Nirma University Law Journal: Call for Papers
The Journal Committee of Institute of Law, Nirma University has invited submissions to Nirma University Law Journal, Vol. II, issue I.
The Journal invites Research papers, Articles, Case Comments or Book Reviews pertaining to law and allied areas. The write up should be a comprehensive review of current/contemporary relevant legal or inter-disciplinary issue(s)/question(s) that need to be analyzed and presented.
The Journal invites Articles, Case Comments or Book Reviews pertaining to law and allied areas. The write up should be a comprehensive review of current/contemporary relevant legal issue(s)/question(s) that need to be analyzed and presented. It must be clear on the topic dwelt upon and lucidly presented without any ambiguity. The author's stand on the issue(s) should be expressed with clarity. The article should aim at understanding the issue(s) of current/contemporary legal importance. The word limit for the submission is 4000 - 6000 words, exclusive of footnotes and abstract.
Notes and Comments - Notes and Comments may include a brief analysis of a recent Judicial pronouncement, legislation, book or any legal issue of relevance. The word limit for the submission is 2000 words, exclusive of footnotes and abstract.
Submission Deadline:
You can submit the soft copy of manuscript at nulawjournal@nirmauni.ac.in latest by 15th May, 2012 in M.S. Word format after preparing the same as per the submission guidelines.
Submission Guidelines:
Covering Letter: All submissions must be accompanied by a covering letter stating the title, author's full name, university and year of study and the author's contact details. Only the covering letter should contain the above mentioned details and not the manuscript.
Submissions must be in MS Word:
- Main Text - Times New Roman, font size 12, 1.5 spacing, justified, with a margin left 1.5 inch and right 1.0 inch, top 1inch and bottom 1 inch. The first line of the paragraph is not to be indented.
- Foot Notes - Times New Roman, font size 10. Substantive foot notes are accepted.
- Citation - The Bluebook: A Uniform Method of Citation, 18th Edition should be strictly adhered to.
- References - The style of referencing should be as follows:
- Books: Robbins, Stephen P, and Coulter, Mary (2011). Law, New Delhi: Pearson Education.
- Papers in Journal: McGRegor, D (1957), "Uneary Look at Performance Appraisal, Harvard Business Review, 35 (1) 89-94.
Length of the Paper/Articles/Case Studies:
The length of the paper including tables, diagrams, illustrations, etc, should not exceed 6000 words. Short communications, book reviews, case studies/executive experience sharing, etc. should not exceed 4000 words; however, the Editorial Board reserves the right to make changes to this condition. All tables, charts, graphs, figures etc. should be kept to the minimum. They should be given on separate sheets with sources indicated at the bottom.
Abstract: The typescript should be accompanied by an abstract in about 200 words along with a declaration that the paper has not been published or sent for publication elsewhere.
Contact:
Editor in Chief,
Nirma University Law Journal,
Institute of Law, Nirma University
S.G. Highway, Ahmedabad - 382 481,
Gujarat, India.
Phone: +91 9374603090
Email: nulawjournal@nirmauni.ac.in
Website: www.nirmauni.ac.in
Download Notification, Editorial Policy
