Hidayatullah National Law University, Nava Raipur in collaboration with the National Commission for Women, is organizing an ‘Eastern Region Law Review Consultation on ‘The Family Courts Act, 1984' on September 30, 2022.
Hidayatullah National Law University has always been at the fore-front in organizing various conferences and programmes of national and international repute. This Eastern Region Law Review Consultation is being organised to analyze and review the existing legal framework of Family Courts Act, 1984 with a view to find out the loopholes in the Act and the difficulties in its implementation. The aim is to articulate recommendations for workable amendments in the Act in order to streamline the procedure of Family Courts. This Consultation would deliberate upon the utility, working, efficiency, and effectiveness of the Act in the background of changing dynamics of the society and its norms. Prof. (Dr.) V. C. Vivekanandan, Hon'ble Vice-Chancellor, remarked, “HNLU as a part of the programmes of its research clusters is proud to host this deliberation on Family Courts Act 1984 to be attended by eminent Law Professors and Policy Makers. The programme will be the beginning of series of impact review conferences.” The Consultation Programme is coordinated by Dr. Parvesh Kumar Rajput. The Consultation Programmes would be attended by esteemed Judges, Deputy Advocate General, Principal Secretary Law, Academicians and Advocates from the Eastern Region.
