About Geeta Institute of Law (GIL), Panipat, Delhi-NCR

The Institute is located on NH-1, G.T. Road Panipat, just 50 minutes run from Delhi. The institute was granted affiliation by Kurukshetra University, Kurukshetra in 2007 and affiliation has been approved by Bar Council of India. Geeta Institute of law is one of the prestigious Law Institute having honored as being the best 25th law college in India by Outlook India Ranking. We are proud of having entered into Memorandum of Understanding (MOU) with Common Law Admission Test for using CLAT score for admission in Geeta Institute of Law. The method of teaching in GIL includes Lecture Discussion, Case Law Analysis, Moot Court Competitions, Training, Project Assignments, Court Visits and Legal Aid Programmes. The Internship and Placement cell of GIL works throughout the year and provides structured interface in building relationships and networking with legal professionals from the industry.

About Centre for South Asian Legal Studies

The study of law cannot be undertaken in an isolated room. The issues and problems with which today’s societies are conflicting have to be taken into consideration when we step into the realm of law. The Centre for South Asian Legal Studies is therefore committed to examine and analyse these issues of utmost relevance while having a comparative approach with the jurisdictions of South Asian Region. The problems of South Asia are common in many disciplines and also in many facets of social, legal and political life. Therefore, any attempt to understand the real issues of this region would be fruitless and irrelevant if a holistic attempt is not made. The Centre is, hence, focused to this approach of legal methodology.

 

About School of Law, Geeta University, Panipat, Delhi-NCR

The broad general function of the law department at Geeta University is to delineate legal boundaries within which the management of the corporation is free to exercise its ingenuity in successfully managing the corporate enterprise. With the idea of bringing radical changes into Legal Education in India to make it more modern, socially relevant, economically viable, and professional job-oriented, best efforts are being made to revise the Syllabus and the new Course Curriculum as and when required. The school has included Competition Law, Cyber Law, Banking and Law, Mines Law, Maintenance Law, Banking and Insurance Law, International Trade Law, etc., in its syllabus, keeping in view the modern needs of society.

About Kathmandu School of Law (KSL), Nepal

Kathmandu School of Law (KSL), established in 2000 AD as an affiliate of Purbanchal University, is a community-based, non-profit academic institution that upholds its unrestrained commitment to a pragmatic, research-based and community-responsive legal education in the country. It was conceptualised within the ambit of a non-profit movement dedicated to serve the need for an academically sound and functionally feasible legal education in Nepal. This is the first and only Law School to be QAA Certified by the University Grants Commission, Nepal. Further, NICA, one of the independent survey institutions, ranks KSL as the 122nd best Law School in the world, 42nd in South Asia and 1st in Nepal.

 

About Maldives National University, Maldives

The Maldives National University is one of the outstanding academic institutions of the nation and one of the finest in Maldives. Its mission is to create, discover, preserve and disseminate knowledge that are necessary to enhance the lives and livelihoods of people and essential for the cultural, social and economic development of the society so that this nation shall remain free and Islamic forever. It offers courses of higher education and training to those who have completed secondary education or equivalent in areas relevant to the development of the nation, carries out scientific research and investigations and disseminate the results of these endeavors for the benefit of the national and international communities. It also aims to establish relationships of cooperation with institutions both inside the country and abroad. It is committed to develop existing University resources and acquire new ones in the pursuit of the achievement of the University mission.

About International Seminar

The aims and objectives of the law have become complex & dynamic in contemporary society. The South Asian Region is also not untouched by this changing phenomenon. Therefore, to meet the changing requirements of the law, society and the implementing functionaries, the relevant stakeholders are obligated to the regular task of entertaining the emerging issues and challenges. This issue becomes more complex and pertinent when we specifically deliberate about the South Asian Region. The South Asian Region, being in its developing phase, is continuously facing social, economic and political turmoil, which not only tarnishes its international position but also weakens the legal structure working in the society.

