The Centre for International Law and Relations, Vivekananda School of Law and Legal Studies, Vivekananda Institute of Professional Studies-Technical Campus, New Delhi (VSLLS, VIPS-TC), is organizing a National Conference commemorating 75 years of the Universal Declaration of Human Rights (UDHR) in collaboration with the Asian-African Consultative Organization (AALCO) and the Indian Society of International Law (ISIL) on December 11 and is inviting registration for the same.
About VSLLS, VIPS-TC
The Vivekananda School of Law and Legal Studies (VSLLS) of Vivekananda Institute of Professional Studies (VIPS) is committed to realizing the words of Swami Vivekananda: “Man Making, Character Building and Nation Building”. Vivekananda Institute of Professional Studies is affiliated to Guru Gobind Indraprastha University, recognised by Bar Council of India and UGC under section 2(f), with NAAC ‘A++’ accreditation, is well known for its robust efforts in legal education. Dr S.C. Vats, Chairman, VIPS, a great philanthropist and educationist believes in perfection. Thus, the motto of VIPS is “in pursuit of perfection”. With his broad vision and guidance, since the inception of VIPS, in the year 2000, it has produced ninteen gold medallists, twenty plus judicial officers along with lawyers placed with highly reputed industries, law firms and senior advocates as also government and non government establishments. Currently, the Law School of VIPS is running the programmes B.A.LL.B., B.B.A.LL.B., and LL.M. in its own hi- tech, Wi-Fi enabled campus in Delhi. Students with higher rank in CET conducted by GGSIP University are preferring admission in VIPS.
About AALCO
The Asian-African Legal Consultative Organization (AALCO), originally known as the Asian Legal Consultative Committee (ALCC), was constituted on 15 November 1956. It is considered to be a tangible outcome of the historic Bandung Conference, held in Indonesia, in April 1955. Seven Asian States, namely Burma (now Myanmar), Ceylon (now Sri Lanka), India, Indonesia, Iraq, Japan, and the United Arab Republic (now Arab Republic of Egypt and Syrian Arab Republic) are the original Member States. Later, in April 1958, in order to include participation of countries of the continent of Africa its name was changed to Asian-African Legal Consultative Committee (AALCC). At the Fortieth Annual Session, held at the Headquarters of AALCC in New Delhi, in 2001, the name of the Committee was changed to Asian-African Legal Consultative Organization (AALCO).
About ISIL
The Indian Society of International Law (ISIL or Society), a premier national institution for teaching, research and promotion of international law, was established in 1959, primarily due to the efforts of the late V.K. Krishna Menon. It has indeed been a long and fulfilling journey for the ISIL that it has earned a pride of place among the community of international lawyers through out the world. In six decades of its existence, the ISIL, under the dynamic leadership and guidance of distinguished persons, has grown into a prestigious research and teaching centre of international law in India. At present it enjoys the able stewardship of its President Shri Pravin H. Parekh.
About the Event
The Modern Human Rights framework came into existence with the adoption of Universal Declaration of Human Rights, 1948 (UDHR). The states came together and re-affirmed their faith in the fundamental human rights and dignity and worth of the human person. Although not legally binding the declaration carries a moral force of its own and has served as an important yardstick for most of the Human Rights treaties and Constitutions adopted subsequent to 1948 so much so that the UDHR has been positioned as a key location in the entire discourse on International Human Rights Law.
The field of human rights has witnessed unprecedented challenges, setbacks and development in the last 75 years. While recent practice of Human Rights has grown and focussed on rights of elderly, migrants, refugees, environmental issues and indigenous concerns climate change, authoritarianism, uncontrolled state aggression, armed conflicts, etc. pose a continuous challenge to the relevance of Human Rights. The anniversary is not only an occasion to celebrate but reflect on these challenges and recommit ourselves to its ideals.
