About Law Mantra Trust
Law Mantra (headquarters New Delhi) (Registration No 150 in Book No.4 Vol No 3, 603 0f 2018) is not for profit organization running for the purpose of enhancing legal academics and legal awareness in the society and in the practice of the same.
Law Mantra is a registered society under the Indian Trust Act, 1882 whose members are leaders and members from the legal fraternity, other professions with a nexus to conflict resolution, academics, and experts from various fields who are committed to resolving conflicts and disputes using innovative mechanisms and methods such as Mediation, Conciliation, Negotiations, and Arbitration.
About the Indian Law Institute (ILI), New Delhi
The Indian Law Institute [ILI] set up on December 27, 1956 is an International Center for advanced socio-legal research and has done significant work in the field of legal research, education, and training. It has made notable contributions in the legal arena.
Besides performing an important advisory role in fostering empirical research and making law as an instrument of social engineering, it undertakes research on current legal issues. The Institute is an autonomous body registered under the Societies Registration Act XXI of 1860 No. S. 1049 of 1956-57.
It was formally inaugurated by the first President of India Dr. Rajendra Prasad on December 12, 1957 at the Central Hall of Parliament, New Delhi in the presence of the first Prime Minister of India Pt. Jawaharlal Nehru, Hon’ble Mr. Justice S.R. Das, the then Chief Justice of India and late Dr. K.M. Munshi the then Executive Chairman of the Institute and Prof. L.R. Siva Subramanian the then Dean, Law Faculty of Delhi University.
About MNLU Nagpur
Maharashtra National Law University Nagpur (MNLU) (also known as National Law University, Nagpur
or NLU Nagpur) is a National Law University and a public law institution established by the government through a public enactment as the Maharashtra National Law University Act (Maharashtra Act No. VI of 2014).
The university is the 19th National Law University established in India and is located in the Orange
City of Nagpur, Maharashtra.
About MNLU Aurangabad
Maharashtra National Law University, Aurangabad (MNLU Aurangabad, MNLUA) is a National Law University in Aurangabad, Maharashtra, India. It was established in 2017 by the Government of Maharashtra, the third and final university to be installed through the MNLU Act, 2014 following MNLU Mumbai and MNLU Nagpur, the 21st National Law University in India.
The Chancellor of the university is Hon’ble Shri. Justice A. M. Khanwilkar, Judge, Supreme Court of
India New Delhi and the Vice-Chancellor is Prof. (Dr.) K. V. S. Sarma.
About SRM University, Haryana
SRM University, Haryana (SRMH), also known as SRM University, Delhi-NCR, Sonepat, is a private university located at the Rajiv Gandhi Education City in Sonepat, Haryana, India. The university was
established in 2013 by the SRM Institute of Science & Technology Trust (SRM IST Trust), Chennai through The Haryana Private Universities (Amendment) Act, 2013.
The university is part of the SRM Educational Group which also includes the parent deemed university, SRM Institute of Science and Technology, headquartered in Chennai, and another private university, SRM University, Sikkim, among other institutes.
Concept Note
The twenty-first century increasingly marks the free movement of merchandise and capital across national boundaries, with all countries bound together by global markets. The rapid growth of private capital flows over the past decade presents an opportunity for poor and developing countries to access a global pool of savings, technology, and management skills; but at the same time, it presents new policy challenges in terms of securing sustainable development and poverty reduction.
Globalization has powerful economic, political, cultural, and social dimensions as, on the one hand, it has opened up enormous opportunities; but on the other hand, it has not been able to spread these opportunities equitably among all social strata.
This has resulted, in several cases and especially in developing countries, in a renunciation of state responsibility or the retreat of the state from the provision of public service towards the welfare of its disadvantaged citizens like women and children.
There is a clear need to examine globalization and its impact from women and child rights perspective. This special issue will critically re-examine the current theory, law, policy, and practice of women and child rights and the potential for more women and child-sensitive globalization.
There is, in particular, the need to consider the potential for concurrent action on domestic and international fronts, comprising policy changes, specific child-focused programs, and child-sensitive laws and initiatives.
In this respect, the Convention constitutes a benchmark, yet it is also necessary to question whether the Convention and its implementation produce social justice for children.
Objective
- To provide a platform for stakeholders like organizations working at the international and national level, legislatures, civil societies, researchers, practitioners, academicians, activists, and policymakers to deliberate and discuss what is required to build strategies and to address the constraints in inclusive practices towards the betterment of the society.
