DSNLU Journal of Science, Technology & Law — (DJSTL) [E-ISSN No- 2583-1208] invites submissions for its Volume 3 Issue 2 on special issue “FinTech Laws in India: A Reality Check on the Emerging Perspectives”
About DSNLU
Damodaram Sanjivayya National Law University (DSNLU) is a premier educational institution situated at “NYAYAPRASTHA” Sabbavaram 30 km from Visakhapatnam the “City of Destiny.” It caters the needs of law students and research scholars from across the country. Its mission is to design and deliver legal education, promote academic achievement and excellence in legal research. The University offers 5-year Integrated B.A. LL.B. (Hons.) Degree, One Year LL.M. Degree (with specialization in Commercial & Corporate Laws, Criminal Laws and Constitutional Laws), Ph.D. and LL.D. Degrees. The University has MOUs for student exchange programs with four prestigious National Law University. The University is committed to promote cultural, legal and ethical values with a view to promote and foster the rule of law and the objectives enriched in the Constitution of India, and to improvise the ability to analyze and present for the benefits of the public.
About Centre for IPR and Technology (CIPR&T)
Intellectual Property (IP) is a creation of the mind and it confers the right to the creator by the law towards the exclusive use of his creation. Though this right is granted for a certain period, its exclusive nature of it makes it significant. In India, IP law has undergone a significant change due to TRIPS, which has a direct impact on the legal regime about patents, copyrights, designs, trademarks, geographical indications etc. There is a close relationship between IPRs and technology. The existing IP and IT laws were amended from time to time to be on par with changes technological changes globally. In recent years Intellectual Property Rights (IPRs) and Technology Laws emerged as the most important policy instruments. With its growing presence, however, it has also been subjected to intense criticism. Moreover, the structure of the institution itself has undergone periodic changes with the incorporation of newer subject matters into its ambit. The CIPR&T endeavors to become the beacon in the field of Intellectual Property Rights and Technology Law by encouraging the synthesis of knowledge and best practices cutting across academia, practitioners and the research fraternity.
About Journal
The DSNLU Journal of Science, Technology & Law published by CIPR & T bearing ISSN No- 2583-1208, is a peer-reviewed, double-blind and open access journal, with this third volume first issue discussing some seminal themes of IP & Technology aspects of contemporary relevance. The issue explores a wide spectrum of thoughts and through its varied articulations attempts to open up dialogues in diverse domains of application of intellectual property laws and technology.
About the Special Issue:
A fresh wave of technological innovations, commonly referred to as Financial Technology “FinTech,” is rapidly driving significant changes in the financial sector. FinTech harnesses the vast amount of personal and corporate data, as well as advancements in Artificial Intelligence, computing power, Robotic Process Automation (RPA), Distributed Ledgers, Cloud Technologies, Cryptography, and other groundbreaking developments, which were challenging to grasp until recent years.
The strong synergy among these technologies is paving the way for a diverse range of new applications, spanning from payment services to financial support, enhanced investment decision-making through advanced analytics, cost reduction via improved post-trade processing platforms, asset management, insurance, regulatory oversight, and advisory services. The adoption of technological innovations is not merely a choice; it has become a necessity. There is now the potential for FinTech-driven entities in India to emerge as competitive alternatives to traditional participants in financial markets, reshaping the market architecture and infrastructure.
The Digital India initiative has provided a significant boost to FinTech, motivating those involved to develop and exchange knowledge resources for more efficient digital data management, ultimately optimizing their overall performance and contribution to various economic activities. This has unleashed a flood of investments in FinTech in India. India stands out as one of the world’s most rapidly growing markets for fintech. Financial institutions were among the earliest sectors to widely adopt technology, leveraging it to drive innovation, enhance services, promote financial inclusion, and reduce operational expenses. The Indian securities market has wholeheartedly embraced FinTech in its ecosystem, necessitating the establishment of connections between Regulatory Sandboxes, Initial Coin Offerings (ICOs), and Digital Currencies. The swift expansion of mobile and telecommunications services in recent years, supported by a proactive government, has been instrumental in fostering the substantial growth of fintech in India. However, the legal and regulatory frameworks related to fintech are still in their infancy.
