About CHRIST (Deemed to be University)
CHRIST (Deemed to be University), formerly Christ College affiliated to Bangalore University, has emerged as one of India’s premier educational institutions since its inception. With a commitment to academic excellence, holistic education, and discipline, it has consistently ranked among the top universities in the country. CHRIST was one of the first institutions in India to be accredited by the NAAC in 1998, and it continues to maintain its A+ grade accreditation (2022). Its vision of “Excellence and Service” guides its dedication to transformative education, research, and innovation.
About the School of Law
The School of Law, CHRIST (Deemed to be University), Bangalore, is recognized for its rigorous academic environment and global outlook. Approved by the Bar Council of India, the School offers comprehensive programs that combine legal education with interdisciplinary perspectives. It attracts students from India and abroad, fostering a vibrant community committed to justice, scholarship, and professional excellence. The School has established itself as a hub for critical engagement with pressing national, regional, and international legal and policy issues.
About ISIL
Indian Society of International Law (ISIL) is a leading national body founded in 1959 by a late V.K. Krishna Menon with the object of teaching, research and promotion of international law. The Society has gained a niche in the international community of international legal scholars in the last six decades, through the leadership and contributions of such great jurists, judges, and academicians like Judge Nagendra Singh, Justice R.S. Pathak, Prof. R.P. Anand, and Dr. P. Chandrasekhara Rao, among many others. ISIL remains a leading platform under the present leadership of Prof. (Dr.) Manoj Kumar Sinha, to promote the international legal thinking in India and beyond.
ISIL is based at the V.K. Krishna Menon Bhawan, Bhagwan Dass Road, New Delhi, in a strategic position across the Supreme Court of India and next to the Indian Law Institute. ISIL has a strong mission of undertaking advanced research, developing inter- institutional partnerships, establishing materials that can be used in advocacy and story building, and spreading the scholarship through its expansive publications, such as journals, books, and monographs. ISIL is a leading think-tank, influencing the informed discussion on the international legal question in India as well as in the worldwide legal order.
About the International Relations and Foreign Policy Committee (IRFPC)
The International Relations and Foreign Policy Committee (IRFPC) at the School of Law provides a platform for students and scholars to explore the intersections of law, diplomacy, and global affairs. Dedicated to fostering dialogue on sovereignty, security, and human rights issues, the Committee organizes seminars, debates, and publications that engage with contemporary international challenges. The IRFPC aims to bridge theory and practice in international relations and legal studies by encouraging multidisciplinary inquiry and collaboration, nurturing a community of future policymakers, diplomats, and scholars.
About the Symposium
The International Symposium on Changing Global Order in South Asia: Balancing Sovereignty, Security, and Human Rights seeks to foster dialogue and scholarship on the evolving geopolitical, legal, and socio-economic challenges shaping South Asia today. As the region navigates shifting global alliances, contested sovereignties, and human rights imperatives, the symposium aims to bring together academicians, practitioners, policy experts, researchers, and students to critically reflect on emerging narratives, frameworks, and possibilities for regional stability and cooperation.
South Asia remains at the crossroads of historical legacies, contemporary security dilemmas, and the aspirations of its diverse peoples. The rapidly shifting global order has intensified the tension between sovereignty and the demands of international law, as well as between state security and human rights obligations.
This symposium intends to explore how South Asian states negotiate these tensions—whether through diplomacy, law, or institutional innovation. Questions arise: How do nations protect sovereignty while engaging with global governance structures? What are the costs of prioritizing national security over human rights? Can there be a balance between collective regional security and individual freedoms?
The theme invites contributions that examine South Asia as both a site of contestation and collaboration, addressing issues that cut across international law, security studies, human rights discourse, and global politics.
Symposium Themes
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Armed Conflicts and National Security: Legal duties, counter-terrorism, cross-border operations, and accountability mechanisms.
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Human Rights, Immigration, Refugees, and Statelessness: International protection frameworks, citizenship, and migration governance.
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Climate Obligations: State responsibilities, adaptation and mitigation strategies, climate litigation, and regional cooperation.
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CyberSecurity and Warfare: International law, domestic frameworks, ethics, and challenges in technology conflict.
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Global Trade, Opportunities, and Economy: Trade as a peace driver, geopolitical alliances, agreements, and economic resilience.
Mode
Hybrid (Online and Offline)
Eligibility
Invitations for submissions are welcomed from scholars, practitioners, academics, NGOs, policy experts, researchers, and students from all disciplines.
Submission Guidelines
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Abstract: 300—350 words with 3—5 keywords.
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Length: 5,000—10,000 words (excluding references).
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Plagiarism & AI: Less than 10% similarity (AI content included), no source above 2%. Submit Turnitin and Copyleaks reports.
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Referencing: APA (7th Edition) footnotes only.
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Formatting: Times New Roman, 12pt, double-spaced, UK spelling (Concise Oxford Dictionary standard).
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Page Numbers: Bottom centre, sequential.
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Software: Microsoft Word 2010 or later.
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Headings: Chapter Title: ALL CAPS, Bold, Centred
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Level 1: Bold, Left-aligned
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Level 2: Bold, Italic, Left-aligned
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Level 3: Italics, Left-aligned
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Submission: Email abstract and full paper to internationalsymposium@law.christuniversity.in.Upload. Turnitin plagiarism and Copyleaks AI reports, along with the submission.
Important Dates
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Last Date for Submission of Abstracts: 20th November 2025, 11:59 PM (IST)
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Last Date of Registration: 28th November 2025
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Last Date of Submission of Full Paper(optional): 15th Jan 2025
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Symposium Date: 15th Jan-16th Jan
Fee Details
|
Category |
Single Author |
Co Author |
|
International Faculty/Academician |
$65 |
$120 |
|
Indian Faculty |
₹2600 |
₹4800 |
|
International Student |
$35 |
$60 |
|
Indian Student |
₹1600 |
₹2800 |
Payment link will be sent after acceptance of Abstract
Contact
For any further clarifications, feel free to reach out via
Email ID: irfpc@law.christuniversity.in
Student Convenors:
Sarah Rose P (sarah.p@law.christuniversity.in)
Rituraj M Deka (rituraj.deka@law.christuniversity.in)
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