ABOUT HNLU:
Hidayatullah National Law University, a premier institute for legal education and research is celebrating its 20th Year of establishment. The University’s motto, ‘Dharma Sansthapanartham,’ translates to ‘for the sake of establishing the primacy of laws of eternal values.’ In line with this ethos, HNLU strives to provide an advanced legal education that shapes students into more than just legal professionals; it instils in them a profound responsibility to contribute to society.
The University has launched several innovative programmes in the last few years, like Lex Osmose, Ex Arca, HNLU Press, Sui Generis, HEXA, HAAI, R-HaS and the Distinguished Jurist Professor (DJP) Programme. The details can be browsed at www.hnlu.ac.in.
ABOUT SCHOOL OF LAW & TECHNOLOGY / CENTRE FOR WTO-WIPO STUDIES
The School of Law and Technology (SLT) is the Research Hub of HNLU, which is mandated with research, teaching, and advocacy in the fields of intellectual property, privacy & data protection, cyber security, digital commerce, artificial intelligence, and policy impact on trade, commerce, & society. The school and its centres undertake research projects on the policy and practice of the above segments of the technology & law interface. The Centre for WTO-WIPO Studies promotes research and analysis on international trade policies and IPRs within the framework of the WTO and WIPO. It aims to advance knowledge in these crucial domains, facilitate informed policymaking, and promote global cooperation to address interconnected issues.
ABOUT THE PROGRAMME:
As we approach 2023, we look forward to commemorating the seventy-fifth year of the multilateral trading system (MTS), which was formerly referred to as the General Agreement on Tariffs and Trade (GATT). Over time, this system transformed into the World Trade Organization (WTO), which was officially formed in 1995. However, its roots can be traced back to 1st January 1948, when GATT was initially put into practice. The origin and development of the multilateral trading system is considered the greatest economic achievements of the post-World War II era, and recently Professor Ralph Ossa, Chief Economist and Director of the Economic Research and Statistics Division at the World Trade Organization observed that “a strong multilateral trading system is the best guarantor of economic security.”
The journey of trade facilitation and the establishment of MTS, which started with 23 contracting parties, now has 164 members, representing over 98% of international trade. Over the years, trade has undergone significant transformations, resulting in the evolution of GATT from a de facto to a de jure institution. As a result, the WTO provides a rule-based system for trade in goods, services, and intellectual property to ensure smoother, more predictable, and freer trade flows. It regulates tariff and non-tariff barriers, ensures transparency, and provides mechanisms to resolve trade disputes through adjudicatory and non-adjudicatory processes. Additionally, with the coherence mandate, it coordinates with the IMF and World Bank to achieve greater coherence in global economic policy-making.
As observed by Dr. Ngozi Okonjo-Iweala, Director-General of the WTO, “the post-1945 international economic order was built on the idea that interdependence among nations through increased trade and economic ties would foster peace and shared prosperity. For most of the past 75 years, this idea guided policymakers and helped lay the foundation for an unprecedented era of growth, higher living standards, and poverty reduction.”
More recently, the idea that globalization has been perceived to expose economies to excessive risks due to the COVID-19 pandemic, the Russo-Ukrainian War, trade sanctions, and increasing inequalities is giving rise to debate about de-globalisation. Nevertheless, the World Trade Report 2023 concludes that “international trade, anchored in a strengthened multilateral trading system, plays an indispensable role in creating a more secure, inclusive, and sustainable world. Building upon these findings, the report makes the case that a better alternative to fragmentation is ‘re-globalization’ — understood as extending trade integration to more people, economies, and issues.”
Against this background, the present International Capacity-Building Programme and Research Summit aims to provide an opportunity to understand and explore the nuances of the multilateral trading system. It is aimed at bringing together experts, policymakers, academics, practitioners, researchers, and students from around the world to discuss and analyze the role of the multilateral trading system in shaping international trade, its achievements, challenges, and the way forward.
STRUCTURE & SCHEDULE OF THE PROGRAMME:
The program is designed to extend over a week. The structure and schedule of the programme is as follows:
CALL FOR RESEARCH PAPERS:
Research papers in English are invited from academicians, researchers, professionals, practitioners, and students in the fields of law, economics, International Trade, International Economic Law, WTO studies, environmental studies, business studies, social sciences, sustainability, or any other stream related to the areas on the broader themes as given below.
Themes for Research Paper Presentations:
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Geopolitical Dynamics and International Trade
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International Trade and Global Health
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Trade and Sustainable Development
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Trade and Women’s Economic Empowerment
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Multilateralism vis-à-vis Regionalism
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Food Security and Trade Liberalization
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International Trade and Investment
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Competition Policy and International Trade
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Trade and Intellectual Property Rights
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E-commerce and Digital Trade
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Tariff and Non-Tariff Barriers to Trade
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Trade and Human Rights
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Unfair Trade and Trade Remedies
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WTO in crisis and suggestive reforms
Note:
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The themes are suggestive and not exhaustive. Research papers not covered under the above themes but relevant to the thrust area may also be considered.
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The short-listed papers will be published in the form of an edited book with an ISBN.
DATE TO REMEMBER
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Deadline for Registration & Fee Payment: 25 November, 2023
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Notification of confirmation for Participation: 25 November 2023
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Deadline for the Submission of Research Paper: 5 December 2023
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Date of the Programme: 1-9 December, 2023
REGISTRATION FEES FOR PARTICIPATION:
Indian Participants:
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For Academicians and Professionals: INR 2000
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For Research Scholars and Students: INR 1500
Foreign Participants:
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For Academicians and Professionals: 30 USD
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For Research Scholars and Students: 20 USD
Note—
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Upon registering for the First International Capacity-Building Programme and Research Summit, participants will receive a confirmation email as mentioned above containing a Google form for submitting research papers.
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There is NO REGISTRATION fee for the research paper presentations. However, only short-listed papers as submitted by registered participants for the programme shall be allowed to be presented in technical sessions.
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Co-authorship shall NOT be allowed.
BANK DETAILS
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Account Holder’s Name: Registrar, Hidayatullah National Law University, Raipur
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Bank Name: IDBI Bank
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Account No.: 1188102000000806
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IFSC Code: IBKL0001188
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MICR Code: 492259503
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Branch Name: HNLU Campus Branch, Uparwara, Nava Raipur
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Account Type: Current A/C
SUBMISSION GUIDELINES
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The abstract is to be around 300 words and to be accompanied by a brief profile of the author indicating his/her email ID, contact number, designation, and official address.
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The word limit for a research paper/article along with an abstract is 4000-6000 words (excluding footnotes), which must be submitted in MS Word format.
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Font: Times New Roman, Font Size: 12, Line spacing: 1.5, A4 size paper with 1” margin on all sides.
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The papers are not to exceed 10 % similarity under any anti-plagiarism detection software.
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For references and bibliography, the author is required to follow the Bluebook: A Uniform System of Citation, 20th edition.
LINK/QR FOR REGISTRATION
https://forms.gle/juZ15AFggCv6jbE97
CONTACT DETAILS:
For further queries and additional information, please contact:
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Dr. Ankit Awasthi, Programme Director
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Head – Centre for WTO-WIPO Studies, School of Law and Technology
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Email id: cws@hnlu.ac.in
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Contact No.: 7355235075
To know more click on 1st International Capacity Building Programme
