School of Law, CHRIST | 1st School of Law International Virtual Conference on Air and Space Law

Bhumika Indulia

2 days ago

School of Law, CHRIST (Deemed to be University), Bangalore

School of Law, CHRIST (Deemed to be University) (SLCU) was founded by Carmelites of Mary Immaculate. SLCU offers a comprehensive range of programs in accordance with the guidelines set forth by the Bar Council of India and the University Grants Commission. These programs encompass undergraduate, postgraduate, and doctoral levels of study.

Air and Space Law Committee

The Air and Space Law Committee at the School of Law, CHRIST (Deemed to be University), Bengaluru, is dedicated to the legal dimensions of aviation and space activities. Through events and initiatives, the committee cultivates essential skills such as research, critical thinking, communication, and problem-solving among students.

The Centre of Excellence in Astronomy and Astrophysics at CHRIST (Deemed to be University) fosters innovative research, global collaboration, and researcher training to drive societal impact. The team includes esteemed faculty, postdoctoral fellows, and dedicated PhD, UG, and PG students. The Centre secures funding from prestigious agencies as DST and ISRO, reinforcing the commitment to excellence.

About the Conference

1st School of Law International Virtual Conference on Air and Space Law 2025, organized by the Air and Space Law Committee of the School of Law, CHRIST (Deemed to be University), Bengaluru, aims to serve as a premier platform for legal scholars, practitioners, students, and industry experts to discuss and deliberate on critical issues in aviation and outer space law. The event conducted in online mode includes thematic sessions, expert presentations, and panel discussions on emerging topics such as the regulation of autonomous aerial systems, liability for satellite collisions, resource utilization on celestial bodies, and intellectual property rights in space innovation. The conference seeks to promote development of robust legal frameworks and policy solutions to address challenges arising from technological advancements, ensuring sustainable growth and ethical practices in the aviation and space sectors.

Themes and Sub-themes of the Conference

Regulation of Autonomous and Unmanned Aerial Systems (UAS)

Sub-Themes
- Regulation of Autonomous and Unmanned Aerial Systems (UAS)
- Legal frameworks for Drone Operations in Urban Air Mobility (UAM) and Beyond Visual Line of Sight (BVLOS) Flights
- Privacy and Surveillance concerns with Drone Use in Civilian Airspace
- Integrating Autonomous Aircraft into Existing Air Traffic Control Systems
- Regulation of Military Drones in Conflict Zones and Airspace Sovereignty
- Legal Iimplications of Drone Delivery Systems for Commercial Service
Legal Challenges in Resource Utilization and Technology in Outer Space

Sub-Themes
- Regulation of In-Situ Resource Utilization (ISRU) on Lunar and Martian Surfaces
- Liability and Insurance for Mega-Constellation Collisions
- Dispute Resolution Mechanisms for Lunar Land Use Conflicts
- Intellectual Property Rights in Additive Manufacturing for Space Applications

The above-mentioned sub-themes are not exhaustive. The author can select any other topic which is related to the main theme of the Conference

Submission Guidelines

The authors are required to submit their expression of interest on or before 15 February 2025 through the following Google form link: https://forms.gle/r1RVrDag454Uorvv5
The chapter proposals should consist of 1500 – 1800 words and submitting a full research paper is not mandatory.
The chapter proposal is to be submitted on or before 7 March 2025 through a Google form link, which will be given to the participants after their expression of interest.
Authors are required to submit a declaration alongside the final submission, affirming that their work is original, unpublished, and free from copyright violations. The format for the declaration is available here.

Formatting Guidelines

Citation style should be in accordance to the Bluebook (21st edition).
Submissions should be formatted in Times New Roman, font size 12, with 1.5-line spacing, on A4-sized paper with 1-inch margins on all sides.
Headings should be in Times New Roman, font size 12, bold, center-aligned, with 1.5-line spacing.
Subheadings should use Times New Roman, font size 12, italicized, with 1.5- line spacing.
Footnotes must be in Times New Roman, font size 10, with single-line spacing.
The file should be saved in pdf format.
A maximum of one co-author is allowed per submission. All co-authors are required to register for the conference.
The submission must not contain more than 10% plagiarized content.
The School of Law, CHRIST (Deemed to be University), Bangalore, in keeping with its mandate of publishing original works only, adopts a stringent anti-plagiarism policy. Any paper containing any unattributed work is thus liable to be rejected.
Authors of selected chapter proposals will be invited to submit full papers, which will be considered for publication with a recognized national or international publisher.

Registration Fee Details

Single Author: Rs. 500/-

Two Authors: Rs. 700/-

Note

The payment link will be shared separately when the link for submission of chapter proposal is shared.
Registration fee is only payable in favour of CHRIST (Deemed to be University) University, Bangalore.
Registration Fee is payable at the time of final registration (Non-refundable).

Deadlines and Dates

Last date for expression of interest	15 February 2025
Last date for submission of chapter proposals	7 March 2025
Last date for payment of registration fee	11 March 2025
Date of conference	17 March 2025