The Centre for Research in Air & Space Law, Maharashtra National Law University Mumbai (CRASL, MNLU Mumbai), in association with Centre for Aviation and Space Laws, West Bengal National University of Juridical Sciences (CASL, NUJS Kolkata) and Prof. V.S. Mani Centre for Air and Space Law, Gujarat National Law University (VSMCASL, GNLU Gandhinagar) will jointly host the International Symposium on Aviation Law & Practice at Mumbai, on 7th October.
The Symposium provides a platform to bring together legal experts, aviation industry professionals, policymakers, regulators, academicians, and other stakeholders, to deliberate on the evolving landscape of aviation law. The event shall be graced with the august presence of Hon’ble Justice Shri Sharad Arvind Bobde, former Chief Justice, Supreme Court of India. The EBC and SCC Online are the knowledge partners of this event.
The Symposium entails panel discussions and paper presentations. There will be 4 panels in it, with 5-6 papers per panel, so that the presenters and discussants get adequate time for a fruitful engagement. The papers will be selected on a competitive basis, and will be published in the upcoming issue of the Indian Review of Air and Space Law. The brochure for this event has been attached herewith. All the relevant details of the event, including the registration link, payment link and the schedule are mentioned in it.
We invite law students, academicians, lawyers, government officials, and working professionals in the aviation law sector, for paper presentation in this event. The attendees will get certificates of participation and the paper presenters will get certificates of presentation. The themes for Paper Presentation in this Symposium include (but are not limited to):
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Legal frameworks for ensuring aviation safety, managing security risks, and addressing liability in cases of accidents or incidents.
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Examination of aviation’s impact on the environment, including emissions regulations, carbon offset programs, and sustainable aviation fuels.
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Exploration of legal challenges and opportunities presented by technologies like unmanned aerial vehicles (UAVs), supersonic travel, and electric propulsion.
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Examination of passenger rights, aviation consumer protection, and the role of international organizations in safeguarding travellers.
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Review of key international agreements and organizations (ICAO, Chicago Convention) in shaping aviation law and cooperation.
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Issues relating to Aircraft Certification, Safety Regulations, Aviation Insurance and Risk Management
Event Details:
Date – 7th October 2023 (Saturday)
Venue – Maharashtra National Law University Mumbai, Technology St., Hiranandani Gardens, Powai, Mumbai, 400076.
Submission Details:
Link to submit the abstract – https://forms.gle/u1rvGmhaZ76ero9v5
Last date for submission of abstract – 27th September 2023
Word Limit for the abstract – 300 words
Co-authorship: Up to 03 co-authors permitted for the paper presentation
Payment Details
Last date to make payment – 30th September 2023
Payment link – https://shorturl.at/aoEN0
Fees for paper presentation – Rs. 1600/-
Fees for Attendee – Rs. 800/-
In case you have any further queries, please feel free to write to us at crasl.events@mnlumumbai.edu.in or contact Mr. Prakrit Patro at +91 9997660011.
