ABOUT RAJIV GANDHI NATIONAL UNIVERSITY OF LAW, PUNJAB
The Rajiv Gandhi National University of Law, Patiala (RGNUL) is an autonomous National Law University (NLU) established under the second wave of reforms instituted by the Bar Council of India. Established in 2006, RGNUL has garnered a pan-India reputation as a stellar institution for legal research and education. In May 2015, RGNUL became the first and the only NLU to have been accredited by the National Assessment and Accreditation Council (NAAC) with an ‘A’ grade. In March 2018, RGNUL was amongst the four NLUs to have been granted autonomous status by the University Grants Commission. RGNUL has been ranked among the top 10 law schools in India in the National Institutional Ranking Framework (NIRF), by the Union Ministry of Human Resource Development, Government of India.
ABOUT DEVREV
DevRev is a forward-thinking company that sits at the intersection of software development and customer relationships. Founded on the principle of integrating developer efforts directly with end-user feedback, DevRev seeks to transform the way products are developed and refined. Utilizing advanced AI and machine learning technologies, the company provides a groundbreaking platform that draws developers and customers closer, enhancing the feedback loop and ensuring that products not only meet but exceed user expectations. The company believes that equipping developers with real-time insights from users can fast-track innovation and lead to the creation of more intuitive and responsive products. DevRev is dedicated to developing tools and environments that enable seamless communication and effective collaboration. It offers a comprehensive suite of services including analytics, customer management, and personalized support, all integrated within a developer-friendly interface. This setup empowers businesses to flourish in a customer-centric ecosystem, promoting growth and challenging conventional development practices. As it continues to expand and innovate, DevRev remains committed to fostering customer-driven development, ensuring that every piece of code not only addresses specific challenges but also enhances user satisfaction.
ABOUT CASLW
The Centre has been established with a view to improve and strengthen the Labour Justice System in India. It strives to uphold and protect the rights of the labourers and their families thereby ensuring them a life of human dignity. The Centre also makes an effort to sensitize the labourers about their rights, which are enshrined in the Constitution of India and other legislations as well. In addition to it, the Centre makes an effort to impart education to the children of labourers in the University campus and makes them aware about their fundamental right to education thereby, making their parents realize their duty towards their children. The basic aim behind the establishment of the Centre is to spread awareness about the welfare and empowerment of the labourers. Besides, the Centre organizes workshops, seminars and essay writing competitions on the problems of labourers of organized and unorganised sector. The Centre also recognizes the national and international issues concerning the promotion and protection of human rights and human dignity of labourers.
ABOUT THE CONTRACT DRAFTING COMPETITION
The 1st Contract Drafting Competition,2024 aims to enhance understanding of practical aspects of contract law. Participants in the competition will be tasked with drafting a contract based on the Contract Proposition, illustrating a legal relationship between two entities. In addition to the agreement itself, participants must provide a ‘Concept Note’ explaining the reasoning behind their chosen clauses.
IMPORTANT DATES
Deadline for the registration of the competition: 15th June 2024
Deadline for the submission of final draft for the contract drafting competition: 20th July 2024
Declaration of results: 1st August 2024
ELIGIBILITY
The competition is open to avid researchers and students enrolled in the Undergraduate or Post Graduate Programs in law i.e. 3-year LL.B. course/ 5-year LL.B. course/ LL.M. course etc.
SUBMISSION GUIDELINES
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The manuscripts shall be in the English language only.
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Co-authorship is not allowed.
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The name and institution of the author(s) shall not be mentioned in the body of the submission.
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Any form of plagiarism is strictly prohibited and the submission shall be original, unpublished, and an outcome of the author’s own efforts.
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The author(s) bear sole responsibility for the accuracy of facts, opinions, and views stated in the submission.
DRAFT GUIDELINES
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Participants are encouraged to draft using plain English and avoid the use of unnecessary legalese. Participants are further encouraged to use modern contract drafting techniques.
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The Drafts must adhere to the following format:
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Font should be Times New Roman
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Font Size should be 12 points.
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The text should be Justified with 1.5 line spacing.
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The Page Limit of the Draft should not be more than 5 pages
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JUDGING CRITERIA
Your submissions will be judged on the basis of following parameters:
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Language of contract and Type of Drafting
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Advise to Client’s queries and demands
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Formatting of contract
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Application of laws
SUBMISSION PROCEDURE
The author(s) shall submit the draft via Google Form here
The author(s) shall submit the draft in .doc or .docx format.
PAYMENT AND REGISTRATION
Registration Fee: Rs. 200.
Registration Link: lsacademia.in/lsa_rgnul/eventPortal/loginFrom.jsp
PRIZES
The top 3 entries will be given an Online Internship plus a stipend at Devrev.
Each participant will be given a certificate of participation.
CONTACT DETAILS
Mr. Arun Rathod: +91-9121364746
Ms. Paankhurie: +91- 9425133990
Ms. Ananya Singhvi: +91-9214405565
To know more click on CASLW-DEVREV CONTRACT DRAFTING COMPETITION
