CfP: International Conference on Constitutionalism and Human Rights in a Changing World Order at the Faculty of Law, Jagran Lakecity University, Bhopal [May 5 – 6]: Submit Abstract by April 25

09 Apr 2026

About the University

Jagran Lakecity University, Bhopal, a private university established under Section 2(f) of the UGC Act,
1956, is Central India’s Global University and is based in Bhopal, Madhya Pradesh.

JLU Bhopal, currently offering 50+ degree programs to more than 2,500 students from 8 countries and 27 states of the country, is one of the fastest-growing and most awarded universities of Central India, having practice based pedagogy at its core.

About the Faculty of Law

The JLU Faculty of Law was established as part of Jagran Lakecity University, Bhopal, in the year 2014. The JLU Faculty of Law is one of the most premium global law schools in Central India. With a focus on domain-specific research by faculty and students, and hands-on training through moot courts and internships, we ensure that our students are ready to make their mark in the legal fraternity from day one.

About the Conference

Contemporary constitutional orders face complex global and domestic developments that challenge established understandings of democratic governance and the protection of human rights.

Constitutionalism provides the institutional and normative framework through which societies structure and limit the exercise of public power, ensuring accountability, the rule of law, and the protection of fundamental freedoms. In doing so, constitutional frameworks shape the organization of state authority while reflecting a broader commitment of democratic societies to liberty, equality, and justice.

Target Audience

The target audience for this Conference includes:

Students and research scholars from law and related disciplines
Academicians
Government officials and policymakers
Representatives from NGOs
Legal Professionals
Other professionals from relevant fields

Call for Papers

The Conference invites research papers that delve into various facets of the overarching theme, “Constitutionalism and Human Rights in a Changing World Order: New Challenges and Evolving Perspectives.” Participants are encouraged to explore topics aligned with this central theme, and while not limited to these areas, the sub-themes serve as guiding areas of focus.

These sub-themes encompass diverse dimensions within the broader context of human rights in an evolving society