About the College:
B.M.S. College of Law was established in the year 1963 by Sri. B.S. Narayan, Donor Trustee, BMSET, under the aegis of B.M. Sreenivasaiah Educational Trust. The Trust is named after Dharmaprakasha Rajakaryaprasaktha Sri. B.M. Sreenivasaiah, whose vision laid the foundation for the first private Engineering College in the State of Karnataka. The institution is affiliated with Karnataka State Law University, Hubballi and is approved by the Bar Council of India, New Delhi. The college offers B.A.LL.B., B.Com. LL.B., B.B.A.LL.B (5-Year Degree) and LL.B. (3-Year Degree) Courses. The Institution is accredited with a B++ Ranking by the National Assessment and Accreditation Council (NAAC).
With an aim of imparting quality legal education, B.M.S. College of Law has a strong foundation and infrastructure with a highly qualified and dedicated team of faculty committed to providing a world-class learning experience. Eminent Alumni of the Institution form a strong professional network and work tirelessly to contribute back to the Institution. Apart from imparting legal education through the regular prescribed syllabus, the college is endeavouring to promote legal awareness, particularly about contemporary issues including intellectual property rights, consumer welfare schemes, and women’s rights among the general public through the activities undertaken by various cells and committees including National Moot Court Competition and other academic activities. The college also regularly organises legal awareness programs, public lectures, walkathons, cleanliness drives, charity drives and other community-based extension activities.
About Karnataka State Legal Services Authority
Karnataka State Legal Services Authority is a Statutory Body constituted under a Central Legislation, “Legal Services Authorities Act, 1987“. Hon’ble the Chief Justice of the Supreme Court of India is the Patron-in-Chief of the National Legal Services Authority. The Senior Judge of the Supreme Court of India is the Executive Chairman of the National Legal Services Authority. Hon’ble the Chief Justice of the High Court of Karnataka is the Patron-in-Chief of Karnataka State Legal Services Authority, Bangalore. Sr. Judge of the High Court of Karnataka is the Executive Chairman of Karnataka State Legal Services Authority.
The Chief Justice of India is the Patron-in-Chief of the National Legal Services Authority. The Chief Justice, High Court of Karnataka, is the Patron-in-Chief of Karnataka State Legal Services Authority, Bengaluru and the Senior-most Judge, High Court of Karnataka, is the Executive Chairman of Karnataka State Legal Services Authority, Bengaluru. State Legal Services Authority is working through the Member Secretary and monitoring and guiding the District Legal Services Authorities and Taluka Legal Services Committees in the State in achieving the aims and objectives of the Act. There are 30 District Legal Services Authorities in the State of Karnataka. 150 Taluka Legal Services Committees are functioning under District Legal Services Authorities in the State. District Legal Services Authority is headed by the Principal District & Sessions Judge as Chairman, Sr. Civil Judge cadre Officer or Principal CJM of the District as the Member Secretary. Taluka Legal Services Committees are headed by the jurisdictional Principal Senior Civil Judge as Chairman and the Principal Civil Judge as the Member Secretary. There are three High Court Legal Services Committees i.e., at Bengaluru, Dharwad and Kalaburagi, which are chaired by the sitting Judge of the High Court of Karnataka. The general public who need any legal help / legal aid may contact the concerned Taluka Legal Services Committee / District Legal Services Authority, High Court Legal Services Committees or Karnataka State Legal Services Authority, as the case may be.
Karnataka State Legal Services Authority has 17 official Members which include the Principal Secretary, Dept. of Law, Finance Secretary, IGP, Registrar General of High Court of Karnataka etc., Apart from the above State Authority has 11 nominated Members who have experience in the field of Law, Finance, Social Service or Administration and who are engaged in the upliftment of the weaker sections of the society, including Schedule Castes, Schedule Tribes, Women, Children, rural and Urban Labour and who are interested in the implementation of the Legal Service Schemes.
Concept Note
The Constitution of India is the cornerstone of our democratic republic, continues to evolve as a living document that reflects the aspirations, challenges, and dynamism of the nation. The Constitution is considered to be a transformative document which aims to fundamentally reshape Indian society, moving away from a hierarchical structure towards an egalitarian and democratic one. Over the past 75 years, the Indian Constitution has not only been a blueprint for governance but also a dynamic instrument of social change. As India stands at the threshold of transformative social, technological, and environmental change, envisioning how the Constitution will guide the nation towards justice, equality, and progress by 2050 becomes both a necessity and an opportunity for reflection.
