1st GNLU-ONGC International Essay Competition on International Contracts
The 1st ONGC - GNLU International Essay Competition on International Contracts on the theme "Recent Trends in International Contract, Jurisdictional Issues and the Global Commercial and Investment Governance" attempts to provide a platform for the law students for expressing their views on various aspects of International Contract and recent developments taking place across the globe in international transactions. The sub-themes / topics of the competition ensure to provide global relevance and encourage the participants to analyze and convey their thoughts and probable solutions on the topics.
Theme:
Recent Trends in International Contract, Jurisdictional Issues and the Global Commercial and Investment Governance.
Sub-Topics / Sub-Themes:
- Does the United Nations play any meaningful role or live up to the expectations of large majority of developing nations in the International Contract Formation?
- Cross-border transactions and role of UNCITRAL
- The UNCISG & UNCITRAL and International Trade Contracts
- Recognition and validity of Electronic Contracts: Legislative Landscape in common law and civil law countries
- Consumer Interest and Electronic Contracts: An Urgent Need for International Protocol
- International Regulations in Punitive Sanctions for the Breach of Contract
- Enforcement of awards resulting from dispute settlement of international contracts in
- Indian Courts
- Jurisdictional Issues in Settlement of Disputes of International Contracts: Latest Global Issues and Challenges
- International Commercial Contracts and Protection of the Interests of Parties: A Sector Approach, i.e Infrastructure, Maritime Employment, Manufacturing Goods, Multimodal Transportation
- Level playing field in negotiation and conclusion of international contracts between industrialised and developing countries
- Important trends from the case-law of OECD countries and learning lessons for developing countries
- International Contracts in Oil and Gas Sectors: Best Practices for the Public Sector Undertakings of India
- Can tangible, realistic and measurable yardsticks constituting the Sustainable Development or Millennium Development Goals (MDGs) be made mandatory element of international contracts?
- Importance of professional ethics and values in drafting, negotiating and concluding international contracts - Best Practices
- The role of Good Faith and Fair Dealing in International Contracts
Eligibility:
The competition is open to all students from India and/or abroad, pursuing full time undergraduate or post graduate Law Programme from a recognized University/College/Institution
Guidelines for Submission:
- The essays must be submitted in English Language only.
- The essays should be typed in Times New Roman, Font Size 12 with line spacing of 1.5.
- The margins should be 1" or 2.54 cm on all sides.
- The footnotes must be in Times New Roman, Font size 10 and line spacing of 1.
- The citation must be according to OSCOLA Format (http://www.competitionlaw.ox.ac.uk/published/OSCOLA_Guide.pdf or Harvard Bluebook 19th Edition.
- The minimum word limit for the essay is 3000 words and maximum word limit is 5000 words (including footnotes).
- The essay can be co-authored (maximum number ideally 2); however, each participant has to register separately.
- Multiple entries by the same author are not permitted.
- Only original work is invited and any kind of plagiarism will lead to disqualification.
- The essays published elsewhere or selected for publication shall be disqualified.
- The essays can be sent in '.doc' of '.docx' format.
- The participants are required to send the following details in a separate word document along with the essay with a covering letter:
- Name:
- Address:
- Name of the College / Institute / University:
- Programme Enrolled & Year:
- Email id:
- Contact No:
- Scanned Copy of College / University ID Card must also be sent along with the submission.
Deadline:
The essays must be submitted in soft copy and sent by email to jaston@gnlu.ac.in with the subject line '1st GNLU - ONGC International Essay Competition on International Contracts' on or before 25th March, 2014.
Prizes:
- 1st Prize: Rs. 7,000/-
- 2nd Prize: Rs. 5,000/-
- 3rd Prize: Rs. 3,000/-
Certificates will be issued to the Winners as well as to all participants.
Declaration of Result:
The winners will be notified by email and on the GNLU website on 15th April, 2014.
Contact:
Email: jaston@gnlu.ac.in
Website: www.gnlu.ac.in
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