Indian Journal of Constitutional Law (Volume 10): Call for Papers

The Indian Journal of Constitutional Law (IJCL) (ISSN: 0975-0134), a flagship journal of NALSAR University of Law is now accepting submissions for its 10th Volume, to be published in 2021.

The Journal functions under the aegis of the M.K. Nambiar SAARC LAW Chair in Comparative Constitutional Studies and the Constitutional Law Society at NALSAR. The annually published and peer reviewed journal seeks to promote scholarship on core and comparative constitutional law issues. IJCL aims at providing a source of qualitative and well-researched jurisprudence to constitutional lawyers, academicians, and students, while simultaneously encouraging contributions from all these quarters.

Call for Papers:

• In the forthcoming Volume, IJCL seeks to strike a balance between legal realities and academic ideals in its published pieces. Submissions that address contemporary issues in constitutional law or view the subject matter from a comparative, critical or intersectional perspective are encouraged. All submissions must be original, previously unpublished and should not be under consideration for publication elsewhere.
• The submissions must not contain any plagiarized content. We seek contributions in the form of articles, essays, comments, and reviews of recent cases, legislation, bills, and recently published books besides other forms of scholarly writing.

Categories:
Contributions are solicited under the following heads:

• Articles: 4,500 - 7,000 words. Articles should contain sustained analysis on legal topics. They may be either doctrinal or theoretical (or both) and must comprehensively deal with all relevant literature on the chosen subject to formulate well-reasoned positions. An Article is therefore ordinarily conservative in its method of analysis.
• Essays: 3,000 - 4,500 words. Essays in comparison with Articles, are usually more adventurous in their method, and seek to challenge existing legal paradigms or innovatively address well known problems. It is strongly recommended that essays be considerably more concise, in terms of scope and conceptualization. Fresh approaches to be decided issues are encouraged.
• Case comments and legislative comments: 1,500 - 3,000 words. Case comments should be a study of any contemporary judicial pronouncement (Indian or foreign) and must contain its analysis, the context in which it has been delivered, its contribution to existing law and must necessarily comment on the judicial process involved. Legislative comments entail a critical analysis of any existing Indian legislation or proposed Bills and their constitutional implications. Critical, comparative pieces dealing with similar issues across jurisdictions are encouraged.
• Other submissions: 1,500-3,000 words. Other pieces that do not specifically fall into any of the aforementioned sections will also be considered. The Board specifically solicits Book Reviews, short responses to previous publications and notes on an Author's practical experiences in constitutional litigation, judgment deliberation, legislative drafting, etc.

Note: All word limits are exclusive of footnotes.

Formatting Guidelines:
The contributions should adhere to the following specifications:

• Citation Format: All submissions must conform to the Oxford University Standard for the Citation of Legal Authorities, (4th Edition citation system). The same can be accessed at https://www.law.ox.ac.uk/sites/files/oxlaw/oscola_4th_edn_hart_2012.pdf. Speaking footnotes are not discouraged. A submission that is either insufficiently cited or is seen as not adhering to the citation format will be deemed as rejected.
• Font specifications: The body of the manuscript should be in Times New Roman, font size 12 pt with 1.5 line spacing. The footnotes should be in Times New Roman, font size 10 pt with single line spacing.
• Abstract: Every submission must be accompanied by an abstract, of not more than 350 words, that outlines the area of study and any important conclusions that may be drawn by the Author(s).
• Joint Contributions: Collaborative articles and essays by up to two Authors shall also be considered.
• Authors: Authors must submit their designations, current institutional affiliations, email and postal addresses and other such relevant details. Such details shall be mailed in a separate document and must not appear anywhere in the manuscript or the Abstract.

• Submissions should contain the manuscript, abstract and Authors' details in three separate documents. All documents must be in Microsoft Word's .doc or .docx format only.
• Submissions must only be in the form of electronic copies. Your submissions will be acknowledged within 48 hours and subjected to a thorough review process by the peer review group. In case the submission is accepted, the board shall inform the Authors of the reviewer's comments and the Authors will be afforded reasonable time to submit a revised draft keeping in mind the reviewer's comments.

Deadline:
The last date for submission of manuscripts is 17th January, 2021.

Contact:
The Indian Journal of Constitutional Law
NALSAR University of Law, Hyderabad
Justice City, Shameerpet,
Ranga Reddy District,
Hyderabad - 500101

Mr. Aachman Shekhar
Phone: +91-7009078559

Mr. Abhijit S Murthy
Phone: +91-9845605335

Ms. Saher Naqvi
Phone: +91-7897717953

Mr. Raghunandan Sriram
Phone: +91-8867004135

Email: ijcl@nalsar.ac.in

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