Trade, Law and Development (TL&D): Call for Papers
The Board of Editors of Trade, Law and Development [TL&D] is pleased to invite original, unpublished manuscripts for publication in the Winter 2015 Issue of the Journal (Vol. 7, No. 2). The manuscripts may be in the form of Articles, Notes, Comments, and Book Reviews.
All manuscripts received by 15th September, 2015, pertaining to any area within the purview of International Economic Law, will be reviewed by the editorial board for publication in the Winter - 2015 issue.
TL&D aims to generate and sustain a democratic debate on emerging issues in international economic law, with a special focus on the developing world. Towards these ends, we have published works by noted scholars such as Prof. Petros Mavroidis, Prof. Mitsuo Matsuhita, Prof. Raj Bhala, Prof. Joel Trachtman, Gabrielle Marceau, Simon Lester, Prof. Bryan Mercurio, Prof. E.U. Petersmann and Prof. M. Sornarajah among others. TL&D also has the distinction of being ranked the best journal in India across all fields of law for three consecutive years and the 10th best trade journal worldwide by Washington and Lee University, School of Law.
Author Guidelines:
Authors are required to observe the following guidelines:
General Guidelines:
- All manuscripts submitted which are to be considered for publication in Trade, Law and Development "TL&D" must be original and should not have been published elsewhere.
- After the first publication of a manuscript with TL&D, permission for any subsequent publication in another forum must be obtained from the Journal's Board of Editors.
- Submission of an unsolicited manuscript to the editors does not secure a right of publication in TL&D. In case the manuscript is found suitable for publication, as per TL&D's standards of quality scholarship, the author(s) will receive a notification of acceptance from the Editors.
- Submission of solicited manuscripts, on invitation from the editors of TL&D, guarantees publication of the same. However, in the event that such solicited manuscript does not meet TL&D’s standards of quality scholarship, final discretion to publish the solicited manuscript vests with the Journal's Board of Editors.
- The Editors reserve the right to send contributions, whether solicited or unsolicited, to referee(s) for evaluation of content and quality, in which case the identities of both the Author and the Referee shall remain confidential (i.e. Double-Blind Peer Review).
- All submissions to TL&D must be topical to the scope and theme of the Journal, as provided in the "Editorial Policies" section of the TL&D website.
- The Editors reserve the right to request for copies of any resources or authorities cited in the submitted manuscript. The publication of the manuscript remains subject to the Authors providing such copies.
- All correspondence must be done via email and should be addressed to: The Editor-in-Chief, Trade, Law and Development (Email: editors@tradelawdevelopment.com)
Specific Guidelines:
- Articles must deal with issues of interest and relevance and must demonstrate a high-level of analysis. Articles of a purely descriptive nature, unless about a development in a country or a region which may necessarily be of a descriptive nature, are not preferred.
- Aside from Articles, we seek shorter Notes which cover a recent development or are issue-specific; Comments, which entail a critical analysis of an issue of relevance, including case laws and policy developments; and Book Reviews which are solicited by the Editors. The editors welcome any suggestions from academicians, scholars or publishers for Book Reviews.
- Manuscripts with a word length of 10,000-20,000 words are published as Articles; however, any departures from this limit may be considered on a case-by-case basis by the Editors. Shorter pieces of less than 10,000 words are published as Notes and Comments.
- An "Abstract" must precede the body of the manuscript (except in case of Book Reviews).
- The Journal follows the system of citation as prescribed in The Bluebook: A Uniform System of Citation (19th Edition). Although not imperative, prospective authors are advised to follow the same, or follow another standard and uniform citation style.
- Contributions which are specifically concerning the theme of development and developing issues are encouraged.
- As a convention, British English shall be followed.
Process of Submission:
- Authors may submit manuscripts in accordance with the above laid down guidelines either online or by way of email.
- Online submissions may be made through:
- Our own TLD-OJ System; or
- BEPress ExpressO Submission Service
- We accept submissions on a rolling basis.
- Submissions made by way of E-mail must mention in the subject field - "Manuscript Submission [ARTICLE/NOTE/BOOK REVIEW]" and should be addressed to:
The Editor-in-Chief,
Trade, Law and Development
Email: editors@tradelawdevelopment.com
Deadline:
The last date for Submissions is 15th September, 2015.
Contact:
The Editor-in-Chief
Trade, Law and Development
National Law University, Jodhpur
NH-65, Jodhpur, Rajasthan
E-mail: editors@tradelawdevelopment.com
Website: www.tradelawdevelopment.com
