PROGRAMME FOR VOLUNTARY INTERNSHIP FOR LAW STUDENTS
IN LAW COMMISSION
FORMAT OF APPLICATION

Name				:
Address for correspondence				:
E-mail address				:
Date of Birth Sex				: :
Educational Qualification (Starting from 10^th onwards) including Law: -
Sl. No.	Name of Board/University/ Institute	Examination Passed	Year of Passing		Division obtained with percentage	Subjects
Whether the applicant is a member of Scheduled Castes/Tribes (This information is optional). Name of the Institute; semester of the Course presently pursuing and its duration. :				:
Period during which internship required.				:
Names of the Director and Head of Department of the present Institute with telephone numbers and fax/e-mail.				:
Indicate the proposed topic of research during internship with a brief note on specific aspects relating thereto.				:

(Signature with Date)

PROGRAMME FOR INTERNSHIP FOR LL.B./LL.M./RESEARCH STUDENTS

The Law Commission of India provides opportunities by holding Summer (May-June)/ Winter (November-December) Voluntary Internship Programme.

The Programme is open for students pursuing studies in Law from recognized Colleges/Law Schools/Universities in India.

GUIDELINES OF THE PROGRAMME

1. Duration of internship will be 04 to 06 Weeks.

2. The Law Commission pays no remuneration/expenses.

3. The interested law students pursuing studies (2^nd and 3^rd year of three-year and 3^rd to 5^th year of five-year law degree course only) at any recognized College/Law School/University may send their applications in the enclosed format by 15^th April (in case of Summer programme) and by 15^th October (in case of Winter programme).

4. These applications may be sent either by post/courier or by hand to reach the Office of the Law Commission, 2^nd Floor, ILI Building, Bhagwan Das Road, New Delhi- 110 001. The delivery by hand should be given to Jt. Secretary of Law Commission.

5. All these applications will be scrutinized and the actual offer will be sent to the selected students subject to the availability of slot and approval of the Competent Authority. Maximum number of slots to be offered to these students shall not ordinarily exceed five at any point of time.

6. The students will have to produce a recommendation/no-objection letter from their Director or Head of Department, after receiving intimation from this office.

7. Interns will be required to present a research paper/ report on a selected topic at the end of their study to the concerned officer for evaluation and suggestions, if any by the Commission.

8. A certificate will be issued to the Intern at the end of her/his internship after evaluation of the research paper or assessment of the work done.