Keeping the above outline in mind, the International Seminar is a platform to bring out and discuss all those legal issues and challenges with which the South Asian Region is struggling. At the same time, the changing dimensions of the law on account of distinct events in South Asian countries are inevitable to understand. This International Seminar, in this manner, shall be an inclusive forum for emancipating different ideas and solutions which can work as a guide to the South Asian Legal discourse in the present and the future.

Theme for the International Seminar

Changing Dimensions of Law in South Asia: Issues & Challenges

Sub-Themes for the International Seminar

  1. Constitutional Law in South Asia
    • Judicial Review by the Constitutional Courts and Limitations
    • Role of the Constitutional Courts
    • Transformative Constitutionalism
    • Judicial Activism and Overreach

  2. Women, Children & the Law in South Asia
    • Rising Violence against Women and the Role of Law
    • Gender Equality and Contemporary Trends
    • Child Labour and the Law
    • Child Marriage and the Law

  3. Human Rights in South Asia
    • Human Rights amid Rising Majoritarianism
    • Human Rights of Illegal Migrants
    • Protection of Refugees
    • Conditions of Prisoners in Jails

  4. Environmental Issues and Challenges in South Asia
    • Legal Framework regulating Industrial Pollution
    • Regulation of Deforestation
    • Increased Urbanisation, Water Scarcity, and the Law
    • Globalisation and Increased Environmental Issues

Note: The above-mentioned sub-themes are not exhaustive. The author can select any other sub-theme related to the central theme.

Submission Guidelines

Abstract: The abstract should not exceed 250 words and must be accompanied by a cover page stating the following: –

  • Sub-theme of the paper
  • Title of the Paper
  • Name of the author (s)
  • E-mail address
  • Postal address and Contact Number
  • The abstract must be emailed to csalsgil@geeta.edu.in with the subject “SUBMISSION OF ABSTRACT FOR INTERNATIONAL SEMINAR” on or before 14th November 2022.

Full Research Paper: The following guidelines should be followed:

  • The paper should have a minimum of 4000 (exclusive of footnotes) & maximum of 6000 words (exclusive of footnotes).
  • There can be only one author and one co-author. The inclusion of more than one co-author will result in automatic disqualification.
  • The main text should be in Times New Roman with font size 12 and 1.5 line spacing.
  • The footnotes should be in Times New Roman, font size 10, with single line spacing.
  • One-inch margins on all sides should be maintained.
  • Citation style: Indian Law Institute Citation Style should be adhered to. The rules can be accessed by clicking the following link:

    Indian Law Institute Citation Style: Click Here

  • All correspondence must be sent to email: csalsgil@geeta.edu.in

The full paper must be emailed to csalsgil@geeta.edu.in with the subject as “SUBMISSION OF FULL PAPER FOR INTERNATIONAL SEMINARon or before 30th November 2022.

Note: All submissions must be the author’s original and unpublished work. A similarity index (plagiarism) of more than 10 % will attract immediate disqualification.

Mode of Presentation

Presentations will be conducted in a Hybrid (Online/Offline) manner.

For participants from outside India, the mode of the presentation shall be online: through ZOOM or Google Meet.

Important Dates

Submission of Abstract

14th November 2022

Confirmation of Abstract

17th November 2022

Last date of Payment of Fees & Registration

25th November 2022

Submission of Full Paper

30th November 2022

International Seminar

10th December 2022 (Saturday)

Important Note: The above-mentioned dates shall be strictly followed.

Registration Fee

For Indian Participants:

S.NO.

CATEGORY

REGISTRATION FEE

I.

Students

Rs. 500/-

II.

Research Scholars

Rs. 800/-

III.

Academicians and Professionals

Rs. 1100/-

For Participants from Maldives:

S.NO.

CATEGORY

REGISTRATION FEE

I.

Students

MVR 95

II.

Research Scholars

MVR 150

III.

