2nd Annual Conference on Nuclear Energy Law: Call for Papers
Nuclear Law Association (NLA), India is organizing its flagship event, the annual conference. Nuclear energy development is witnessing a debate between pro and anti nuclear groups. Along with this, there are host of implementation issues in almost all the new projects that are being initiated. Energy requirements remain a key factor; however, both the public & the business community feel that the optimism of policy makers must be practically grounded and legally and socially well conceived.
The Second Annual Conference planned as a confluence of lawyers, scientific community, researchers, policy makers' and the business community aims to critically examine the legal and policy developments in the nuclear energy sector.
Call for Papers:
Papers must focus on law and policy relating to the nuclear energy sector and its implications for India. A critical and comparative analysis of process, policy and law is encouraged. The papers must be submitted under identified themes and sub-themes. All accepted papers will be peer reviewed.
The following should be submitted in a single document.
- Abstract of not more than 150 words.
- Complete author profile
Themes:
- International dimension on nuclear energy projects
- International collaborative projects
- Technology transfer and IPR
- International legal obligation and comparative case studies
- Export-important control & dual- use technology
- Inter-governmental agreements versus domestic law - Russia seeking liability wavier
- Law and policy relating to private sector participation
- Private sector participation in nuclear projects and associated activities - process and hurdles
- Changes in atomic energy law
- Comparative case studies
- Nuclear Liability and Insurance: Impact on commercial viability of nuclear energy projects
- Extent of operator's and suppliers liability under civil nuclear liability law
- Nuclear insurance arrangement and pooling
- International nuclear liability law
- Regulatory and Stakeholder engagement in nuclear energy projects
- Regulatory and licensing requirements
- Tools for public acceptance - Lessons from France, Japan, South Korea, US and other countries
- Public Debate & Hearing - Does nuclear require a different approach to public hearing?
- Case studies of public hearing of nuclear projects
- Acceptability of nuclear energy: Socio-economic factors
- Transparency in decision making and information sharing
Important Dates:
Submission of Abstract |
30th September, 2012 |
Abstract Confirmation |
15th October, 2012 |
Submission of paper |
30th December, 2012 |
Peer review response |
15th January, 2013 |
Submission of final paper |
30th January, 2013 |
Registration:
Individual |
Rs 2500/- |
Group discount |
Rs 6000 (3 participation) |
Students |
Rs 500/- |
Registration deadline |
1st February 2013 |
Maximum Participants |
60 |
Registration amount waived for accepted papers and paper presenting participants. NLA and INLA members are offered 25% discount.
Contact:
Nuclear Law Association
6/39 Jungpura-B,
New Delhi - 110 014,
Phone: +912437-1038/39/40
Fax: +912437-9484
Email: secretary@nlain.org
Website: http://www.nlain.org
