Int. Conf. on Emerging Issues & Challenges in Air & Space Law @Saveetha School of Law, Chennai [Oct 26]: Submit by Oct 5

01 Oct 2018

About Saveetha School of Law

Saveetha School of Law (SSL) is known for promoting quality legal education with global standard. SSL as determined to mould the inherent talent of youngsters by encouraging the students and providing them the best of academic resources and facilities organize various activities like Seminar, Workshops, guest lectures, moot and mock trial and conferences (National and International). The current conference is to introduce awareness on the emerging jurisprudence of Air and Space.

The conference is scheduled to be held from 26 – 27 October, 2018.

Objectives of the Workshop

Air and Space Law encompasses National and International Law governing activities in Outer Space. The primary goal of this Conference is to provide a platform to exhibit emerging issues and challenges in air and space law and also intend to bring eminent Academicians, Researchers, Lawyers, Scientists, Engineers and Students to share their Knowledge. This will help in bringing out the innovative ideas and research outputs of the legal and technical aspects of conference theme.

Why Air and Space Law

One of the fundamental questions is where Outer Space begins? This topic has been debated since several decades, and however there is no firm answer, in-spite of various approaches and theories that exists. With the advent of Air and Space tourism the time may soon approach where legal professionals need to demarcate a boundary between Air and Outer Space.

This conference is therefore not only a forum for legal studies but also for Researchers, Scientists and Engineers to exchange their knowledge and experiences. Further the conference envisage to act as an educational channels for students and others who would like to learn more about recent trends in Air and Space Laws.

Sub Themes

International Air Law

Air law: the genesis
Air and Space law: the delimitation issues
Air Law: from Chicago Convention and post-Chicago developments
Aviation pollution: Impact on Environment
Aviation industry
Aviation security and Airport Security Measures: need for reforms
Unlawful interference in International Civil Aviation: responsibility and liability issues
Aviation law in India
Air law and economic developments
Product liability in Aviation
Other related topics

International Space Law

Space law in 21st century
Jurisdiction in Outer Space
International space law regime and protection of environment
Space law : Sovereignty issues
Outer Space: Commercialization and privatization issues
Outer Space Debris: law, control and mitigation
Geostationary Orbit: Legal protection of rights of developing countries
Remote Sensing Satellites: legal issues and challenges
Outer Space and IPR regime
Space Tourism: Future prospects
UN and Outer Space law

Submission Guidelines

Paper Submission will be managed online through: conference.ssl@saveetha.com

The full manuscript must be submitted in MS Word not as PDF.
Paper length must be maximum of seven pages including figures, tables, references and appendices.
All Papers submitted in the conference will undergo a rigorous and peer review process.
Accepted papers will be published in the conference proceedings.
Papers received after deadline will not be published in the conference proceedings.

Registration Details

Academicians & Industry: Rs.2500/- Research scholars: Rs.2000/- Students: Rs.1500/- (For Paper Presentation), 300/- (For participation without presentation)

For Registration and Payments details, refer to brochure below.

Important Dates

Abstract submission deadline: 5th October, 2018 Notification of Acceptance: 10th October, 2018 Full Paper Submission: 15th October, 2018

Award and Certificate

The paper presenters shall be given a certificate of participation. The accepted papers shall be published in Scopus Indexed journals, subject to accepting criteria.