Pertinently, Article 28 of the UDHR posits that everyone is entitled to a social and International Order in which the rights and freedoms set forth in the declaration can be fully realized. This is furthered bolstered by Articles 29 and 30 which recognise the duties that everyone has towards their communities for the full realisation of rights set forth in the declaration. Never before has it become as imperative to strive for and uphold human rights as they are today on account of unprecedented challenges faced by the idea of rights and the appearance of new issues on the human rights agenda.
75 years is an apt time to pause, assess and reflect on the document that has become synonymous with any discussion on Human Rights. The commemoration of the Declaration holds the potential to broaden our perspective on the document and reveal long term designs across the past and present events that touch up on its legitimacy and significance.
Committed to the discipline of Human Rights, the Vivekananda School of Law & Legal Studies (VSLLS) invites contributions from various quarters on the themes given below.
Themes
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Contemporary Relevance:
– How the UDHR influences today’s human rights discussions.
– Modern challenges to its principles
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Regional Interpretations:
– Differences in adoption and implementation across different cultures and regions.
– Regional human rights instruments inspired by the UDHR
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Third World Countries and Human Rights:
– Right to Self-determination
– Rights to development and Human Rights (Struggle over land and Natural resources)
– Global Supply Chains and Human Right abuses
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Human Rights Education:
– Importance of educating the youth and general public about the UDHR.
– Innovative methods to spread awareness.
– Role of educators
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Rights in the Digital Age:
– How technology impacts human rights.
– Privacy, surveillance, and freedom of expression online.
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Emerging Human Rights Challenges:
– Climate change and human rights.
– Bioethics, genetics, and human rights.
– Conflict (for instance, the current Russia-Ukraine Conflict)
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Inclusivity and the UDHR:
– Gender, sexuality, and rights.
– Rights of indigenous peoples and minority groups.
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Economic, Social, and Cultural Rights:
– Right to health, education, and an adequate standard of living.
– Right relating to motherhood and childhood.
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Implementation and Accountability:
– Responsibility of states and individuals to uphold UDHR principles.
– Responsibility of MNC’s and TNC’s
– The role of civil society and non-governmental organizations.
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Art, Culture, and the UDHR:
– Interpretations of the UDHR in film, literature, and other arts.
– The role of art in human rights advocacy.
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Comparative Perspectives:
– Analyzing the UDHR alongside other human rights instruments.
– The UDHR and regional human rights treaties.
– Collective Rights Vis-à-vis individual rights
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Future of Human Rights:
– Predictions for the next 25 years of human rights discourse.
– Innovations and evolving principles.
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Human Rights of Asylum Seekers, Refugees and Migrants
– Rights of stateless persons
Who is it for?
Academicians, professionals, research scholars, Students and NGO’s are encouraged to participate in the conference.
Registration Details
Abstract Submission
The abstract shall be submitted with the following guidelines:
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Title of the Paper
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Author(s) name, Designation, Name of the Affiliated Institution/University Contact details: Email address of the corresponding author
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Word limit (Abstract): Between 200-300 words Keywords: Between 5-6 words
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All submissions must be made in English language only
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Co-authorship is allowed up to a maximum of two authors subject to registration
If participant only wants to attend the conference, they should select the relevant option on the Google Form.
Registration Procedure
For paper presentation:
STEP 1: Submit the Abstract via Google Form by 20.11.2023 via this link: https://forms.gle/WsVBBe3NjvUPmFvr5
STEP 2: If Abstract is selected, then Fee payment, registration and submission of full paper through another Google Form which will be shared directly with the participant.
Registration Fees
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Single Author |
Co-author (Need to pay Separately) |
Only Participants/Attend |
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Academicicans/ Professionals |
INR 1500 |
INR 1000 |
INR 1000 |
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Research Scholars |
INR 1200 |
INR 800 |
INR 800 |
|
Students and NGO’s |
INR 1000 |
INR 500 |
INR 500 |
Registration Deadline
November 20, 2023 by 11:59 PM
Location
New Delhi
Contact Information
In case of any query, please contact: vipsudhrconference@gmail.com.
To know more click on VIPS UDHR Conference Brochure 2023 and VIPS UDHR CONFERENCE Flyer
