About the Centre for Environmental Law, Policy and Research

Established in August 2016, the Centre for Environmental Law, Policy, and Research promotes legal education, research, and extension activities in the field of environmental law.

The Centre undertakes academic and policy-oriented projects aimed at fostering meaningful dialogue and generating constructive insights on contemporary environmental challenges.

About the Collective for Environmental Action (CEA)

The Collective for Environmental Action is a student-led initiative functioning under the aegis of the Centre. It seeks to engage the student community on environmental issues, with a special focus on climate change and environmental policy.

Through reading circles, research initiatives, and the CEA Blog, the Collective aims to promote awareness and academic engagement. It also plans future initiatives such as an e-survey on the carbon footprints of higher education institutions across India, beginning with the Delhi-NCR region.

About the Blog

The CEA Blog focuses on environmental law and policy, with a particular emphasis on emerging climate change discourse. It also encourages interdisciplinary contributions across related fields to ensure a broader academic perspective and inclusive participation.

The blog aims to provide a platform for diverse voices and informed dialogue on environmental issues.

Submission Guidelines

  • Word limit: 800–1000 words (rolling submissions)
  • An abstract and a brief author bio must be submitted along with the article
  • Co-authorship (up to two authors) is permitted and encouraged
  • Submissions must be original and unpublished; plagiarised work will be rejected
  • Authors are responsible for the accuracy of facts, opinions, and references
  • Submissions must not be under consideration elsewhere at the time of submission
  • No restriction on themes, including but not limited to:
    • Environmental law and corporate law intersections
    • Climate change and international law
    • Analysis of judicial decisions in environmental law
    • Evaluation of state and municipal environmental policies
    • Other environment-related and interdisciplinary themes

Formatting Guidelines

  • Font: Times New Roman; Size: 12; Line Spacing: 1.5; Paragraph Spacing: 0.6
  • Hyperlinks must be used for references wherever possible; endnotes (Bluebook/OSCOLA) may be used sparingly
  • Submissions must be in .doc/.docx format only
  • File name must be “Title_CEA Blog” (title should not exceed 10 words)
  • The manuscript must not contain any identifying information (name, institution, etc.)

Submission Process

Submissions must be made only via the Google Form provided by the organizers. Submissions through any other medium will not be accepted.

How to Submit?

Check the submission link at the end of the post.

Contact Details

In case of general queries regarding the collective, please write to us at cea@nludelhi.ac.in

Click here to submit!

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