NLU Jodhpur - NFCG Conference on Corporate Law & Governance
The Centre for Corporate Governance in association with the Journal on Corporate Law & Governance is going to organize the NLU Jodhpur - NFCG National Conference on Corporate Law and Governance.
Date: 15th - 17th September, 2018
About the Conference:
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.
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.
Theme:
The main theme of the Conference is "Understanding the changing dynamics and overhaul of Corporate Governance in India".
Sub-Themes:
- Resolving cross-border insolvency
- Loopholes in the auditing process in the wake of the aftermath of the Satyam Fiasco
- Implications of the Kotak Committee Report on Corporate Governance in India
- Effect of the Insolvency & Bankruptcy Code: Resolution over Liquidation & working of the Insolvency & Bankruptcy Code and emerging trends
- Insolvency & Bankruptcy Code Ordinance 2018
- Analysing the disqualification under S.29A of the Insolvency & Bankruptcy Code.
- Problems and solutions to the case of increasing Non Performing Assets in India
- Emerging trends in Mergers & Acquisitions in India
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.
Call for Papers:
Guidelines for Paper Presentations:
- 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 Journal on Corporate Law & Governance.
- 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.
- The 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.
- 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.
- The University will provide accommodation to all the Authors who are selected to present their papers at the conference.
- The mode of payment will be communicated to the participants via email after they have submitted their registration form.
Submission Guidelines:
Please note that the submissions must conform to the following requirements:
- Authors are requested to send an electronic version of their manuscripts .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 pt, 1.5 Line-spacing and 1 inch margins on each side. Footnotes should be in font size 10 pt 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 as 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.
Registration:
- 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."
- Registration fee for all students who are pursuing their LL.B (Hons.) / LL.B. / LL.M. from any recognized University is INR 1200.
- Registration fee for any academician or practitioner is INR 2400.
- The University will provide accommodation to every participant of the conference.
- The mode of payment will be communicated to the participants via email after they have submitted their registration form.
- All participants will be issued a Certificate of Participation by the Centre for Corporate Governance, NLU Jodhpur.
Deadline:
The last date for submissions is 25th July, 2018.
Contact:
Mr. Adityan Sreekumar
Editor-in-Chief, Journal on Corporate Law & Governance
Phone: +91-7073856161
Email: adithyan15@gmail.com
Ms. Anushka Kadiresan
Senior Content Editor, Journal on Corporate Law & Governance
Phone: +91-9602509059
Email: anushka.kadiresan@gmail.com
Ms. Nupur Sharon Nag
Managing Editor, Journal on Corporate Law & Governance
Phone: +91-9928036354
Email: nupurnag28@gmail.com
National Law University
NH-65, Nagour Road,
Mandore, Jodhpur,
Rajasthan - 342304
Phone: 0291-2577530, 0291-2577526
Email: journal.governance@gmail.com
Website: www.nlujodhpur.ac.in
Download Registration Form
