Call for Participation | Lloyd Law College & Lloyd School of Law Labour Law Conference 2026 27—28 March 2026 | Greater Noida | Hybrid Mode

Lloyd Law College Labour Law Conference 2026

Theme: “Empowering Workers in a Changing World: Towards Inclusive, Sustainable, Equitable Labour and Justice”

In light of the Government of India’s landmark implementation of the four Labour Codes — the Code on Wages, 2019; the Industrial Relations Code, 2020; the Code on Social Security, 2020; and the Occupational Safety, Health and Working Conditions Code, 2020 (effective November 2025) Lloyd Law College is hosting a two-day international conference to critically examine

India’s evolving labour law framework and its global implications.

The Conference will deliberate upon:

  • Implementation challenges and opportunities under the new Labour Codes

  • Gig economy regulation and platform worker protections

  • Gender equity and equal remuneration

  • Collective bargaining and grievance redressal

  • Digital labour governance, AI and automation

  • Climate transitions and sustainable labour ecologies

  • Child labour eradication and youth protections

  • Migration governance and social security portability

  • Corporate accountability and global supply chain compliance

The event will feature keynote addresses, panel discussions, technical sessions, and paper presentations by distinguished scholars and practitioners from leading national and international institutions, including representatives associated with:

  • University of British Columbia

  • University of Glasgow

  • National Law University, Delhi

  • Jamia Millia Islamia

  • Banaras Hindu University

  • V.V. Giri National Labour Institute

Call for Papers

The Conference invites submissions of academic, conceptual, and policy papers aligned with the themes of labour reform, equity, sustainability, digital transformation, and global labour governance.

Manuscript Requirements:

Important Dates:

  • Abstract Submission: 15 January 2026

  • Abstract Acceptance: 20 January 2026

  • Full Paper Submission: 25 February 2026

  • Final Confirmation: 5 March 2026

Selected papers will be published in an edited volume through a reputed publisher. Certificates of Paper Presentation will be awarded, and the highest-scoring presenter will receive the Best Presenter Award.

Registration Fee

  • Faculty / Post-Doctoral Researchers: ₹1000

  • Industry Professionals: ₹1000

  • Ph.D. Scholars: ₹800

  • Students: ₹500

(Foreign participants: Same category-wise fee structure)

About the Institution

Established in 2003, Lloyd Law College is affiliated with Chaudhary Charan Singh University and approved by the Bar Council of India. The institution has been guided by the legacy of N. R. Madhava Menon, widely regarded as the pioneer of modern legal education in India.

For Queries & Submissions:

Email: labourlawconference@lloydlawcollege.edu.in

Contact: +91-7503260909

This conference presents a significant academic platform to reflect on India’s labour reforms in a globalised and technology-driven economy and to contribute to shaping equitable labour futures aligned with international standards and the SDGs.

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