ABOUT THE UNIVERSITY
Rajiv Gandhi National University of Law (RGNUL) was established in Punjab in 2006 by the State Legislature to provide a center of excellence for legal education. It is approved by the Bar Council of India and registered with the University Grants Commission. RGNUL was accredited with ‘A’ grade by the National Assessment and Accreditation Council in 2015 and granted autonomy under UGC Regulations in 2018. It was also ranked as the cleanest government residential university by the Ministry of Human Resource Development in 2019.
ABOUT IBBI
IBBI is a regulatory body established under the Insolvency and Bankruptcy Code, 2016. It oversees the implementation of the Code, which consolidates and amends the laws related to reorganization and insolvency resolution. IBBI regulates Insolvency Professionals, Insolvency Professional Agencies, Insolvency Professional Entities, and Information Utilities. It enforces rules for corporate insolvency resolution, corporate liquidation, individual insolvency resolution, and individual bankruptcy under the Code. Additionally, IBBI is responsible for promoting the development of, and regulating the practices of, insolvency professionals, agencies, and information utilities. It is also designated as the ‘Authority’ under the Companies (Registered Valuers and Valuation Rules), 2017 for the regulation and development of valuers in the country.
ABOUT THE CENTRE
The Centre for Business Laws and Taxation (CBLT) is dedicated to promoting interdisciplinary research on business laws and taxation. They achieve this through a variety of activities such as webinars, conferences, workshops, moot court competitions, credit and noncredit courses, newsletters, blog series, and research. These initiatives provide a platform for professionals and academics to collaborate and share knowledge, insights, and best practices in the field of business law and taxation.
ABOUT THE CONFERENCE
The Insolvency and Bankruptcy Code, 2016 is a recent law that consolidates and simplifies the insolvency resolution and bankruptcy process which was previously scattered in various laws. The implementation of the Act is based on four pillars, including creditors, insolvency professionals, adjudicatory mechanism, and resolution applicants. The new regime aims to shorten the time for resolution of debts and cut down delays in the recovery of dues of creditors. In this backdrop, it is desirable to analyse the implementation of the Code, its impact, its efficacy and its interaction with other laws like Securities and Exchange Board of India Act (SEBI) and FEMA etc. Attending the conference on IBC can provide valuable insights on the changes brought by the new law and how it can benefit businesses and individuals.
IMPORTANT DATES
Abstract Submission: 31st August 2023
Acceptance/Rejection Notification: 10th September 2023
Last Date of Registration: 15th October 2023
Final Paper Submission: 15th October 2023
Early Bird Registration till 15th September 2023
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Academicians and Professionals: INR 1000+GST
Co-author: INR 500+GST
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Students and Researchers: INR 500+GST
Co-author: INR 250+GST
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Conference Participation Fee: INR 500
PAPER SUBMISSION GUIDELINES
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The research papers should pertain to any of the sub-themes of the conference.
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Participants shall be required to submit an abstract of around 350 words on or before 31st August, 2023.
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Abstract shall also contain, name of the author/authors, email Id of the author/s contact number and designation.
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Acceptance of abstracts shall be communicated separately. Payment link shall be shared separately, if abstract is selected.
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Full paper shall not exceed 6000 words. It shall be typed in Times New Roman, Font Size 12 on A4 size paper on any of the sub-themes of the conference with 1” margin on all sides with 1.5 line spacing using MS Word.
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Abstracts and papers shall be required to be emailed at cbltevents@rgnul.ac.in
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Citation shall be strictly in accordance with Bluebook (20th Edition).
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University may publish selected papers. Selection of papers for publication shall be the exclusive discretion of the University.
STUDENT CONVENORS
MR. HARSHIT BHIMRAJKA (+91-9829513257)
MS. DIKSHI ARORA (+91-9024559982)
MR. OM PANDEY (+91-8287721398)
CONTACT DETAILS
01752391600-03
To know more click on National Conference on Insolvency and Bankruptcy Code Implementation, Efficacy and Impact
