national seminar on sports law in india

ABOUT RGNUL

Rajiv Gandhi National University of Law (RGNUL), is a public law school and a National Law University located in Patiala, Punjab, India. It was established in 2006 by the Punjab Government (Punjab Act No. 12 of 2006) as a university dedicated to the field of Legal Education.

ABOUR CBLT

The Centre for Business Laws & Taxation (CBLT) has been established with a view to promote interdisciplinary research on Business Laws and Taxation. The Centre aims to encourage multi-disciplinary study in the field of Business Law including, but not limited to, General Corporate Governance, Banking Law, Company Law, Securities Law, Intellectual Property Laws, Taxation Law, etc.

ABOUT CADR

The Centre for Alternative Dispute resolution (CADR), Rajiv Gandhi National University of Law has been established to promote students’ and researchers’ interest in Alternative Dispute Resolution consisting of dispute resolution mechanisms like Arbitration, Negotiation, Mediation and Conciliation.

ABOUT THE SEMINAR

India is home to plenty of sports, which are played throughout the length and breadth of the country. However, there is no specific legislation dealing with sports law in India. The government of India has enacted National Sports Development Code, 2011 for regulating National Sports Federations in India. In the absence of specific legislation dealing with various aspects of sports, regulation of sports presents a big challenge, highlighting the need for the development of law and the need for sports lawyers in India.

The seminar is aimed at providing the participants with the nuances of sports and the need for regulating sports; the intricacies of various laws dealing with sports and the issues and challenges of sports law in India. The seminar will involve various technical sessions wherein experts and participants will discuss and debate various aspects of sports and the legal provisions regulating such aspects.

CALL FOR PAPERS

  • Research papers are invited from academicians, researchers, research scholars, lawyers, practitioners, and students.

  • It is proposed to publish the selected papers in the form of an edited book with an ISBN number. However, submission/presentation of the paper does not guarantee publication, and the decision of the editors regarding suitability for publication shall be final.

  • Participants shall be required to present their papers (along with a PPT) on the day of the seminar in OFFLINE mode at the lushful RGNUL campus on 19th August 2023.

SUB THEMES

The Theme of the seminar is: ‘Sports Law in India-Issues, Perspectives, and Challenges’

List of sub-themes

  • Global Governance of Sports Bodies and Law

  • National Sports Development Code, 2011

  • Broadcasting, ticketing, merchandising, Sponsorship of Sports, and Legal governance thereof

  • Disciplinary Codes, Internal Discipline procedures, On-field offenses

  • Taxation of Sports Organizations

  • Dispute Resolution Mechanism in Sports

  • Age Fraud in Sports and Law in India

  • Doping and Anti-Doping Law

  • Legal Wagering and Sports: Match Fixing, Betting, Gambling, and Law

  • Sports and Intellectual Property Issues

  • Anti-Corruption Code in Sports

  • National Sports Development Bill

(List is illustrative and papers on other themes are also welcome for the purpose of seminar.)

SUBMISSION GUIDELINES

  • Participants shall be required to submit an abstract of around 300 – 350 words.

  • The abstract shall also contain, the name of the author/authors, email Id of the author/s, contact number, and designation.

  • Full paper should not exceed 6000 words (including the citation).

FORMATTING GUIFELINES

  • It shall be typed in Times New Roman, Font Size 12 on A4 size paper with a 1” margin on all sides with 1.5 line spacing using MS Word.

  • Citations shall be strictly in accordance with the Bluebook (21st Edition).

HOW TO SUBMIT?

Abstracts and full-length papers (in pdf format) are required to be emailed to seminar@rgnul.ac.in. The final file of the paper shall be named with their author’s name.

REGISTRATION DETAILS

  • Registration shall be deemed to be complete on successful payment of the fee.

  • All payments shall be made through this registration link after the abstract selection.

REGISTRATION FEE

  • Students: 590 INR

  • Faculty : 858 INR

  • Co-author: 1180 INR (A maximum of 2 authors are permitted per paper)

TENTATIVE SCHEDULE

  • Last date for Submission of the Abstract: 15th July 2023

  • Intimation of abstract selection: 25th July 2023

  • Last date of making the payment: 10th August 2023

  • Full paper submission (Soft copy): 12th August 2023

  • Seminar on 19th August 2023

Student Coordinators

Mr. Om Pandey: 8287721398

Mr. Rohan Gajendra Pratap Sing: 9540815919

Mr. Jotsaroop Singh: 9958854523

Ms. Dikshi Arora: 9024559982

Mr. Harshit Bhimrajka: 9829513257

Mr. Rachit Somani: 6376006259

Must Watch

maintenance to second wife

bail in false pretext of marriage

right to procreate of convict

Criminology, Penology and Victimology book release

One comment

Join the discussion

Leave a Reply

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

This site uses Akismet to reduce spam. Learn how your comment data is processed.