- Promotion of international, comparative, and global research, advocacy, law reform, and policy initiatives on women and child rights;
- Opening up a global discussion on ‘children, development and governance from a child rights perspective;
- Research, advocacy, education, and policy engagement on women and child right;
- To bring together researchers, practitioners, and policymakers to discuss problems, disseminate learning, and share international lessons – learned, existing policy research, and studies on various social protection schemes which, in particular, impact women and children.
Theme
The Organizing Committee welcomes original papers relating to, but not limited to, the following topics:
- Child Protection Laws in India
- Child Protection Laws and Role of NHRC and other agencies
- Specific issues with regard to the protection of children in India
- Protection of Children: International Laws framework
- Sexual Harassment at WorkPlace
- Women empowerment and domestic violence
- Cyber Space and Women
- Reproductive Technologies and Rights of Women
- Eve- teasing, Molestation, Sexual Abuse, and Rape
Above mentioned topics are not exhaustive, but other topics can also be accommodated if it’s in line with agriculture law.
Procedure for Submission of Abstracts
- Abstract (of about 250 words) should be sent as an attachment in a word file. Abstracts will be peer reviewed before they are accepted.
- The following information, in the given format, should be send along with the Abstract:
- Name of the Participant, Official Designation/Institution Details, Address and Email id, Title of Abstract
- Submit your abstract to seminarnlus@gmail.com
Guidelines for Paper Submission
- The title of the paper should be followed by Name, Designation, Name of the Organization/University/Institution, and Email address. It is mandatory to mention your Email address, as all future correspondence will be through it;
- Name and details of Co-author, if any;
- Chapter:
- Chapter should be in Times New Roman 12-point font and double-spaced.
- Main Title should be in full capitals, bold and centered 12-point font.
- Sub-titles should be in sentence case, bold and 12-point font.
- Author’s names should be in small capitals and centered 12-point font Footnotes should be in Times New Roman 12-point font;
- Citation Format: Please use footnotes rather than endnotes. Footnotes should conform to The Indian Law Institute, New Delhi Style;
- Submission of the abstract: A covering letter with the name(s) of the author(s) and address, designation, institution/affiliation, the title of the manuscript and contact information (email, phone, etc.) is compulsory to submit. All submissions must contain an abstract of not more than 300 words with 5 Minimum Keywords;
- Originality of Manuscripts: All the contributions should be the original work of the contributors and should not have been submitted for consideration in any other Publication. Any plagiarized work will be out-rightly rejected;
- Copyright: The contributions presented to and accepted for publication and the copyrights therein shall be the Intellectual Property of Law Mantra;
- The title of the Chapter should be followed by Name, Designation, Name of the Organization/University/Institution and Email address. It is mandatory to mention your Email address, as all future correspondence will be through it;
- Name and details of Co-author, if any;
- The paper should be typed in MS WORD format (preferably 2007 or 2010);
- The paper must be in a single-column layout with margins justified on both sides;
- The length of the paper should not be below 4,000 words (including footnotes) and Should not Exceed more than 10,000 (Including Footnotes).
Publication Opportunity
Selected will be published in books bearing ISBN, International Journal of Legal Research and Governance (Print Journal) bearing ISSN, and Law Mantra Journal.
(If paper will be selected for publication in book bearing ISBN, contributors have to contact publisher and will have to pay charge if anyone wishes to procure hard copy of book as per bill raised by Publisher).
Registration Fee for Presentation of Paper
- Student: Rs. 700/-
- Faculty/Professional/Research Scholar/Other: Rs 1000/-
- Foreign Participants: NIL
Both Author and Co-Author have to register separately.
Important Dates
- Submission of Abstract: July 10, 2022
- Confirmation of Abstract Selection: July 12, 2022
- Registration: July 18, 2022
- Submission of Draft Paper (Proposed Paper): July 21, 2022
- Seminar Date: July 23, 2022
- Submission of Final Paper: August 30, 2022
- Publication of Selected Paper by March, 2023
Who should Attend?
Students, Research Scholars/Faculties/Academicians, Corporate Delegates, Business entities, and Lawyers
Rules for the Presentation
- No abstract or full paper shall be accepted after the last date of submission respectively;
- Participants/Paper Presenters have to register after the acceptance of the abstract with payment of required fees;
- For participation, registration is mandatory on confirmation of participation. Only registered participants will be allowed to take part in Conference;
- All the registered participants will be provided a participation certificate;
- Event will be hosted through Zoom/Cisco-Webex or any other Online Platform.;
- Technical Session will be organized through Google Meet/ Zoom/Cisco-Webex or any other Online Platform.
Contact Information
- Helpline: +91-9310053923 (Law Mantra Office)
- Email: seminarnlus@gmail.com
- Website: www.lawmantra.org
Click here to register for the seminar as an attendee.
Click here to download the brochure
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