About the Organiser
The Centre for Constitutional Law and Human Rights (CCLHR) functions under the School of Law, Bennett University, Greater Noida, Uttar Pradesh.
The Centre is dedicated to fostering research, dialogue and academic engagement in the fields of constitutional law, human rights, governance, public policy and democratic institutions. Through conferences, seminars, workshops and scholarly initiatives, the Centre seeks to promote constitutional values and critical engagement with contemporary legal and governance challenges.
About the University
Extending the core journalistic principles of trust, knowledge and public service, Bennett Coleman and Co. Ltd. (BCCL) established over 180 years ago, has continually undertaken initiatives for the betterment of Indian society.
The group started expanding into the education sector with the launch of TimesPro which focuses on short-term courses for enhancing employability. It then launched Bennett University, a State Private University in Uttar Pradesh with the aim of providing Ivy League quality education to undergraduate and postgraduate students making them ‘life and career ready’.
Bennett University has been established by the Times Group, India’s largest media conglomerate, through Act No. 24 of 2016 passed by the Government of Uttar Pradesh. The University at present offers unique interdisciplinary and contemporary courses through its Schools of Computer Science Engineering and Technology, Engineering and Applied Sciences, Management, Law, and Media & Liberal Arts.
In addition, the University has also established Centres for Innovation & Entrepreneurship and External Relations & Executive Education. Bennett University established the School of Law (SOL) with a vision to strive for excellence in teaching, learning, research and advocacy towards justice for all by shaping thought leaders in public policy of national and international dimensions.
About the Event
The Centre for Constitutional Law and Human Rights, School of Law, Bennett University is pleased to announce the International Conference on “Constitutionalism and Sustainable Development Goals: Ensuring Governance & Rule of Law in India’s Transformative Journey”, scheduled to be held on 21–23 November 2026 in Hybrid Mode at Bennett University, Greater Noida.
The Indian Constitution stands as an aspirational charter of social transformation, envisioning not only political democracy but also social and economic justice as foundational commitments. In the contemporary era, these constitutional ideals closely align with the United Nations Sustainable Development Goals (SDGs), which seek to integrate economic growth with social inclusion, environmental sustainability and accountable governance.
The conference aims to critically examine the interface between constitutionalism and sustainable development goals through an interdisciplinary lens. It seeks to provide a scholarly platform for meaningful engagement between academia, legal practitioners, policymakers, researchers, industry stakeholders and civil society to deliberate upon contemporary constitutional challenges and evolving governance frameworks in India and beyond.
Who Is It For / Eligibility
The conference invites original and unpublished research papers from:
- Academicians and faculty members
- Research scholars and Ph.D. candidates
- Students of law and allied disciplines
- Legal practitioners and professionals
- Policymakers and administrators
- Researchers and think-tank members
- Representatives of governmental and non-governmental organisations
Co-authorship is permitted for up to two authors per paper.
Mode & Location
Country: India
State: Uttar Pradesh
City: Greater Noida
Mode: Hybrid (Online & Offline)
Themes (Indicative)
Submissions may be made on themes including, but not limited to:
- Sustainable Development Goals: Interface of Fundamental Rights, Directive Principles and Fundamental Duties
- Environmental Constitutionalism and Climate Justice
- Renewable Energy and Constitutional Mandates of Resource Distribution
- Energy Security vis-à-vis National Security within the Constitutional Framework
- Centre–State Roles in Environmental and Energy Governance
- Public Trust Doctrine, Intergenerational Equity and Natural Resource Governance
- Socio-Economic Rights and Sustainable Development Goals: Health, Livelihood, Food, Shelter, Education, etc.
- Disaster Management, Climate Resilience and Tortious Responsibilities of the State
- Corporate Social Responsibility and ESG Norms
- Policy Accountability and Sustainable Development Governance
- Role of Judiciary in Realisation of Sustainable Development Goals
(Allied and incidental themes are also welcome.)
Registration / Submission Procedure
- Abstract Length: 1000–1200 words
- Format: MS Word (.doc/.docx) only
- Abstracts must include a cover page with author details and keywords.
- Selected abstracts will be intimated via email, followed by registration and payment instructions.
- Full papers (5000–8000 words) will be subject to a double-blind peer review process.
Fee Details
- Students: INR 600 (single author) | INR 500 (per co-author)
- Research Scholars: INR 1200 (single author) | INR 1000 (per co-author)
- Academicians: INR 2000 (single author) | INR 1800 (per co-author)
- International Participants: USD 45 (single author) | USD 40 (per co-author)
Prizes / Perks
- Best Paper Presentation Certificate
- Paper Presentation Certificates for all presenters
- Selected papers will be published by reputed publishers with an ISBN
Important Dates
- Last Date for Abstract Submission: 30 June 2026
- Acceptance of Abstracts: 15 July 2026
- Last Date for Registration & Payment: 31 July 2026
- Submission of Full Papers: 16 August 2026
- Acceptance of Full Paper (for publication): 31 August 2026
- Conference Dates: 21–23 November 2026
Contact
Email: sol.constitutionallaw@bennett.edu.in
Click here to Submit,
Picture Source :