The GNLU Centre for Research in Criminal Justice Sciences is dedicated to specialized studies in the field of Criminal Law, wherein the main objective is to encourage research and analysis in this dynamic field of law. It is organising the first edition of its Legislation Drafting Competition. The competition provides a remarkable opportunity for individuals to learn the nuances of legislative drafting and hone their skills in that respect. The competition will help the participant to understand the intricacies of the process of drafting from identifying the issues to striking a standard balance between the ideal and the pragmatic aspects. Legislative drafting fosters students’ capacity to observe the current legal issues and lacunas and offer solutions in that regard, as well as expand the horizons of their knowledge, analytical skills, and interpretation of the law.
Eligibility
The competition welcomes students across all law schools to participate and help in the dissemination of ideas and experiences on the prescribed topic. The competition is open to all students pursuing LLM or LLB from a recognized Law College/University. There is no restriction on the number of participants from a particular university. The participant can register individually as well as in a team that may comprise a maximum number of 2 members.
Language
English
Topic
Prevention of Substance Abuse in Higher Educational Institutions and Schools
Submission Guidelines
- The text must be in Times New Roman with Size 12, line spacing should be set to 1.5, no paragraph spacing with a one-inch margin on each side, and the alignment of the text should be justified.
- Footnotes must be in Times New Roman, Size 10, with Single Line spacing.
- Page numbers must be given at the Top Right-Hand Corner.
- The draft shall not exceed 25 pages (excluding the cover page).
- The cover page of the submission should include the Long Title of the bill along with the name of the Author(s), with the Author’s designation.
- The Content of the legislature drafted should be original and not plagiarized (15% limit), or there shall be a deduction of 1 mark each for every percent or can lead to disqualification. The decision of the organizers shall be final.
- The breakdown of a section shall be as follows:
7.1 SECTION 1. (“SECTION” for 1st section and “§” for subsequent sections, followed by Arabic numeral)
7.2 (a) (Subsection) (lower-case letter)
7.3 (1) (Paragraph) (Arabic numeral)
7.4 (A) (Subparagraph) (upper-case letter)
7.5 (i) (Clause) (lower-case Roman numeral)
7.6 (I) (Subclause) (upper-case Roman numeral)
Format of the Draft Legislation
The Draft of the Legislation should be in the following format:
- The Long Title
- The Preamble
- The Enacting Clause
- The Short Title
- Extent and Commencement Clause
- Definitions
- The Operative Section
- Procedural Provisions
- Exceptions and Exemptions Clause
- Offenses
- Penalties
- Provisions regarding Delegated Legislation
- Repealing and Saving Clause (if any)
-
Miscellaneous Provisions
How to Submit?
The link to submission can be accessed here.
Prizes
Winner: INR 10,000
1st Runner Up: INR 5,000
2nd Runner Up: INR 3,000
Important Dates
Submission Deadline – November 30, 2022, 11:59 PM
Declaration of Results – January 5, 2022
Contact Information
In case of any queries, please contact gcrcjs@gnlu.ac.in
