Westminster Law Review: Article Writing Competition
The Westminster Law Review was established in 2011. The journal aims to combine high quality academic works and critical reviews in order to provide potential authors with a viable forum to present and publish their work. Over the years they have broaden their agenda organizing a number of events and conferences. The competition is an international project organized by the Westminster Law Review, in India.
Theme:
Contemporary Challenges to International Humanitarian Law
Eligibility:
The Competition shall be open to all students from India pursuing undergraduate or post graduate course from recognized Universities/Colleges/Departments.
Sub-Themes:
- Securing Compliance with International Humanitarian Law: Contemporary Enforcement Mechanisms
- Military Interventions and principles of Proportionality and Necessity
- India and International Criminal Court
- International Humanitarian Law and New Weapon Technologies
- Relationship between International Criminal Law and International Humanitarian Law
- Implementation of International Humanitarian Law during Non International Armed Conflicts in South Asia
- Teaching of International Humanitarian Law and International Criminal Law in the Law Schools
- Rights of the Victims Under the Rome Statute
- Issues and Challenges before the International Criminal Court.
Eligibility:
The Competition shall be open to all students from India pursuing undergraduate or post graduate course from recognized Universities / Colleges / Departments.
Authors Guidelines:
- Each participant shall be permitted to submit only one individual entry.
- Joint entries shall be permitted maximum up to 2.
- There is no Registration Fee for the competition.
- The article should be submitted in MS WORD format only, with the header "Westminster Law Review Article Writing Competition"
- The article must contain an abstract not exceeding 200 words mentioning the key issues and setting out the main conclusions reached.
- No part of the article, except the cover page, should contain any form of identification of the participant.
- The font type should be Times New Roman, size 12, with 1.5 line spacing.
- No hard copy submission of the article is to be made.
Participation:
- The participants may choose to write on any topic within the ambit of the broader theme of the competition.
- Submission must not exceed 5000 words (exclusive of footnotes).
- The article must include references in the form of footnotes, for further guidelines please see Westminster Law Review website.
- All submissions must be original and bona fide work of the participants; plagiarism will result in automatic disqualifications.
- The contestants by entering in the contest agree to indemnify the organizers from and against all claims, suits, and damages based on any claim of copyright infringement or plagiarism or unauthorized use.
- All entries shall be considered to be the property of the Westminster Law Review which reserves the right of publication of the same in any book, journal, or in any other manner as it may deem appropriate, without providing any royalty or compensation.
- The article should not have been submitted in any other competition and/or for publication whatsoever.
Awards:
- Top 15 entries will be shortlisted on the 1st December 2013 and will receive a certificate of appreciation
- Final results will be published on the 8th December 2013, and top 3 entries will be published in a "Westminster Law Review Special Edition"
- Special Edition will be published on the 3rd February 2014.
Deadline:
The last date of submission is 15th November, 2013 (latest by 23:59 hours IST)
How to Submit:
All the submission must be addressed to email id: submissions@westminsterlawreview.org
Contact:
Email: submissions@westminsterlawreview.org
Website: http://www.westminsterlawreview.org
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