The NUJS Law Review is proud to announce the release of the Second Edition of the NUJS Citation Standard & Stylesheet.
The first edition of the NUJS Citation Standard & Stylesheet was formulated by the NUJS Law Review in 2016. It was devised with the primary goal of lending simplicity, uniformity and consistency to the referred sources and the formatting style employed for the papers published by the Journal. Equally significant has been the Journal’s goal of providing a uniform citation standard that accounts for India’s vibrant legal traditions, and the varied and unique authorities relied upon within the domestic legal discourse
It was noted by the then Board of Editors that the usage of certain international standards for Indian sources and international sources tended to be cumbersome in their application. To date, very few citation standards have made actual attempts to provide a uniform standard to cite sources while particularly addressing the needs of the Indian legal framework. The Second Edition intends to further these efforts in providing an exhaustive guide for academicians and scholars for referencing sources, both domestic and international. It revises various past practices of referencing under the first edition and also adds thirty-seven new sources.
These new sources include methods for citing online journal articles, podcasts, social media posts, dissertations and theses, amongst others. Additionally, efforts have been made to include standards for referencing to various international sources such as documents pertaining to UNHRC, Secretary General, as well as decisions of the International Criminal Court, the African Court on Human and People’s Rights, and ICSID tribunals, and arbitral rules, to name a few.
In preparing the Second Edition, feedback was collected from various academicians, legal scholars, and contributors. The efforts to formulate the Second Edition have been spearheaded by the Board of Editors and the Members of the NUJS Law Review. However, we could not have arrived at this juncture without the efforts and contributions made by the past Editorial Boards over the years towards the publication of this revised edition.
We hope that the revised edition brings further simplicity, consistency and clarity, and contributes to the ease and convenience of both the readers and the authors. Additionally, we hope that it remains true to its original purpose of providing an India-centric citation standard and fills the current void in Indian legal scholarship. We also call upon other Indian journals and academicians to adopt this Second Edition.
The Second Edition is accessible on our website here: http://nujslawreview.org/citation-standard/
To know more click on NUJS Citation Standard & Stylesheet – 2nd Edition
