AdvocateKhoj
Login : Advocate | Client
Home Post Your Case My Account Law College Law Library
 
Search Colleges
Course Name:
State:
City:

Add Colleges
Institute
Course


Sawaal Jawaab
Have a Sawaal? Ask


Search Questions


Law College Events and News


 

ICSID Review - Student Writing Competition

The International Centre for Settlement of Investment Disputes (ICSID) is pleased to announce the Annual ICSID Review - Foreign Investment Law Journal Student Writing Competition.

Deadline:
All submissions must be received by Midnight (EST) on 1st May, 2012.

Eligibility:
Contestants must be individuals currently enrolled in the study of law anywhere in the world at the undergraduate, graduate or post-graduate level.

Competition Rules:

  1. Contestants must be currently enrolled in the study of law at the undergraduate, graduate or post-graduate level at the time of their submissions.
  2. Only one submission per student is permitted.
  3. Only original and previously unpublished papers are eligible.
  4. Jointly authored papers are not eligible.
  5. Entrants may have others critique their work but the submission must be the sole work product of the contestant.
  6. ICSID staff, members of the editorial board of the ICSID Review, and their respective relatives are not eligible to enter.
  7. By submitting an entry, each entrant grants the ICSID Review express permission to edit the entry and publish it in the ICSID Review should the entry be declared the winning submission.
  8. The competition winner will be notified by ICSID following completion of the selection process.
  9. The Judges Panel shall be comprised of experts in the field of international investment arbitration.
  10. ICSID reserves the right to screen entries and to limit the number of papers submitted to the Judges Panel for final decision.
  11. Entries will be judged anonymously.
  12. The Judges Panel shall decide a winner by a majority decision.
  13. The Judges Panel reserves the right to not award a competition winner if in its sole discretion it determines that no entry is of sufficient quality to merit recognition.

Submissions:
Entries should address a procedural or substantive issue in international investment arbitration. The papers must be written in one of the Centre's three official languages: English, French or Spanish, and must have a length of between 10-15 pages including footnotes, if used. All conclusions by the author, other than the author's opinions, should be documented to the extent practicable by detailed footnotes. Papers must be sent by e-mail to Meg Kinnear at mkinnear@worldbank.org.

Language:
Articles may be submitted in any of the Centre's official languages: English, French or Spanish.

Formatting:
Articles should be written according to the following formatting conventions: Word format; Times New Roman, 12-point font; double-spaced text; and 1-inch margins.

Heading:
Please be sure to provide at the top of the article the full title of the submission and the author name.

Author Bio:
The author should include a brief bio as a footnote on the first page of the text, indicating current affiliations.

Organization of the Text:
In order to maximize clarity, we encourage authors to make generous use of headings, sections and other organizational devices.

Documentation:
All conclusions by the author, other than the author's opinions, should be documented to the extent practicable by detailed footnotes. These footnotes should contain full and accurate information on the sources consulted for the conclusions.

Citation Style:
Follow The Bluebook: A Uniform System of Citation (19th ed.).

Download Official Announcement, Competition Rules, Submission Guidelines

rss feed img


Law College Events and News Back



Client Area | Advocate Area | Blogs | About Us | User Agreement | Privacy Policy | Advertise | Media Coverage | Contact Us | Site Map
Powered by Neosys Inc
Information provided on advocatekhoj.com is solely available at your request for informational purposes only and should not be interpreted as soliciting or advertisement.