Child Independent Lawyer

MNLU Mumbai’s Centre for Advanced Legal Studies, Training & Research (CALSTAR) in association with Family Court Bar Association (FCBA), Mumbai, invites registrations for its Conference on Child Independent Lawyer (CIL). It is scheduled to take place at MNLU Mumbai’s campus in Powai on 5th October 2024.

About MNLU Mumbai:

Maharashtra National Law University (MNLU) Mumbai, established under Maharashtra Act VI of 2014, is one of the premier legal education institutions in India. With NIRF Rank 31 across India and Rank 2 in Maharashtra, the university offers five-year integrated B.A.,LL.B. (Hons.) program, one year LL.M. program (in various disciplines), two years M.B.A program and Ph.D. program, among others. The institution is committed to pioneer legal education reforms, and to anchor the transformation of the Indian legal system through research and policy interventions.

About CALSTAR:

The Centre for Advanced Legal Studies, Training, and Research (CALSTAR) at MNLU Mumbai, is established with a visionary objective to create a comprehensive and unified platform for all academic, research, and training activities related to the dynamic and evolving field of law. The Centre envisions becoming a leading centre of excellence in legal education and research, contributing to the development of contemporary and futuristic legal frameworks that address emerging challenges in the legal landscape. It strives to bridge the gap between theoretical legal studies and practical application, ensuring that legal professionals are well-equipped to meet the demands of a rapidly changing world.

About FCBA Mumbai:

The Family Court Bar Association Mumbai is a professional organization registered as a Charity Association dedicated to supporting and representing legal practitioners specializing in family law within the jurisdiction of Mumbai’s Family Courts. The association serves as a vital resource for its members, offering continuing legal education, professional development opportunities, and a platform for networking and collaboration. It also plays a crucial role in advocating for the interests of family law practitioners and their clients, working to improve the administration of family justice and promoting reforms that enhance the efficiency and fairness of family court proceedings. Through its efforts, the Family Court Bar Association Mumbai aims to uphold the highest standards of legal practice in family law and ensure the delivery of justice in family-related matters.

About the Conference:

This conference serves as the penultimate step towards realizing the dream of framing a policy for appointing independent legal representation for children. It is designed to gather inputs from all stakeholders, including child rights experts, lawyers, judges, human rights experts, academicians, and psychologists specializing in child protection. The goal is to create a comprehensive policy that ensures children’s voices are adequately represented in legal proceedings. Through collaborative discussions and expert insights, the conference aims to pave the way for significant advancements in child rights advocacy. This initiative underscores our commitment to protecting and empowering vulnerable children in the legal system.

The conference unfolds in two distinct phases, each offering a unique and rewarding experience. The inaugural phase commences with keynote addresses from renowned child right experts, establishing a comprehensive foundation for subsequent proceedings. The ensuing phase focuses on research paper presentations, providing an invaluable opportunity for emerging scholars to showcase their work and engage in constructive discourse with peers and seasoned researchers. This platform encourages the exchange of ideas, fosters collaboration, and contributes to the collective understanding of complexities revolving around Child Independent Lawyer.

Themes:

  1. Jurisprudence of CIL

  2. History and Evolution of CIL

  3. Comparative Study: India & Abroad

  4. Judicial Activism & CIL

  5. Legislative Reforms for CIL

  6. Interdisciplinary Approaches

  7. Future of CIL

Important Dates:

  • Registration Deadline for Attendees — 4th October, 2024

  • Conference & Paper Presentation — 5th October, 2024

(Note: Abstract submission deadline has elapsed. However, the participants wishing to attend the conference can register.)

Registration Details:

Brochure Link:

https://drive.google.com/file/d/18M8pEY8aGxH2Pq8s91tSa3iTOhZSx8Ph/view?usp=drive_link

Note:

  • Payment link will be provided after registration.

  • A certificate of participation will be awarded to all participants.

Contact Us:

For any queries, please reach out to Mr. Parth Wadikar (calstar@mnlumumbai.edu.in, +91 7972767024).

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