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International Conference on the Protection of Civilians during Armed Conficts and other Violent Situations

School of Law & Centre for Post Graduate Legal Studies, ITM University, Gurgaon is pleased to organize an International Conference on the Protection of Civilians during Armed Conficts and other Violent Situations.

Date: 26th - 27th February, 2015

Civilians continue to be the primary victims of violations around the world, committed by both state parties and other weapon bearers. Protecting civilians caught up in such situations is a critical challenge and this is mainly due to the distinction between civilians and combatants are deliberately blurred. Recurring violations against civilians include deliberate attacks against civilians, destruction of infrastructure and goods indispensable to their survival, and forcible displacements. The protection of civilians becomes further difficult because states, non-state parties or the humanitarian actors lack the capacity - or the will - to ensure effective protection of those who are at risk.

The seminar intends to discuss the issues pertaining to the protection of civilians in different contexts. Various international conventions pertaining to International Humanitarian Law, International Criminal Law, Refugee Law and Statelessness Laws have strived to protect the civilians during perils. The dynamic nature of today's conflicts, both international and non-international has created serious trouble in the proper implementation of the protection regime envisioned in the said instruments. Non accessibility for humanitarian actors pose another dilemma faced today, putting lives of millions of people worldwide in serious threat and danger.

Theme & Sub-Themes:

  • Protection of Civilians during Armed Conflicts and other Violent Situations
  • International Humanitarian Law and Protection of Civilians - Contemporary Issues
  • The International Criminal Law and Court: Current Challenges and Perspectives
  • International Refugee Law and Statelessness

Subject experts from The International Criminal Court at The Hague, International Committee of the Red Cross, Regional Delegation for South Asia and UNHCR, India will be attending and delivering lectures on the themes in the plenary sessions of the seminar.

Guidelines for Conference Paper
An abstract should contain 300 - 350 words accompanied by a brief profile of the author indicating his/her email ID, contact number and official address.

Paper should not be of more than 6000 words. It must be typed in Times New Roman Font Size 12 on A4 size paper with 1" margin on all sides with 1.5 line spacing using MS Word. A Uniform Style of Citation must be strictly adhered to while submitting the abstracts and full paper. All the abstracts and full length papers shall be sent on email id: ambrinakhan@itmindia.edu

Registration Details:
Registration fees by demand draft in the name of "ITM University, Gurgaon" payable at Gurgaon must reach on or before 30th January, 2015 on the address mentioned below. The printed copy of the Article should be submitted at registration desk on 26th February, 2015.

Registration Fees:
Students:

  • Indian: Rs. 1000/-
  • Foreign: $25/-

Academicians, Practitioners and Scholars:

  • Indian: Rs. 2500/-
  • Foreign: $50/-
  • Co-author*: Rs. 1800/-

On the spot Registration: Rs. 3500/-

*Co Authors shall not be more than two for an Article.

Accommodation:
Accommodation shall be provided as per availability on payment basis request for which has to be made in advance

Important Dates:

Last Date of Submission of Abstract

30th December, 2014

Intimation of Acceptance of Abstract

10th January, 2015

Full Paper Submission (Soft Copy)

20th January, 2015

Last Date of Submission of Demand Draft

30th January, 2015

Contact:
Ms. Ambrina Khan
Seminar Coordinator
Assistant Professor, School of Law
ITM University, Gurgaon
Phone: +91-7838748669
Email: ambrinakhan@itmindia.edu

ITM University,
HUDA Sector 23-A
Gurgaon - 122017
Phone: + 91-124-2365811 - 13
Fax: + 91-124-2367488
Website: http://www.itmindia.edu/

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