ABOUT THE BOOK
The forthcoming edited book titled “Cybersecurity and Cybercrime in India: Emerging Trends and Solutions” aims to provide a comprehensive exploration of the challenges and opportunities in the rapidly evolving digital landscape of India. As the country continues to embrace digital transformation across industries, the threats associated with cybercrime and the critical need for robust cybersecurity measures have become increasingly apparent. This book seeks to delve into the legislative frameworks, technological advancements, and socioeconomic implications shaping the cybersecurity domain in India. Focusing on key areas such as data protection, privacy, emerging cyber threats, digital forensics, and the role of technology in crime prevention, the book examines the intersection of law, technology, and policy in combating cybercrime. With the advent of technologies like artificial intelligence, blockchain, and the Internet of Things (IoT), India faces unique challenges and opportunities that require innovative and adaptive solutions. This volume invites contributions from scholars, legal practitioners, researchers, policymakers, and cybersecurity experts to provide insights into diverse themes, including the effectiveness of existing legal frameworks, gaps in implementation, the socio-technical dimensions of cybercrime, and forward-looking strategies to strengthen India’s cybersecurity ecosystem.
KEY FOCUS AREA
- Legal Framework: Evaluation of India’s cybersecurity laws, including the Information Technology Act, 2000, recent amendments, and global conventions like the Budapest Convention on Cybercrime.
- Emerging Technologies: Analysis of how artificial intelligence, blockchain, and quantum computing are reshaping both cybersecurity solutions and cyber threats.
- Data Protection and Privacy: Examination of India’s data protection policies, including the implications of the Data Protection Act, and comparative studies with GDPR and other international regulations.
- Cybercrime Trends: Exploration of new-age cybercrimes such as ransomware, phishing, identity theft, deepfake technology, and cyberstalking.
- Digital Forensics: Emerging tools and techniques in cybercrime investigation and their role in securing convictions.
- Policy and Governance: Recommendations for policymakers to enhance India’s cybersecurity readiness and create a safer digital ecosystem.
- Social media and Cybercrime: The role of social media platforms in facilitating or preventing cybercrime, including fake news, misinformation, and cyberbullying.
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Ethical Hacking: The importance of ethical hacking in building a resilient cybersecurity workforce.
SUB-THEMES
- Legislative measures to tackle cybercrime in India.
- The role of AI and machine learning in combating cybercrime.
- Comparative analysis of cybersecurity laws in India and other countries.
- Cybersecurity challenges in critical infrastructure sectors like banking, healthcare, and energy.
- Social dimensions of cybercrime: Gender, age, and vulnerable populations.
- The effectiveness of public-private partnerships in cybersecurity.
- Cybersecurity skill development and capacity building in India.
- Case studies on high-profile cybercrime incidents in India and their impact.
- Legal and policy challenges in addressing cross-border cybercrime.
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Emerging trends of online fraud and financial cybercrime
[Note- Please note that the theme Mentioned is not exhaustive. Authors can touch upon any other areas that have relevance with title.]
About the editors-
Editor-
Dr. Anurag Kumar Srivastava is Associate Professor in the Faculty of Law at University of Lucknow, having 20 years of teaching and expertise in laws relating to human resource development also research experience of various state funded projects and draft of policy documents for government.
Co-editor –
Mr. Prashant Kumar Chauhan is a dedicated Research Scholar in the Faculty of Law, University of Lucknow with a strong academic background. He holds LL.B. (Hons.) and LL.M. (Criminal Law) from the Faculty of Law, University of Lucknow. With expertise in digital security laws, he has published various research papers in reputed journals and presented at national and international conferences.
He has played a key role in organizing various seminars, legal aid camps, and academic events, including serving as convenor in Legal Aid Centre, Faculty of Law, University of Lucknow.
SUBMISSION GUIDELINES
1. Originality: Submissions must be original, unpublished, and not under review elsewhere. Plagiarism or AI-generated content should not exceed 10%.
2. Authorship: Sole or Co- authorship (up to two authors) is permitted.
3. Abstract: Maximum 250 words, providing a concise summary of the chapter.
4. Chapter Length: Upto 3000 – 5000 words, including footnotes.
5. Formatting:
- Font: Times New Roman,
- Size: 12 pt, Line Spacing: 1.5
- Margins: 1 inch on all sides
- Citation Style: Bluebook (21st Edition)
6. File Naming: Use the format “AuthorName_ChapterTitle” for the file name.
7. Cover Letter: Include the author’s name, designation, affiliation, contact details, and a declaration of originality.
- Submissions should be sent via email to chapter.submission25@gmail.com.
- Each submission must include:
- Abstract
- Full chapter manuscript
-
Cover letter with author details
PUBLICATION DETAILS
Publication Fees: There is no submission or acceptance fee for manuscripts. However, after the acceptance of manuscripts if authors want the hard copy of edited book, then he shall be required to pay publishing cost (cost of Book) only.
*The Book will bear ISBN Number and will be published by publisher of repute.*
IMPORTANT DATES
Abstract Submission Deadline: February 28th , 2025.
Abstract Acceptance Notification: March 7 th , 2025.
Full Chapter Submission Deadline: March 14th, 2025.
Revised Chapter Submission Deadline: March 21st , 2025.
Anticipated Publication Date: March 28th, 2025.
CONTACT DETAILS
Mobile Number: 8726846078
Email: chapter.submission25@gmail.com
To know more click on Brochure_Cybersecurity
1.The fraudsters cannot transfer to mule and other fraud accounts without the help of
Banks in some way ( WITHOUT PROPER KYC, negligence in order to achieve impractical targets and not reporting fraud cases for the fear of retaliation )
If the Banks are made answerable for
maintaining huge number of such fraud and mule accounts in small, remote branches (where audits are done only as a routine )
At least 50 per cent of such frauds will be eliminated. Banks do not admit the existence of fraud accounts and even when complained to Reporting authorities the replies are irrelevant and the Complaints and Appeals are closed without proper resolution.
For example Bandhan bank has many mule accounts especially in North India
(near Calcutta);
Almost every Bank has fraud and mule accounts and NOT REPORTED periodically.
For example
Indus Ind
ICICI
PNB
BOB
UTKARSH
HDFC
AUSF
CANARA
only the number varies. Some of such accounts deal in crores and still Banks are not able to curb even if 2.5 crore or more is transferred within a short span of time.
RTGS repeatedly made by any account for
various amount can easily draw the attention of the staff.
For some reason staff do them mechanically without exercising caution.
At this rate people will lose faith in the banking system
2.Many victims end their lives out of shock and disbelief.
Many families are broken, unable to cope up with the loss of their life savings.
3. Very few police force, compared to the number of cyber crimes.
Not sure whether the police in different states exchange the information and work in collaboration (about fraudsters)
In some cases criminals are too obvious
but cannot be reached by one state police if the criminals are in a far away state, within India.
4. Looting of peoples’ hard earned money
definitely affects their spending and saving pattern, in turn affecting the whole economy.
5. Government must make New Rules and SAVE VICTIMS OF
cyber crime.