After the successful release of the inaugural edition of NLIU – Journal for Legislative Drafting and Parliamentary Research (JLDPR) on the occasion of the 25th Foundation Day of NLIU, the Centre for Parliamentary Studies, NLIU (CPS) is pleased to announce that it is now accepting submissions for Volume II of the JLDPR.
ABOUT THE NATIONAL LAW INSTITUTE UNIVERSITY, BHOPAL (NLIU)
NLIU is amongst the nation’s premier law schools. The University constantly strives to enhance the legal landscape of the country. It aims to contribute towards national development by instilling a sense of responsibility within the student community while at the same time cultivating a spirit of intellectual freedom, qualities of leadership and imaginative power.
ABOUT THE CENTRE FOR PARLIAMENTARY STUDIES
The Centre has been established with the objective of promoting advanced learning in constitutional law, public policy research, and legislative drafting. CPS seeks to engage itself in academic discourse and research projects on contemporary public policy issues. The Centre also aims to become an instrumental organization in the holistic development of the Indian legal system by aiding the participants in acquainting themselves with important aspects of the profession.
ABOUT THE JOURNAL
The Journal is an annual, double-blind, peer-reviewed publication of CPS. It aims to generate interest in the realm of constitutional law, administrative law, and public policy research. The Journal fosters academic discussions on areas related to constitutional law, administrative law, parliamentary studies and public policy. The foreword for our inaugural edition was written by Justice Sanjay Karol, Judge, Supreme Court of India. The inaugural edition of the Journal was released on the occasion of the Silver Jubilee of the founding of NLIU by the Director of the National Judicial Academy, Justice A.P. Sahi.
To access the Volume I of JLDPR, please follow the link- https://shorturl.at/yJZ05
BOARD OF ADVISORS
The Journal has an esteemed panel of Board of Directors comprising dignified stalwarts from the field of constitutional law, policy and research:
Prof. (Dr.) A. Lakshminath
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Former Vice Chancellor, Damodaram Sanjivayya National Law University, Visakhapatnam
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Former Vice Chancellor, Chanakya National Law University, Patna
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Former Dean and Registrar, NALSAR University of Law, Hyderabad.
Prof. (Dr.) R. Venkata Rao
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Vice-Chancellor-in-Charge, India International University of Legal Education and Research (IIULER), Goa.
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Former Chairperson, Vivekananda School of Law and Legal Studies and Vivekananda Schools of English Studies (Vivekananda Institute of Professional Studies, New Delhi)
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Former Vice Chancellor, National Law School of India University (NLSIU), Bangalore
Prof. (Dr.) Ranbir Singh
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Former and founder Vice Chancellor, National Law University, Delhi
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Member, National Committee to administer the “Rajiv Gandhi Advocate’s Training Scheme” constituted by Ministry of Law and Justice
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Member (part-time), 19th Law Commission of India
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Former Member, Governing Council of Association of Indian Universities (AIU) New Delhi
Prof. (Dr.) V. Vijayakumar
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Former Vice Chancellor, National Law Institute University, Bhopal
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Former Vice Chancellor, Tamil Nadu Dr. Ambedkar Law University (TNDALU), Chennai
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Former UNHCR Chair on Refugee Law and Founding Faculty, NLSIU, Bangalore
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Former President, Consortium of National Law Universities
Prof. (Dr.) Bhawani Prasad Panda
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Director, KIIT School of Law, Bhubaneswar, Odisha
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Founding Vice Chancellor, Maharashtra National Law University, Mumbai
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Founding Faculty, West Bengal National University of Juridical Sciences (WBNUJS), Kolkata
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Recipient of N.R. Madhava Menon Best Law Teacher Award, 2016
Prof. (Dr.) K.V.S. Sharma
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Vice Chancellor, Maharashtra National Law University, Aurangabad
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Member, Standing Committee of the Legal Education Committee, Bar Council of India
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Member, Standing Committee on Research Methodology for Research Projects, Bureau of Police Research & Development (BPR& D), Ministry of Home Affairs
PEER REVIEW BOARD
