The National Seminar on LAW, TECHNOLOGY AND DEVELOPMENT IN THE 21ST CENTURY: TRANSFORMING CHALLENGES INTO OPPORTUNITIES, Sponsored by Indian Council for Social Sciences Research North West Regional Centre (ICSSR- NWRC ) Chandigarh will be conducted at UILS, Panjab University on February 16, 2019.Irrespectively of their type, new technologies have serious social, economic, political and environmental implications. They shape our homes, businesses, policies, governments and the environment. At the turn of the 21st-century smartphones, laptops, digitalization and artificial intelligence applications, online marketing, GMO’s, Voice based virtual assistants like Alexa and Google Home etc were not part of the lives of a majority of the human population.
Now, more than 4 billion people have access to handheld devices that possess more computing power than the space stations had in the early twentieth century. The pace of transformation continues to accelerate. Technological development or progress, has led to the emergence of a technological society which must, of necessity, be accompanied by changes and adaptations in all disciplines. Such a ‘Technology society’ is being defined as ‘cyclical co-dependence, co-influence, and co-production of technology and society upon the other and vice versa.’
Digitalization and Artificial Intelligence are transforming lives, jobs and skills. The Chinese e-commerce giant Alibaba already owns a bank and is using knowledge about its customers to provide small-scale loans to Chinese consumers. Some surveys report that technology is making the world more unequal. But they also insist that only technology can fix this also. According to IMF, technology is a bigger driver of inequality than globalization. So do our problems arise from a mismatch between application of technology for development and the resultant benefits and opportunities?
At the same time, the benefits that technology can bring to society are immense. The access to technologies enhances economic efficiency, facilitates better living conditions and has the potential to democratize governance and decision making. Technology enables greater knowledge of national and international issues, values, and cultures.
Be it health, agriculture, food, lifestyle products or space explorations technology has made huge contribution. Not denial but innovating, planning, managing, adapting and regulating impacts of the new technology is required to ameliorate the disruptions and maximize the advantages and benefits. The key is to focus on policies that respond to the changes driven by the technological application.
While there are situations where technology is resistant to regulation in the traditional manner, law will continue to play an essential role in the mediation of new technologies into the future as much as those same technologies will continue to shape the law. To some, technology is “inherently dynamic and self-augmenting” in fact terming it as “autonomous technology”. Others critique the idea that technological evolution is essentially beyond the control of individuals, state or society.
They argue instead that the apparent autonomy of technology is a result of “technological somnambulism,” the tendency of people to uncritically and unreflectively embrace and utilize new technologies without regard for their broader social, economic, cultural and political effects. This conference aims to understand how various disciplines can be harnessed for change brought by technology.
ECONOMY, TECHNOLOGY AND DEVELOPMENT
Online Economy and Entrepreneurship Technology and Economic Development Information Technology and Economic Growth Banking in 21ST Century
SOCIETY, CULTURES AND TECHNOLOGY
Health, Biotechnology, and Bioethics Technology and Inequality Technology and Social Interactions Innovation in Medical Technologies: Society, Law and Policy Impacts of Artificial Intelligence based technologies and applications
ENVIRONMENT, TECHNOLOGY AND DEVELOPMENT
Transfer of Technology
Law, Environmental Protection and Technology Environmental Technologies, Intellectual Property and Climate Change Waste Management and New Technologies
TECHNOLOGICAL CHALLENGES AND OPPORTUNITIES: THE FUTURE OF LAW
Technology and Civil Liberties Privacy, Technology, and National Security Technological and Legal Developments in Intellectual Property Laws Agricultural Biotechnology and Food Security Law Health Law Legal Profession and Technology Artificial Intelligence Governance Artificial Intelligence, Automation and Information Security
Research papers are invited from the academicians, practitioners, research scholars and students on the issues related to the themes. The quality based selected papers will be published in the form of a Book with International Standards Book Number. Only full papers submitted on or before the deadline shall be considered for publication. The authors of selected abstracts will be given an opportunity to present their papers during various sessions on the day of the seminar.
Delegates are requested to adhere to the following guidelines to facilitate the submission process.
Delegates are requested to send an abstract of 200 to 300 words as an attachment in a soft copy in word document with the following information to uils.seminar2019@gmail.com latest by January 10, 2019.
Submission of full-length paper Paper should be original, relevant and clear.
Format and Specifications required:
Font: Times New Roman, 12pt, 1.5 spacing Footnote: Times New Roman, 10pt., 1.0 spacing Alignment: Justified Sheet: A4 Size with 1’’ Margin on all sides Citation: Uniform Style of Citation Length: Max. 4000 words (exclusive of footnotes) Delegates are requested to send their full papers to uils.seminar2019@gmail.com on or before January 31, 2019.
Note:
No TA/DA will be provided to delegates.
Delegates have to arrange their own accommodation.
No paper shall be deemed to be read.
Abstract Submission: January 10, 2019
Registration/Fee Payment by: February 09, 2019
Submission of Full Paper: January 31, 2019
Conference Day: February 16, 2019
For registration fill this Google form.
Fee:
Faculty Members, Academicians and Professionals: Rs.1 500/-
Research Scholars and Students: Rs.1000/-
Co-Authors: Rs.500/-
The registration fee should be sent in the form of a demand draft, made in favor of
Director, UILS, Panjab University, Chandigarh, on or before February 09, 2019.
For further clarification Please contact the Conference Committee Members.
Ms. Nancy 08968965391 Ms. Nidhi Sharma 08968079303 Conference Secretaries
Ms. Zaheen Kaur 7837327007 Mr. Kumar Gautam 9466285377 Mr. Kartik 9815320632 Ms. Bhavyata 7814465627
Click here for the brochure.
Publish Your Article
Campus Ambassador
Media Partner
Campus Buzz
LatestLaws.com presents: Lexidem Offline Internship Program, 2026
LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!