About CHRIST (Deemed to be University)
Christ (Deemed to be University) is a prestigious educational institution located in Bengaluru, India, established in 1969 and granted deemed-to-be-university status in 2008 under Section 3 of the UGC Act of 1956. Renowned for its academic excellence, it offers a wide range of undergraduate, postgraduate, and doctoral programs across arts, science, commerce, law, engineering, and management, while emphasising holistic education that nurtures the intellectual, spiritual, social, and ethical dimensions of students. With a diverse student community from across India and over 60 countries, the University promotes inclusivity and global exposure through cultural fests, international exchange programs, and seminars. Guided by its motto “Excellence and Service,” the institution aims to cultivate compassionate, competent, and committed individuals by fostering a nurturing environment that inspires learning, critical thinking, and ethical leadership, ultimately standing out as a beacon of educational excellence dedicated to shaping socially responsible future leaders.
About the School of Law
The School of Law at Christ University in Bangalore, India, established in 2002, is a prominent institution known for its commitment to academic excellence and holistic development, offering undergraduate and postgraduate programs such as the five-year integrated BA LLB, a one-year LLM, and various diplomas and certificate courses. With a curriculum designed to provide a comprehensive understanding of legal principles alongside contemporary issues, the School emphasises experiential learning through internships, moot courts, and legal aid initiatives, enabling students to apply theoretical knowledge in real-world contexts. Its experienced faculty of legal professionals and academicians foster critical thinking and innovation, while guest lectures, workshops, and seminars featuring distinguished figures further enrich the academic experience. Located in the vibrant city of Bangalore, the School benefits from close proximity to legal and judicial institutions, supported by modern infrastructure including well-equipped classrooms and libraries, all of which contribute to a collaborative learning environment. With a strong focus on values and ethics, the School of Law aims to cultivate socially responsible legal professionals, preparing students for successful careers while instilling a commitment to justice and social change.
About the SDG Cell, School of Law
The SDG Cell at the School of Law, CHRIST (Deemed to be University), serves as a dedicated platform to advance the United Nations Sustainable Development Goals (SDGs) through academic and community-focused initiatives, aiming to instil a sense of global responsibility among students by promoting research, discourse, and action on issues of sustainability, equity, and inclusive development. It organises workshops, seminars, awareness drives, and collaborative events with experts, policymakers, and alumni, fostering a deeper understanding of the SDGs while providing students with hands-on experience in creating innovative solutions to pressing global challenges. By bridging theory with practice, the SDG Cell empowers students to become impactful changemakers committed to sustainable development and reflects the university’s vision of nurturing socially responsible professionals capable of addressing the complexities of an interconnected world.
About NEXCORD, 2nd CHRIST Treaty Drafting and Negotiation Competition 2026
NEXCORD, the 2nd CHRIST Treaty Drafting and Negotiation Competition 2026, organised by the Students of the School of Law, CHRIST (Deemed to be University), Bengaluru, and scheduled for 13 January 2026, with a theme that amalgamates “International Environmental Law” and “International Investment Law.” This unique competition offers students committed to advancing global environmental governance an exciting opportunity to engage in innovative thinking, collaborative problem-solving, and advocacy as they develop effective frameworks for addressing urgent ecological challenges. At a time when the world is grappling with unprecedented environmental issues, international negotiation has become vital for facilitating sustainable development, with regulatory frameworks guiding state behaviour and shaping interactions between nations striving to safeguard the planet’s ecosystems; in this context, treaty drafting emerges as an essential tool for fostering international cooperation and establishing binding commitments that drive meaningful environmental progress. Designed to stimulate critical thinking on governing international environmental issues, the Competition mirrors real-world negotiations and helps participants understand the complexities of multilateral dialogue and the intricacies of drafting impactful legal documents, transforming the experience into more than an academic exercise by offering a platform to influence future environmental law and policy.
Mode
Hybrid (Online and Offline) (Treaties submission will be done online and the top 4 teams qualifying for the semi-final round and top 2 teams qualifying for the final round will have to participate offline)
Eligibility
Invitations for submissions are welcomed from students from all disciplines.
Fee Details
Non Christites – ₹ 500 Christites – ₹ 400
Important Dates
Contact
For any further clarifications, feel free to reach out via Email ID: sdgslcu@central.christuniversity.in
Student Convenors:
Neha Pius Mundadan – neha.mundadan@law.christuniversity.in
Tanishee Bansal – tanishee.bansal@law.christuniversity.in
Faculty Coordinators: Dr. Jithin V. J. Prof. Kandukuri Surya Sri Harsha Teja
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