About the Conference: The Centre for Corporate Governance [hereinafter “CCG”] alongside the Journal on Corporate Law and Governance [hereinafter “JCLG”] of National Law University Jodhpur is organizing a National Conference on Corporate Law and Governance [hereinafter “Conference”]. This Conference will be organized from 15th September, 2018 to 16th September, 2018 in collaboration with the National Foundation for Corporate Governance, a division of the Ministry of Corporate Affairs (MCA).

The Conference seeks to analyze and understand the nature of the current state of affairs of Corporate Governance in India. Further, it is an extended effort to provide a national and international forum for debate on the comparative, analytical aspects and issues surrounding Corporate Governance in India.

Structure of the Conference: The Conference shall feature panel discussions and speeches by eminent practitioners, academicians, policy makers and business executives in corporate law. Each panel discussion will be followed by an interactive session with the participants of the conference. In addition to this, paper presentations will also be held at the Conference.

Theme: The main theme of the Conference is ‘The Changing Regime in Indian Corporate Governance’.

Sub-Themes:

1. Resolving cross-border insolvency.

2. Loopholes in the auditing process in the wake of the aftermath of the Satyam Fiasco.

3. Implications of the Kotak Committee Report on Corporate Governance in India.

4. Resolution of Stressed assets: Is RBI taking the right steps to address the ever increasing problem of stressed assets in India?

5. Effect of the Insolvency & Bankruptcy Code: Resolution over Liquidation & working of the Insolvency & Bankruptcy Code and emerging trends.

6. Role of Corporate Governance in addressing the issue of growing Non Performing Assets.

7. Emerging trends in Mergers & Acquisitions in India.

8. Analysing the Insider Trading Regulations, 2015 in light of SEBI expanding the scope of “connected persons”.

The above areas of law and sub-themes are indicative in nature. The participants are free to choose an inter-disciplinary topic involving one or more of the above areas of law or sub-themes, provided that it fits within the broad theme of the Conference.

Important Dates

* Deadline for Registration (for both, participants as well as paper presenters): August 17, 2018.

* Deadline for Submission of papers: August 26, 2018.

Eligibility: The Centre invites academicians, practitioners and students of law pursuing their LL.B. (Hons.)/ LL.B./ LL.M. from any recognized university to register as a participant or to submit research papers for paper presentations to be held at the conference.

Guidelines for Registration (for both, participants as well as paper presenters)

* Any eligible academician, practitioner and student of law can register to be a participant of the conference.

* Interested participants are requested to send a fully filled Registration form to journal.governance@gmail.com with the subject as “[Name of the Applicant] –Registration for Conference.”

* The University will provide accommodation to every participant of the Conference.

Guidelines for Paper Presentations

Apart from participation in the Conference, we also welcome submissions from students, academicians, researchers and legal practitioners on any of the themes mentioned above.

* The Conference shall have paper presentations (including articles, notes and comments) that shall be selected after a blind review procedure to be conducted by the Editorial Board of the JCLG.

* The presenters will present their papers before a panel of experts who shall adjudge the paper presentations.

* The participants may adopt any suitable means for presenting the papers including audio-visual aids, PowerPoint presentations etc.

* Authors whose papers are selected for presentation in the Conference shall be required to pay an amount of INR 1000 for single author entries and INR 1500 for co-authored entries. [Also refer to the section “Registration Fee and Details” below for further details]

* The University will provide accommodation to all the authors who are selected to present their papers at the Conference.

Submission Guidelines: Please note that the submissions must conform to the following requirements:

* Authors are requested to send an electronic version of their manuscripts in .doc or .docx format to journal.governance@gmail.com with the subject as “Submission- [Name of Author] – Submission for Conference.”

* The acceptable length of Articles is between 5000-8000 words, and of Notes and Comments is between 3000-5000 words, including footnotes.

* All submissions must include an abstract of not more than 300 words, explaining the main idea, objective of the article and the conclusions drawn from it.

* The Article should be in Garamond, font size 13, 1.5 line Spacing and 1 inch margins on each side. Footnotes should be in font size 10 and with single line spacing.

* The authors should conform to the Harvard Bluebook (20th edition) system of citation. The relevant sources should be duly acknowledged through footnotes.

* Authors should provide their contact details, designation and institutional affiliation only in the covering letter for the submission. The authors are to refrain from mentioning their details in the submission itself considering the evaluation of the submission is subject to a blind review. Each submission may have up to two authors.

* The submission must be the original work of the authors. Any form of plagiarism will lead to direct rejection.

* Authors of the shortlisted submissions will be intimated regarding the review process.

* The decision of the Editorial Board in this regard shall be final.

Awards

* All participants will be issued a Certificate of Participation by the Centre for Corporate Governance, NLU Jodhpur.

* The paper presenters at the Conference will be issued a Certificate of Participation and a Certificate of Presentation of Research Paper by the Centre for Corporate Governance, NLU Jodhpur.

* Three best research papers will stand a chance of getting their research paper published in the upcoming issue of the Journal on Corporate Law and Governance subject to editorial review of the Editorial Board.

* The three best presenters will also be awarded exciting cash prices. Details will follow soon.

Registration Fee and Details: The registration fee, including the accommodation, is as follows:

Students:

* For Paper Presenters (whose papers are selected): INR 1000 (single author entries) and INR 1500 (co-authored entries)

* For Participants: INR 1200 per head

Professionals:

* For Paper Presenters (whose papers are selected): INR 1000 (single author entries) and INR 1500 (co-authored entries)

* For Participants: INR 2400 per head

The registration fee may be deposited through online fee deposit link (only) available on the National Law University- Jodhpur website. The following is the link to the website- http://www.nlujodhpur.ac.in/index-main.php. For the ‘Payment Category’ option, click on ‘Other Payments’ and then proceed further. It is mandatory for all participants to mention “NLUJ-NFCG Conference on Corporate Law and Governance’ as ‘Purpose of Payment’.

All participants (including both, delegates as well as paper presenters) are directed to send the .pdf file of the receipt upon payment to journal.governance@gmail.com along with the completed registration form.

Contact Information

1. Adithyan Sreekumar, Editor-in-Chief, JCLG: +91-7073856161 | adithyan15@gmail.com

2. Anushka Kadiresan, Senior Content Editor, JCLG: +91-9602509059 | anushka.kadiresan@gmail.com

3. Nupur Sharon Nag, Managing Editor, JCLG: +91-9928036354 | nupurnag28@gmail.com

Important Links

Guidelines: Click here

Facebook Page: Click here

Registration Form: Click here

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