Asian Criminological Society - 5th Annual Conference on Access to Justice for the Marginalized in Asia: A Human Rights Perspective
Traditionally access to justice, understood as access to courts is in itself a huge area of concern and debate in most countries. However substantive access to justice would further include equality before the law (in all legal rules and statutes) and equal opportunity to access the machinery of law beginning with the enforcement arm of justice i.e. the police and equal treatment before the law, by the police, judiciary and the penal institutions.
Majority of the citizens across the world are both ignorant and fearful of the apparatus of law and use it as the last recourse. There is almost a total lack of knowledge about the procedural law. But for those who get embroiled in legal machinery as a litigant, accused or victim the journey to realizing justice is extremely cumbersome or unattainable. The moneyed or influential classes manage by manipulating through the corridors of corruption but for the poor and marginalized sections of the society, their troubles see no relief.
Conference Date: 14th - 16th April, 2013
Themes & Sub-themes
- A critique of the existing machinery of justice vis-a-vis the marginalised groups
- The Concept of Access to Justice: Is it a failure of adequate legislation, implementation or a problem of political will and social mind set.
- Child trafficking, Child abuse & Child Labour: Identifying the areas of concern and existing legal remedies.
- Crime against Women: Forms of violence and discrimination & prevailing legal mechanisms lack of implementation or poor law?
- The plight of the Indigenous populations: Development at whose cost and for whom? Are the existing laws sufficient?
- Law and the Minorities: Supporting prejudices and stereotypes or unfolding a new path?
- Discrimination and offences against Migrants: an overview of international as well as inter-country migration. Victims of poor legislation and implementation a long way to go
- Terrorism & Naxalism: Offences against State or development gone wrong? Are the existing mechanisms of redressal adequate?
- Are prisons rehabilitative: prison overcrowding, languishing undertrials and disillusioned convicts
- The state of the Judiciary : Whither justice/ the only hope or too much to cope - backlog of cases, delayed trials, overload of cases and vacant courts
- Access to Justice - Role of State
- Strengthening the existing mechanisms and exploring alternative methods of redressal
- The way forward: Reviving the Informal Justice systems
- Restorative Justice: Initiatives and Innovations in justice delivery
- Alternatives to existing Policing & Judicial systems: Re-visiting the rural and semi-urban systems prior to modernisation
- Expanding the scope and outreach of Legal Aid & Pro-bono schemes
- Utilising Information technology to provide better access
- Role of Statutory Bodies & Human Rights Defenders in evolving effective mechanisms of access
- Empowering the Statutory bodies dealing with the marginalised
- Advocacy strategies to promote access to justice
- Strategies and Recommendations for future implementation
- Strategies for better access: Policy and systemic changes
- Recommendations and action plan for follow-up.
Call for Papers - Instructions to Authors:
- The paper should have an abstract of not more than 150 words. The full paper should not be less than 4000 words and more than 6000 words (excluding the tables and bibliography).
- Each paper should contain a title page specifying the title of the paper, the conference theme/sub-theme to which the paper best fits.
- Details of the contributing author(s) with his/her affiliation.
- Only MS word files will be accepted for paper submission.
- Times New Roman characters should be followed with 12 - point font size and double-spacing.
- The papers and presentations must be in English.
- Reference, Tables and Graphs should be in Standard Format
- An author can submit only one paper.
- All papers should be submitted only via email to: acs2013mumbai@gmail.com as an attachment.
- All papers received via email will be acknowledged.
- Papers sent via fax or regular mail will neither be processed nor acknowledged.
- Papers will be selected for presentation at the conference through a blind review process.
- Confirmation on acceptance of paper will be communicated to author(s).
Registration Fee:
|
Registration fees for Indian delegates |
Registration Fees for Foreign delegates |
|
upto 31/01/2013 |
after 31/01/2013 |
upto 31/01/2013 |
after 31/01/2013 |
ACS Members |
1500 INR |
2000 INR |
130 USD |
150 USD |
Non-ACS Members |
2000 INR |
2500 INR |
150 USD |
170 USD |
NGOs / Students |
1500 INR |
2000 INR |
N.A |
N.A |
Registration Fees include Conference kit, meals/refreshments during conference.
Deadline:
Last date for payment of Registration fees is 31st January, 2013
Important Dates
Conference |
14th - 16th April, 2013 |
Receipt of Registration fee |
31st January, 2013 |
Last Date for Abstract Submission |
15th December, 2012 |
Last Date for Full Paper Submission |
15th February, 2013 |
Contact:
Ms. K.V. Anuradha
Conference Coordinator
Nodal Centre of Excellence for Human Rights Education,
School of Law, Rights & Constitutional Governance,
Tata Institute of Social Sciences,
V N Purav Marg Deonar,
Mumbai - 400 088
Phone 022 - 25525385, +91-9833225138
Email: acs2013mumbai@gmail.com
Website: http://www.tiss.edu
Download Registration Form
