CNLU | National Conference on Real Estate Sector through Regulatory Excellence and Market Dynamics [March 30, 2025]

Real Estate Regulatory Authority (RERA) Bihar, established under the Real Estate (Regulation and Development) Act, 2016

Centre for Law and Economics

ABOUT RERA BIHAR:

Since its inception, RERA, Bihar has played a pivotal role in transforming the state’s real estate landscape by creating a more organized, professional, and buyer-friendly environment. The Real Estate Regulatory Authority (RERA) Bihar, established under the Real Estate (Regulation and Development) Act, 2016. serves as the state’s premier regulatory body for the real estate sector. Committed to promoting transparency, accountability. and fair practices, RERA, Bihar safeguards the interests of homebuyers while fostering sustainable growth in the real estate industry. The Authority ensures compliance with regulatory norms, addresses grievances, and maintains a robust registration system for real estate projects and agents.

ABOUT CENTRE FOR LAW AND ECONOMICS, CNLU:

The Centre for Law and Economics (CLE), is a centre for research and training in the discipline of law & economics (also referred to as the economic analysis of law). The centre seeks to explain the relevance, uses, and application of the interdisciplinary approach of law and economics among the students and academicians in dealing with the contemporary socio-economic-legal issues in more logical and scientific way. CLE aims to increase awareness about the interface between law and economics useful for policy formulation for academic community, government, corporations, and society. The Centre further strives to provide a forum where leading practitioners and academician, scholars, and students, can discuss and exchange views on contemporary issues of law and economic policy.

ABOUT THE CONFERENCE:

The real estate sector in India stands at a crucial juncture, where regulatory frameworks, economic dynamics, and public policy intersect to shape the future of urban development and housing. This implementation of RERA (Real Estate Regulation and Development Act. 2016) has marked a paradigm shift in India’s real estate landscape, introducing unprecedented transparency and accountability in the sector. As we witness rapid urbanization and evolving market dynamics, there i an urgent need to address the complex challenges facing the real estate industry while ensuring sustainable development and consumer protection.

The integration of law and economics principles offers effective solutions to RERA challenges. Economic analysis of law can help optimize penalty structures and compliance incentives, making regulators adherence more cost-effective for developers. Legal frameworks can be refined using economic efficiency principles to reduce transaction costs in dispute resolution.

The convergence of legal experts, economists, and real estate stakeholders at the National Conference on REAL ESTATE SECTOR THROUGH REGULATORY EXCELLENCE AND MARKET DYNAMICS creates a unique platform for developing integrated solutions to RERA challenges.

Through collaborative discussions, research presentations, and policy dialogues, the conference will facilitate the development of evidence-based regulatory frameworks and market-efficient Implementation strategies. This Interdisciplinary approach will help identify best practices, Innovative compliance mechanisms, and cost-effective dispute resolution systems that can strengthen RERA’s effectiveness while promoting market growth.

This National Conference organised by RERA, Bihar & CLE, CNLU, Patna on 30th March, 2025, invites full papers for presentations on the below stated sub-themes. Accordingly, the conference aims to open up a platform to deal with the complex shades of RERA.

ELIGIBILITY:

The National Conference is open for:

  • Academicians
  • Researchers
  • Practitioners
  • Professionals having expertise/interest in law and economics and real estate law
  • Students (UG/PG/Research Scholars)

THEMES:

  1. Regulatory Framework and Real Estate Development in Bihar: A Critical Analysis
  2. RERA’s role in achieving Viksit Bharat’s vision of a developed economy by 2047
  3. RERA’s dispute resolution mechanisms and their effectiveness

FORMATTING GUIDELINES:

  • Length of full paper: The word limit for Original Papers is 4500-5000 words (excluding footnotes & title).
  • Format: Soft copies of manuscripts are to be uploaded in MS Word (2003 & above) and PDF format through the google form provided post registration via E-mail. The name of the file should be saved as the name of the author/ authors.
  • Font: The body of the manuscript must be in “Times New Roman” Font only, font size: 12, line spacing: 1.5 & alignment “justify”
  • Footnotes: All footnotes must be in Font “Times New Roman”, font size 10, line spacing 1.5 & alignment “justify”.