The National Conference on “India’s Constitution in Action: A Vision for 2050” aims to provide a forward-looking platform for scholars, policymakers, jurists, and students to reflect upon the evolving role of the Indian Constitution in an era of rapid transformation. The conference seeks to generate actionable ideas, policy innovations, and reform blueprints that will help ensure the Constitution remains a dynamic and living document, one that continues to uphold justice, liberty, equality, and fraternity while adapting to emerging realities.
By 2050, India is expected to face unprecedented technological disruptions through artificial intelligence, digital governance, and automation; complex social transitions driven by urbanisation, migration, and changing family structures; and economic shifts influenced by globalisation, climate change, and resource sustainability. The conference, therefore, envisions a holistic dialogue that examines how constitutional principles can guide governance, lawmaking, and citizen rights in this new landscape.
The deliberations will focus on themes such as constitutional morality and institutional accountability, the balance between rights and responsibilities in a digital society, federalism and decentralisation in a data-driven age, and the judiciary’s evolving role in safeguarding constitutionalism. Through its multidisciplinary sessions, expert panels and collaborative engagement, the conference aspires to articulate a coherent vision of constitutional governance that is future-ready, inclusive, and resilient, ensuring that the Indian Constitution continues to serve as a living compass for the nation’s democratic journey toward 2050.
Call for Research Papers
The National Conference on “India’s Constitution in Action: A Vision for 2050” invites academicians, researchers, legal professionals, policymakers, and students to contribute original research papers that explore the evolving relevance of the Indian Constitution in shaping the nation’s future. Participants are encouraged to present papers that reimagine constitutionalism in the context of technological innovation, environmental sustainability, inclusion, and global constitutional ethics.
Indicative Sub-Themes
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Constitutionalism in the era of Technology and Globalisation
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Reimagining the Constitution @ 75 Years
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Federalism, Decentralisation, and Corporate Governance
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Constitutional Evolution through Amendments and Judicial Review
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Constitutional Identity beyond Part-III of the Constitution.
(Sub-themes are suggestive; papers on allied topics aligned with the main theme are welcome.)
Submission Guidelines
Scholarly and original research papers are invited from all the disciplines of law and social sciences related to the Conference theme.
Abstract Submission:
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The abstract of about 200-250 words should include the Title of the paper, names of the author(s), affiliation, email ID, and contact details with 5 keywords.
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A maximum of two authors is allowed per paper, and each author has to pay and register individually using the Google Form.
Full Paper Submission:
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Length of full paper: 3,000—5,000 words (including references).
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Font & Format: Times New Roman, 12 pt, 1.5 spacing; footnotes in 10 pt.
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Citation Style: Bluebook (21st Edition)
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File Format: MS Word (.doc/.docx).
Awards
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Young Researcher (Below 25 Years)
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Best Paper Presenter
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E-Certificate shall be issued to all the participants.
Publication
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Research papers will undergo a double-blind review process.
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Selected research papers will be published in conference proceedings, fulfilling the submission guidelines and plagiarism check.
Who can Participate
Academicians, Advocates, Professionals, Research Scholars, Students, and Social Activists.
Authorship
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Co-authorship is permitted to a maximum of two authors.
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Please note that the registration fee, once paid, will not be refunded under any circumstances.
Registration Fee details
|
Category |
Reg. Fee |
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Academicians, Advocates & Research Scholars |
Rs. 500 |
|
Students |
Rs. 300 |
No Registration Fee will be charged for Participation.
Important Dates
|
Event |
Date |
|
Last date for Submission of Abstract |
10 February, 2026 |
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Intimation of Acceptance of Abstract |
12 February, 2026 |
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Last date for Registration & Fee Payment |
16 February, 2026 |
|
Last date for Submission of the full paper |
28 February 2026 |
|
Date of Conference |
06 March 2026 |
Contact Details:
Faculty Coordinator:
Dr. Sahana Florence
Assistant Professor
Mobile-8088240216
Email your abstract/Full Paper/ queries: legalservices@bmscl.ac.in
Link to the brochure:
https://drive.google.com/file/d/1yXz_oScwugrFgi-M90xHBZZs9LCL7kRD/view?usp=drive_link