2nd National Conference on “New Destiny For Two Union Territories of India”

2nd National Conference On “New Destiny For Two Union Territories of India” At Dehradun Uttarakhand By Legal Aawaz in Collaboration with Aadi

2nd National Conference On “New Destiny For Two Union Territories of India” At Dehradun Uttarakhand By Legal Aawaz in Collaboration with Aadi Shakti Mision & IFIM Law School, Bangalore On 10th- November- 2019

ABOUT LEGAL AAWAZ
The Organization of Legal Aawaz was developed to serve benefits in career, academic and in personal aspects to the students of law, management, social sciences and to provide a platform to the media field as well. In the past we have organized various national and international conferences and seminars, Workshops, MUN’s and moot courts.

About Aadi Shakti Mission
Aadi Shakti Mission is a registered Trust under the Trust Act 1956. It is an organization which beliefs in utilizing the full energy and capacity of human being in order to make good for the society.

About IFIM
IFIM Law School is affiliate to the Karnataka State Law University (KSLU) and is approved by the Bar Council of India. At IFIM, the emphasis is on providing our students with a more holistic educational experience. The core curriculum is taught by experienced faculty members with foreign law degrees and is complemented by co-curricular as well as extra curricular activities. Slowly but surely, we are developing a vibrant mooting and debating culture, with several students already having participated in international competitions.

SUB THEMES
With immense pride, valor and concern, we invite papers/articles/ book reviews/ short
comments on following sub-themes:

  • What is Destined for the people of two new Union Territories!
  • Scrapping of Article 370 : Dawn or dusk of problems for Integrated India!
  • Article 370 : Gordian knots cut or untied!
  • Was inserting Article 370 under “Temporary Provisions” a planned strategy!
  • Revocation of Article 370 ends a foul majoritarianism!
  • Abrogation of Article 370 : Beginning of J&K’s Second Tryst with Destiny!
  • Dismantling State of J&K : Assassination of Democracy!
  • Constitutional Validity of the Presidential Order of August, 2019!
  • No enemy at the gate : Examining the abrogation of Article 370
  • No enemy at the gate : Examining State Response to URI, Pulwama and Easter Bombing!
  • Legislate Exercise to strength NIA.
  • Art-370 of The Constitution of India: A Constitutional History of Jammu and Kashmir
  • Political agenda regarding amendment in Article-370 but not in Article 371 and its subsection.
  • Pros and Cons of Art-370 of The Constitution of India for the People of Jammu and Kashmir
  • Comparative discussion on Art-370 and Art-371 of The Constitution of India
  • Analysis of special provision of various States with Jammu and Kashmir
  • Special Relationship of Jammu and Kashmir with the Union of India.

REPORT THIS AD

Note : The said sub-themes are not exhaustive in nature. Authors are free to take up any other topic related to the theme.

PUBLICATION DETAILS
Publication Name : Manusmriti Publications, initiative of TEF.

Note: Only 30 Best paper will be Published, First Come First
Serve Basis or Quality will be given Priority.

REGISTRATION PROCESS
Registration Form: CLICK HERE

send the payment receipt at legalaawaz@gmail.com

PLEASE DO NOTE THAT THE PAYMENT OF REGISTRATION FEES IS TO BE MADE ONLY AFTER THE ABSTRACT CONFIRMATION!

Registration Fees:
For College Students

Participation 1000/-

Absentia 1500/-

Presentation : Single Author : 1200/-

2 Co-authors : 2200/-
3 Co-authors : 3400/-

For Professor/scholar/advocates/NGO

Participation 1200/-

Absentia 2000/-

Presentation : Single Author :1500/-

2 Co-authors : 2800/-
3 Co-authors : 4300/-

For School Students

Participation fee : 500/-

NOTE : There will be separate registration for coauthors.

ADVISORY BOARD
1. Mrs. Shalini Bahuguna, Professor, IMS Uninson

2. Dr. Bhavana Sharma, Principal, HIMCAPES College of Law, Badhera, Haroli, Una, H.P.

3. Adv Kushal Kumar, Supreme Court of India

4. Mr. Prashant Patel Umrao, Practicing Advocate ; Board Member at International Journal.

IMPORTANT DATES
Submission of Abstract: 30 September, 20

Confirmation of Abstract selection within a week

Submission of the Draft Paper: 15 October, 2019

Seminar Date: 10 November, 2019

PAYMENT DETAILS
Bank detail : Punjab National bank
Account Holder Name : Raghav Gupta
Account Number : 1175001700013305
IFSC Code : PUNB0117500

OR PAYTM : 9997685128 OR Google Pay @8954734353

Once payment is done, please do send a receipt/ screenshot of the same along with your name and contact details at legalaawaz@gmail.com.

EVENT DETAILS
Date: 10 November, 2019
Venue: Dehradun ( The location will be notified soon)

Timing: 09:00 am onwards

(WE SHALL NOT BE ABLE TO PROVIDE ACCOMODATION)

ORGANIZERS
LEGAL AAWAZ CONTACT DETAILS

Founder: Mr. Ashish Badoni (ashish.badoni395@gmail.com)

Event Cordinator Mr. Raghav Gupta 7906904541

Convenor: Ms. Akanksha tiwari 8426891897

Co- Convenor: Ms. Ankita Mishra 7023567136

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