About the Organisation
The Centre for Child Rights at Maharashtra National Law University, Nagpur adopts a rights-based approach to promote a fair and accessible justice system, recognising children as active rights holders.
It advances interdisciplinary engagement by integrating legal, social, and policy perspectives in the study and protection of child rights. The Centre also promotes research, legal awareness, and academic dialogue, while collaborating with government bodies, civil society, and other stakeholders to strengthen child protection frameworks and ensure the effective realisation of child rights.
About MNLU
Maharashtra National Law University, Nagpur (MNLU Nagpur), established under the Maharashtra National Law University Act, 2014, is a premier institution committed to excellence in legal education, research, and professional development.
The University has rapidly evolved into a vibrant academic community focused on holistic learning and meaningful societal engagement. Through its specialised centres, MNLU Nagpur actively addresses contemporary socio-legal issues by organising seminars, conferences, and training programmes, while fostering socially responsible and critically engaged legal professionals.
About the Call for Blogs
The Centre invites original and well-researched submissions for its Call for Blogs on the theme “Protection, Participation, and Privacy of Children in the Digital Age”.
The digital landscape increasingly shapes children’s lives across education, communication, and social interaction. While it creates significant opportunities, it also poses serious risks to their rights.
This Call for Blogs seeks critical academic perspectives on strengthening legal and policy frameworks to protect children while ensuring their participation and privacy in the digital environment.
Theme
“Protection, Participation, and Privacy of Children in the Digital Age”
Submissions are invited on any relevant issue falling within the broad ambit of the theme. Suggested sub-themes include, but are not limited to:
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Children’s Data Privacy on Social Media Platforms
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Artificial Intelligence and the Protection of Children’s Rights
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Gaming Platforms, In-App Purchases, and Child Safety
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Children’s Freedom of Expression in the Digital Sphere
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Platform Liability for Harmful Content Affecting Children
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Any other sub-theme related to the broader theme
Eligibility
We invite original, non-plagiarised submission with minimal to no usage of AI generated content from Undergraduate law students enrolled in 5-year B.A. LL.B. / B.B.A. LL.B. or equivalent programmes or Undergraduate law students enrolled in 3-year LL.B. programmes.
How to Submit
Interested applicants may submit the manuscript through the link provided at the end of the post.
Submissions must be in .doc/.docx format.
Formatting Guidelines
Word Limit: 1200-2500 words
Font: Times New Roman
Font size: Size 12 pts for the body, Size 10 pts for Footnotes.
Line spacing: 1.5 for body; 1.0 for Footnotes.
Alignment: Headings should be centre-aligned; the article text should be justified.
Submissions: Send your entries in .doc or .docx format (Word file).
Citations: Adhere to a uniform citation style for the entire document.
Prizes
The top submissions will be awarded as follows along with Certificate of Merit:
1st Prize: ₹2500
2nd Prize: ₹1500
3rd Prize: ₹1000
Selected entries will also be considered for publication on the University’s official website of the Centre.
Contact Details
In case of any query related to the submission, please reach out to us at ccr@nlunagpur.ac.in.
Submission Link
Submission (google form) link: https://forms.gle/5Mmhp2PWyNbdVkPK6
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