National Conference on Constitution and Marginalized Sectors: Challenges in the Twenty First Century
The School of Law, Christ University is organizing a National Conference on Constitution and Marginalized Sectors: Challenges in the Twenty First Century on 8th to 9th March, 2013.
Marginalization has been, by and large, described as blatant action or tendency of human societies whereby certain sections in our community are removed or excluded from the prevalent systems of protection and integration, thus limiting their opportunities and means for survival. Marginalization lies at the core of all social, political and economic conflicts wherein vulnerable groups undergo victimization.
The historical discrimination and exclusion encountered by certain groups and communities have been sought to be ameliorated by the Indian constitutional provisions of inclusion and positive discrimination. Steps of great magnitude, for empowerment of these excluded and marginalized groups, have been institutionalized under the Constitution of India leading to social restructuring of the entire socio-politico-economic system.
In spite of the express rights that have been embodied in the Indian Constitution, questions still loom about the sidelined fate of the unorganized sector. The condition of the unorganized sector, brings to fore the important question as to whether there is inadequacy in the giving of rights or inadequacy in terms of protection of already existent rights. A matter of serious consequence is the empowerment and integration of differently abled persons. The issues faced by this group also questions the veracity of the rights guaranteed to them. Another pertinent question relates to rights that are given to, what would become the backbone of the nation someday, i.e., the children. Issues relating to education, health and general well-being of the children in India are still highly debatable.
The questions relating to the legal safeguards granted to the women and the achievement of gender justice in the Indian climate is one that has not been fully settled upon to this date. The constitutional provisions, legislative protections and the issues faced by migrants, displaced persons and refugees are an area of utmost importance especially considering the diverse populous of the country. In this National Conference on Constitution and Marginalized Sectors: Challenges in the Twenty First Century, we seek to dwell upon some of the imperative questions of these times, relating to these marginalized sectors, to understand how such adaptations fit within our constitutional framework.
Date: 8th - 9th March, 2013
Sub Themes:
- Rights of workers in unorganized sectors
- Issues relating to differently abled persons
- Constitutional safeguards and protection of children
- Protection of women and gender justice
- Issues relating to migrants, displaced persons and refugees
Submission Guidelines:
Abstract:
The abstract should not exceed 300 words, and must be accompanied by a cover page stating the following:
- Subtheme
- Title of the paper
- Name of the author(s)
- Affiliation
- E-mail address
- Postal address and
- Contact number
Paper:
- The paper should not exceed 2500 words. (not inclusive of footnotes).
- Co-authorship is permitted with a maximum of two authors. But both authors should register separately.
- In case of co-authorship at least one author must attend the conference to present the paper.
- The main text should be in Times New Roman with font size 12 and line spacing of 1.5.
- The footnotes should be in Times New Roman, font size 10 with single spacing.
- One-inch margins on all sides should be maintained.
- Citation Style: Bluebook, 19th Edition.
- The paper must be accompanied with the filled in registration form, DD details, a cover page - the details of which are mentioned in the abstract guidelines.
- All submissions must be the author's original and unpublished work. Plagiarized submissions will be disqualified.
- We encourage authors to submit their manuscripts in Microsoft Word Format and to use gender neutral language.
- Select papers, subject to peer review, will be published in the Conference Proceedings with ISBN No. 978-81-922281-7-4
Method of Submission:
All submissions for the conference have to be electronically mailed with the subject column as "Submission-abstract/full paper" as the case may be and bearing the name(s) of the author(s) as the file name, only at the following email address: slcuconference@law.christuniversity.in
Important Dates:
Submission of Abstract |
10th December, 2012 |
Confirmation of Abstract |
20th December, 2012 |
Submission of Full Paper |
20th January, 2013 |
Confirmation of Selection |
30th January, 2013 |
National Conference |
8th - 9th March, 2013 |
Registration Fees:
- Academicians/Industry: Rs 1000 per head
- Students: Rs. 500 per head
Registration fee includes conference material, breakfast, lunch, dinner and refreshments during the days of the conference.
Contact:
Ms. Ambily P.
Faculty Coordinator, National Conference 2013
Phone: +91-9740055311
Email: ambily.p@christuniversity.in
Mr. Achintya Srivastava
Student Coordinator
Phone: +91-9986959397
Email: achintya.srivastava@law.christuniversity.in
Ms. Osho Khandelwal
Student Coordinator
Phone: +91-9538446623
Email: osho.khandelwal@law.christuniversity.in
The School of Law, Christ University
Hosur Road, Bangalore - 560029
Email: slcuconference@law.christuniversity.in
Website: http://www.christuniversity.in
Download Brochure, Registration Form
