NLU Delhi's National Conference on Banking Law: Call for papers
NLU Delhi is organizing a National Conference on Banking Law titled "Global Best Practices in Banking - Who Decides? The U.S., U.K., Europe or India! "Regulatory Infrastructure for Banking & Financial Stability and Inclusive Growth" - An interface between Law and Policy, Academics and Practice".
Guidelines:
- Papers submitted should be unpublished and original contribution of the author upon the topics/themes in the enclosed concept note. (The Call is for Final Papers, required to be submitted by the due date). Co-authorship is generally discouraged but up to TWO in case of students of Graduate/Post-Graduate/Ph.D. may be permitted.
- Co-authorship of two or more in case of scholars/consultants from specialist institutions and professionals will be admissible in the selection process. Unpublished working papers may be considered for publication in the Post-conference Publication.
- The paper should be typed in MS Word (2003/2007) format. The paper must be in a single column layout with margins justified on both sides. The sub heading should be in Font 14, Bold, Times New Roman, left aligned. The main text should be in Font 12, Normal, Times New Roman, and Justified. The title of the paper should be followed by name, designation, name of Organization/University/School and email address.
- The length of the paper should not exceed 5000 words and the length of the Abstract should not be more than 250 words. The paper must have an introduction and conclusion. Authors should ensure proper footnoting style is maintained and necessary references are provided at the end of the paper.
- All Complete Papers must be sent by email to: Risham Garg at: risham.garg@nludelhi.ac.in on or before 18th November, 2011. The selected participants shall be informed by November 24th, 2011.
- Selected papers will be published in the Conference Journal which will be circulated to the participants. The papers will be reviewed by a panel of specialist editors. Selected papers will be published in the Conference Publication. Selected authors shall be invited to present their papers at the conference. The conference will be organized from 3-4th December 2011; venue is the National Law University Delhi. The invited speakers are expected to cover their own expenses to attend the conference. The University will be able to provide stay facility on campus to the invited speakers.
Along with the conference, there would be paper presentation by participants, in the respective panels/themes, selected from the Call for papers. The proceedings/papers will be published in the Conference Publication.
Themes/ Topics for Deliberations (Tentative):
THEME 1: Regulatory and Supervisory Role of a Central Bank
- The Evolving Role of Central Banks
- Bank for International Settlements (BIS)
- Basel Committee on Banking Supervision (BCBS),
- Central Bank Governance Group
- Prudential Norms on Capital Adequacy and Market Discipline - Basel Framework
- The changes introduced in Basel III guidelines and preparedness for crisis situation and need for dymanic and counter-cyclical norms
- Oversight
- The RBI Board of Banking Supervision (BFS), (DBS), DNBS), (FID)
THEME 2: Needs, Growth and Responsibilities of Commercial Banking
- Regulation of Banking Business in India
- Licensing/Entry of New Banks in the Private Sector
- Presence of Foreign Banks in India
- Financial conglomerates and the recent concept paper by RBI on Non- Operating Holding Companies (NOHC's)
Regulatory Framework for Core Investment Companies (CICs)
Trade Credits and Finance
- Guarantees, Co-Acceptances & Letters of Credit
- Commercial Paper
- Bancassurance
- The growing integration of banking-insurance and other financial sectors.
- Mis-selling
THEME 3: Customer Service/ Legal Issues/ Bank Frauds/ Anti-Money Laundering (AML) standards
- Know Your Customer (KYC) norms / Anti-Money Laundering (AML) standards/Combating of Financing of Terrorism (CFT)/Obligation of banks under Prevention of Money Laundering Act, 2002
- Credit Information Companies Regulations
- Key issues and trends for litigants in the global financial markets
- Customer Service in Banks
- Banking Ombudsman Scheme
- Fair Practices Code
- IBA Code of Banks Commitment to Customers
THEME 4: Securitization
- Securitisation Transactions - Minimum Holding Period and Minimum Retention Requirement
- Change in or Take Over of the Management of the Business of the Borrower by Securitisation Companies and Reconstruction Companies
- Conflict in Jurisdiction between DRT and Courts under SARFAESI Act, 2002
- Sovereign Debt, Sovereign Immunity
THEME 5: Foreign Exchange Management
- FEMA - Inward and outward remittances
- Overlapping Regulatory Structures
- The Regulatory framework of foreign investments in India, with a focus on foreign portfolio investments
- Responsibility of Counsel/Legal Advisers
THEME 6: Inclusive Growth and Inclusive Banking
- Priority Sector Lending
- Engagement of 'for-profit' Companies as Business Correspondents (BCs)
- Micro Finance
- NBFC's
- Islamic Banking Model
- Mobile Banking Transactions in India
- Dual regulation of Co-operative Banks in India.
- Deposit Guarantee Insurance
For any enquiry pertaining to submissions, please contact:
Risham Garg,
Conference Convenor,
Assistant Professor of Law,
National Law University Delhi,
Sector-14, Dwarka, New Delhi-110078.
Email: risham.garg@nludelhi.ac.in
Website: www.nludelhi.ac.in
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