INTERNATIONAL CONFERENCE on Artificial Intelligence, Legal Governance, and Sustainable Development: Constitutional, Regulatory, and Sectoral Perspectives (AILGS-2026)

The School of Law, Bennett University, through its Centre for Law, Technology and Innovation (CLTI), in collaboration with the Indian Law Institute, the Centre for Advanced Studies in Cyber Law and Artificial Intelligence (CASCA), Rajiv Gandhi National University of Law, Punjab and Maharashtra National Law University Mumbai, and publication collaboration with the JANUS.NET e-Journal of International Relations (Scopus Indexed), is pleased to announce the International Conference on “Artificial Intelligence, Legal Governance, and Sustainable Development: Constitutional, Regulatory and Sectoral Perspectives”, scheduled to be held from August 6-8, 2026 in Hybrid mode.
Organised as part of the decennial celebrations of the School of Law, the conference seeks to foster rigorous academic dialogue on the evolving interface between artificial intelligence, law, and governance. It aims to bring together academicians, researchers, legal practitioners, policymakers, industry experts, and students to deliberate upon pressing constitutional, regulatory, and ethical challenges in the digital age.

THEMES & SUB-THEMES

The conference invites original and unpublished submissions on the following themes and
sub-themes:
1. Constitutional, Jurisprudential, and Ethical Foundations of AI Governance
 Conceptualising AI as a regulatory object
 Rule of law, proportionality, and due process in algorithmic decision-making
 Constitutional limits on automated governance and public power discretion
 Human dignity, autonomy, and technological mediation
 Ethical principles in AI deployment and accountability frameworks
2. Algorithmic Justice and Human Rights in the Digital Age
 Privacy, data protection, and informational self-determination
 Bias, discrimination, and algorithmic fairness
 Freedom of expression, association, and assembly in AI-mediated contexts
 Access to justice, AI-enabled adjudication, and rights-based remedies
 Equity, social inclusion, and non-discrimination in AI systems
3. Artificial Intelligence, International Relations, and Global Governance
 Global and multilateral AI governance and the role of international organisations
 Geopolitics of AI, regulatory competition, and strategic autonomy
 International human rights, digital sovereignty, and cross-border data governance
 AI, sustainable development, and international cooperation
 Sovereignty and digital jurisdiction
4. AI in Knowledge, Innovation, and Development
 Algorithmic decision-making in education, research, and evaluation
 Academic integrity, surveillance, and student privacy
 Intellectual property, AI-generated works, and innovation policy
 Knowledge commons, trade secrets, and open innovation
 AI as a driver of economic development, labour governance, and inclusive growth
5. AI, Sustainability, and Sectoral Development
 AI in energy, environment, and climate governance
 Algorithmic support for sustainability, resource allocation, and green AI

 AI for achieving Sustainable Development Goals (SDGs)
 Addressing global inequalities, digital colonialism, and development justice
 International cooperation, accountability, and capacity-building in AI deployment
6. AI in Governance
 AI in public administration and governance
 Smart cities and urban governance
 Policy design and welfare delivery
 Policing, surveillance, and law enforcement
 

PUBLICATION OPPORTUNITY

A limited number of high-quality papers presented at the conference will be selectively
considered for publication in the JANUS.NET e-Journal of International Relations (Scopus Indexed), subject to a rigorous double-blind peer-review process. No publication fee shall be charged.
 

About the Journal:
The JANUS.NET e-Journal of International Relations is a peer-reviewed, open-access
academic journal published by OBSERVARE–Observatory of Foreign Relations, Universidade Autónoma de Lisboa, Portugal. It follows internationally recognised standards of scholarly publishing, including a double-blind peer-review process, and is indexed in leading databases such as Scopus, SCImago, DOAJ, and EBSCO. The journal adopts an interdisciplinary approach, welcoming contributions across law, political science, international relations, and allied fields, and provides a global platform for high-quality research on contemporary international and governance issues.

IMPORTANT DATES
 

 Abstract Submission Deadline: 28 May 2026
 Acceptance Notification: 30 May 2026
 Full Paper Submission: 15 July 2026
 Registration Fee Payment: 1 July 2026 (or as notified)
 Dates of Conference: August 6-8, 2026 (Hybrid)
 

REGISTRATION FEE

SUBMISSION LINK

 Abstract Submission & Registration Form:
https://forms.gle/gJLi9dsXfAKRhrDH9

SUBMISSION GUIDELINES

Abstract Submission: Authors are required to submit an abstract of 200–250 words, clearly outlining the research objective, methodology, and key arguments, along with
five keywords.
Manuscript Length: Full papers should be between 6,000–9,000 words (inclusive of references). Submissions exceeding the prescribed limit will not be considered.
Submission Format: Manuscripts must be submitted in .doc format and should
include:
o Title of the paper
o Author(s) details (name, designation, institutional affiliation, email, contact
number, ORCID ID)
o Abstract and keywords
Formatting Requirements:
o Font: Times New Roman
o Font Size: 12 (main text), 14 (headings)
o Line Spacing: Single

o Headings: Bold
Referencing Style: All submissions must strictly follow the APA (7th Edition)
citation style.
Images and Tables: Any diagrams, tables, or graphical content must be properly
captioned, numbered, and accompanied by source references. Editable files must be
submitted separately.
Originality & Similarity: Submissions must be original and unpublished. The
similarity index must not exceed 10% (as per Turnitin or equivalent tools).
Use of AI Tools: Any use of AI tools must be properly disclosed, including the name
of the tool. Submissions must not contain unacknowledged AI-generated content.
Review Process: All submissions will undergo an initial screening followed by a
rigorous peer-review process, and will be evaluated on originality, relevance,
conceptual clarity, and methodological rigour.
Registration Requirement: Payment of the registration fee (non-refundable) shall be
required only after acceptance of the abstract.
 

WHO SHOULD PARTICIPATE

Faculty members, researchers, doctoral scholars, students, legal practitioners, policymakers, and industry stakeholders engaged in law, technology, governance, and allied disciplines.

FOR MORE INFORMATION:
https://bennettu-
my.sharepoint.com/:f:/g/personal/clti_sol_bennett_edu_in/IgCMpCKnoOzwTKm09wbVleO-AZXr93vWjC1z-02nq3z5qrE?e=N9whkR

CONTACT

For further details, please refer to the brochure or contact the organising committee at Bennett

University.
Dr. Alankrita Mathur
alankrita.mathur@bennett.edu.in
Mr. Siddharth Badkul
siddharth.badkul@bennett.edu.in

Picture Source :