RGNUL Student Research Review (Volume 5, Issue 1): Call for Papers
The RSRR Journal invites papers for is Volume 5, Issue 1 from academicians, practitioners, legal luminaries and students on the theme "Metamorphosis: from an Extensive to an Evolutionary Constitution".
Sub-Themes:
RSRR invites manuscripts only on any one of the following themes or a combination thereof:-
- Interplay of Doctrines
- Third Party Doctrine & The Expectation of Privacy
- The Living Tree Doctrine & the Constitutional Silences
- Doctrine of Non-Retrogression & Progressive Realization of rights
- How essential is the Essential Religious Practices Test in the current scenario?
- Analysing Religion through the Legal Perspective
- Religion & Privacy
- Patriarchy & Personal Laws in India
- Notions of Constitutional Morality through the Phases
- Ambedkar's Constitutional Morality: The strength of Anti-caste resistance and the Abolition of Untouchability for the Social Inclusion of Manual Scavengers
- Constitutional Morality, as opposed to the Cultural and Religious Morality
- Governance without Constitutional Morality: Aadhaar & beyond
- Constitutional Morality and Surrogacy
- Freedom of Speech and Constitutional Morality
- Need for favourable Judicial Values for maintaining Constitutional Morality
- Gender Justice
- Should Marital Rape be an exception to Section 375 of the IPC, in light of the changing Constitutional morality regarding women rights?
- The interplay of Religion and Feminism.
- Changing paradigms of Transgender Rights, and the need to address the gaps in laws relating to transgender community.
- Gender Justice & Constitutional Morality; At Odds?
Categories:
The RSRR invites papers under the following categories:
- Articles (5,000 to 10,000 words): A comprehensive and thorough analysis of issues related to the theme of the Journal. The word limit for articles is between 5,000 to 10,000 words.
- Short Notes (3,000 to 8,000 words): These should contain brief, terse and pointed arguments revolving around a specific, current issue or an issue of importance which may have not received due research. The word limit for short notes is between 3,000 to 8,000 words.
- Case Comments (3,000 to 5,000 words): An academic writing that analyses or is a critique of a recent case. The word limit for commentaries is between 3,000 to 5,000 words.
- Normative Law Articles (3,000 to 5,000 words): The Law Review will explore the opinion of students relating to the specific legislations 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 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.
Instructions for Authors:
- All submissions must be in Garamond, font size 12 pt, Spacing 1.5.
- All footnotes should be in Garamond 10, single-spaced and should conform to the Standard Indian Legal Citation. (Refer: http://www.silcmanual.org/ or email at rslr@rgnul.ac.in).
- Margins: left 1.5 inch and right 1 inch, top 1 inch and bottom 1 inch.
- All the word limits are exclusive of footnotes.
- Co-authorship is allowed up to 2 Authors.
- All submissions must be accompanied with an Abstract of not more than 10% of the word limit subject to a maximum of 200 - 250 words.
- The paper 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 format only.
- The papers must be e-mailed at submissionsrslr@rgnul.ac.in, with the subject "Submission for Volume 5 Issue 1 - Type of Submission (Article / Short Note / Case Comment / Normative Law Articles)".
- The Author(s) bear sole responsibility for the accuracy of facts, opinions or views stated in the submitted paper. In case of any gross plagiarism found in the contents of submitted paper, the manuscript shall be subject to rejection.
Deadline:
The last date for submission of manuscripts is 10th February, 2019 (11:59 P.M. IST).
Contact:
Ms. Yavanika Shah
Managing Editor
Phone: +91-9872466478
Mr. Aryan Babele
Executive Editor
Phone: +91-9926041054
Mr. Shrey Nautiyal
Executive Editor
Phone: +91-7988767598
RGNUL Student Research Review (RSRR)
Editorial Board
Email: rslr@rgnul.ac.in
Website: www.rsrr.in
