CfP: International Conference on Goods and Services Tax Framework – Transforming Fiscal Federalism in India at K.L.E Law College, Bengaluru [April 17 – 18]: Submit Abstract by March 26

23 Mar 2026

Categories: Call for Papers Conferences & Seminars

About the Institute

K.L.E Law College, Bengaluru was established in 1975 under the umbrella of Karnataka Lingayat Education Society and has been conceived as a training ground for those seeking to enter the legal profession. It is recognized by the Bar Council of India and is a constituent college of KLE Technological University, Hubballi. KLE Law College Bengaluru is ranked as one of the top law colleges across the country by the leading national media houses.

About the Conference

Adopting an interdisciplinary approach, the conference invites participation (hybrid mode) from legal scholars, judges, lawyers, economists, political scientists, policymakers, public administrators, practitioners, researchers, and students to foster meaningful academic discourse and policy-oriented dialogue.

The conference aims to generate constructive insights to strengthen constitutional governance, democratic accountability, and inclusive development through sound fiscal frameworks. In particular, it seeks to create a platform for critical engagement with the evolving fiscal architecture shaped by the Goods and Services Tax, encouraging participants to examine its constitutional foundations, administrative mechanisms, and socio-economic implications.

Call for Papers

KLE Law College Bengaluru, a constituent college of KLE Technological University, Hubballi, invites submissions for the International Conference on “GOODS AND SERVICES TAX FRAMEWORK: TRANSFORMING FISCAL FEDERALISM IN INDIA” 17th and 18th April, 2026

Eligibility

Students pursuing LL.B (5 Year/ 3 Year programme) in Colleges/Universities/Institutes in the current academic year, Research Scholars, Academicians, Professionals are eligible to participate in this competition.

Theme

The Two-Day International Conference on “GOODS AND SERVICES TAX FRAMEWORK: TRANSFORMING FISCAL FEDERALISM IN INDIA”

The Theme addresses complex system of intergovernmental financial relations and the original constitutional scheme of devolution of financial powers which has undergone substantial changes, especially after the introduction of Goods and Services Tax (GST) regime in the year 2017.

Political Philosophy, Constitutional Foundations and Devolution of Financial Powers
Constitutional Scheme of Distribution of Financial Powers
GST and Fiscal Federalism
Constitutional Governance, Tax Administration and Judicial Review
Emerging Challenges in Fiscal Federalism