NLIU | National Seminar on Consumer Protection Laws [04-05 November, 2022]

National Law Institute University, Bhopal is organizing a National Seminar on Consumer Protection Laws sponsored by the Department of Consumer Affairs, Ministry

National Law Institute University, Bhopal is organizing a National Seminar on Consumer Protection Laws sponsored by the Department of Consumer Affairs, Ministry of Consumer Affairs, Food and Public Distribution Government of India and co-sponsored by the Department of Food Civil Supplies and Consumer Protection, Government of Madhya Pradesh.

ABOUT NLIU

The National Law Institute University is the third NLU to be established in the country. It was established by Professor V.S. Rekhi in the year 1997 and has proven to be a true centre of excellence ever since, creating the best of the legal minds in the country.

ABOUT CONFERENCE

The Consumer Protection Act of 1986 was passed to safeguard customers’ rights, but as time went on, it became clear that the Act didn’t cover issues like product liability, consumer contracts made with service providers or manufacturers, or the e-commerce industry.

In order to fill in the gaps in the Act of 1986, Parliament passed the Consumer Protection Act, 2019, which aims to provide a more comprehensive and robust mechanism to safeguard and strengthen the interests of consumers and their rights by successfully preventing unfair trade practices, adulteration of food, misleading advertisements, defective products, and black marketing, as well as prohibiting a rampant rise in scams and frauds flourishing in the digital markets.

The Central Consumer Protection Authority, Product Liability, submission of e-complaints, deterrents in offenses and fines, and mediation are the main components of the Act of 2019.

After three years of the Consumer Protection Act, 2019, being fully operational, including two years during the Covid Pandemic, it is important to discuss the challenges related to the promotion of consumer welfare and the protection of their rights in detail and find workable and long-lasting solutions to them, including the meaningful and effective functioning of various bodies in digital mode.

WHO ALL ARE ELIGIBLE FOR THE CONFERENCE

The seminar is intended for representatives from various organizations involved in consumer protection and welfare, as well as for officials involved in dispute resolution, mediators, business owners, academics, researchers, law students, and attorneys. It is also open to members of NGOs, industry, and think tanks.

THEMES

  • Role, Powers and Functions of Central Consumer Protection Authority
  • Consumer Disputes Redressal Authorities
  • Consumer Rights and Obligations
  • E-Commerce and Consumer Protection
  • Sectoral Challenges and Consumer Protection
  • Mediation and its Challenges in Consumer Justice
  • E-filing of Consumer Complaints and their Disposal
  • Offences & Penalties
  • Unfair Trade Practices and Misleading Advertisements
  • Product Liability
  • Direct selling
  • Cross-border trade and Consumer Protection
  • Professional Negligence including Medical Negligence
  • Consumer Education and Awareness-
    • Developing Course Module on Consumer Protection for Law students (Regular and Optional)
    • Developing Course Module on Consumer Welfare for stakeholders and students
    • Module for spreading education and awareness amongst the citizenry.
  • Evolving a Common Platform for manufacturers, traders, service providers, and consumers
  • Ensuring speedy and expeditious Consumer Justice.

Note: The themes listed above are only indicative and not exhaustive. Participants may select other related topics of relevance under the main theme.

SUBMISSION GUIDELINES

  • Abstract: Word limit -200-300 words including keywords
  • Full Paper: Word Limit — 3,000-5,000 words (including footnotes)
  • Heading: Times New Roman, 14, Bold, Central Aligned
  • Sub-heading: Times New Roman, 12, Italics, Right Aligned
  • Running text: Times New Roman, 12, 1.15 line spacing, Justified. (in MS Word), submission only in the .docx or .doc format will be accepted.
  • The citations must conform to OSCOLA (Oxford Standard for the Citation of Legal Authorities) 4th edition for any references/footnotes.

REGISTRATION FEES

  • Faculty/Professionals/NGOs — INR 1,000
  • Research Scholars / Students — INR 500
  • Payment:
    • Link for Registration/ Payment will be shared with the abstract confirmation mail.
    • On additional payment, as per the rules of the NLIU, limited accommodation may be provided on the University campus for outstation participants on a first come first serve basis, subject to availability of accommodation.

RELEVANT DATES

  • Abstract Submission — September 30, 2022
  • Full Paper Submission — October 30, 2022

VENUE

Subject to the COVID-19 Protocol, the Seminar shall be held in physical mode at the National Law Institute University, Bhopal

CONTACT INFORMATION

In case of any queries, please contact cpls2022@nliu.ac.in

HOW TO REGISTER

Interested candidates may submit the abstract for the Seminar through the link provided at the end of this post.

Link- https://docs.google.com/forms/d/1gFLSSB_mqTsrS30pfLjDfiYpFZYW8_aKM7cgf3M9cGo/viewform?edit_requested=true

Click to know more: Consumer-Laws-seminar-2022

Join the discussion

Leave a Reply

Your email address will not be published. Required fields are marked *