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| The Competition
(August 18, 2008)
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ANALYSIS 2008 is a national level competition that provides you a
unique opportunity to analyse Bills that are likely to come up for
debate in Parliament. This is an initiative of PRS Legislative
Research, New Delhi. We invite you to participate in the
competition! |
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| Participants are required to submit a three-page analysis on either. |
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| The Analysis |
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Form |
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The analysis must be no longer than three pages (including foot notes). |
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Paper size: A4; Margins: one inch; Font: Times New Roman 10 size. |
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The analysis should be accompanied with a cover sheet containing (a)
the name of the participant, (b) the name of the institution
where the participant is enrolled,
(c) the course that the participant is pursuing, and (d) contact
details. |
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Content |
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- The intended audience of the analysis is a discerning individual with
no background of the particular subject. The analysis should be
easy to understand and use
jargon free language. |
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- The analysis should inform, explain and clarify; it
should not judge or give opinions, nor should it give
recommendations. Published
opinions may be cited if
necessary. |
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- Use of statistics, comparison with existing laws and similar laws in other countries is encouraged. |
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| The Judges |
| Entries would be evaluated by an eminent panel of judges. |
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| Eligibility criterion |
| The competition is open to post-graduate students or law students studying in any recognized institution in India. |
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| Submission of entries |
Entries should be emailed to competition@prsindia.org as a Microsoft Word file.
Last date of submission of entries is 23:00 hrs IST on August 18, 2008. |
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| The Prize |
1 st Prize : Rs 20,000
2 nd Prize : Rs 15,000
3 rd Prize : Rs 10,000
The winners will be announced in the first week of September. PRS
will invite the winners to Delhi for an awards ceremony, where the
awards will be presented. |
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| Other terms and conditions |
| - One entry per individual is allowed. Joint submission shall not be entertained. |
| - The analysis submitted should be original and unpublished. |
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- The participants shall indemnify and keep indemnified PRS Legislative
Research against all claims and legal proceedings arising out of
submission of entries in
ANALYSIS 2008. |
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- Entries shall become the property of PRS
Legislative Research. PRS shall have the right to publish and/or
reproduce the entries in any form or
manner, with due credit to the author. |
