The Centre for Child & Law of DSNLU Vizag is going to organize Seminar on ILO on its Commemoration on100 years.
OBJECTIVES OF ILO
The ILO is devoted to promoting social justice and internationally recognized Human and Labour rights, pursuing its founding machine that social justice is essential to universal and lasting peace. Only as tripartite UN agency, the ILO brings together, Government, employers and workers representatives of 187 member states to set labour standards develop policies and devise programs, promoting decent work for all women and men. OBJECTIVES OF SEMINAR
  1. To discuss the contribution of ILO to Child Rights.
  2. To deliberate on UN conventions on child rights to life, health, education and freedom of expression.
  3. To discuss the needs of mentally and physically handicapped children
  4. To focus on survival, protection and development of children
  5. To provide a common platform for National and International agencies, universities, NGO’s for fruitful discussions on ILO conventions and UN conventions on child rights.
  6. To suggest socio-legal measures for elimination of child labour, child prostitution, child trafficking, exploitation of children and child abuse and related programs.
  7. To review the achievement of ILO and progress made in improving the conditions of Children and protection of child labour across the globe.
CONCEPT NOTE:
Today, the ILO’s decent work agenda helps to advance the economic and working conditions that give all workers, employees and government a stake in lasting peace, prosperity, and progress.
The ILO’s main goal is decent work i.e., promoting opportunities for all women and men to obtain decent and productive work in conditions of freedom, equality, security, and dignity. Decent work is the heart of ILO’s strategies for economic and social progress. Decent work is central to afford to reduce poverty and a means to achieve equitable, inclusive and sustainable development.
The 11th Plan vision is plays an inclusive role to ensure equality of opportunity for all, with strong emphasis on decent working and living conditions for all. Many of the India’s 11th Plan’s targets are in consonance with decent work agenda. The decent work agenda has four strategic objective; Promote decent work, employment opportunities; enhance social protection, strengthen tripartism and social dialogue, guarantee fundamental principles and rights at work. Decent work is goal 8 of the UN’s 2030 agenda for sustainable development and is an integral part of 17 sustainable development goals.
The ILO; decent work agenda is an essential contribution to peace and security to sustainable economic growth and the dignity of men and women. MAJOR IMPACT OF ILO ON LABOUR LEGISLATIONS IN INDIA With evolution of expansion of factories and industries in India in the mid of the 19th century, employment opportunities were generated, resulting in migration of the labour from rural areas to factories located in urban areas. Due to lack of regulation of organizations by the state, the employees were not concerned for the needs of the workers; Wages were very low, very long working hours, unsatisfactory conditions. The situation led to the enactment of labour legislation since 1881.
The labour legislations include Factory Act 1881, Workmen Compensation Act 1923, Mines Act 1923, Trade Union Act of 1926, Trade Disputes Act 1929, Payment of Wages Act 1936, Employment of Children Act 1938 and Maternity Benefit Act 1939. ILO CONVENTIONS The conventions adopted by ILO to regulate the conditions of work include, Freedom of Associations and Protection of organisations, Right to Collective Bargaining Convention 1949, and Recommendation 1981, Labour Clauses ( Public Contracts) Convention 1949, Protection of Wages Convention 1949, Equal Remuneration Convention 1950, Minimum Wages fixing Convention 1970, Protection of Workers’ Claims, (EmployersInsolvency) Convention 1994, and Termination of Employment Convention 1982. The efforts of ILO helped a great deal for improving the working conditions and for protecting them against exploitation by the employers. UN AND CHILD RIGHTS CONVENTION ILO RESPONSE TO CHILD LABOUR The United Nations convention on the rights of the child (UNCRC) was adopted in September 1989 to give children and youngsters (below 18 years) explicit rights, through 54 articles. It additionally gives additional rights to kids and youngsters living in troublesum conditions. Youngsters in conflict with law, youth displaced and shelter- less will be given rights and protection. The UNCRC is a human rights treaty, which sets out civil, political, economic, social health and cultural rights of children. The UN General Assembly adopted the convention. 196 countries are signatories to it including every member of the United Nations except the United States. The optional protocols were adopted on 25th May 2000. The first optional protocol restricts the involvement of children in military conflicts and 2nd optional protocol prohibit the sale of children, child prostitution and child pornography. Both protocols have been ratified by more than 160 states. The 54 articles of UN conventions affirm the child right to life, health, education and freedom of expression.
