RGNUL Student Research Review’s call for papers for Volume 3 Issue 1 on Contemporary Issues of Alternate Disputes Mechanism
SUB-THEMES:
| I. Efficiency & Scope of ADR Mechanism in handling:
· International Nuclear Disputes · International Investment disputes · Tax Treaties · Commercial Contracts · Rights in Rem |
II. Arbitration:
· Amendment Act of 2016 · Institutional Arbitration v. Ad-hoc Arbitration · Public Policy Doctrine |
Categories:
RGNUL Student Research Review is a peer-reviewed journal. The articles would undergo initial editorial screening followed by blind peer review. Manuscripts are invited under the following categories:
Articles: A comprehensive and thorough analysis of issues related to the theme of the Journal. The word limit for articles is between 5,000 to 7,000 words.
Short Notes: A short note is more concise than an article specifically dealing with the challenges to the problems consisting between 3,000 to 5,000 words.
Case Comments: An academic writing that analyses or is a critique of a recent case. The word limit for commentaries is between 3,000 to 4,000 words.
Normative Law Articles: The Law Review will explore the opinion of students relating to the specific legislation involved in the theme of the Journal. It seeks to bring out a student’s view on how a particular Legislation or Legislative Provision should have been drafted to bring out clarity into the law. The article must first state briefly about the Legislation/Legislative provision and then suggest what changes can be adopted in it. Should you have reason to believe that the particular legislation requires some amendments, you are welcome to DRAFT and/or AMEND the provisions or you can re-draft the entire law if so be the requirement. Arguments must be logical and can take into account aspects such as Sociological, Political, and Economic implications of the law. Word Limit shall not exceed 5,000 words.
Submission Guidelines:
All submissions must be in Garamond, font size 12, Spacing 1.
All footnotes should be in Garamond 10 single-spaced and should conform to the Standard Indian Legal Citation Style.
Margins: Left 1.5 Inch and Right 1 Inch, Top 1 Inch and Bottom 1 Inch.
All the word limits are exclusive of footnotes.
All submissions must be accompanied with an abstract of not more than 10% of the word limit subject to a minimum of 200 words.
The manuscript should be accompanied with a covering letter specifying the author’s name, designation, institute, contact number and e-mail for future reference.
All entries should be submitted in .doc or .docx formats.
The Manuscripts must be e-mailed to submissionsrslr@rgnul.ac.in
Co-authorship is allowed to a maximum of TWO (2) authors.
The author(s) bear sole responsibility for the accuracy of facts, opinions or view stated in the submitted Manuscript. In case of any gross plagiarism found in the contents of submitted manuscript, the Manuscript shall be subject to rejection.
Submission Deadline:
The Last Date for submissions is 15th July 2016, by 11:59 P.M (Indian Standard Time)
Eligibility:
Students Pursuing their Undergraduate and Masters Course can send their submissions for the LawReview.
Copyright:
RGNUL shall retain all copyright arising out of any publications and only the moral rights shall vest with the author.
For any further queries, you can contact the Editorial Board at rslr@rgnul.ac.in
