The Centre for Child and Youth Justice (CCYJ) at NALSAR University of Law, Hyderabad, in collaboration with CRY (Child Rights and You) under the project “Access to Justice for Children through Systems Strengthening on Child Protection Issues” invites contributions for a monograph on “International Parental Child Abduction.”
About CCYJ, NALSAR
The Centre for Child and Youth Justice (CCYJ) was established by NALSAR University of Law as a specialised centre dedicated to advancing the rights and welfare of children & youth through research, advocacy, and education. The mission of the Centre is to serve the children through law.
About the Monograph
Parental child abduction, particularly across international borders, occurs when a parent unlawfully removes or retains a child in a foreign jurisdiction, often violating custody arrangements. It falls under the purview of international family law and is governed globally by the Hague Convention on the Civil Aspects of International Child Abduction, 1980, which seeks to ensure the prompt return of abducted children to their habitual residence. While many countries are signatories to the Convention, India is not yet a member, raising unique legal and diplomatic challenges. This issue involves a complex interplay of private international law, child rights and domestic legal systems. The CCYJ Monograph on International Parental Child Abduction aims to provide a comprehensive understanding of this issue by historically and critically analyzing its legal, social and psychological dimensions. It will explore legislative frameworks, policy gaps, judicial approaches and emerging trends globally with a special focus on the Indian perspective.
Email submissions to ccyj@nalsar.ac.in by 11:59 PM 15th February, 2024.
