Indian Journal of Constitutional Law: Call for Papers
The Indian Journal of Constitutional Law is an endeavor of the Constitutional Law Society at NALSAR, Hyderabad and the M.K. Nambyar SAARC Law Chair in Comparative Constitutional Studies.
The Journal serves as a forum for the promotion of scholarship on core and comparative constitutional law issues. Published annually, the Journal comprises separate sections for articles, essays, case comments, legislative comments and book reviews. The Indian Journal of Constitutional Law is pleased to invite contributions for its 6th Issue slated to be released in July 2013.
We shall be accepting original unpublished work in the fields of Constitutional and Comparative Constitutional Law and Theory.
Submission Guidelines:
- Articles: Articles are lengthy publications that provide sustained analysis on legal topics. They are either doctrinal or theoretical (or both) and comprehensively deal with relevant literature on the chosen subject to formulate viable assertions. An Article is therefore usually conservative in its method of analysis.
- Essays: Essays are more adventurous, challenging existing paradigms and innovatively addressing well-known problems. Essays are generally not expected to be as comprehensive as Articles. It is strongly recommended that their emphasis lie in their argument rather than their pedagogy.
- Case Comments: Case Comments are critical studies of contemporary judicial pronouncements (Indian or foreign). A Case Comment should contain an analysis, the context in which the particular judgment has been delivered, its contribution to existing law and an informed comment on the judicial process involved.
- Legislative Comments: Legislative Comments are analyses of existing or proposed Indian legislations and intend to showcase the legislation's constitutional implications. The analysis here is expected to be original and detailed, with an implied special emphasis on constitutional law.
- Word Limit: The word limit (inclusive of footnotes) for different categories is as mentioned below:
- Articles: 7,000 - 8,000 words
- Essays: 5,000 - 7,000 words
- Case/Legislative comments: 4,000 words
- Citation Format: Authors are strongly encouraged to use The Bluebook (19th ed.) citation format for footnoting. As an exception to the rest of The Bluebook, speaking footnotes are not discouraged.
- Abstract: Every submission must be accompanied by an abstract of not more than 500 words, which outlines the area of study and the conclusions drawn by the author(s).
- Joint Contributions: Joint submissions by two contributors shall also be considered for publication.
- Covering Letter: Manuscripts should also be accompanied by a Covering Letter containing the Author's name, year of study (if applicable), name of college/university (if applicable), professional position (if applicable), postal address, phone number and e-mail id. These details must not be mentioned anywhere else within the body of the manuscript.
Submission of Contributions:
All submissions shall contain the manuscript, abstract and covering letter in separate Microsoft Word 2007/2003 documents and shall be sent to ijcl.cls@gmail.com.
The last date for submissions is 31st December, 2012.
Contact:
Email: ijcl.cls@gmail.com
Download Submission Guidelines, Editorial Policy
