International Conference on Combating Human Trafficking: With Special Reference to Women and Children
The Campus Law Centre (CLC) is pleased to invite you to the International Conference on "Combating Human Trafficking: With Special Reference to Women and Children".
Date: 13th - 15th February, 2015
Venue: Seminar Hall, Campus Law Centre, Faculty of Law, Chhatra Marg, University of Delhi (North Campus).
Human trafficking, unfortunately, is the fastest growing means by which people are enslaved, and one of the fastest growing international organized crime. Approximately 80 per cent of human trafficking is women and girls and up to 50% are minors.
Objective of the Conference:
- To address and enhance prevention strategies through legal instruments;
- Law enforcement, detection, investigation and prosecution of traffickers;
- Strengthen the assistance and protection of human trafficking victims;
- Improve the identification, disruption and prosecution of human trafficking;
- Enhance national, regional and international cooperation and coordination to combat human trafficking;
- Rehabilitation, Reintegration and Repatriation of Trafficked Victims.
Call for Papers:
In order to achieve the objectives of the Conference, the participants are invited to make critical analysis of International Human Trafficking Conventions, Treaties, Protocols and other instruments. In addition to Conventions/Treaties/Protocol based analysis of international human trafficking law, the participants are encouraged country-specific studies on success or failure of human trafficking law enforcement, detection of traffickers, investigation, prosecution of traffickers, cooperation between authorities, witness protection, training, education, rehabilitation, etc.
Themes:
- Human Trafficking: Definition, Causes & Effects
- Forms of Human Trafficking
- Trafficking in women for sexual exploitation
- Commercial Sexual Exploitation of Children (CSEC)
- Child Sex Tourism (CST)
- Forced labour, Bonded Labour and Debt Bondage
- Child Soldiers
- Trafficking in organs
- International Conventions Pertaining to Human Trafficking
- The United Nations Convention for the Suppression of the Traffic in Persons and of the Exploitation of the Prostitution of Others (1949)
- The Convention on the Elimination of all Forms of Discrimination Against Women (1979)
- The United Nations Convention against Transnational Organized Crime, 2000, and the Protocols Thereto (i.e. The United Nations Protocol to Prevent, Suppress, and Punish Trafficking in Persons, Especially Women and Children & The United Nations Protocol against the Smuggling of Migrants by Land, Sea, and Air)
- International Convention on the Protection of the Rights of All Migrant Workers and Members of Their Families, 1990
- Convention on the Rights of the Child, 1989
- Regional Institutional Legal Framework
- SAARC Convention on Preventing and Combating Trafficking in Women and Children for Prostitution, 2002
- ASEAN Declaration against Trafficking in Persons Particularly Women and Children, 2004
- African Charter on Human and Peoples' Rights of 1981
- African Charter on the Rights and Welfare of the Child of 1990
- The Council of Europe Convention on Action against Trafficking in Human Beings, 2005
- Additional Protocol to the American Convention on Human Rights in the Area of Economic, Social and Cultural Rights, 1988
- Trafficking, Trade and Migration
- Religious, Traditional Practices and Ritual Servitude
- Role of NGO's, Civil Societies, Administrative Machineries, and police in combating Human Trafficking
- Rehabilitation of Trafficked Victims: Challenges
- Comparative / Domestic Human Trafficking Law
- Constitutional and Legislative Provisions
- Executive Efforts
- Role of Judiciary
Important Dates
Release of Call for papers |
October 25, 2014 |
Abstract Submission |
December, 25, 2014 |
Declaration of Accepted Abstracts |
December 30, 2014 |
Request for Sponsorship |
January 05, 2015 |
Declaration of awarded sponsorship |
January 15, 2015 |
Last date for Registration |
January 13, 2015 |
Full Paper Submission |
January 30, 2015 |
Dates of Conference |
February 13-15, 2015 |
Contact:
Mr. Moatoshi A.O.
Coordinator:
Phone: +91-9540733934
Ms. Cheshta Dehiya
Coordinator:
Phone: +91-9990690761
Mr. Mayank Mittal
Coordinator:
Phone: +91-9711358048
Mr. Shouri Anand Singh
Coordinator:
Phone: +91-9899331825
Dr. Usha Tandon
Professor-In-Charge
Campus Law Centre
University of Delhi
Delhi - 110007
Phone: +91-11-27667895
Email: chtwc15@clc.du.ac.in, pic@clc.du.ac.in
Website: http://clc.du.ac.in/full-Event.aspx?id=23