The Peer Review Board of the Journal comprises of distinguished legal personalities practising in constitutional law and policy research. The panel consists of:
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Ms. Anjali Agarwal – Civil Judge, Madhya Pradesh Judiciary
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Ms. Anuja Pethia – AOR, Supreme Court of India; Ex- Bureaucrat
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Ms. Bhoomika Tiwari – Advisor, Renewable Energy Policy and Market Development
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Mr. Divyanshu Rai – AOR, Supreme Court of India
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Mr. Kanu Agarwal – Additional Advocate General (AAG), UT of J&K; AOR, Supreme Court of India; Advocate, Chambers of Mr. Tushar Mehta, Solicitor General of India
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Ms. Preena Salgia – AOR, Supreme Court of India
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Ms. Samapika Biswal – AOR, Supreme Court of India
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Ms. Shohini Sengupta – PhD Student, Faculty of Law & Justice, UNSW, Sydney Kensington, New South Wales, Australia; , Jindal School of Banking & Finance
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Mr. Vikramaditya Singh – AOR, Supreme Court of India; Advocate, Chambers of Mr. Salman Khurshid
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Mr. Vipul Agarwal – AOR, Supreme Court of India
THEME
JLDPR welcomes original, contemporary, analytical, and unpublished manuscripts on constitutional law, administrative law, legislative drafting, parliamentary research, and public policy from students, academicians, and professionals. The submissions are expected to be of contemporary relevance and must demonstrate high standards of academic scholarship.
SUBMISSION CATEGORIES
LONG ARTICLES
Long article should provide an in-depth study of the contemporary legal issue. We intend to incorporate critical analysis and original assertions on the said issue. The word limit for the long articles can vary from 5,000-10,000 words (exclusive of footnotes).
SHORT ARTICLES
Short articles should include condensed studies on contemporary legal issues. The nature of the writing should preferably include descriptive analysis and informed comments on any new ideas and perspectives. The word limit for the short articles can vary from 3000-5000 words (exclusive of footnotes).
BOOK REVIEW
All the book reviews must embody an assessment of ideas promoted by the author of the book from the point of view of originality, extent of analysis, and quality. The word limit for the book review can vary from 1500-3000 words (exclusive of footnotes).
CASE COMMENTS
Case comments should include the interpretation of any landmark judicial pronouncement on any contemporary legal issue. Brief information regarding contribution to and digression from the existing laws would be appreciated. The word limit for the case comments can vary from 1500-3000 words (exclusive of footnotes).
LEGISLATIVE BRIEFS
Legislative briefs should determine the implications of any existing or proposed Indian legislation. The author(s) may concentrate on a specific section or sections of the legislation, or they may present an overview of the legislation. The word limit for the legislative comment can vary from 1500-3000 words (exclusive of footnotes).
SUBMISSION GUIDELINES
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The submissions are to be made only in Microsoft Word Format (.docx or .doc files) by filling the given form. Soft copies should be submitted by 15 November 2023.
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All articles, and short articles, must be accompanied by an abstract not exceeding 300 words.
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Heading and sub-headings will be formatted with case size of 12 in Times New Roman and Bold.
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Body of the writing will be formatted with case size 12 in Times New Roman.
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Footnotes shall follow the line spacing of 1, and the rest of the manuscript shall follow the line spacing of 1.5.
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All referencing and footnoting shall strictly adhere to the standards laid down in the Oxford University Standard for the Citation of Legal Authorities (4th ed.). Substantive footnoting is impermissible.
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Co-authorship is permissible up to a maximum of three authors.
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The authors shall not disclose their identity anywhere in the body of the manuscript.
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Link to make the submission – https://forms.gle/k6uh7Bo6SKrq9MJP7
CONTACT INFORMATION
For further clarification, please feel free to contact the below mentioned.
Email – cps@nliu.ac.in
Instagram – https://shorturl.at/gmuJQ
LinkedIn – https://shorturl.at/iqwBU
Mobile – +91 9644755530 (Rounak Doshi) or +91 7647952479 (Tisa Padhy).
SUBMISSION DEADLINE
All submissions are to be made only through the form before 15th November 2023.
