Call for Papers: Journal on Corporate Law and Governance NLU Jodhpur (Volume VI, Issue I): Submit By 31 January 2023

29 Nov 2022

About The Institution

National Law University, Jodhpur is an institution of national prominence established under the National Law University, Jodhpur Act, 1999 by Rajasthan State Legislation. The University is established for the advancement of learning, teaching, research and diffusion of knowledge in the field of law.

About The Journal

The Centre for Corporate Governance is a research hub under the rubrics of National Law University, Jodhpur, dedicated to research and development of governance standards for the corporate world. To promote holistic research on areas covered within the broad ambit of corporate law, the Centre came out with a bi-annual publication in 2008, known as Journal on Governance (also known as ‘Journal on Corporate Law and Governance’). The Journal on Corporate Law & Governance [“JCLG”] is evidence of invincible research, thought-provoking ideas and significant academic and intellectual standards. It offers a forum for critical research on the interplay of contemporary corporate law issues, both from an academic and industry perspective. The Journal is peer-reviewed with ISSN serial publication No. 0976-0369 and indexed on prestigious legal databases SCC Online and Manupatra. Along with exploring the various problems and challenges that affect the corporate world, the Journal attempts to examine and offer workable solutions, which may help regulatory and policy decisions. Our previous issues boast of scholarly discourses from eminent legal practitioners, academicians, research scholars and students. The journal also publishes the winning essay of the prestigious Pranita Mehta Memorial Essay Writing Competition conducted by the Corporate Law Society, NLUJ. The competition aims to create profound discussions and discourse around contemporary issues within the corporate law realm. Please visit our website for accessing our previous issues. The Editorial Board of the Journal welcomes submissions of original articles, comments and discussion within the aim and scope of the Journal for Volume VI, Issue I.

Submission Deadline

The deadline for receipt of submissions is January 31, 2023.

Submission Categories

Long Articles (6,000 – 7,500 words): Long Articles must comprehensively analyse important themes and may adopt comparative perspectives. It must contain an analysis of the current legal scenario, help the reader identify the lacunae therein, and provide constructive suggestions.
Short Articles (5,000 – 6,000 words): The category includes submissions that undertake an in-depth study of specific legal issues and gives the reader valuable insight into the legal challenge identified by the author.
Essays (4,000 – 5,000 words): The category is inclusive of both case notes and comments that discuss any contemporary question of law.

Theme

The broad theme of the Journal for Volume VI Issue I is “New Developments in Business Laws: Mending the Failures or Bolstering the Existing Challenges?”

Sub-Themes

The sub-themes for this issue are as follows:

Fractional Share Investing in India & its Impact on the Governance of Companies.
Winds of Change in Insider Trading Phenomena - Whether SEBI's Discussion Paper is a step in the right direction or blind acceptance of western standards?
SEBI wobbles on separation of CMD (Chairman & Managing Director) position: A misstep under Corporate Governance Responsibility?
Assessing the efficacy of Social Stock Exchange: Taking lessons from regulatory experience around the world and tailoring the framework suitable to Indian needs.
Aftermath of the NSE co-location scam: A wake up call for corporate governance
Key Managerial Personnel Appointments: Applicability of Section 203 of the Companies Act, 2013 to private companies(Hamlin Trust &Ors. v. LSFIO Rose Investments &Ors.)
IBC v. SEBI: An Anatomical Snapshot.
Twin Tower Demolition: Igniting the Builder v. Homebuyers debate under Insolvency regime.
All is well, except“Control”: A Critical Review of ‘Revamped’ Overseas Investment Framework.
The long due overhaul of the Overseas Direct Investment Regime: Locating India in International Investment Regime

Submission Procedure

Authors are requested to send an electronic version of their manuscripts .doc or .docx format to journal.governance@gmail.com with the subject as “Submission- [Name of Author] –Volume VI Issue I.”
The document name must be in the following format “[Name of Authors(s)] – [Title of submission].”
The e-mail must contain a covering letter providing the contact details, designation, institutional affiliation and address of the authors.