General Guidelines

  1. The Comparative Constitutional Law and Administrative Law Journal [“Journal”] attempts to initiate and foster academic dialogue concerning the subject of Administrative Law and Constitutional Law keeping in mind a global perspective. Please note that all submissions must be topical to the scope and theme of the Journal.
  2. All submitted manuscripts shall be original. Any form of plagiarism would lead to immediate rejection of the submission.
  3. Submitted manuscripts should not have been published previously. Once a manuscript has been selected for publication or has been published in the Journal, the author(s) must seek permission from the Editorial Board [“Board”] before publishing it elsewhere. Such permission may or may not be granted at the discretion of the Board.
  4. Submission of solicited manuscripts, on invitation from the editors of the Journal, guarantees publication of the same. However, in the event that such solicited manuscript does not meet Journal’s standards of quality scholarship, final discretion to publish the solicited manuscript vests with the Board.
  5. The author(s) must inform the Board if the manuscript has also been submitted to another journal, website or forum. The Board must be notified immediately if an offer for publication from another journal, website or forum is accepted by the author(s).
  6. After the first publication of a manuscript with the Journal, permission for any subsequent publication in another forum must be obtained from the Board.
  7. All correspondence must be via e-mail, and should be addressed to the Managing Editor at: editorcalq@gmail.com
  8. Specific Guidelines

2.1. Author(s)

  1. Each manuscript may have up to two authors.
  2. In case of joint authorship, the author from whom a submission is received by the Board, shall intimate the Board of the name, credentials and contact details of the intended co-author.

2.2. Citations and References

  1. All relevant sources shall be duly acknowledged as footnotes.
  2. The text and citation styles shall conform to the rules prescribed in The Bluebook: A Uniform System of Citation (20th edition).

2.3. Manuscripts

  1. Abstract:The manuscript must be accompanied with an abstract of not more than 350 words.
  2. Articles: Articles must deal with issues of interest and relevance and must demonstrate a high-level of analysis. Articles of a purely descriptive nature are not preferred.
  3. Notes: Notes should cover a recent development or should be issue-specific. A Note functions as a more condensed and succinct Article.
  4. Case Comments: Case comments entail a critical analysis of recent case laws and policy developments.
  5. Book Reviews: Book Reviews entail providing a critical analysis and review of any book that deals with the subject matter of the Journal.  
  6. Word Limit:Please note that the word limit would be considered excluding the footnotes, except in cases where speaking footnotes are used.
  • Articles – Not exceeding 6000 (six thousand) words
  • Notes – Not exceeding 4000 (four thousand) words.
  • Case Comment – Not exceeding 3000 (three thousand) words.
  • Book Review – Not exceeding 3000 (three thousand) words.
  1. Formatting specifications:The manuscript must be in Garamond, Font Size 12 with 1.5 Line Spacing.
  2. Language:The Journal shall follow British English. While authors are required to adhere to the prescribed word limits, departures from the same will be considered on a case-by-case basis.
  3. Last date for submission:11:59 p.m. on 15th March, 2021.

2.4. Submission Procedure

  1. The Author/s are required to email the manuscript to editorcalq@gmail.com
  2. The manuscript may be mailed in Microsoft Word (‘.doc’ or ‘.docx’) format.
  3. The subject of the mail must clearly mention, ‘Submission for CALQ_Volume 5.2 [Article/Note/Case Comment/Book Review]’.
  4. The mail must be addressed to the ‘Board of Editors’ providing the name of the author/s with the name of the institution affiliated to and the contact details in the body of the mail.
  5. A mail confirming the receipt of the manuscript and subsequently its acceptance for publication would be duly conveyed to the author/s through the email id used by the author/s for correspondence.
  6. Copyright Notice
  7. Authors, upon submission, communicate their acceptance of the following conditions:
  8. The work, upon publication, becomes the property of the Journal;
  9. Permissions for subsequent publication/reprint and/or derivative works must be obtained from the Editors of the Journal.

Please visit http://calq.in/content/submission for more information or write to the Editorial Board at editorcalq@gmail.com in case of any queries.

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