The 2nd International Public Law Conference (IPLC): Call for Papers
The International Association of IT Lawyers (IAITL) invites you to participate in the 2nd International Conference on Public Law (IPLC). The Conference is an opportunity for academics, practitioners and consultants to come together, exchange ideas, and discuss emerging issues in private law. We invite contributions focusing on public law including but not limited to the following Topics:
- Law of common areas (sea, space and Antarctica)
- Spatial planning
- Competition law
- Human rights, civil liberty
- Environmental and energy law
- Labour law and social policy
- Corporate finance law
- Taxation law
- Transport law
- International economics and trade law
- Public law fundamentals (legislative procedures and judicial protection)
- Tourism law
- Immigration law including citisenship and asylum
- Criminal law, including foreign and security policy, defence policy, terrorism and anti-drugs policy
- International criminal justice and criminal analysis
- Public contract law
- Procurement and business regulations
- Law of international regulations
- Media law including public sector information policy
- Webscience, ePrivate policy
- Telecommunication policy
Call for Papers:
The conference committee is seeking submissions of papers for oral presentations at the conference in three major categories:
- Academic, peer-reviewed papers
These papers will be peer-reviewed by members of the programme committee and other independent reviewers (where necessary) and will be published in the edited conference proceedings with ISBN. All papers will also be published in several leading international journals. Case studies, abstracts of research in progress, as well as full research papers will be considered for the conference programme for presentation purposes. However, only complete papers will be published in the proceedings. Previously published peer-reviewed papers will also be considered, provided the author(s) are granted license from the publisher and publication information is noted in the article.
- Presentations based on a short abstract and non-academic papers
These papers will not be peer-reviewed. They will be selected on merit by the programme committee. This category covers corporate papers, best practices, new technologies, policy issues, etc.
All accepted papers will also be published in leading international journals.
Authors must provide abstract (about 150 words). For complete papers, authors must provide abstracts (about 150 word) and five keywords. There is a maximum word/page limit of 15 pages using a paper size of 16 x 23, or approximately 6500 words including references). All photos, tables and figures must be in jpg format.
For full papers submitted for peer-review, identifying information should be removed. Please send in a separate Word attachment the following information: Title, Affiliation and Author's Name. When preparing your final version of the manuscript, please ensure that you use the conference template (http://www.lspi.net/style.html).
Submissions:
Send by email in a MS Word document to: submit@lspi.net or sylvia@kierkegaard.co.uk
Important Dates:
Submission Deadline for Full Research Papers |
25th August, 2012 |
Notification of Acceptance |
28th August, 2012. For papers submitted before the deadline, authors will be notified 1-7 days after submission. |
Registration Payment Deadline |
1st September, 2012 |
Submission Deadline for Presentations based on abstract |
5th September, 2012 |
Final Camera-Ready (Proceedings) Version and Registration Payment |
5th September, 2012 |
Publication:
Selected authors will be invited to elaborate on their research topic and submit the results to "International Journal of Public Law and Policy"
Contact:
Email: submit@lspi.net, sylvia@kierkegaard.co.uk
Website: http://www.lspi.net/CFP-IPLC.html
