About the Department of Studies in Law
The Department of Studies in Law was established in 1973 and is a prominent institution in Southern India. It is recognized for its high standards in legal education and research. The department offers a two-year LL.M. program with specializations in Constitutional Law, International Law, and Business and Trade Law.
The program is research-oriented, requiring students to complete a dissertation, many of which are published. The department also offers a Ph.D. program, supporting advanced research under the guidance of experienced faculty.
About the Call for Papers
The New Urban Agenda, adopted at the United Nations Conference on Housing and Sustainable Urban Development in 2016, emphasizes the importance of fostering innovation, technology, and sustainable practices in urban development.
IPR is a key enabler in this context, facilitating the protection and sharing of knowledge and technologies essential for achieving sustainable development goals.
The Department of Studies in Law invite submissions of original research papers, case studies, and policy analyses from academicians, practitioners, researchers, and students in the field of law.
Themes
The Editorial Board welcomes articles on the following themes:
- The Role of Intellectual Property Rights in Advancing Urban Sustainability and Green Innovation.
- Innovative Urban Mobility Solutions: Protecting Green Technologies Through IPR.
- IPR and Renewable Energy Innovations in Sustainable Cities.
- Smart Cities and the Role of IPR in Integrating Technological Innovation for Sustainability.
- IPR as a Driver of Sustainable Transport, Patents and Green Technologies.
- IPR and Urban Water Management Solutions, Innovations for Water Conservation.
- Global Perspectives on Intellectual Property and Sustainable Urban Practices.
- Aligning IPR with the New Urban Agenda to Achieve Sustainable Development Goals.
- Exploring Emerging Technologies and the Evolving Role of IPR.
Submission Guidelines
- Submitted abstracts must not exceed 150 words, must include a title, and be accompanied by five keywords. The final manuscript must be between 5000 and 8000 words.
- Submissions are accepted only in electronic form.
- Submissions must be made in Word format (.doc)/(.docx)
- The submission must be accompanied by a cover letter stating the title of the manuscript, the name, and details of the author/authors, and the author’s contact details.
- Co-authorship of a maximum of two persons is allowed.
- The proper acknowledgement must be given for such use of literature in the article submitted.
- The submission will be run through anti-plagiarism software and plagiarism in any form will result in rejection of the submission.
Formatting Guidelines
All submissions must follow the Bluebook Method of Citation 21 Edition. (A Uniform System of Legal Citation) Non-conformity will be a ground for rejection. The font shall be in Times New Roman, size 12 with a line spacing of 1.5. Footnotes shall be in Times New Roman, size 10, with single-line spacing. The selected paper will be published in Mysore University Law Journal.
Registration Procedure
The registration link is given below this post.
General Information
- Date: 29th March 2025.
- Last date of Registration: 23rd March 2025.
- Time: 2 PM to 6 PM.
- Mode: Virtual.
Contact Information
For any queries, please contact at srishtipnalwar@gmail.com or johnpaulcherukattil@gmail.com.
Click here to Register.
