Internship opportunity for law students at Delhi International Arbitration Centre (DIAC): Applications Open

DIAC was inaugurated on 25th November 2009 by Mr Justice K.G. Balakrishnan, the then Chief Justice of India. DIAC is the first High Court annexed Arbitration Centre. It was established by the High Court under the leadership of Mr. Justice Ajit Prakash Shah.

Concerning the Opportunity

The DIAC Internship Program is currently accepting applications. It will provide firsthand, hands-on experience with the role and functions of a leading arbitral institution.

You will be working with a dynamic, multicultural, and professional team of arbitration lawyers at DIAC on the administration of cases under the DIAC Rules.

Internship Duration

The maximum period is four weeks, but it can be extended to eight weeks.

However, with the prior approval of the DIAC coordinator, the internship can be for a shorter or longer period of time.

Internship Mode
After successfully completing the internship, the intern will be eligible for a certificate from DIAC if they follow the guidelines and attend DIAC on a regular basis.

Internship Responsibilities

Reading, commenting on, and drafting documents pertaining to ongoing arbitration cases.
Conducting research in preparation for conferences, presentations, and publications
Assisting the team with day-to-day case management tasks, such as reviewing, analysing, and commenting on legal submissions.
Tasks requiring research in preparation for conferences, presentations, and publications.
Other projects will be assigned based on the intern’s interests and background.

Eligibility Criteria

• 3rd year of study (or higher) of a 5 year law program OR
• 2nd year of study (or higher) of a 3 year law program OR
• Law student pursuing LLM/pursuing PhD.

Relevant Links

For the official notification in case of further clarity Click Here

For applying to the position mail to internship.diac@gmail.com( e-mail must be addressed to the Selection Committee)