The Secretariat of the ICC Court of Arbitration is currently looking for arbitration Interns for our Arbitration Case Management Teams for a non-flexible period of 3 months or 6 months.The next periods of internships will start on:
- 1st July 2019 (Ref: Internship-Jul19) – deadline for the applications: 31 March 2019
- 1st October 2019 (Ref: Internship-Oct19) – deadline for the applications: 31 May 2019
- 1st January 2020 (Ref: Internship-Jan20) – deadline for the applications: 30 September 2019
- 1st April 2020 (Ref: Internship-Apr20) – deadline for the applications: 31 December 2019
The Intern will be under the supervision of a Counsel of one of the arbitration case management teams in Paris.
Tasks
- Read and draft documents related to arbitration cases in English (French and Spanish are required for specific teams)
- draft in English (French and Spanish are required for specific teams)
- legal research and read legal documents in English and one of the languages listed below
- preparation of conferences
- translation of legal documents
- ad hoc assignments as requested by the teams and the services of the Secretariat to which the intern may be assigned
Preference will be given to students in international commercial law arbitration with strong academic credentials and prior work experience. Fluent English is a requirement. Being fluent in one of the following languages is an advantage: Arabic, German, Italian, Portuguese, Spanish, Turkish or any Eastern European language.
Eligibility
The candidate needs to still be registered as a student during the time of the internship. Recent graduates who are not anymore enrolled in an educational program are therefore not eligible to do an Internship at ICC.
Nationals from outside the European Union or Iceland, Liechtenstein, Norway, Andorra, Monaco, or Switzerland should get an appropriate visa from the French consulate. Interns are also required to handle their own travel/accommodation arrangements for the duration of their stay.
Stipend
The Intern will receive a monthly gratification of about EUR 500 + meal vouchers + partial compensation of public transport costs.
The Internship Programs are full-time and the average working week is 35 hours.
How to Apply?
Applications should be addressed in English only by email addressed to the Selection Committee (Attn. Ms Claudia Pansa) at courtinternship@iccwbo.org.
This should include:
- a short CV (one page maximum focusing on the experience relevant to the Internship) and indicating your current studies (with expected graduation date)
- a cover letter (no model provided), describing in a detailed way which arbitration classes you followed and your first professional experience(s) in relation to arbitration.
- Two referees’ names with their respective contact details (if possible one academic referee and one professional referee who supervised you directly)
- an academic writing sample in English ( e.g. submitted paper during university studies)
Contact
Email: courtinternship@iccwbo.org
For official notification, click here.
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