Elenchus Law Review: Call for Papers
Elenchus Law Review is a student-edited and peer reviewed interdisciplinary journal published biannually by Government Law College, Thrissur.
The Journal aims to be a medium that involves, promotes and engages students, academicians and legal fraternities to express and share their ideas and opinions on themes and methodologies relating to the interface of law and society. The journal subscribes to an expansive view on the interpretation of "law and society", thereby keeping its basic criteria for contributions, simply that of high academic merit, as long as there is a perceivable link.
Moreover the journal aims to contribute multidimensional thinking on the issues of competing concepts in governance and law, often positioned between various international and comparative approaches to justice.
Its endeavor is to bring in various socio-economic and political forces evolving itself to law and justice and to review the State and International Policies and their impact on various national and international polities. Lastly, it tries to invigorate struggles and movements for equity and equality by way of knowledge dissemination and sharing of information.
Objective:
Elenchus Law Review aims to promote research and writing centered on the theme of "Justice to enliven the practical content of life" - broadly defined. It encourages research, drawing to a variety of theoretical bases, research methodologies and disciplines and tries to ensure an elenctic method (inquiry and debate between competing and conflicting viewpoints) to simulate critical thinking and to illuminate ideas.
Submission Policy:
The Journal welcomes submissions from law students, judges, lawyers as well as academicians. With a view to encourage interdisciplinary erudition, it also welcomes submissions from experts from other disciplines. In addition to publishing articles in all branches of the law, the Elenchus Law Review contains sections devoted to recent legislation and reports, case analysis, article and book reviews.
- Articles are academic writings which discuss and analyze an original legal issue or problem. Elenchus Law Review considers Article submissions of all lengths, but gives preference to Article submissions of fewer than 10,000 words. Elenchus accepts writing if it is around 3,000 words without footnotes as an essay, but this shall be limited as long as it advances an idea, or initiates analytical discussion.
- Notes and reviews (including book reviews) and comments can be submitted on any legal or policy development like a new legislation, judicial decision or policy. However the length of such writings shall not exceed 4500 words, but preferably of 3500 words.
Citation Style:
The Journal follows the Blue Book citation style. (The Blue Book: A Uniform System of Citation (Columbia Law Review Ass'n et al. eds., 18th ed. 2005). However, the manuscripts need not necessarily comply with this citation format in draft form.
Exclusivity:
The Journal will publish only original articles and research papers. Manuscripts are accepted for publication on the understanding that their contents, all or in part, have not been published elsewhere. Every contribution should be the author's own original work, and should not constitute a substantial repetition of work already published or to be published elsewhere.
Copyright:
Submissions are considered for publication on condition that copyright in any material included in the Journal is assigned to the Government Law College, Thrissur on the understanding that the institution can re-publish the article elsewhere, or can allow third parties to publish the piece. Authors are free to use their own copyright materials in other publications, provided that the Journal is acknowledged as the original place of publication.
Further the journal shall be an open access publication, in the interest of popularising the moral objective of the journal and to promote free and impartial movement of knowledge. Hence all can access any publication published by Elunches Law Review and put to good use in the interest of academics, however it is necessary to acknowledge the journal and the author for its creativity and findings. The author also retains his or her moral rights in the submission.
Submission Guidelines:
All submissions should be made in electronic format only, in a MS Word document. The manuscripts should contain footnotes and not end-notes. The manuscripts can either be e-mailed to editoratelenchus@gmail.com (put the words "To the Editor" in the subject line) or be sent in a disk to: The Editor, Elenchus Law Review, Govt. Law College Thrissur, Ayyanthole, Thrissur-3, Kerala, India. Please ensure that the disk is virus free, and is not corrupted.
Articles must be accompanied by the declaration (stating that the manuscript is an original work of the author and is not published elsewhere) an abstract of 500 words giving a brief summary of the article, title page with descriptive title of the article, the names of all authors and their highest academic degrees and any other relevant professional and academic affiliations, the full address as well as email address for the corresponding author and bibliography. A brief note about the author shall be attached to the mail, if required.
Articles submitted for the journal shall be justified in Times New Roman with letter size 12 in text along with 1.5 line spacing. The footnotes shall be in the former font but with letter size of 10 and 1 line spacing. The article shall be margined with 1.5 inches to the left and 1 inch to all the other sides.
Deadline:
The last date of submission is 31st December, 2013.
Contact:
The Editor, Elenchus Law Review,
Govt. Law College Thrissur,
Ayyanthole, Thrissur-3,
Kerala, India
Phone: +91-9400343935
Email: editoratelenchus@gmail.com, elenchuslawreview@gmail.com
Website: http://www.glcthrissur.com/elenchus-law/
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