Internship Opportunity at Department of Justice: Apply Now

17 Jun 2022

Categories: Internships

About Opportunity

The Department of Justice (DoJ) organises the internship programme for young law students for the purpose of acquainting them with the working of Department of Justice by giving training in the field of research & referencing work, in various specialized areas of justice delivery, such as Access to Justice (Tele-law, Nyaya Bandhu, Legal Aid, Probono legal services), e-Courts services, Fast Track Special Courts, National Mission for Justice Delivery & Legal Reforms and CSS for development of infrastructure in the District and Subordinate Judiciary.

Eligibility

Indian students who are pursuing studies in 2nd & 3rd year of three-year degree course and in 3rd - 5th year of five-year degree course or students who have completed their LLB course from any recognized college/law school/university.

Duration of Internship

Duration of internship ordinarily remain for a period of one month (four weeks). Monthly internship shall start from 20th June 2022 onwards during the current financial year (FY 2022-23). The following three slots offered during the 1st Phase:

From 20 June 2022 to 19 July 2023.
From 20 July 2022 to 19 August 2023.
From 22 August 2022 to 21 September 2023.

Last date for application for the 1st Phase

The last date for application for the 1st slot is 18 June 2022.
The last date for application for the 2nd slot is 18 July 2022.
The last date for application for the 3rd slot is 18 August 2022.
The 2nd Phase will be from November 2022 to January 2023 and the date of application for internship will be notified in Departments website in advance.

Number of students for internship in a month

The maximum number of interns to be allowed in a given monthly slots will be 10-20.

Procedure to Apply

The student willing to undergo internship program in Department of Justice may fill his/her application along with relevant documents/a No Objection Certificate from his/her respective college/university.

The application form can be accessed on the website of Department of Justice. The students are advised to fill up the form online and upload all the documents prior to the last date.

Selection

Selection of interns will be on first come first serve basis, subject to the availability of slot and approval of the Competent Authority. All further intimations will be sent through SMS and emails respectively.

Placement

Each selected intern shall be posted with an officer of the level of Deputy Secretary/Director/Joint Secretary/Additional Secretary/O/o the Secretary, Department of Justice / O/o the Minister of State (Law & Justice)/ O/o Minister of Law & Justice with the approval of the Competent Authority.

Submission of Report

At the end of the internship programme, all the interns will be required to submit a report on the work undertaken in this department.

Certificate of Internship

On satisfactory completion of internship, a certificate of internship shall be awarded. For satisfactory completion 90% attendance is mandatory. This is a full time internship to be attended physically and the interns are not expected to pursue any other course/work during the tenure of internship.

Termination

The department may terminate the training programme of an intern at any time without assigning any reasons.

Terms & Conditions

The Intern as to make his/he own accommodation arrangement during the internship.
Interns are required to present themselves at respective locations/premises from 9.00 AM to 5.30 PM unless otherwise permitted by the controlling officer.
The Intern shall follow the rules & regulations which are in general applicable to employees of the Department.
The Intern shall follow the confidentiality protocol of the Department and shall not reveal to any person or organization confidential information relating to the Department, its work and policies.
The Internship is neither an employment nor an assurance of an employment with the Department.
Interns will follow the advice given to them by the Department regarding representations to third parties.
In the event of unsatisfactory performance, the concerned intern may be advised by Department of Justice to discontinue the Internship.
If the intern decides to disengage from the Department, prior intimation should be given to this Department.
The dress code of interns shall be formal black pant with white plain shirts.

Selected interns are advised to contact respective Offices/ Admin Section in the Department of Justice for entry passes during the internship wherein the interns are posted.