About CSLP
The Centre is part of the long-established tradition of NUJS to promote inter-disciplinary research and publication. It is his inspiration and encouragement that guides the Centre in conducting various programmes. The Centre is led and guided by its esteemed director, Prof. (Dr.) Lovely DasGupta. CSLP aims to foster a culture of innovation and policy-making in the domain of Sports Law. CLSP encourages a discourse on contemporary and pressing issues in the world of sports and addresses them through a law and policy framework.
About the Blog
The CSLP Blog is a platform for informed discussions on the intersections of sports and law. It encourages writing that is contemporary in focus, academically grounded, and accessible to a wide readership. Submissions should aim to provide fresh perspectives, thoughtful analysis, and meaningful engagement with the legal and policy issues that shape the world of sports today.
Contributions may take varied forms, including case commentaries, analytical articles, arguments that engage with or challenge existing theses, or reflective pieces that critically examine recent developments in the field. The Blog seeks work that not only addresses current debates but also contributes to the larger academic and policy discourse on sports law.
Sub-Themes for the Blog
An indicative list of sub-themes, curated from across a diverse spectrum of sports-law specific topics, is provided below for all prospective contributors:
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Alternative dispute resolution in sport (internal disciplinary procedures, CAS, domestic tribunals)
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Athlete rights, as reflected in intellectual property rights, brand protection, image rights, endorsements and advertising, broadcasting, ticketing, merchandising, sponsorships and contracts.
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Anti-doping policies, doping and legal governance thereof
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Age fraud in sport
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Ethics, institutional accountability in sport, and taxation of sporting bodies
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Gender equity and inclusivity initiatives of sporting bodies
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Legal wagering and sport: legal aspects of match-fixing, betting, online gaming, gambling and fantasy sport
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Legal challenges in fan engagement: piracy, unauthorized streaming, streaming contracts
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Media rights, commercial and broadcasting law
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National Sports Governance Act (NSGA) 2025
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Technology and sport: emerging sports law concerns with AI, deepfakes, data protection
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Commentary on recent judgments, legislation, and policy reforms
Please note that this is only indicative and authors are free to engage with any topic of contemporary relevance to Sports Law and Policy.
Submission Guidelines
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Word Limit: 1000—1500 words.
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Citation Style: Hyperlinks must be used for the blog and endnotes/footnotes will be permitted only in exceptional cases.
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Format: Submissions must be in MS Word format.
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Email: Manuscripts should be sent to blogsandnewsletterscslp@gmail.com with the subject line ‘SUBMISSION — CSLP BLOG’.
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Authorship: Individual submissions or co-authored pieces are accepted.
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Originality: Submissions must be original and unpublished. A similarity check will be conducted to ensure that the submission has not been published elsewhere or does not carry strong resemblances to other available literature.
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Review Process: The editorial team will review all submissions to check originality, quality, arguments, structure, and citations before publication, and they may be accepted or rejected on any of these grounds.
Submissions will be accepted on a rolling basis throughout the year.
For any other queries, doubts, or feedback, feel free to contact.