NALSAR's Environmental Law and Practice Review: Call for Papers
The Environmental Law and Practice Review (ELPR) is the only Indian Student-run journal committed solely to the developments and trends that characterize Environmental Law. ELPR publishes articles on a variety of issues in natural resources law, environmental policy, law and economics and other such allied topics pertinent to Environmental law.
The Editorial Board of the Environmental Law & Practice Review (ELPR) is now open to submissions for its forthcoming issue. ELPR is a publication of NALSAR University of Law, Hyderabad, India. It seeks to encourage student scholarship in the field of Environment Law & Policy.
Papers submissions are invited for the forthcoming issue (Volume II) of "The Environmental Law & Practice Review".
Publication Policy:
The ELPR accepts contributions in the form of Articles, Essays, Notes and Comments. The ELPR firmly believes in the importance of originality of ideas and therefore any material submitted to the Journal should not have been published elsewhere or be under consideration at any other publication. Joint authorship is permitted and there is no specific cap on the number of authors of a work. This policy is specially designed in order to encourage non law, policy oriented works and those involving empirical and statistical analysis. Plagiarism in any form shall result in instant rejection of the submission. The decision of the Board of Editors in this matter is final and binding. The Editorial Board of the ELPR shall not be responsible for any material that is libelous or scandalous and the author shall be deemed to have obtained the permission of the referred author in case the work is unpublished.
The last date for submitting entries has been extended to 30th April, 2012 (11:59 p.m). Any queries may be directed to nalsar.elpr@gmail.com.
Submission Guidelines:
All submissions must contain an abstract of not more than 300 words.
- Articles
An article may be an exposition of lacunae prevailing in contemporary laws of any country, a comparative study of different laws, or the publishing of research data and analysis from the area of environmental sciences and law. Though from the above it may seem that only articles engaging in current contemporary themes are invited, pure theoretical works too are welcome. It is advisable that the article have a theme/ a core argument around which the paper and literature is mold. The author is expected to make a comprehensive study of the subject and offer a fresh innovative solution in the area that he/she has engaged with. An article should not be more than 10,000 words.
- Essay
An essay as opposed to an article is more concise and succinct in scope and engages in a contemporary problem in the field of environmental sciences and law without indulging in excessive theorizing. The beauty of a good essay lies in the ability of the author to put forward original arguments, observations and criticisms without compromising on brevity. Moreover, an essay ideally should focus on a legal debate, interpretation of law(s), a novel/ genuine approach to a problem. It should essentially be a concrete and logical manuscript built around a specific/ particular predicament. In other words, the norm is specificity rather than generality. An essay should not be more than 6,000 words.
- Case Comment/ Legislative Critique & Notes
The author may choose to critique an existing legislation which may be an Act, Regulation, Rule, Scheme, Policy, Guideline, etc. In the alternative the author may also critique and analyze a bill which is tabled before the Parliament of any country. A case comment requires a thorough analysis of the aspects of the legislation and the consequences the change/ amendment would entail before and after its implementation (if there is one being suggested by the author). A case comment/legislative critique should not be more than 3500 words.
- Book Review
A book review shall basically incorporate a complete analysis, and an overview of the same, along with special reference to the original author's ideas, his writing style etc. Direct lifting of more than thirty words (i.e. a paragraph) from the book being reviewed is strictly discouraged and will result in immediate disqualification. The book being reviewed must pertain to core environmental science or environmental law. It must not be 3 years older than its date of issue/ publication in the public domain. Although there is no strict word limit for a book review however, it should be terse and concise giving the reader a holistic review of the book.
Citation Guidelines: All citations must be strictly in accordance with the Bluebook, 19th edition.
Contact:
S. Bhusan & P. Dutta
Managing Editors
Nalsar University of Law
Justice City, Shameerpet,
R.R. District, Huderabad - 500078,
Andhra Pradesh, India
Download Flyer, Submission Guidelines
