About the Seminar
Research and Innovation Division (rID), MyLawman and Center for International Legal Studies and Training (CILST) are organizing a one-day International Seminar on ‘Human Rights, United Nations, and International Law’ on the occasion of UN Human Rights Day on 10th December 2021, and to observe the 73 Years of UDHR. The objective of the Seminar is to provide a platform to students, academicians, researchers, and professionals of various law schools and academia of allied disciplines (Political Science, International Relation and Politics, Human Rights) to engage in highly enriching discussions on various themes and sub-themes and to further introspect, review and enhance the academic acumen vis-à-vis the expert opinions and analysis of UN, Human Rights and International Law.
Who can participate?
Students, academicians, bureaucrats, professionals, diplomats, researchers, etc. from various fields of law and/or Political Science, Human Rights, International Relations, Politics and International Affairs, allied and multi-disciplinary fields are invited to contribute to the Seminar.
Themes
Human Rights, United Nations, and International Law
Sub-themes
- Role of UDHR in strengthening Human Rights
- Role of the UN in developing and enforcing Human Rights
- Changing dimensions of Civil, Political and Economic Rights
- Role of UN Agencies in Protecting Human Rights
- International Human Rights as the norm
- International Human Rights Law (International Law, Treaties and basic principles)
- Crossroad of duties and Human Rights
- National Security and Human Rights
- Changing World Order and Human Rights
- Human Rights and COVID-19
- Economic Rights in times of COVID-19
- Public Health and Human Rights
- Internationalisation v localisation of Human Rights
- Global Human Rights v Local Laws
- National Human Rights Institutions
- Judiciary and Human Rights
- Democracy, Human Rights and Governance
- Constitutionalism and Human Rights
- Human Rights Practice
- Human Rights Education
- Human Rights of Vulnerable Group
- Protection of Women, Child, and Elders
- Fourth Generation of Human Rights
- Development and Human Rights
- Human Rights, Environment and Sustainable Development
- Business and Human Rights
- Human Rights in the Age of the Internet
- Law, Technology and Human Rights
- Human Rights in New Technologies (AI, Blockchain and IoT)
- IoT, Robots v Privacy and other rights
- Future of Human Rights
Submission Guidelines
The Seminar invites papers from students, academicians, bureaucrats, professionals, diplomats, researchers, etc. from various fields of law and/or Political Science, Human Rights, international relations, politics and affairs, allied subjects, and multi-disciplinary fields on the above-mentioned theme and sub-theme. papers shall be selected and admitted to the Seminar on the basis of Abstract, initially.
Perks
- Best Paper Award: Certificate of Merit+ Free Entry to Legal Drafting Courses by Knowledge Steez + Other goodies from MyLawman
- Best Paper Award (Student): Certificate of Merit+ Free Entry to Legal Drafting Courses by Knowledge Steez + Other goodies from MyLawman
- Best Presentation: Certificate of Merit + Free Entry to Legal Drafting Courses by Knowledge Steez + Other goodies from MyLawman
- Best Presentation (Student): Certificate of Merit + Free Entry to Legal Drafting Courses by Knowledge Steez + Other goodies from MyLawman
- Certificate of Participation to All.
Venue
Online
Fees Payment
Payment link with Final registration shall be sent in the selection mail of Abstract. The Payment and Final Registration shall be deemed to be entry to seminar. Mere selection of Abstract does not ensure entry to Seminar.
Important Links
STEP 1 - Submit your Abstract here, Click Here.
STEP 2 of Registration shall be sent in selection mail along with payment details.
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