.com in the form of a word document. The subject of the email should be ‘SUBMISSION — NEWSLETTER’.
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The submission should preferably be between 800 — 1,200 words. This stipulation is flexible at the Editors’ discretion in exceptional cases.
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The body of the email must contain a short bio of the author(s) and the name of the institution that they are affiliated to. Co-authorship of up to three authors is permitted.
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The submission should contain a title.
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References must be in the form of hyperlinks, linked to keywords and phrases in the body of the submission. Use of footnotes/endnotes should be limited to offline sources only. For footnotes/endnotes, the Oxford University Standard for Citation of Legal Authorities (OSCOLA) (4th edition) must be adhered to. Authors are advised to be precise while referencing, such as by hyperlinking the relevant statutes and judgements, and citing the precise provisions and chronology in brackets.
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Authors are also requested to attach an image to accompany the piece. The Image should be representative of the submission’s topic, area or argument. It should be high quality (upwards of 1000p) with an aspect ratio of 2:1. Please mention the image source in the email, for the purpose of giving creator credits.
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Important: The authors must include a declaration in the body of the mail, as to the bona fides of their submission. A sample declaration to that effect can be: “The article is an original work of the author/s. I certify that the intellectual content of this article is the product of my own work. No part of this article has been copied from any other source without acknowledgement of the source.”
For any further details or clarifications regarding the Newsletter, visit our website here.
