Legis Actio 2012 - National Seminar on Emerging Trends in Legal Education, Legal Research and Legal Profession
Government Law College, Kozhikode is organizing a National Seminar on New Dimensions of Legal Profession, Legal Research and Legal Education titled "Legis Actio-2012". The Seminar is intended to generate and compile the opinion of various stake holders of legal education regarding the need for restructuring the legal education scenario in the light of the problems and issues existing at the levels of judiciary, legal practice, teaching and research and also to identify systemic problems existing at the educational institutional levels. Law Colleges should be capable of giving a new direction to the legal profession with social commitments that can compete in the impending scenario of globalisation of legal services. It is intended to bring out as an outcome of the Seminar, solid recommendations to reform the legal education scenario in the State, taking into account the State's socio-economic conditions.
Date: 16th - 18th March, 2012
Purpose of the Programme:
There has been a growing demand amongst legal academicians and professionals to ensure compatibility between the goals of legal education and legal profession. Successive reports by various committees have suggested various methods to improve the quality of legal education and to synchronise the requirements of legal profession with that of legal academicia, but little has been done in this regard. There have been several isolated attempts to create world class law schools, but no method has yet been evolved to convert the existing legal education institutions to centers of excellence, without losing their status as mass educational institutions.
The Seminar is also organised in the context of a growing demand for a crystallized Legal Education Policy, formulated after assessing the actual need of lawyers for the country as a whole and in each state, the role of lawyers in the new information centric society, rationalized methods for assessing legal education quality that is acceptable to all stakeholders, and a streamlined institutional framework for legal education that enables the existing and future institutions to meet the ever growing challenges of the profession.
The Seminar is also aimed at addressing the concerns about maintaining the quality of legal profession, including the ever growing concern about the fall of ethical standards in legal profession.
Seminar Topics:
It is expected that the Seminar would try to identify the basic issues in the areas chosen and come up with concrete solutions which would help in bringing a consensus at the national level:
- Legal Profession:
Globalisation and corporatization in legal profession, legal ethics in the internet era, emerging areas of legal profession in the curriculum like space law, financial law, economic law, Cyber law, skills education, negotiation and contract management, legal office management, litigation management, legal process outsourcing, role of lawyers in Alternative Dispute Resolution procedures, ADR for litigation management.
- Legal Research:
Research oriented legal education, new trends in legal research like ICT in Legal Research, Impact of plagiarism software, Software aided research, online research, practical applications of legal research.
- Legal Education:
Goals for Legal Education, Skills & ethics education, Dual degree- problems and perspectives, autonomy in legal education, globalisation of legal education, synchronisation of the goals of legal education with that of legal profession, supply- demand issue in legal education, career orientation of law students, role of career and counselling cell in law colleges, institutional framework for legal education, need for a legal education policy, etc.
Call for Papers:
Papers are invited in any of the above or related areas from academicians, Judges, Lawyers, Legal Managers, Bureaucrats, NGO representatives, Research Scholars, law students and members of public who are interested in the field of law.
Deadline: 24th February, 2012
Guidelines:
- The papers should be typed in Times New Roman 12 Font size with 1.5 spacing (title in 14 font size).
- Abstract (on a single A4 sheet) should reach us latest by 24th February, 2012.
- The text of the full paper and abstract must include the title, name(s) of the author(s).
- Acceptance of the paper will be confirmed on 29th February, 2012.
- Each paper, not exceeding fifteen pages (along with the soft copy of the same) should be submitted on or before 10 March 2012.
- Selected papers would be considered for publication in a Seminar memoir published by the Government Law College Kozhikode.
- In the covering letter accompanying the manuscript, the contributors should certify that manuscript has neither been published anywhere nor is being considered presently anywhere for publication.
Registration:
All participants would be required to register for seminar on or before 1st March, 2012. Registration forms, shall be filled in and returned by regular mail, with advance copy in email to glck@in.com
Contact:
Government Law College,
Vellimadukunnu, Marikunnu P.O.,
Kozhikode - 673012
Phone: 04952730680
Fax: 0495 2730169
Email: glck@in.com, seminarglck2011@gmail.com, calicutlawcollege@gmail.com
Website: http://legisactioglck.wordpress.com
Download Sign-up Form
