Lucknow University | National Seminar on Right to Repair and Consumer Protection Law in India

ABOUT THE SEMINAR

In recent years, There has been a growing movement advocating for the “right to repair.” The idea is to give people and small businesses easier access to tools, parts and information so they can fix their own electronics, appliances and other stuff. The right to repair movement also seeks to promote sustainability by reducing electronic waste and extending the lifespan of products. However, there are many challenges to implementing the right to repair, including intellectual property laws, consumer safety concerns, and industry resistance.

This seminar is intended to promote awareness and understanding of the right to repair as well as safeguard the interests of consumers. Explore the legal, technical and social challenges to implementing the right to repair and discuss possible solutions. Discuss the role of various stakeholders, including consumers, manufacturers, governments, and civil society, in promoting and protecting the right to repair. Another objective is to identify best practices by corporate houses and judicial attitudes in ensuring the right to repair. The seminar will provide a platform for participants to exchange ideas and experiences and to explore ways to promote and protect the right to repair. The seminar will also contribute to building a network of stakeholders working towards a more sustainable and equitable future.

CALL FOR PAPERS-

Researchers, Academicians, Professionals are invited to contribute research papers on the following topics:

SUB THEMES:

➢ International perspectives on Right to Repair and Consumer Protection Law.

➢ Right to Repair and its relation to Intellectual Property Law.

➢ The role of consumer organizations in promoting Right to Repair.

➢ Best practices in consumer protection and Right to Repair in National And International perspective.

➢ Addressing the issue of e-waste: the role of Right to Repair and Consumer Protection Law.

➢ Judicial attitude towards Right to Repair in India.

➢ Online business and Right to Repair.

Participants may choose any of the above mentioned sub – themes or any other theme relevant to the main theme of the seminar.

REGISTRATION FEE-

• FOR ACADEMICIANS/PROFESSIONALS/TEACHERS/OTHER DELEGATES- RS. 1000

• RESEARCH SCHOLARS AND STUDENTS- RS 700

For on-spot registration the same can be submitted in person at the venue – Room No. 308 , Faculty of Law, Second Campus, Jankipuram, University of Lucknow, Lucknow to the concerned registration authority on the date of seminar i.e. 15th of April, 2023

Note: No accommodation, travel arrangement or travel allowance shall be provided to any participant.

PAYMENT DETAILS

Through Gpay/Paytm/NEFT details regarding the same are mentioned in the brochure.

RULES FOR SUBMISSIONS

Researchers, academicians and professionals form different fields are invited to contribute and make paper presentation on the seminar themes and are requested to submit their Abstract along with dully filled registration form.

1. The abstract of paper shall be maximum 300 words, in MS Word 12 point Font in New Times Roman with 1.5 line spacing.

2. Full paper shall be within 3000 – 5000 words and should be typed in MS Word 12 point Font in Times New Roman with 1.5 line spacing on A4 size paper.

3. Abstract and full paper must be sent on e-mail address given below:

   Email: mcc.lucknowuniv@gmail.com

IMPORTANT DATES

Date of Seminar: 15th April, 2023.

Last Date of Online Registration: 8th April, 2023.

Last Date for Abstract Submission: 8th April, 2023.

Last Date for Full Paper Submission: 13th April, 2023.

NOTE: No online registration, abstract or full paper shall be entertained after the due date.

VENUE :

Conference shall be held in New Auditorium, Second Campus , University of Lucknow, Jankipuram extension, Lucknow. 226021

(Location is easily accessible from Airport, Railway Station and Bus Station

To know more click on National Seminar, 2023 Brochure