ABOUT RGNUL
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 the University of Law of national stature in Punjab, and it is ranked among the top 10 law schools in India by the National Institutional Ranking Framework(NIRF). It is considered one of India’s best national law schools built on the five-year law degree model proposed and implemented by the Bar Council of India.
ABOUT CASH
The Centre for Advanced Study in International Humanitarian Law (CASH) is an esteemed research Centre of the Rajiv Gandhi National University of Law dedicated to research in International Humanitarian Law (IHL). Itaims to ensure creating awareness and interest among the students and promoting teaching and research in the area of IHL. The Centre aims to contribute to the community with the latest developments in this sector via its blog posts, certificate courses, newsletters, and interviews of experts on contemporary developments in the field of International Humanitarian Law.
ABOUT THE BLOG
The CASH Blog is a student-run space that welcomes original and novel contributions in the field of International Humanitarian Law on a rolling basis. It aims to promote and further dialogue amongst various actors and stakeholders in the field of humanitarian laws and is a forum that provides timely, relevant, well-researched and welledited articles.
We are inviting contemporary and relevant pieces that contribute to current literature however, the editorial board is equally eager to consider the pieces which revisit important issues which may have gone dormant, if they provide a unique and novel perspective or have renewed scope for discussion.
THEMES
The submissions have no thematic restraints, but the submission must conform to the issues related to Humanitarian Law and Armed Conflicts. Priority, however, shall be provided to listed Themes:
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Exploring the concept and aspects of Climate Refugees under Refugee Laws
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Gender-critical approach to crimes against refugees and climate-refugees
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Cyberwars and the New-Age IHL
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Cultural Genocides and occupation of territories
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Sexual Violence in Armed Conflicts and Wars – a gender-critical approach
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Right to Health and Fundamental Rights of noncombatants in armed-conflicts
SUBMISSION GUIDELINES
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The article should reflect original and unpublished work of the author. Descriptive pieces are discouraged. The authors should submit analytical work. A maximum similarity of 8% is permissible.
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Co-authorship of up to two authors is allowed.
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Authors should use hyperlinks within the text itself for citing the resources instead of footnotes.
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If hyperlinking the resources is not possible, authors may use Oxford Standard OSCOLA (4th edition) or any uniform citation style to cite authorities as endnotes.
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Authors should restrict their submissions between 1500-1800 words. However, if an article is of high contemporary relevance with a very novel analysis, though exceeding the prescribed word limit, can be published as a two-part blog post at the discretion of the Editorial Board.
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A short 100-200 word Abstract of the submission has to be submitted in form of a separate doc-file.
CONTACT INFORMATION
All submissions are to be made by mailing your pieces to cashblogseries@gmail.com with the subject line ‘Submission_CASH’. The body of the email must contain a short bio of the author(s) and the name of the institution that they are affiliated with. Kindly do not disclose your identity in the Word document while making the submission as we follow a blind peer review process. All communication or queries must be directed to cashblogseries@gmail.com.
To know more click on CASH Rolling Submissions_20231018_120216_0000