This special issue aims to initiate a robust academic discussion on fintech in the Indian context. Considering the timeliness of the subject matter, we welcome submissions that delve into the legal, technological, and regulatory facets of the diverse fintech products and services emerging both within India and on the global stage.
Themes:
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Evolution of Law and Technology in Financial Markets in India
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Regulatory Sandboxes for FinTech in India
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Regulatory Framework for FinTech in India
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Payment Industry and Prepaid Payment Instruments
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Data Minimization, Data Protection and Data Localisation with respect to FinTech
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Legal Issues and Challenges for Cybersecurity in Banking, FinTech and Transaction Environment
The above themes are illustrative and all submissions falling within the broad ambit of Fintech are welcomed.
Authors are encouraged to adopt an interdisciplinary perspective and look into the socio-economic impact of fintech and regulatory proposals surrounding it.
Eligibility: DSNLU Journal of Science, Technology & Law is accepting original and unpublished submissions from academicians, professionals, research scholars and students.
Submission Guidelines
The authors must follow the guidelines given below
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Manuscripts must be accompanied by a covering letter in a separate document containing the following details of the author and co-author(s) (if any): Name; Affiliation / Academic Qualification; Contact Number and e-mail address; Postal address.
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A maximum number of authors permitted is two i.e., one author and one co-author
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The manuscript shall not contain the name and affiliation of the author(s).
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The manuscript must be accompanied by an abstract of not exceeding 300 words, with five keywords. This must be the first page of the submission
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Similarity must not exceed 10%
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Co-authorship is not allowed in the case of Legislative Comments.
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All submissions should be made electronically in the form of an MS Word (.doc) file by filling the google form here by 30th November, 2023 11:59 PM. (https://docs.google.com/forms/d/e/1FAIpQLSe6DReJ7BTm0eTh8J2E9B1VHexh-Uj6lZCpY2lk0A0vHz-8dw/viewform)
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Title of the Manuscript must be as TITLE & Category of Submission. eg. — Development of Fintech & Long Article.
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The Review Process would take for a time period of not less than 12 weeks from the last date of submissions.
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The decision on the manuscripts will be communicated at the end of the completion of the Review Process.
Formatting Guidelines
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The body of the manuscript should be in Times New Roman, Size 12 and 1.5 spacing.
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Title of the article Times New Roman, Size 14, Bold — Copyright Infringement in the Digital Era
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Main headings with Roman Numbers, Times New Roman, Size 12, Bold — I. Introduction
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Sub-headings with Numerical Times New Roman, Size 12, Bold and Italics — 1. Perspectives from India
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Sub-headings of Level 2 Times New Roman, size 12, Italics — a. Lessons Learnt
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The citation must be given as a footnote and must conform to The Harvard Bluebook style of citation (21stedition).
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The footnotes and references should be in Times New Roman, size 10 and single spacing.
Note: The submissions will be rejected at the outright, if they are not complied with the above-mentioned formatting guidelines.
All the Articles Must strictly adhere to the following word Limit
Long Articles — 5000 — 8000 Words
Long articles must be comprehensive and contain a rigorous in-depth analysis of the contemporary problem(s) and idea(s) relating to Intellectual Property Rights. It should include identification of lacunae in the existing status quo along with alternatives, suggestions, and references to a range of sources.
Short Articles — 3000 — 5000 Words
Short articles should rigorously analyze the contemporary problem(s) and idea(s) relating to Intellectual Property Rights. They should ideally identify lacunae in the existing status quo, provide solutions, and alternative suggestions, and should include references to a range of sources.
Legislative Comment — 2000 — 3000 words
The comment should provide a rigorous analysis of a recent legislative instrument. It should examine the objective of the legislation and the legal impact the same is expected to have.
Contact
For any queries, please drop a mail to – ipr@dsnlu.ac.in. or contact us at phone +91 7288966075 — Nandini.
For Previous Issues Visit – https://dsnlu.ac.in/dsnlu-journal-of-science-technology-and-law/
