About RSRR

The RGNUL Student Research Review Journal is a bi-annual, student-run, blind peer reviewed journal based at Rajiv Gandhi National University of Law, Punjab. It is the flagship journal of the University. RSRR, in 2017, began with its Blog Series which provides a platform for critically analysing contemporary and unexplored legal issues. The RSRR Blog Series was named one of the top 35 Constitutional Law Blogs by Feedspot. It has been chosen from thousands of options based upon the relevance and influence of the blog, among other factors.

About Mishi Choudhary & Associates

Mishi Choudhary & Associates (MCA) is a boutique law and its expertise extends across wide practice areas and issues related to clients from diverse sectors. Some of the key areas of their focus include technology law, intellectual property, policy and regulatory advisory arbitration and litigation. The firm is distinguished not only for the depth and wide scope of their legal expertise, but also for their unmatched experience and international exposure.

The Editorial Board in association with Mishi Choudhary & Associates invites submissions for the RSRR Blog Series on the theme “Addressing the Legal Concerns of AI: A Clarion Call”.

Background

Artificial Intelligence, commonly known as AI, uses computer programs, sophisticated statistics and algorithms to solve problems and automate tasks which, if done by humans, would be considered intelligent. AI is not confined within the bounds of science-fiction literature. It is gradually infiltrating our world and is destined to transform different aspects of our lives.

As the field of law is slowly moving towards digitization from its traditional setup, AI has penetrated the legal field as well. AI can help lawyers by increasing their efficiency to deal with mundane tasks. For instance, Advanced Natural Language Processing capabilities are used by AI to review and redline contracts with increased accuracy. However, the emergence of AI raises several epistemic questions about fairness, accountability, transparency, and independent rights and responsibilities of the technology itself. Few white papers, such as the Report on the Artificial Intelligence Task Force and NITI Aayog’s National Strategy for Artificial Intelligence, have discussed the impact of AI on different sectors and delved into these questions. It remains to be seen whether AI will disrupt the legal profession or aid in the advancement of the field. With the advent of the COVID-19 pandemic, the world has been forced into a digital ground.

Due to this, our dependence on AI has substantially increased and will continue to increase. Huge legislative vacuum pervades, internationally as well as in India, which further creates a strenuous atmosphere for the growth of this disruptive technology. Owing to the lack of laws related to AI and multiple privacy concerns arising thereto, venturing into this arena would require thorough research and academic discussions. Therefore, this Blog Series aims to critically analyse legal and regulatory policy considerations for AI and law, as well as explore possible hurdles and challenges, in order to create a safe transition to an era characterized by AI.

We welcome submissions from legal practitioners, academicians, students and members of the legal fraternity.

Sub Themes

  1. Ethical Quandaries Around the Adoption and Use of Artificially Intelligent Technologies
    1. AI and Trust: Building a Legally Viable Technology for Humankind
    2. Socio-legal Issues in Adoption of Business Automation in Industries by Nation States
    3. Safe and Responsible Development and Deployment of AI Technologies
  2. Challenges by AI: How Prepared Does India Find Itself?
    1. Legally Defining Artificial Intelligence: Challenges and Developments
    2. Inexplicability in Artificially Intelligent Systems: A roadblock in achieving Transparency?
  3. Attribution of liability on AI
    1. Regulation of use of AI for anti-competitive practices.
    2. Can AI be held accountable for medical negligence?
    3. AI Based Devices: Responsibility and Liability for Mishaps
  4. Artificially Intelligent Systems: How to Tackle Biases?
    1. Application of AI for Law Enforcement
    2. Automation Bias in Delivering Judicial Decisions
  5. Privacy in an AI-driven Era:
    1. Development and Deployment of Data-Driven Technologies: Securing International Consensus
    2. Automated Processing: An obstacle in GDPR enforcement?
  6. AI and Machine Learning: Recipe for Overarching Surveillance?
  7. Rewarding Copyrightable and Patentable Creations by AI Systems
  8. Role of India in International Dialogue Amidst the Militarization of AI
    1. International Law and AI Weapons.
    2. Ethics and Militarization of AI: Analysis from the perspective of International Humanitarian Law.
  9. AI as a tool for information corruption
    1. Misinformation and AI: A Match Made in Lab?
    2. Use of Deepfakes in Politics
  10. Legal Personality of AI

The submissions are, however, not restricted to the aforementioned sub themes, provided they fall within the ambit of the main theme.

Submission Guidelines and Procedure

  1.    All submissions must be in Garamond, font size 12, spacing 1.5.
  2.        Referencing:
  3. Manuscripts must include hyperlinks for relevant legal sources and other information, including any judgments, laws, treaties or other legal texts which are mentioned.
  4. The Hyperlinks must only link to legal or reliable/respected news sources. The decision of the editors is binding in terms of what constitutes a reliable/respectable source.
  5. Relevant legal sources that cannot be accessed online may be endnoted. The endnotes should be in Garamond 10, single-spaced. A recognized, uniform style of citation is necessary for acceptance.
  6.  Margins: Left 1 Inch, Right 1 Inch, Top 1 Inch, and Bottom 1 Inch.
  7.  Word limit for each post is 1500-2100 words (exclusive of endnotes).
  8. Authors are required to provide an abstract of 100-150 words along with keywords that represent the essence of the submission. The abstract is to be submitted along with the article itself.
  9. The manuscript should be accompanied by a cover letter, in the mail body itself, specifying the author’s name, designation, institute, contact number, and email for future reference. [Authors are requested to not put their name anywhere in the main manuscript].
  10. All entries should be submitted in .doc/.docx format.
  11. The manuscripts must be e-mailed to submissionsrslr@rgnul.ac.in.
  12.    The subject of the e-mail should be titled “Submission for RSRR Blog Series: Artificial Intelligence and Law”.
  13.  Entries that will be selected after the review stages (inclusive of peer review*) shall be published on the RSRR Website.
  14. E-certificates** will be awarded to the authors of each published blog.
  15. Co-authorship of a maximum of 2 persons is permitted.
  16. The author(s) bear sole responsibility for the accuracy of facts, opinions or views stated in the submitted Manuscript.
  17. In case of gross plagiarism found in the contents of the submitted manuscript, the manuscript shall be subject to rejection.
  18. Copyright of all blog posts shall remain with RGNUL Student Research Review and Mishi Choudhary & Associates.
  19. All moral rights shall vest with the author(s).
  20. The manuscripts not abiding to the above guidelines are liable to be rejected.

* Mishi Choudhary & Associates will be conducting the Peer Review of the submissions.

** E-Certificate of Publication will be provided under the name of RSRR and Mishi Choudhary & Associates.

Deadline: The last date of submission is 26 August, 2020.

For further details, please see HERE

Contact: In the case of any query, mail us at submissionsrslr@rgnul.ac.inFurthermore, the following people can be contacted:

Senior Editors 

Aditya Vyas (94148-78054)

Sehaj Singh Cheema (87250-82864)

Stuti Srivastava (98738-81807)

Must Watch

maintenance to second wife

bail in false pretext of marriage

right to procreate of convict

Criminology, Penology and Victimology book release

One comment

  • One of the best blogs that i have read still now. Thanks for your contribution in sharing such a useful information. Waiting for your further updates.

Join the discussion

Leave a Reply

Your email address will not be published. Required fields are marked *

This site uses Akismet to reduce spam. Learn how your comment data is processed.