The Indian Constitution is a magnificent document which is a product of the deliberations of the Constituent Assembly. The text has been interpreted to address the contemporary socio- political challenges in consonance with constitutional principles. It has laid the foundation for the establishment and functioning of the three institutions that mark the Indian Polity, namely, Legislature, Executive and Judiciary. The Indian constitution alongside vesting powers, it is also ensures that these institutions do not surpass their constitutional limits to secure fair and transparent governance.

Elections are integral to a democratic system of governance. The direction and control of elections are vested in the Election Commission to ensure free and fair elections. Yet the electoral process requires reforms to facilitate equitable and participative elections.

Good Governance ensures the protection of citizens’ rights from being violated by the government and further limits and balances the powers of the government vis-à-vis other players and institutions. This ideal has been furthered through legislative enactments and judicial pronouncements such as the RTI (Amendment) Act 2019, NIA, UAPA and NJAC.

The contemporary conundrum in the National Register of Citizens, refugee determination and arbitrary issuance of ordinances pose various constitutional challenges. Due to the absence of well-defined laws in India, the will of the people is constantly under question and it paves way to the will of the cabinet over the will of the people. Thus, “Traversing the Contours of Development in Indian Constitutionalism” showcases the emerging trends within the Constitutional Polity. The transition calls for legitimate discussions that are achieved through academic discourse which is the need of the hour in Indian social-economic-political milieu.

Call for Papers

The Conference aims to find a solution to the aforementioned ideas and therefore invites research papers and manuscripts on the following sub-themes:

Theme I: Institutions of the Government

1. Expeditious Legislation: A Concern for Parliamentary procedure
2. Institutional Efficiency in the light of RTI (Amendment) Act, 2019
3. Revisiting Urbanisation and Right to Environment under Article 21 of the Constitution

Theme II: Electoral Reforms & the Indian Polls

1. Assessing the Stability of Coalition Politics
2. Autonomy of Election Commission: Functions and Powers
3. Transparency in Political Campaign and Article 19 of the Constitution

Theme III: Constitutional Vision on Good Governance

1. Power of National Investigative Agency and Effect of Changes in Unlawful Activities Prevention Act, 1967
2. Elevation and Transfer in the Indian Judiciary: An Assessment
3. An Analysis of Reservation in the context of 103 rd Constitutional Amendment Act, 2019 and Central Educational Institutions (Reservation in Teachers’ Cadre) Act, 2019

Theme IV: Emerging Constitutional Deliberation in India

1. Implementation of National Register of Citizens: Potential Roadblocks
2. Status of Refugees in India: A Need for Legal Framework
3. Unbridled Usage of Ordinances: A Threat to Parliamentary Democracy

Note: The list is suggestive and meritorious contributions on other sub-themes related to the broad theme are also invited.

Who Can Attend?

Academicians, Practitioners, Research Scholars and Students are invited to submit research papers on the topics related to the above theme and participate in the conference. All the authors whose abstracts are selected shall be privileged to present their paper in the Conference.

Important Dates

  • Call for Papers: 3 October 2019
  • Abstract Submission: 5 November 2019
  • Communication for Acceptance of Abstract: 10 November 2019
  • Last Date for Registration and Payment: 10 December 2019
  • Submission of Full Papers: 27 December 2019
  • Date of Conference: 23rd and 24th January 2020

Location

Bangalore, Karnataka

Submission Details

Abstract:

The abstract should not exceed 300 words, and must be accompanied by a cover page stating the following:

  • Sub-theme
  • Title of the Paper
  • Name of the Author(s)
  • Name of the Institution
  • E-mail Address
  • Postal Address
  • Contact number
  • Co-authorship is permitted to a maximum of two authors. However, both authors need to register separately.
  • In case of co-authorship at least one author must attend the conference to present the paper.
  • No Proxy presentations are allowed.
  • Selected Papers will be published in a form of book with ISBN subject to the quality of the papers received.

The paper must be accompanied with the following details:

  • A cover letter mentioning the Name of the Author(s), Course, Year of Study (if applicable), Name of the College/University (if applicable), Professional Position (if applicable), with Postal Address, Email Address and Contact Number.
  • Registration Form – Students must send a scanned copy of the Registration form with the stamp/seal of the Institution Head/Head of the Department.
  • Payment : The details of the same shall be intimated to the participants whose abstracts get selected

Above mentioned documents – Cover letter, Registration form should be sent in both hard and soft copies. Soft copies should be e-mailed to slcuconference@law.christuniversity.in and hard copy to the below mentioned address.

Dr. Gopi Ranganath V., Faculty Coordinator National Conference Committee,
School of Law, CHRIST (Deemed to be University), Bengaluru- 560029.

Note:

  • The School of Law, CHRIST in keeping with its mandate of publishing original material, adopts a stringent anti-plagiarism policy. Any paper containing any unattributed work is liable to be rejected.
  • One best paper will be chosen from each sub-theme and awarded a prize.

Formatting Requirements

  • The main text of the paper and the abstract should be in Times New Roman with font size 12 and line spacing of 1.5.
  • The footnotes should be in Times New Roman, font size 10 with spacing of 1.0.
  • One inch margins should be maintained on all four sides.
  • Citation Style: Bluebook, 20th edition.
  • The maximum length of the paper shall not exceed 3500 words (excluding footnotes/end notes/annexure/reports etc.).
  • All abstract submissions are to be made in Microsoft Word (.doc) 2007/2010 format. Full paper has to be submitted in .pdf only.

All submissions for the conference must be electronically mailed with the Subject Column as “Submission of Abstract/ Submission of Full Paper”, as the case may be and bearing the name(s) of the author(s) as the file names only at the following address:

slcuconference@law.christuniversity.in.

The soft and hard copies of the demand draft and registration form should reach us, on or before November 5, 2019.

Registration Fee

For Students (Without accommodation): INR 1400/- for single authorship and INR 1800/- for co-authorship.
For Academicians/Practitioners/Research Scholars (Without accommodation): INR 2000/- for single authorship and INR 2400/- for co-authorship.
For Students (With accommodation): Extra INR 1000/- (per person ,per day) including breakfast and dinner .
For Academicians/Practitioners/Research Scholars (With accommodation): Extra INR 2000/- (per person, per day) including breakfast and dinner.

For accommodation details, click here.

Contact

Should you require any further inquiries regarding the Conference, please mail ONLY at slcuconference@law.christuniversity.in or call Student Convenors:

Sagarika Shetty: +91-9900185704, sagarika.shetty@law.christuniversity.in

Jeffy Johnson: +91-8050588167, jeffy.johnson@law.christuniversity.in

EBC  & SCC Online are the “Knowledge Partners” for this event. 

NC-BROCHURE-1

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