The convention extends international legal protection to the adoption process by playing special conditions to the needs of mentally and physically handicapped children. The convention protects the dignity, equality, and basic human rights of children across the globe. The world summit for children 1990 ensure the survival, protection and development of child. The government of India decided to adopt National Policy for Children in 1974. Our constitution reflects the needs of children and our duties towards them. We are also party to the UN declaration of the rights of the child 1959. Due cooperation may be extended to International Agencies such as WHO, UNICIF and The International Union for Child Welfare ( IUCW) which are working for promotion of child welfare. The ILO’s International program on the elimination of child labour (IPEC) was created in1992 with the overall goal of the progressive elimination of child labour, which was to be achieved to the strengthening the capacity of countries to deal with problems and promoting a worldwide movement to combat child labour. The IPEC currently has operations in 88 countries with annual expenditure on technical cooperation projects that reached over US $ 61 Million in 2008.
This is the largest program of its kind globally and the biggest single operational program of the ILO. The number and range of the IPEC’s partners have expanded over the years and now include employers’ and workers’ organizations, other International Government agencies, private businesses, community based organizations, NGOs, the media, parliamentarians, the judiciary, universities, religious groups and children and their families. The IPEC’s work to eliminate is an important facet of ILO’s decent work agenda. Child labour prevents children from acquiring the skills and education they need for a better future. WHO CAN ATTEND? All interested legal practitioners, academicians, research scholars, solicitors, attorneys, advocates and students are invited to submit papers and participate in the seminar.
SUBMISSION GUIDELINES
SUBMISSIONS – DETAILS AND GUIDELINES:
  • Abstracts of not more than 500 words, for original researched papers on the above-mentioned themes are invited on (or) before 20th August 2019
  • Authors of shortlisted abstracts shall be required to send their full-length papers on or before 12th September 2019.
  • Authors of accepted papers shall have the privilege of presenting their paper at this seminar. ? Papers of outstanding quality shall be published.
  • There can be maximum only one Co-author.
  • The full-length research papers in case of short articles should be 3500 – 5000 words (inclusive of foot notes), and around 8000 words (inclusive of foot notes) in case of long articles.
  • Potential contributors are required to adhere to a uniform mode of citation (20th edition of The Bluebook: A Uniform System of Citation is recommended).
  • Abstracts and papers should be submitted as Word documents, with a covering letter containing the name and designation of the author(s), and should be emailed to the email addresses listed below. After peer review, select papers/articles will be published by DSNLU Please send all Abstracts to: mlaksmipatiraju@gmail.com
THEMES OF THE SEMINAR:
  1. United Nations convention on the rights of the Child (UNCRC)
  2. National policy on Children
  3. ILO and Indian Constitution (Art.23,24)
  4. ILO and Directive Principles of State Policy (Art.39,41)
  5. ILO and Municipal Legislations relating to children
  6. ILO and worst forms of Child Labour
  7. ILO and Child Rights
  8. ILO and Girl Child
  9. ILO and Child Labour
  10. ILO and Child Trafficking
  11. ILO and Child Prostitution
  12. ILO and Child in Conflict with Law (Juvenile Justice ( Care and & protection) Act 2015)
  13. ILO and Child Slavery
  14. ILO and Child Sexual Abuse
  15. ILO and Child Begging
REGISTRATION FEE
The registration fee for the paper presenter and/or participation is as follows:
  • Research Scholars and students: Rs 1000/-
  • Academicians: Rs. 2000/- IMPORTANT DATES: Abstract Submission: 20TH OF AUGUST 2019.
  • Communication for Acceptance of Abstract: 23RD OF AUGUST 2019.
  • Submission of Full Length Papers: 12TH OF SEPTEMBER 2019.
  • Last Date for Registration: 14TH OF SEPTEMBER 2019
  • Date of Seminar: 26TH AND 27TH SEPTEMBER 2019
  • SEMINAR VENUE: Moot Court Hall Damodaram Sanjivayya National Law University, Nyayaprastha, Sabbavaram, Visakhapatnam – 531035. ACCOMMODATION: The University would provide accommodation within the campus on twin sharing basis. Any person opting to avail the facility shall intimate their choice in the registration form. An amount of Rs. 1000/- per day would be charged per person on sharing basis. The accommodation would be provided only from the evening of the day prior to the Seminar till the noon of the following day of the Seminar.
Chief Patron Hon’ble Justice Sri N. V. Ramana Judge Supreme Court of India & Visitor, DSNLU, Visakhapatnam
Patron Hon`ble Justice Sri C. Praveen Kumar, Acting Chief Justice, Andhra Pradesh High Court & Chancellor, DSNLU, Visakhapatnam
ORGANISING COMMITTEE:
Chairman: Prof. (Dr.) S. Surya Prakash Vice-Chancellor, DSNLU, Visakhapatnam.
Convener:
 Prof. M. Lakshmipathi Raju 9703073349
Co-Convener:
V. Vijaya Lakshmi & P. Jogi Naidu (8897763609) (9910927182)
 Organizing Secretary T.Y. Nirmala Devi (9908202020)
Student Committee
T.Lakshman Sravan 8019797907 Khaja Basha 9542987319 Amrutha Gaythri 8309500505 Praharshitha 7013407409

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