GNLU Centre for Law and Economics, is committed to promoting the interdisciplinary study of law and economics in India, is organizing the 6th International Conference on Economic Analysis of Law, Governance and Public Policy on 18th and 19th March 2023.
I. About GCLE:
The GNLU Centre for Law & Economics (GCLE) is a centre of excellence for research and training in the discipline of law & economics (also referred to as the Economic Analysis of Law). The Centre values rigorous work in the discipline and aims to promote awareness of and research in the field. It carries out courses and conferences for scholars, practitioners and students apart from publications on the economic analysis of contemporary legal issues. It aims to produce quality prescriptions for legislators, regulators and government departments and provide clear explanations and guidance to businesses and ordinary citizens alike.
II. About the Conference:
GNLU through its Centre for Law and Economics has been working towards the creation of interest and awareness in legal study using economic tools. Pursuing this aim, the current edition ofGCLE International Conference on Economic Analysis of Law, Governance and Public Policy aims to promote students/research scholars and professionals having an avid interest in the field of law and economics. The Centre has always tried to reach out to bright minds who have a keen interest in employing economic tools and theories for legal analysis. Details of past events organized by the centre can be accessed here.
III. Theme of the Conference:
The subject of ‘law & economics’ or ‘economic analysis of law’ is concerned with the intersection between the subjects of law & economics. This calls for a general theme of law and economics for the Conference. With further restrictions around the world due to pre and post Covid-19 effects, economic policies have evolved impacting major sectors. The Centre encourages the submission of manuscripts focusing on the economic analysis of law. Manuscripts may be in any of the substantive areas of law and economics, including but not limited to the following:
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Basic Areas of Law and Economics: property, contract, tort law and product liability, forensic economics, criminal law, civil law, common law, constitutional and election law.
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Economic Analysis of Litigations: causes of delays/pendency in judicial administration, costs of delays, out of court settlements, judicial reforms, legal procedures, the legal system and illegal behavior, enforcement of law.
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International Law (Public and Private): international trade, law and development, environmental law, human rights law.
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Regulation and Business Law: antitrust, business and securities, regulated industries, business and cyber, real estate.
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Macroeconomics and Law: use of economic tools in public policy analysis.
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Law and Finance: financial sector reforms in India, formation of monetary policy, cyber crimes, stock market regulations, sovereign bonds, corporate and banking bankruptcy, Insolvency and Bankruptcy Code (IBC), tax evasion, black money, Basel and financial stability board norms, WTO and financial services.
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Market Regulators: Insurance Regulatory and Development Authority of India (IRDAI), Telecom Regulatory Authority of India (TRAI), Securities and Exchange Board of India (SEBI), Pension Fund Regulatory and Development Authority (PFRDA), Insolvency and Bankruptcy Board of India (IBBI), Competition Commission of India (CCI), Consumer Protection Authority (CPA), Financial Sector Legislative Reforms Commission.
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Other Substantive Areas of Law and Economics: labor, energy, environmental, health and safety, international tax, family and personal, immigration.
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Economical Analysis of Contemporary Legal Developments: for instance: anti-defection law, etc.
IV. Who are Eligible to Participate:
The conference is open to Students/Research Scholars pursuing M.A./M.Phil/Ph.D Discipline in Economics and Management, Statistics, Public Policy and Development Studies, Students pursuing Five-Year/Three-Year LLB Discipline, Students pursuing One-Year/Two-Year LLM Discipline, Research Scholars pursuing Ph.D in the interdisciplinary study of Law and Economics, Academicians teaching and researching in the interdisciplinary study of Law and Economics, Professionals working in the field of Banking, Finance or Economics. However, this is not an exhaustive list. Students, Researchers, Academicians, Professionals having an avid interest in the interdisciplinary study of Law and Economics are welcome to be a part of the Conference too.
V. Awards and Publications:
In order to promote and reward deserving submissions, the following awards have been decided for the Conference:
1st Prize for Best Paper Presentation at the Conference: 10,000 (INR) Cash Prize + Publication in GNLU Journal of Law and Economics.
2nd Prize to Second Best Paper Presentation at the Conference: 5,000 (INR) Cash Prize.
3rd Prize to Third Best Paper Presentation at the Conference: 3,000 (INR) Cash Prize.
*Certificate of Participation will be provided to all the Paper Presenters*
*After the presentations of the selected papers, depending on the quality of the content, few papers may be considered for the publication in an Edited book version by the Centre for Law & Economics which will be duly notified.
**Publication will be finalised after the consent of the author(s).
VI. Submission Guidelines:
The interested contributors are requested to send their original papers/manuscripts by Clicking at this Google form link.
Length of full paper: The word limit for Original Papers is 3500-6500 words (excluding footnotes and title).
Format: The Papers have to be submitted in Microsoft Word (Doc./Docx.) formats only.
Font: The body of the manuscript must be in “Times New Roman” font only.
Font Size: 12 (Line spacing 1.5 and alignment “justify”).
Footnotes: All footnotes must be in font “Times New Roman”, font size 10, single line spacing. All submissions must follow the “The Bluebook: A Uniform System of Citation (20th Edition).”
The paper has to be original and free from plagiarism.
VII. Important Dates:
Submission of Full Paper – 15th January 2023.
Confirmation of Acceptance – 28th January 2023.
Last date of Registration and Payment – 5th February 2023.
Submission of PowerPoint Presentation – 15th February 2023.
VIII. Registration Fee:
GNLU Students – 1000/- (INR)
Non-GNLU Students and Ph.D./Research Scholars – 1500/- (INR)
Academicians and Professionals – 2500/- (INR)
Foreign Students and Research Scholars – 40 (USD)
Foreign Academicians and Professionals – 80 (USD)
*Co-authorship is allowed for up to two authors. In case of Co-authorship, both the authors have to register and make the registration payment separately.
**For participants opting for food and accommodation an extra 2000/- (INR) [25 USD for foreign nationals] will be charged (excluding taxes). The food and accommodation provided will be for a period of 2 days.
***The payment link for registration and the link of registration form will be sent to the authors of selected papers by 28th January, 2023.
****Foreign Nationals are required to make payment via HDFC Bank and their participation shall be subject to approval by Indian authorities.
IX. Organising Team:
Chief Patron – Prof. (Dr.) S. Shanthakumar, Director, Gujarat National Law University.
Head of Centre – Prof. (Dr.) Ranita Nagar, Professor of Economics, Gujarat National Law University.
Convenor – Dr. Hiteshkumar Thakkar, Assistant Professor of Economics, Gujarat National Law University.
X. Organising Secretariat:
Mr. Vikram Amrawanshi, Teaching and Research Associate (Law), Gujarat National Law University.
Krishna Agarwal, Student Convenor, GNLU Centre for Law and Economics, +91-9476273728.
Anant Agarwal, Student Co-Convenor, GNLU Centre for Law and Economics, +91-9662594851.
Mansi Subramaniam, Student Member, GNLU Centre for Law and Economics, +91-9819749556.
Khushi Rathi, Student Member, GNLU Centre for Law and Economics, +91-7573866802.
Adya Desai, Student Member, GNLU Centre for Law and Economics, +91-9157516290.
