Lecture Series on "Artificial Intelligence and Legal Regime: Addressing issues of Ethics, Justice Administration, Piracy and Transparency"
Institute of Law, Nirma University is going to organize the Lecture Series on "Artificial Intelligence and Legal Regime: Addressing issues of Ethics, Justice Administration, Piracy and Transparency"
Date: 19th & 20th March, 2022
Concept Note:
In the digital era, data occupies a central place; used for various purposes including strengthening citizenry and good governance, boosting economy, reducing human labour, and so on. Artificial Intelligence (AI) has made swift inroads in policy regime across the world, Canada and India are no exceptions. AI since its inception has been promoted as to build data based solutions for the common citizens use. In the given discourse, the policy regime promotes AI and AI based market economy in a sacrosanct manner, which has given a consistent push - we are moving upward from the age of information to artificial intelligence.
AI products are believed to be game changers and overwhelmingly applauded by its users in Canada and India, especially its application in prediction of individual behaviours and preferences, natural language processing, reinforcement of learning techniques. However, examining AI with legal AI, it has raised several ethical questions about the manner in which AI trains and functions. Today, AI is used across several sectors such as the finance, healthcare, judiciary, administration, and many more. The problems discussed are in the context of data input into AI; the way its programming is done, and therefore questions are raised looking at the final outcome, i.e. they suffer from bias, security, and privacy violations; lack of transparency is felt; etc. Such observations on outcome using AI are linked with a range of issues associated with AI - ethics, accountability, responsibility and transparency.
Objective:
Mutual learning through lecture series:
Planning, execution, and outcomes As a Law School, aims to organise this lecture series on AI/IT Enabled Services and concerns of ethics and accountability, which will become a medium for dialogue, deliberation, discussion, and building up a discourse with interdisciplinary approach including Law, IT, Science & Technology Studies, Liberal Arts, Governance and policy regime, etc. This lecture series will be coordinated on two axis - with a group of people in India and between Canada and India.
We propose total four lectures in this series. Four themes related to AI are:
- Issues of ethics and morality in AI;
- Big data & Data Privacy - opportunity and risks;
- AI and Justice Administration; and
- Accountability, Responsibility, and Transparency issues in AI.
We will ensure participation of law academia, practitioners, industry actors, and others for dialogue, deliberation, discussion, and building up a discourse on AI and associated concerns/ issues. Each lecture will have a speaker from one country and a discussant from the other country. Thus, in two lectures two Canadian speakers and two Indian discussants will participate and in the other two lectures, two Indian speakers and two Canadian discussants will deliberate on current legal and ethical issues on AI, discuss on research findings observations and deliberate on legal in their respective country with comparative interdisciplinary approach on a given topic.
The outcome (publication plan) will be:
(i)A multi-media package (lectures uploaded on YouTube channel, animated clips, podcast, print medium) for educational purpose and use.
(ii)Policy brief - propose a policy framework to Think Tank of India under its #AIforAll initiative.
Registration Form:
https://docs.google.com/forms/d/e/1FAIpQLScyVK16Ul_ozb_xNrUC64XuHaledOQ9FDFRzqJL0ajzK3btZQ/viewform
Contact:
Mr. Amit K. Kashyap
Assistant Professor of Law
Head, Centre for Corporate Law Studies
Faculty Advisor, Placement Committee
Phone: +91-7600377946
Email: amit.kashyap@nirmauni.ac.in
Download Poster 1, Poster 2, Poster 3, Poster 4, Poster 5
