About the University
CHRIST (Deemed to be University), a premier educational institution, is an academic fraternity of individuals dedicated to the motto of Excellence and Service.
The National Commission for Women was set up as a statutory body in January 1992 under the National Commission for Women Act, 1990 (Act No. 20 of 1990 of Govt. of India) to review the Constitutional and Legal safeguards for women, recommend remedial legislative measures, facilitate redressal of grievances and advise the Government on all policy matters affecting women.
It was established with the mission of enabling women to achieve equality and equal participation in all spheres of life by securing her due rights and entitlements through suitable policy formulation legislative measures, effective enforcement of laws, implementation of schemes/policies and devising strategies for solution of specific problems/situations arising out of discrimination and atrocities against women.
NCW envisions that Indian woman must be safe both within and outside the home, and should be fully empowered to enjoy all of her rights and entitlements, with equal opportunities to contribute in all spheres of life. With its countless accomplishments, NCW continues to promote equality and empower women in all sectors.
About the Seminar
Migrant Women Labourers are a significant workforce in the unorganized sector. They are vulnerable due to workplace exploitations, gender, and other forms of discriminatory working conditions including the hours of work and wages.
Changes in the administrative structure and policies should be made at the State and District Levels in order to improve the living standards of these women. Most migrant women labourers are still struggling for their basic needs at their workplace.
The quality of life and living conditions are often compromised. Though the laws applicable to women are inclusive, special attention to effective implementation is the need of the hour. Protection, safety, healthy and hygienic working and living conditions should be provided by the States.
Due to the lack of awareness and knowledge about free legal aid and socio-welfare security measures, migrant women labourers are still struggling for justice. To develop their living standards State and district level should change their administrative structure and policies.
A proper formalized channel of communication for these women should be developed by the States. Social support, inclusivity, and equal access to opportunities as other women are needed for migrant women labourers as well. Protection and care for the children of these women, including their right to good health and education need attention.
The least protection is currently provided to migrant women labourers and the lack of a formalised system is exposing them to more vulnerable living and working conditions. This seminar aims to revisit the laws and policies on women labourers including migrant labourers.
The seminar will serve as a platform to deliberate and formulate strong schemes for the protection of migrant women labourers.
Theme
The broad theme of the seminar is: Women in The Unorganized Sector.
Sub-themes
- National Laws and the Position of Migrant Women Laborers
- Obligations under International Conventions towards Migrant Labourers
- Police and Migrant Labourers
- Health and Living Conditions for Migrant Labourers
- Judiciary and Migrant Women Labourers
- Social Security Welfares for Migrant Women Labourers
Who can Submit?
- Trade Unions and Worker Associations
- Women from the Unorganized Sector
- Government Officials and Policymakers Academicians and Researchers
- Legal Professionals (Advocates, Judges, Legal Academicians)
- Community Leaders and Activists
- Students of recognized University, College or Undergraduate and post graduate students
- Young Professionals
- Non-Governmental Organisations (NGOs)
How to Submit
Once registered using the link provided at the end of this post, details will be forwarded via mail.
Submission Guidelines
Submissions must be in (Docx.) format only.
The submission is to be emailed to ncwseminar.ncr@christuniversity.in with the subject line: “Submission of Manuscript for NCW Seminar on Legal Protection for Migrant Women Labourers in the Unorganized Sector” Submissions must contain a cover letter indicating the name of the author/s, name of the Institution, Designation, E-mail ID, and Contact Number/s.
The Name of the Document must be in the following format: [Author’s name] [Title of the Research Paper] Each paper must be accompanied by an abstract of not more than 250 words.
Text Specifications
- FONT: Times New Roman
- SIZE: 12
- LINE SPACING: 1.5
- MARGIN: 1 inch (on each side)
- Footnote specifications FONT: Times New Roman SIZE: 10
- LINE SPACING: 1.0
- Citations/Referencing must follow Bluebook 20th/21st edition style.
The paper should have a minimum of 4000 words and must not exceed 5000 words. Tables, illustrations, charts, figures, etc. may be used appropriately. Co-authorship is permitted. Plagiarism of any sort is strictly forbidden.
Note: All the authors must send a declaration that the paper is original research work and has not been sent submitted elsewhere for publication or presented at any conference or seminar.
Processing Charges
No registration fees.
Contact Details
- Ms. Aiswarya Sai – 7599672890 | aiswarya.sai@law.christuniversity.in
- Mr. Fariq Raja Biswas – 9932458280 | fariq.biswas@law.christuniversity.in
Click here to register.
Click here for the official notification.
