Call for Blogs: Kautilya’s Take by Kautilya Society, NUSRL, Ranchi [No Publication Fee]: Submit by Aug 31!

01 Jun 2026

About Kautilya Society, NUSRL

A collaborative partnership between NUSRL Ranchi and the Vidhi Centre for Legal Policy, New Delhi, established the Kautilya Society as a student-led initiative.

The Society seeks to bridge the divide between legal academia and real-world policy development. It provides students with opportunities to engage in research, participate in dialogue, and contribute to reform-oriented public discourse.

About Kautilya’s Take

The Kautilya Society at the National University of Study and Research in Law (NUSRL), Ranchi, has announced a Call for Blogs for its official policy blog, Kautilya’s Take.

The platform aims to serve as a forum for reflective and critical discourse on matters intersecting law, governance, and public policy.

Kautilya’s Take invites submissions engaging with contemporary legal and policy developments, challenging existing frameworks, and proposing grounded, research-driven solutions to modern governance challenges.

The initiative is committed to encouraging analytical depth and accessibility in content, making it suitable for both academic readers and those without a formal background in law or policy.

About NUSRL Ranchi

NUSRL has been established by an Act of the State Legislature prompted by the vision of the constitutional forefathers that the law, legal system, and legal institutions have an overarching role in the human, social, political, and economic development of the nation.

Law, being one of the most significant social processes, acts as a catalyst for the healthier growth of democracy and constitutional rule of law. India, in the 21st century and beyond, with its rich heritage of legal culture, thoughts, and traditions.

It needs to tread a path where law acts as a catalyst in achieving the goals enshrined in the Constitution and contributes towards India’s emergence among developed nations.

Encapsulated in its objectives, NUSRL seeks to develop a holistic perspective of legal education in all its ramifications, particularly advocacy, judicial and legal institutional services, legislation, law reforms, and interdisciplinary legal research.

Eligibility

Submissions are open to students, academicians, researchers, and professionals from all fields of study.
Co-authorship is permitted for up to two authors.

Submission Guidelines

All submissions must be original and unpublished.
Any form of plagiarism, including verbatim copying or inadequate referencing, shall lead to disqualification.
Authors must attach a short bio not exceeding 150 words.
Authors are also required to attach at least two high-quality copyright-free images relevant to the subject matter of the blog within the same document submitted for review.
Selected blogs, upon successful completion of the review process and final approval, shall be published on the official website of the Kautilya Society under the Kautilya’s Take platform.
Submissions must be made in .doc or .docx format only.

Formatting Guidelines

Submissions must be between 1,500 and 2,000 words, including footnotes.
The manuscript must be in Times New Roman, font size 12, with 1.5 line spacing and justified alignment.
References must preferably be provided through hyperlinks. In cases where hyperlink references are unavailable, authors must follow the Oxford University Standard for Citation of Legal Authorities (OSCOLA), 4th Edition, for endnotes.

Themes

The Editorial Board invites submissions on themes including:

Climate Change and Sustainable Governance
Artificial Intelligence, Data Protection and Digital Rights
Gender Justice and Inclusive Society
Democracy, Constitution and Electoral Reforms
Human Rights and Social Justice
Environmental Law and Climate Justice
Labour Rights and the Future of Work
Public Health, Mental Health and Healthcare Policy
Education, Technology and Equal Access
Indigenous Communities, Land Rights and Tribal Governance
Economic Development, Poverty and Social Equity
Media, Free Speech and Digital Regulation
Urban Development, Smart Cities and Sustainable Infrastructure
Globalization, International Relations and Humanitarian Concerns
Law, Technology and Emerging Policy Challenges

The themes are directional in nature and authors are free to explore intersections between these themes and other relevant aspects of policy analysis.