ABOUT RGNUL
The Rajiv Gandhi National University of Law (RGNUL), Punjab, was established by the State Legislature of Punjab by passing the Rajiv Gandhi National University of Law, Punjab Act, 2006 (Punjab Act No. 12 of 2006). The Act incorporated a University of Law of national stature in Punjab, to fulfill the need for a Centre of Excellence in legal education in the modern era of globalization and liberalization. The University was accredited with an ‘A’ Grade by the National Assessment and Accreditation Council (NAAC) in 2015.
ABOUT PUNJAB STATE INFORMATION COMMISSION
The Punjab Government constituted the State Information Commission on 11th October 2005 and appointed the first Chief Information Commissioner of Punjab under section 15 of the Right to Information Act, 2005 on the same day. Section 15(4) of the Act lays down that the general superintendence, direction, and management of the affairs of the State Information Commission shall vest in the State Chief Information Commissioner who shall be assisted by the State Information Commissioners and may exercise all such powers and do all such acts and things which may be exercised or done by the State Information Commission autonomously without being subjected to directions by any other authority under this Act.
ABOUT CASLW
The Centre for Advanced Studies in Labour Welfare was established with a view to improve and strengthen the Labour Justice System in India. It strives to uphold and protect the rights of the labourers and their families thereby ensuring them a life of human dignity. The Centre also makes an effort to sensitize the labourers about their rights, which are enshrined in the Constitution of India and other legislations as well. In addition to it, the Centre makes an effort to impart education to the children of labourers on the University campus and makes them aware of their fundamental right to education thereby, making their parents realize their duty towards their children. The Centre has initiated a research project on the migrant labourers. It also has a dedicated blog ‘Labour and Liberty’ catering to the field of labour and employment law. Apart from these, CASLW released its newsletter ‘Shram’, covering different bytes and updates related to employment and labour benefit practices.
THEME OF THE SEMINAR:
RIGHT TO INFORMATION: GEARING UP FOR THE FUTURE
Please refer to the Brochure for Concept Note and list of sub-themes.
IMPORTANT DATES
Last Date for Registration: October 5, 2023
Last Date for Manuscript Submission: October 16, 2023
Paper Presentation and Seminar: October 20, 2023
SUBMISSION GUIDELINES
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Research papers should pertain to the conference theme.
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Participants shall be required to submit the final paper with an abstract on or before October 16, 2023.
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The abstract shall also contain, the name of the author/authors, email Id of the author/s, contact number, and designation.
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The full paper should not exceed 6000 words. (Abstract is not included in full paper).
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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.
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Abstract and Research Papers should be emailed to rticaslw@gmail.com
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Citations shall be strictly in accordance with the Oxford Standard for Citation of Legal Authorities, 4th Edition.
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The university reserves the discretion to publish the selected papers.
REGISTRATION FEES FOR THE SEMINAR
Students – 500 INR (inclusive of GST)
Professionals- 800 INR (inclusive of GST)
(Co-authorship is limited to two authors |In case of co-authorship the authors need to pay the fee as per their respective designation)
CONTACT DETAILS
Kunal Yadav, Student Cordinator (+91 99589 87512)
Arun Rathod, Registration Head (+91 91213 64746)
Ananya Singhvi, Hospitality Head (+91 92144 05565)
Paankhurie, Logistics Head (+91 94251 33990)