Academicians and Professionals

MVR 205

For Participants from Nepal:

S.NO.

CATEGORY

REGISTRATION FEE

I.

Students

NPR 800

II.

Research Scholars

NPR 1250

III.

Academicians and Professionals

NPR 1750

For Participants from other countries:

S.NO.

CATEGORY

REGISTRATION FEE

I.

Students

USD 50*

II.

Research Scholars

USD 100*

III.

Academicians and Professionals

USD 120*

*Note: For participants from other countries, the International Seminar Committee will provide the need-based scholarship in the total registration fees. A request for the scholarship should be sent along with the abstract.

  • Registration fee includes seminar kit, tea and lunch.
  • All the delegates are requested to bring one hard copy of the original Full Paper and ID Proof along with them. This applies only to Indian Participants.

Registration Details

In case of co-authorship, both participants have to pay & register separately. While filling out the Google form, participants will be required to upload the screenshot or receipt of the payment so made. Therefore, the participants are first required to pay the registration fee and then register. Registration can be done by filling out the following Google form latest by 25th November 2022:

Google form Link:

https://forms.gle/Gf2QFRYSgM1v44YE7

Payment Details

Payment can be made through RTGS/NEFT or by using various online channels such as Paytm, Google pay etc. The following are the bank details:

Bank/Branch Name: HDFC Bank, Samalkha, Panipat

Account Holder Name: Geeta Institute of Law

Account Number: 13251450000062

IFSC Code: HDFC0001325

For International Payments, in place of the IFSC Code, use SWIFT CODE: HDFCINBB

Note: Kindly take the screenshot or receipt of payment to upload in the Google form while registering. The registration fee is not refundable.

Accommodation

An accommodation facility will not be provided to the participants. However, the Institution will provide the contact number of nearby hotels and guest houses.

Certificates of Excellence and Best Presentation

The three best papers will be awarded the “Certificate of Research Excellence”.

The three best paper presenters will be awarded with the “Certificate of Best Presentation”.

Publication of Best Papers

Three best papers will be published in Volume 11, Issue 2 of the Journal of Global Research & Analysis (JGRA) with ISSN No.: 2278-6775, bi-annually published by Geeta Institute of Law, Panipat, Delhi-NCR.

Contact Us

For any query regarding the international seminar, contact at:

Email: csalsgil@geeta.edu.in

Contact No.: +91-7015331400

Organizing Committee

Patron In Chief

Mr. S. P. Bansal

Chancellor, Geeta University, Delhi-NCR


Mr. Nishant BansalMr. Ankush Bansal

Pro-Chancellor, Pro-Chancellor,

Geeta University, Delhi-NCRGeeta University, Delhi-NCR

Patrons

Dr. Dharmender Patial

Professor & Dean,

Geeta Institute of Law (GIL)

Dr. Abdul Sattar Abdul Rahman Prof. (Dr.) Yubaraj Sangroula

Dean, Faculty of Shariah & Law, Professor & Executive Director

The Maldives National University Kathmandu School of Law

Ms. Fathimath Waheeda Prof. (Dr.) Atindra Dahal

Hod (Law), Faculty of Shariah & Law Head, Research Department

The Maldives National University Kathmandu School of Law

Organizing Secretaries Seminar Conveners

Dr. Subhash Kumar Ms. Shilpa Sardana

Principal Centres’ Director

Geeta Institute of Law (GIL) Geeta Institute of Law (GIL)

Mr. Sandeep Saini Mr. Divyanshu Chaudhary

HoD (Academics) Assistant Director,

Geeta Institute of Law (GIL) Centre for South Asian Legal Studies

Geeta Institute of Law (GIL)

Student Coordinators

Mr. Nitin Singhroy Ms. Arpita Singla

Ms. Sanskriti Mr. Chetan

Knowledge Partners

SCC Online and Eastern Book Company Publishing Pvt. Ltd. are the Knowledge partners for the International Seminar.

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