About UILS
University Institute of Legal Studies (UILS), Chandigarh was established as a Constituent Department of Panjab University, Chandigarh in the year 2004-05. To create highly qualified international legal professionals, the Department provides distinctive five-year integrated undergraduate programs including B.Com. LL.B. (Hons.), and B.A. LL.B.(Hons.) and two postgraduate courses – LLM (one year) and LLM (two years).
As a center for expertise in legal studies, UILS is dedicated to the growth of educational and professional development of the young minds with a goal to provide the students with the knowledge and abilities necessary to grasp, identify, and develop solutions to complex legal and other interdisciplinary situations.
About USLR
The UILS Student Law Review (USLR) is a referred and peer-reviewed bi-annual journal published by the Student Editorial-Board of University Institute of Legal Studies, Panjab University, Chandigarh. The Journal seeks to publish quality submissions on issues of contemporary legal relevance.
Being the inaugural edition of the journal, we are looking forward to receive submissions exploring nuanced aspects of law that contribute to the legal discourse. The Editorial Board shall also give feedback and suggestions to the authors so as to better their understanding in diverse fields of law, thereby promoting a vibrant culture of legal writing.
Submission Guidelines
- The UILS Student Law Review accepts submissions from academicians, practitioners, legal professionals, research scholars and students onany contemporary legal issue in the following categories:
- Articles: An article must be descriptive in nature, providing a comprehensive analysis of the issue. It should be between 3,000 to 5,000 words.
- Case Comments: A case comment must contain a succinct analysis of a recent judicial pronouncement or a landmark case. It should be between 1,500 to 3,000 words.
- Legislative Comments: A legislative comment must seek to undertake a detailed scrutiny of a proposed Bill, an Act or legislation. It should be between 1,500 to 3,000 words.
- Book Reviews: A book review may be given on any book related to law. The word limit for the same is within 1,500 to 3,000 words.
- The aforementioned word limits are exclusive of footnotes. The word limit can be relaxed depending upon the quality of the submission. The Editorial Board has the sole discretion in this matter and its decision shall be final.
- Every submission must contain an abstract of not more than 250 words encapsulating the central idea of the paper. Manuscripts not containing an abstract shall be summarily rejected. The manuscript must also contain 5 keywords.
- Co-authorship of not more than two authors is permitted.
- The USLR follows a one-author, one-submission policy. The latest submission made by the author(s) shall be considered for publication while previous submissions shall not be considered, subject to any indication to the contrary expressed by the author(s).
- All submissions made to the Review should be original. Submissions exceeding 15% plagiarism limit shall be summarily rejected.
- The Review follows an exclusive-submission policy, wherein the submission must not be published or submitted for publication in any other journal, law review or blog. As a condition of publication, the authors grant the Journal an irrevocable, transferable, non-exclusive, royalty-free license to reproduce, publish and distribute their submission(s) in all media including but not limited to print and any electronic services. The license is granted for the duration of the subsistence of the copyright including any extensions and /or renewals.
- The manuscript must not contain any information relating to the identity of the author(s).
- Authors are mandatorily required to fill and submit the bona-fide certificate/copyright form annexed herewith. Failure to do so would result in rejection of the manuscript.
- Although articles shall be subject to a rigorous review process, the accuracy of quotations, titles, names, dates, charts, tables, footnotes, conclusion and recommendations etc. is solely the responsibility of the author(s).
- No fee shall be charged at any stage of the publication process.
- The manuscripts must be submitted through Google Forms mentioned at the end of this post. In case you are unable to make the submission through Google Forms, you may send your manuscript in Word format (.doc/.docx) along with the bona-fide certificate at uilsstudentlawreview@gmail.com
- The last date for submission of manuscripts is February 15, 2025.
How to Submit?
The manuscripts must be submitted through Google Forms only attached at the end of the post.
Deadline
The last date for submission of manuscripts is Feb 15, 2025.
Formatting & Citation Guidelines
- The USLR follows ‘The Indian Law Institute (ILI)’ citation system. The use of. speaking footnotes and endnotes is highly discouraged.
- The body of the manuscript must be in Font: Times New Roman, Size:12 and Spacing: 1.5 spacing
- The footnotes must be in Font: Times New Roman, Size:10 and Spacing: single spacing
Review Process
The manuscripts will undergo a rigorous review process which usually takes 8-12 weeks. (tentatively). The manuscripts will firstly be subjected to an initial screening by the Student Editorial Board which would be followed by a substantive review by the peer-review board.
After the review process is complete, the Editorial Board may suggest changes to the authors to make their submission compatible with the publishing standards of the Journal. The decision with regard to selection of manuscripts by the Editorial Board would be final.
Contact
In case of any queries, kindly reach out to us at: uilsstudentlawreview@gmail.com.
Click here to submit.
Click here for the submission guidelines.
Click here for the official notification.