SUBMISSION GUIDELINES (FOR ABSTRACT):

  • The Abstract should be between 500 words providing a concise overview of the research topic, objective, methodology and expected outcomes.
  • Font: Times New Roman, Size: 12, Spacing: 1.5, Alignment: justified.
  • Keywords: The Abstract should include 4-5 relevant keywords at its conclusion.
  • Submission: Abstracts must be submitted in PDF & Word format. Deadline: The last date of submission is on March 12, 2025, 11:59 pm. Late submissions will not be entertained.
  • Contact Details: The author’s name, designation, affiliation and email id must be included at the bottom of the abstract.

SUBMISSION GUIDELINES (FOR FULL PAPER):

  • The word limit for Original Papers is 4500- 5000 words (excluding footnotes & title).
  • The paper should be organized as follows: –
    • Title Page: Include the Title, Author(s) details, and Affiliation.
    • Abstract: Include the approved Abstract.
    • Main body: The main body must be clearly divided into sections with headings and subheadings.
    • References/bibliography: List all sources cited in the paper.
  • The authors may include tables and diagrams, which should be numbered consecutively and included in the text. Source must be mentioned below the table.
  • The last date of submission is on March 27, 2025. Late submissions will not be entertained. Selected Contributors are requested to send their Original Papers/ Manuscripts through a Google Form Link, which will be sent to them, via e-mail.
  • The paper has to be original & free from plagiarism, with a maximum of 10% similarity allowed. The paper will also be checked for AI-generated content as use of AI is strictly prohibited. All authors are requested to submit TWO copies of their papers through the google form:
    1. Submission having a cover page including the name of the author(s).
    2. Submission having a cover page without the name of the author(s).

REGISTRATION FEES:

Academicians/Legal Practitioners/Economists:

  1. 2,000/- (INR) (without accommodation) (single author)
  2. 3,600/- (INR) (without accommodation) (Co-authors)

Students (UG/PG/Research Scholars):

  1. 1,500/- (INR) (single author, without accommodation)
  2. 2,600/- (INR) (co-author, without accommodation)

Co-authorship is allowed up to two authors.

  • For all participants (Academicians/Legal Practitioners/Economists/Research Scholars (UG/PG students) opting for accommodation, an extra 2,500/- (INR) per day will be charged. The accommodation will be subject to availability of the same on sharing basis.
  • Authors of selected abstracts are required to fill the registration form which shall be sent to them and pay through the payment link for registration.

IMPORTANT DATES:

  • Last Date of Submission of Abstract (Extended): 12.03.2025
  • Confirmation of Abstract: 13.03.2025
  • Last Date of Payment of Registration Fees: 18.03.2025
  • Last Date of Submission of Full Paper: 27.03.2025
  • Paper Presentation: 30.03.2025

REWARDS AND PRIZES:

  • 1st Prize for Best Paper Award at the Conference: 15,000/- (INR) Cash Prize.
  • 2nd Prize for Second Best Paper Award at the Conference: 10,000/- (INR) Cash Prize.
  • 3rd Prize for Third Best Paper Award at the Conference: 7,000/- (INR) Cash Prize.
  • Certificate of Participation will be provided to each participant, upon the selection of abstract.

CONTACT INFORMATION:

  1. Anushka Rashmi (Event Head)

    Mobile No: 7870946040

    Email ID: 2517@cnlu.ac.in

  2. Suprit Raj (Student Convenor)

    Mobile No: 8539886708

    Email ID: 2370@cnlu.ac.in

  3. Ayush Bijalwan (Student Co-Convenor)

    Mobile No: 8433188578

    Email ID: 2520@cnlu.ac.in

  4. Adil Ameen (Student Co-Convenor)

    Mobile No: 9650732132

    Email ID: 2502@cnlu.ac.in

  5. Or drop an email at: cle@cnlu.ac.in

LINK FOR ABSTRACT SUBMISSION:

Please submit the abstracts by 12th of March 2025 on the following link: https://forms.gle/QhxACvXB2VuQwKCw5

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