About the Opportunity
An e-Conference on completion of “Twenty Years of the Information Technology Act, 2000” by Rajiv Gandhi National Cyber Law Centre, NLIU, Bhopal in association with School of Information Technology, RGPV, Bhopal, Jagran Lake city University, Bhopal and cyber Peace Foundation, New Delhi.
About the Organizer
Rajiv Gandhi National Cyber Law Centre (RGNCLC) is a Centre of Excellence in Cyber Law and Information Technology. The RGNCLC was established in the year 2006 at NLIU, Bhopal, by the Ministry of Human Resource Development (Now Ministry of Education), Government of India. The RGNCLC is the first Centre in the nation to deal with new and critical issues relating to various techno-legal aspects of cyberspace through regular as well as distance learning courses.
The e-Conference
The purpose of e-Conference is to invite academicians, researchers, domain experts, and industry experts to ponder on the effectiveness of the Information Technology Act, 2000 and at the same time propose the changes that may be required to suit the evolving nature of cyberspace and Information and Communication Technology (ICT).
Theme
- Artificial Intelligence (AI) and Law
- Cybersecurity and the Internet of Things (IoT)
- Data Safety and Privacy Protection
- Cyber Threat Intelligence
- Information Security Challenges
- Admissibility of Electronic Evidence
- Growing relevance of Electronic/Digital Signature
- Relevance of e-Commerce in the 21st Century
- Role of Cyber Law in e-Governance
- Digital Forensics and Cybercrimes
- Threat to Intellectual Property Rights in Cyberspace
- Effectiveness of Digital India Initiatives
Structure of the Conference
Full Academic Paper Sessions
- Individually authored, or co-authored research papers will be presented in three sessions.
- The presenter will be given fifteen minutes for presenting their work and five minutes for discussion/questions.
- The author needs to send an abstract of 500 words, with a list of 3-5 keywords.
Round-Table Sessions
- The round-table session would examine the performance of the Information Technology Act, 2000 in the past 20 years, with the focus to determine whether the cyber regulatory framework in India is adequate to encourage the growth of Information Technology in India.
- The focus of the round-table session is to examine the challenges and prospects of Information Technology in India.
Who can Participate
- Academicians
- Researchers
- Students
- Cyber Professionals
- Cyber Stakeholders
- Cyber Forensic Experts
- Practising Advocates
- Working Professionals
Submission Guidelines
- Abstract/ Full Paper should have a cover page containing:
- Full name & Designation;
- Institution/Organization/
University & Professional/Educational
details; and - Email address & telephone number.
- The submission should be in MS word, i.e. doc/docx format with the following specification:
- Font: Times New Roman
- Line Spacing: 1.5 Points
- Font Size: Title : 16 Points; Sub-Title : 14 Points Text : 12 Points
- OSCOLA Citation method should be followed.
- Word Limit:
- Abstract: 500 Words
- Full Paper: 3000 to 5000 Words
Registration
- Prior registration is mandatory for paper presenters as well as participants.
- All the participants will receive the link to join the e-Conference on 18th December 2020. The participants are advised to join the e-Conference ten minutes before the inaugural session.
- All participants of the e-Conference will receive an electronic certificate. In case of any query contact: hodcyberlaw[at]nliu.
ac.in
Important Dates
- Abstract Submission: 12th December 2020
- Submission of Full Paper: 15th December 2020
- Last Date of Registration: 18th December 2020
- e-Conference Date: 19th December 2020
