About RGNUL
The Rajiv Gandhi National University of Law (RGNUL), Punjab, was established by the State Legislature of Punjab by passing the Rajiv Gandhi National University of Law, Punjab Act, 2006 (Punjab Act No. 12 of 2006). The University was accredited with ‘A’ Grade by National Assessment and Accreditation Council (NAAC) in 2015.
About the Centre
The Centre for Advanced Studies in Human Rights (‘CASIHR’) is a research centre under the aegis of Rajiv Gandhi National University of Law, Punjab (‘RGNUL’). The Centre’s primary objective is to undertake, support and promote advanced study and interdisciplinary research on the emerging trends in human rights and its allied fields.
About the Blog
The Human Rights Blog is an egalitarian space welcoming original contributions involving critical interdisciplinary research on human rights developments across the world. It aims to initiate and promote dialogue, discussion and discourse between various actors and stakeholders in the field of human rights. It intends to provide an accessible forum for timely, relevant, well-researched, and edited scholarly articles. It is based on a contributor-based model.
Call for Blogs
The Human Rights Blog seeks articles on a rolling basis on contemporary human rights issues. Under exceptional circumstances, the editorial board may accept pieces which revisit important issues which may have gone dormant, if they provide a unique and novel perspective or have renewed scope for discussion. The contributions must include niche, high- quality interdisciplinary and legal analysis of human rights issues, case laws, legislation and policy making, and activism. High quality and adherence to guidelines are necessary requirements for acceptance.
Eligibility
The Human Rights Blog invites articles from students, human right researchers, academicians, practitioners, members of civil society organizations and policymakers.
Submission Guidelines
- Plagiarism is strictly prohibited.
- The title of the manuscript should indicate the sub-theme that has been chosen by the author(s).
- The word limit for the submission shall be 800-1200 words, accompanied by an abstract of not more than 150 words. The word limit is exclusive of endnotes and abstract.
- Co-authorship to a maximum of two authors, of the same or different institutions is permissible.
- The body of the manuscript should be in Times New Roman, font size 12 with 1.5 line spacing. The endnotes should be in Times New Roman, font size 10 with single line spacing. The text alignment should be justified.
- Referencing and citations must be put up in the form of in text hyperlinks for internet sources.
- Endnotes for offline sources shall adhere to any uniform citation format.
- Submissions should include the manuscript in .doc or .docx format. The manuscript should not contain the name of the author or his/ her institutional affiliation or any other identification mark.
- Along with the manuscript, a separate cover letter in .doc or .docx format has to be attached. The cover letter should contain the name of the author, professional information, the title of the manuscript, contact information and a declaration stating that the manuscript is an original and a bona fide work of the author(s) and they undertake to divest the copyright of the work to The Human Rights Blog. Authors must also indicate their academic qualifications including their year of study or degree(s) completed and the name of the university/ institution to which they are affiliated.
- Submissions shall be emailed to casihr@rgnul.ac.inunder the subject heading “Blog– Submission”.
Contact Details
Authors are requested to visit the Human Rights Blog at https://casihrrgnul.wordpress.com/ for additional details on submission guidelines. For any queries, please contact the Editorial Board at casihr@rgnul.ac.in.
