National Seminar on "Gender Issues In India: Sensitisation, Reflection and Solutions"
The seminar is organized by Centre for Advanced Studies in Human Rights (CASIHR) in collaboration with the National Human Rights Commission (NHRC), New Delhi.
The aim and objective of this seminar is primarily to sensitize people belonging to various sections of society on all aspects relating to gender issues. Furthermore, it is an effort to reflect and examine all issues relating to gender issues and finally to come up with solutions to these issues.
It is an attempt to address and study issues such as transgender rights, gender specific crimes, the reproductive rights of women, gender bias and efforts towards gender mainstreaming. The international community has spoken quite clearly on issues of gender equality and empowerment through various instruments such as the Universal Declaration of Human Rights, CEDAW, etc. Although the stark reality of gender issues is very far from the standards laid down collectively by the world community and there is a need to bridge this gap.
Date: 6th - 7th October, 2012
Venue: Rajiv Gandhi National University of Law, Punjab
Eligibility:
- The seminar is open to all students, teachers and professionals in India. Each participant shall be permitted to submit only one entry.
- Joint entries shall be permitted however, only one of the authors shall be permitted to present the paper and accommodation shall be provided to the presenter only
Call for Papers:
Selected papers shall be published in a Souvenir Book with an ISBN No 978-81920809-0-4. An abstract not exceeding 300 words must be sent along with the filled in Registration Form available at http://casihr.weebly.com/submission-form.html
Sub-Themes:
- Transgender Community in India: Legal and Social Perspectives
- Right to Gender Identity
- Present day problems - social and legal faced by the transgender community in India
- Need for safeguards - Following the footsteps of states such as Tamil Nadu
- Suggestions for laws that empower the transgender community
- Gender Specific Crimes: Causes, Effects and Solutions
- Gender Specific crimes include issues of domestic violence, Honor Killings, Female infanticide, Sexual Harassment, Rape, Custodial Violence and abuse, Trafficking, Prostitution, etc.
- The focus of this session must be on examining the social, psychological and other causes that lead to these crimes, the effect of these crimes on women and the solutions whether legal or social or of any other nature
- Women and Reproductive Rights (special reference to Surrogacy and Right to abortion)
- Surrogacy
- Right of Surrogates in present day India
- Analysis of the ART Bill
- Proposals for a law on surrogacy in India
- Issue of International Surrogacy and impact on surrogates in India
- Gender Bias & Efforts towards Gender Mainstreaming
- Efforts taken by the Indian Government to remove Gender Bias and towards Gender Mainstreaming
- Role played by NGO's In Gender Mainstreaming
- Extent of Gender Bias existent in present day society - Cause and impact on women rights
- Lack of political participation by women
- Relation of gender bias and access to basic human rights such as health , education, etc.
Submission Guidelines:
- The abstract must not exceed 300 words.
- The word limit for each paper is maximum 4000 words (including footnotes and excluding abstract).
- The paper must be accompanied by the abstract and a cover page including Name, Postal Address, Phone number, Institute Address, Email Address, Sub-theme, Title of paper and word count.
- Other than the cover page, there should not be any form of identification in the paper.
- The header of the paper may mention the sub-theme and title of the paper.
- The research paper must include references in the form of footnotes.
- All submissions must adhere to the following requirements:
- Font - Times New Roman
- Font Size - 12
- Line Spacing - 1.5
- Footnote Font Size - 10
- Submissions should be sent as soft copies to casihr.rgnul@gmail.com in '.doc' or '.docx' format only.
- The method of citation should follow the RLR scheme.
- All submissions must be original and bona fide work of the participants; plagiarism will result in non-consideration of paper for acceptance. The contestants by entering in the contest agree to indemnify the organisers from and against all claims, suits, and damages based on any claim of copyright infringement or plagiarism or unauthorized use.
- The research paper should not have been submitted anywhere else for publication whatsoever.
Deadline:
The last date for submission of form is 24th August, 2012
Online Submission Form:
http://casihr.weebly.com/submission-form.html
For any other details and continuous updates, refer to www.rgnul.ac.in
Contact:
Dr. Shilpa Jain,
Co-Coordinator
Phone: 91-9530585190
Email: casihr.rgnul@gmail.com
Rajiv Gandhi National University of Law, Punjab
Mohindra Kothi, Fountain Chowk, The Mall,
Patiala - 147001, Punjab
Website: http://www.rgnul.ac.in
Download RLR Scheme and Style for Submission of Manuscripts
