Journal of Public Interest IP: Call for Papers
Journal of Public Interest IP, is a brainchild of PIIPA (Public Interest Intellectual Property Advisors, Inc.). PIIPA is an international non-profit organization that provides pro bono IP legal counsel to governments, businesses, indigenous peoples, and public interest organizations in developing countries that seek to promote health, agriculture, biodiversity, science, culture, and the environment.
The journal intends to serve as a repository of peer-reviewed knowledge from thought leaders around the world. It seeks to address issues and discuss solutions that meet the practical demands of developing countries and public interest organizations with regards to intellectual property law. In that way, it appears to be the first publication of its kind that solely focuses on the complex ways intellectual property law impacts human capabilities and endeavours.
Theme: Food, Climate Change and Intellectual Property: Defining the Issue
Online Submissions:
Registration and login are required to submit items online and to check the status of current submissions. URL for registration: http://www.piipajournal.org/login
Author Guidelines:
The following are guidelines to help authors prepare papers for publication in PIIPA's online Journal of Public Interest IP. Articles will be published to further the global dialogue on the role of intellectual property (IP) in country and human development. Approved articles are subjected to peer-review through PIIPA's International Advisory Board.
All articles are reviewed and evaluated on their merits using a double-blind approach by the Editorial Review Board. The Editorial Review Board considers the following criteria when evaluating articles:
- Relevance to the creation, maintenance, management or exploitation of intellectual property rights or knowledge, and the negotiation of agreements for those purposes.
- Whether the article duplicates articles previously published without providing a fresh perspective or update.
- The clarity of the article in presenting information to the reader.
- The quality of the academic rigor brought to bear on the subject matter of the article.
- Whether the article will further the knowledge base of public interest IP.
These criteria are not presented in any particular order and there is no weighting given to any one criterion over another. The final decision for publication rests with the Editor. Papers submitted for publication will be acknowledged by a letter from the Editor and the author is asked to sign and return a "License to Publish" that is provided after approval for publication is obtained.
Mechanical Requirements:
- Double spaced, 1 inch margins, 12 point Times New Roman font
- Citation format: Chicago Manual of Style, author-date system
- Length: Minimum 3-5 pages, maximum 20 pages.
- Submitted electronically to the Editor in Microsoft Word format
Submission Preparation Checklist:
As part of the submission process, authors are required to check off their submission's compliance with all of the following items, and submissions may be returned to authors that do not adhere to these guidelines.
- The submission has not been previously published, nor is it before another journal for consideration (or an explanation has been provided in Comments to the Editor).
- The submission file is in Microsoft Word document file format.
- Where available, URLs for the references have been provided.
- The text is single-spaced; uses a 12-point font; employs italics, rather than underlining (except with URL addresses); and all illustrations, figures, and tables are placed within the text at the appropriate points, rather than at the end.
- The text adheres to the stylistic and bibliographic requirements outlined in the Author Guidelines, which is found in About the Journal.
- If submitting to a peer-reviewed section of the journal, the instructions in Ensuring a Blind Review have been followed.
Copyright Notice:
This work is licensed under a Creative Commons Attribution-NonCommercial-NoDerivs 3.0 Unported License
Privacy Statement:
The names and email addresses entered in this journal site will be used exclusively for the stated purposes of this journal and will not be made available for any other purpose or to any other party.
Contact:
Ms. Emilie van den Berkhof
Public Interest Intellectual Property Advisors,
P.O. Box 65245,
Washington, D.C. 20035
Email: emilieberkhof@piipa.org
Website: http://www.piipajournal.org/
