International Conference on Contemporary Space Law Issues: A Focus on the Asia-Pacific Region
NALSAR University of Law, Hyderabad in collaboration with the International Institute of Space Law (IISL), Paris and the Indian Space Research Organization (ISRO) is organizing a one-day International Conference on contemporary issues and challenges in the field of Space Law with a special focus on the role and relevance of countries in Asia-Pacific region which are pioneering the research on space technology and its myriad applications.
This Conference is part of a prestigious annual event held for developing space law and space jurisprudence and impressing the importance of space technology and related legal issues on the vibrant and enthusiastic student community across the globe.
Date: 24th June, 2012
Venue: NALSAR University of Law, Justice City, Hyderabad, India
The event comprises of the Asia-Pacific Regional Rounds of the Space Law Moot Court Competition held in the memory of the eminent Judge and President of the International Court of Justice, Manfred Lachs, and an annual International Conference where current legal issues are discussed by experts in the field of space law and space technology.
The important contribution of this event is imparting the legal fraternity with knowledge of space law and legal issues, and developing space jurisprudence in the region.
As part of this event, the organizers are planning to publish pre-conference publication in book form, which will be circulated on the conference day to all participants. In this context, we invite you to send an article to the editor at nalsarskies@gmail.com for the forthcoming publication.
Themes:
Articles are invited focusing on legal aspects of the following topics:
- Commercialization of India's Space Activities: the Need for a Legal Framework
- Joint Ventures and FDIs in Space Industry: Emerging Legal Issues
- Competition Law, Consumer Protection and Space Activities in India
- Intellectual Property Rights in Space: Does India Need Divergence or Convergence?
- Public Private Participation and Taxation Issues in Indian Space Industry
- Special Economic Zones and Space Industry
- Key Features of Construction and Engineering Contracts in Space Industry
- Due-Diligence Know-how in Space Investments
- Scope for Teaching and Research of Space Law and Space Technology in India
- India's Views on Legal Controls and Safeguards of the Geostationary Orbit
- India's Approach on Space Debris and Re-useable Launching Vehicles
- Space Medical Issues
- Current Status and Prospects for Space Finance and Insurance in India
- METALAW: Is It a Fantasy?
- Aerospace Terrorism
- Commercialization and Privatization of Indian Remote Sensing Activities: Need for Regulatory Regime
- Private International Space Stations
- Traffic Rules for Astronauts and Satellites: Parallels with Air Traffic Rules?
- Space Technology Exports
- Space Tourism : Future Policy and Legal Challenges
- Protecting Space Assets: A Legal Analysis of "Keep-Out Zones"
- Role/Importance of Space Law in Developing Society And Culture
- Outer Space Activities: Issues and concerns of State Liability & State Responsibility
- Legal Aspects of Low Earth Orbit (LEO) and Sub-orbital Activities
- Legal Framework for Spaceports
- Use of Remote Sensing Data in Educational Institutions
- Do we need a Common Space Law and Space Policy in the Region?
- Space Elevators
- Settlement of Disputes in Space: Do we need an ADR Mechanism?
- Interplanetary Contamination
- Activities on Moon: Legal Issues and Concerns
- Institutional Framework for Activities in Outer Space: lessons for law making
- Space Communications advances: Imperatives for legal developments
Note: Authors may choose any of the above topics, or another relevant topic of their choice. Acceptance of the paper will not ensure publication. The final decision about the publication of each paper will be taken by the editor/publisher.
Submission Guidelines:
- Word Limit: 4,000 to 5,000 words. (Around 12 - 15 pages including endnotes)
- Articles should be submitted in MS Word format to the editor by mail: nalsarskies@gmail.com
- Each article must be accompanied by a declaration to the effect that it has not been published, submitted, or accepted for publication elsewhere.
- The copyrights of the articles will be with the editor/ publisher.
Deadline for Submission: 10th June, 2012
If you are unable to send your article before the mentioned deadline we will presume that you are not contributing to the forthcoming publication. There is no relaxation and entertainment in this regard.
Contact:
Dr. V. Balakista Reddy
Conference Coordinator,
Professor of International Law & Head Centre for Air & Space Law,
NALSAR University of Law,
Justice City, Shameerpet,
Hyderabad: 500078, Andhra Pradesh
Phone: +91-40-23498214, +91-9948660916
Fax: +91-8418-245161/174,
Email: nalsarskies@gmail.com
Website: http://www.nalsarcasl.com
Download Notification
