COURKUTCHEHRY SPECIAL ON LEGAL FRAMEWORK ON HI TECH DEVELOPMENT
India Joins US-Led Pax Silica Pact to Strengthen AI and Semiconductor Supply Chains
Strategic Alliance to Boost AI, Chips, and Critical Minerals Cooperation
Legal Framework Ensures Responsible Technology Development
By Legal Reporter
New Delhi: February 20, 2026:
India has formally signed the Pax Silica Declaration, a US‑led initiative aimed at building secure and resilient supply chains for artificial intelligence (AI), semiconductors, and critical minerals. The signing took place on the final day of the Global AI Impact Summit 2026 in New Delhi, attended by Union IT Minister Ashwini Vaishnaw, US Under Secretary of State Jacob Helberg, and senior officials from allied nations. India’s participation marks a major step in aligning its domestic AI and semiconductor missions with global frameworks for technological cooperation.
Background of Pax Silica
- Launched in December 2025, Pax Silica is a strategic alliance led by the US, Japan, South Korea, the UK, and Israel.
- It focuses on AI innovation, semiconductor manufacturing, and critical mineral supply chains.
- The pact aims to reduce dependency on single‑source suppliers and prevent disruptions in global technology ecosystems.
- India’s entry is seen as vital, given its ₹10,372 crore India AI Mission and ₹76,000 crore Semiconductor Mission, both designed to boost domestic capacity.
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Legal Significance of the Pact
The Pax Silica Declaration is not just a technological agreement—it carries important legal implications that will guide member nations in responsible innovation:
- Standardization of AI Governance
- Establishes common legal frameworks for AI ethics, data privacy, and algorithmic accountability.
- Helps prevent misuse of AI in surveillance, misinformation, or discriminatory practices.
- Intellectual Property (IP) Protection
- Encourages harmonized IP laws across member nations to safeguard AI models, semiconductor designs, and mineral extraction technologies.
- Reduces risks of patent disputes and ensures smoother cross‑border collaboration.
- Trade and Investment Security
- Provides legal backing for secure technology supply chains, reducing risks of export bans or unilateral restrictions.
- Ensures compliance with World Trade Organization (WTO) norms while allowing strategic safeguards.
- Environmental and Labor Regulations
- Introduces shared legal standards for sustainable mining of critical minerals.
- Protects labour rights in semiconductor manufacturing, aligning with international conventions.
- Cybersecurity and Liability
- Creates legal obligations for companies to maintain cybersecurity standards in AI and chip production.
- Defines liability in case of AI‑driven accidents, ensuring consumer protection.
By embedding these legal safeguards, Pax Silica ensures that technological growth is balanced with accountability and ethical responsibility.
Strategic Importance for India
- Strengthens India’s position as a trusted partner in global AI and semiconductor supply chains.
- Enhances collaboration with US tech giants and research institutions.
- Provides India with access to cutting‑edge legal and regulatory frameworks, helping shape its domestic AI laws.
- Aligns India’s AI and semiconductor missions with international best practices, boosting investor confidence.
Conclusion
India’s entry into Pax Silica is a landmark moment in its technological journey. By joining this US‑led alliance, India not only secures its place in global AI and semiconductor supply chains but also commits to a legal framework that ensures responsible innovation. The pact will guide India’s technological development, balancing growth with ethics, sustainability, and accountability.
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